Jayakumar vs Radhika
2024 Latest Caselaw 14536 Ker

Kerala High Court

Jayakumar vs Radhika on 31 May, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

Con.Case(C) No.265/2024                     1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                            THE HONOURABLE MR.JUSTICE N.NAGARESH
                  Friday, the 31st day of May 2024 / 10th Jyaishta, 1946
                 CONTEMPT CASE(C) NO. 265 OF 2024(S) IN WP(C) 18889/2021

   PETITIONER/PETITIONER IN THE W.P(C):


           JAYAKUMAR, AGED 46 YEARS, S/O RAMAKRISHNAN, VINAYAKA SREET,
           VADAKKENCHERY P.O, ALATHUR TALUK, PALAKKAD DISTRICT, PIN - 678 683

         BY ADVOCATE SRI. AAMIR SOHRAB M. M.

   RESPONDENT/RESPONDENT NO.2 IN THE W.P(C):


           RADHIKA, SECRETARY, VADAKKENCHERY GRAMA PANCHAYAT, VADAKKENCHERY
           GRAMA PANCHAYAT, VADAKKENCHERY P.O, PALAKKAD DISTRICT, PIN - 678 683

        BY ADVOCATES M/S. N. KRISHNA PRASAD, P. SHANES METHAR, BHARATH MOHAN.
        This Contempt of court case (civil) having come up for orders on
   31.05.2024, the court on the same day passed the following:

                                                       P.T.O.
 Con.Case(C) No.265/2024                        2/3




                                        N.NAGARESH, J.
                             ------------------------------------------------
                                Con.Case(C) No.265 of 2024
                           -------------------------------------------------
                            Dated this the 31st day of May, 2024


                                              ORDER

Judgment in W.P.(C) No.18889/2021 was delivered on

24.08.2023. The direction was to consider Ext.P12 complaint

filed by the petitioner and to dispose of the same within a period

of two months. Even after the expiry of two months, though a

hearing was conducted, no orders have been passed, submits

the counsel for the petitioner.

Post on 21.06.2024, on which date, the respondent shall

file a report of compliance, failing which the respondent shall

appear in person before this Court.

Sd/-

N.NAGARESH JUDGE spk

31-05-2024 /True Copy/ Deputy Registrar

APPENDIX OF CON.CASE(C) 265/2024

EXHIBIT P12 IN WP(C) TRUE COPY OF THE COMPLAINT DATED 30.07.2021 SUBMITTED 18889/2021 BEFORE THE 2ND RESPONDENT.

31-05-2024 /True Copy/ Deputy Registrar