Muthoot Mini Theaters Private Limited vs Mr. Anilkumar B
2024 Latest Caselaw 14250 Ker

Kerala High Court

Muthoot Mini Theaters Private Limited vs Mr. Anilkumar B on 29 May, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
          WEDNESDAY, THE 29TH DAY OF MAY 2024 / 8TH JYAISHTA, 1946
                         CON.CASE(C) NO. 1205 OF 2024


AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.9987 OF 2024 OF HIGH
COURT OF KERALA
PETITIONER(S)/PETITIONER:

             MUTHOOT MINI THEATERS PRIVATE LIMITED
             DHANYA AND REMYA A/C, VAYASKARA HILLS PALACE ROAD,
             PULIMOODU JUNCTION KOTTAYAM REPRESENTED BY ITS MANAGER
             CYRIAC V. KURIAN, AGED 62 YEARS, S/O. KURIAN, MUTHOOT MINI
             THEATERS PRIVATE LIMITED, VAYASKARA HILLS, PALACE ROAD,
             PULIMOODU JUNCTION, KOTTAYAM, PIN - 686 001

             BY ADV JOSSY KURIAN



RESPONDENT(S)/2ND RESPONDENT:

             MR. ANILKUMAR B.
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER) THE
             MUNICIPAL SECRETARY, KOTTAYAM MUNICIPALITY, MUNICIPAL
             OFFICE KOTTAYAM -686 001 RESIDING AT LAKSHMIGOPALAM,
             SANTHIMANDIRAM NADUVATTUCHERRY, CHAVARA SOUTH P.O.
             KOLLAM, PIN - 691 584

BY ADV.

             SRI. AJIT JOY, SC



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 29.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON. CASE (C) NO.1205 OF 2024
                                2




                P.V.KUNHIKRISHNAN, J.
            --------------------------------------------
            Con. Case (C) No.1205 of 2024
           ----------------------------------------------
         Dated this the 29th day of May, 2024


                         JUDGMENT

This Contempt case is filed alleging violation of

the directions issued by this Court in judgment dated

14.03.2024 in WP(C) No.9987/2024.

2. Admittedly, an order is passed consequent

to the judgment as evident by Annexure A4. The

petitioner submitted that, it is in violation of the

directions issued by this Court. This Court only

stated that the petitioner can approach the

Municipality with appropriate application and the

same will be considered in the light of G.O(R.T.) CON. CASE (C) NO.1205 OF 2024

N0.326/2024/LSGD dated 08.02.2024. Hence, there

is no contempt in this case. If the petitioner is

aggrieved by Annexure A4, the petitioner is free to

challenge the same.

With the above observation, this Contempt

Case (C) is closed.

Sd/-

P.V.KUNHIKRISHNAN nvj JUDGE CON. CASE (C) NO.1205 OF 2024

APPENDIX OF CON.CASE(C) 1205/2024

PETITIONER ANNEXURES

ANNEXURE A1 THE CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO.9987/2024 PASSED BY THIS HON'BLE COURT DATED 14.03.2024.

ANNEXURE A2 THE TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 22.03.2024

ANNEXURE A3 THE TRUE COPY OF THE ACKNOWLEDGEMENT ISSUED BY THE RESPONDENT TO THE PETITIONER DATED 22.03.2024

ANNEXURE A4 THE TRUE COPY OF THE NOTIFICATION NO H2-766578/24 ISSUED BY THE RESPONDENT TO THE PETITIONER DATED 15.04.2024

ANNEXURE A5 THE TRUE COPY OF THE ORDER NO 616/2024/LSGD ISSUED BY THE GOVERNMENT OF KERALA DATED 15.03.2024

RESPONDENTS EXHIBITS :NIL

//TRUE COPY//

PA TO JUDGE