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Rev. Fr. C.K Issac Cor Episcopa vs Shibin K.A
2024 Latest Caselaw 13855 Ker

Citation : 2024 Latest Caselaw 13855 Ker
Judgement Date : 28 May, 2024

Kerala High Court

Rev. Fr. C.K Issac Cor Episcopa vs Shibin K.A on 28 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
           Tuesday, the 28th day of May 2024 / 7th Jyaishta, 1946
          CONTEMPT CASE(C) NO. 1761 OF 2023(S) IN WP(C) 25645/2019

  PETITIONERS/WRIT PETITIONERS 1 AND 2:


    1. REV. FR. C.K ISSAC COR EPISCOPA, AGED 79 YEARS, S/O. KURIAKOSE,
       VICAR, ST JOHN'S BESPHAGE ORTHODOX SYRIAN CHURCH, RESIDING AT
       CHENAYAPPILLIL HOUSE, PARAMBENCHERY, PULINTHANAM P.O, POTHANICADU,
       MUVATTUPUZHA, ERNAKULAM DIST., KERALA - 686 671.
    2. REV. FR. P.V PHILIP, AGED 74 YEARS, S/O. POTHEN, ASSISTANT VICAR,
       ST. JOHN'S BESPHAGE ORTHODOX SYRIAN CHURCH, RESIDING AT
       ARIMAPANCHIRAYIL HOUSE, PULINTHANAM P.O, POTHANICADU,
       MUVATTUPUZHA, ERNAKULAM DIST., KERALA - 686 671.

      BY ADVOCATES M/S. ROSHEN.D.ALEXANDER, TINA ALEX THOMAS, HARIMOHAN &
      KOCHURANI JAMES.

  CONTEMNORS 1 TO 6/RESPONDENTS 7 TO 10, 12 & 13:


    1. SHIBIN K.A, PRESENTLY OFFICIATING AS THE INSPECTOR OF POLICE
       STATION AND STATION HOUSE OFFICER, POTHANIKAD POLICE STATION,
       MUVATTUPUZHA, ERNAKULAM DIST., KERALA - 686 671.
    2. FR. K. K. MATHEWS, KUZHUVELIPPURAM HOUSE, PALLARIMANGALAM P.O,
       POTHANIKAD - 686 671.
    3. NOBY SCARIA, CHENAYAPPILLIL HOUSE, KADAVOOR P.O, KADAVOOR - 686
       671.
    4. ELDHOSE VARGHESE, PUTHUSSERIYIL HOUSE, PARAMBANCHERI, PULINTHANAM
       P.O, POTHANICADU, MUVATTUPUZHA, ERNAKULAM DIST., KERALA - 686 671.
    5. BASIL MATHEW, S/O. MATHEW, UNNAMTHUVEETTIL HOUSE, POTHANIKKAD P.O,
       ERNAKULAM - 686 672.
    6. BABU JOHN, AGED 50 YEARS, S/O. JOHN, VELLAKKALLEL, PULINTHANAM
       P.O, PULINTHANAM, ERNAKULAM - 686 671.

      SRI.ASOK M.CHERIAN, ADDL. ADVOCATE GENERAL & SRI.T.S.SHYAM PRASANTH,
      GOVERNMENT PLEADER FOR R1
      ADVOCATE SRI.K.RAMAKUMAR (SENIOR) ALONG WITH ADVOCATES M/S.ASWINI
      SANKAR R.S, T.H.ARAVIND, T.RAMPRASAD UNNI & S.M.PRASANTH FOR R2 TO R4
      & R6

     This Contempt of court case (civil) having come up for orders on
28.05.2024, the court on the same day passed the following:

                                                     P.T.O.
                       DEVAN RAMACHANDRAN, J.
                  =========================
                Con.Case.(C).1761 of 2023, 1803 of 2023,
                 1824 of 2023 & R.P.No.1148 of 2023 in
                     Con.Case.(C).No.1761 of 2023
                 ==========================
                  Dated this the 28th day of May, 2024

                                    ORDER

Sri.T.S.Shyam Prasanth - learned Government Pleader,

made the submissions on behalf of the learned Additional

Advocate General - Sri.Asok M.Cherian, saying that every

effort to implement the judgment has been thought of and that

the only impediment is the ongoing Lok Sabha elections. He,

therefore, prayed that these matters be called on 12.06.2024,

within which time, he assured that full implementation of the

judgment would be reported.

Post on 12.06.2024.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm

28-05-2024 /True Copy/ Deputy Registrar

 
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