Manoj Krishna vs Ajith Ramachandran
2024 Latest Caselaw 14556 Ker

Kerala High Court

Manoj Krishna vs Ajith Ramachandran 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. 772 OF 2024
        AGAINST THE JUDGMENT IN WP(C) NO.30337 OF 2021 OF
                       HIGH COURT OF KERALA


PETITIONER/PETITIONER IN WPC:

            MANOJ KRISHNA
            AGED 57 YEARS
            S/O. PADMANABHA PILLAI, M & T CONSTRUCTIONS,
            VALIYAKAVALA, VAIKOM P.O., KOTTAYAM DISTRICT,
            PIN - 686141

            BY ADVS.
            GEORGE MATHEW
            SUNIL KUMAR A.G
            MATHEW K.T.
            GEORGE K.V.
            STEPHY K REGI


RESPONDENT/RESPONDENTS 4 TO 6 IN WPC:

    1       AJITH RAMACHANDRAN
            (AGE AND FATHER'S NAME NOT KNOWN TO PETITIONER)
            CHIEF ENGINEER, OFFICE OF THE CHIEF ENGINEER,
            PUBLIC WORKS DEPARTMENT (ROADS & BRIDGES)
            THYCADU, THIRUVANANTHAPURAM, PIN - 695014
    2       VIMALA V.R
            (AGE AND FATHER'S NAME NOT KNOWN TO PETITIONER)
            THE SUPERINTENDING ENGINEER,
            PUBLIC WORKS DEPARTMENT,
            ROADS SOUTH CIRCLE, (ROADS & BRIDGES)
            THIRUVANANTHAPURAM, PIN - 685014
 Con.Case(C) No.772 of 2024
                             2


    3     JOSE RAJAN
          (AGE AND FATHER'S NAME NOT KNOWN TO PETITIONER)
          THE EXECUTIVE ENGINEER,
          OFFICE OF EXECUTIVE ENGINEER,
          PUBLIC WORKS DEPARTMENT,
          ROADS DIVISION, KOTTAYAM DISTRICT, PIN - 686001

          K.V. MANOJKUMAR, SENIOR GOVERNMENT PLEADER

     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.772 of 2024
                               3


                            JUDGMENT

Dated this the 31st day of May, 2024

Government Pleader submits that pursuant to directions

contained in the judgment dated 02.03.2022 in W.P.(C)

No.30337 of 2021, orders have been passed on 11.04.2024. A

copy of the order has been handed over to the counsel for the

petitioner.

In view of the above, there is substantial compliance and

the Contempt of Court Case is closed without prejudice to the

right of the petitioner to challenge the order now passed, if the

petitioner is so advised.

Sd/-

N.NAGARESH JUDGE spk

APPENDIX OF CON.CASE(C) 772/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED TRUE COPY OF JUDGMENT DTD.

02.03.2022 IN W.P.(C) NO.30337 OF 2021