Krishnakumar B vs R. Muthukumar
2024 Latest Caselaw 14545 Ker

Kerala High Court

Krishnakumar B vs R. Muthukumar on 31 May, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

          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
                 CON.CASE(C) NO. 862 OF 2024
        AGAINST THE JUDGMENT IN WP(C) NO.467 OF 2024
                   OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

    1     KRISHNAKUMAR B
          AGED 57 YEARS
          S/O. BHARGAVAN, RESIDING AT TC 93/310, 'KRISHNA'
          ANAYARA POST, THIRUVANANTHAPURAM, PIN - 695029
    2     SMITHA KRISHNAKUMAR
          AGED 49 YEARS
          W/O. KRISHNAKUMAR, RESIDING AT TC 93/310, 'KRISHNA'
          ANAYARA POST, THIRUVANANTHAPURAM, PIN - 695029

          BY ADV K.C.ELDHO


RESPONDENTS/RESPONDENTS 2 OT 4

    1     R. MUTHUKUMAR,
          (FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER)
          THE EXECUTIVE ENGINEER, KERALA ROAD FUND BOARD
          CHANDRASEKHARAN NAIR STADIUM ROAD, PALAYAM,
          THIRUVANANTHAPURAM, PIN - 695033
    2     GEETHA M.
          (FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER)
          THE CHIEF ENGINEER (DISTRIBUTION),
          KERALA STATE ELECTRICITY BOARD LTD.,
          (KSEB) POWER HOUSE BUILDING, POWER HOUSE ROAD
          THIRUVANANTHAPURAM, PIN - 695036
 Con.Case(C) No.862 of 2024
                             2


    3     G. VENUGOPAL
          (FATHER'S NAME AND AGE NOT KNOWN TO THE
          PETITIONER) ASSISTANT ENGINEER,
          OFFICE OF THE ASSISTANT ENGINEER,
          ELECTRICAL SECTION, PETTAH PATTOOR,
          THIRUVANANTHAPURAM, PIN - 695035

          SRI.K.V. MANOJKUMAR-R1
          SRI.A. ARUNKUMAR-R2

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 31.05.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C) No.862 of 2024
                                   3


                          JUDGMENT

Dated this the 31st day of May, 2024

The petitioners have approached this Court subsequently

with W.P.(C) No.14142/2024. The said writ petition stands

allowed with a direction to the respondents to shift the

transformer to a safer location.

2. In view of the subsequent developments, I am of the

view that this Contempt of Court Case need not be further

prosecuted for the time being.

Recording the afore facts, the Contempt of Court Case is

closed.

Sd/-

N.NAGARESH JUDGE spk

APPENDIX OF CON.CASE(C) 862/2024

PETITIONER ANNEXURES

Annexure A1 THE CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO.467 OF 2024 OF THIS COURT DATED 22/1/2024 Annexure A2 A TRUE PHOTOGRAPHS SHOWING RED MARKING ON THE COMPOUND WALL ADJACENT TO THE PETITIONERS HOUSE Annexure A3 A TRUE COPY OF THE COVERING LETTER COMMUNICATED TO THE RESPONDENT BY REGISTERED POST DATED 30/1/2024 Annexure A4 THE POSTAL RECEIPT OF ANNEXURE A3 Annexure A5 A TRUE COPY OF THE ORDER DATED 11/3/2024 DESPATCHED ON 11/3/2024 Annexure A6 TRUE PHOTOGRAPHS OF THE EXPLOSION ON 8/3/2024 Annexure A7 A TRUE COPY OF THE REPLY MESSAGE ISSUE TO THE PETITIONER