Rhona Mary Varghese vs M. Babu Abdul Khadeer
2024 Latest Caselaw 31705 Ker

Kerala High Court

Rhona Mary Varghese vs M. Babu Abdul Khadeer on 6 November, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946

                        CON.CASE(C) NO. 1814 OF 2024

        AGAINST THE JUDGMENT DATED 27.02.2024 IN WP(C) NO.21711 OF

                        2023 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER:
           RHONA MARY VARGHESE, AGED 68 YEARS
           W/O. LATE P.J. VARGHESE, APARTMENT 6A,
           CHACKOLAS WATER SCAPES, THEVARA FERRY ROAD,
           THEVARA, ERNAKULAM, PIN - 682013

             R.SANJITH
             C.S.SINDHU KRISHNAH
             PRIYA RANI SREEKUMAR


RESPONDENTS/RESPONDENTS 2 & 3:
     1     M. BABU ABDUL KHADEER
           AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
           SECRETARY, CORPORATION OF KOCHI, PARK AVENUE ROAD,
           MARINE DRIVE, ERNAKULAM, KERALA, PIN - 682011

    2        JIJI. J,
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             ASSISTANT EXECUTIVE ENGINEER, EAST ZONAL OFFICE,
             CORPORATION OF KOCHI, WEST SIDE OF VYTTILA JUNCTION,
             SA ROAD, &, MAHAKAVI VAILOPPILLI RD, KOCHI, KERALA,
             PIN - 682019

  ADDL.3     CHELSASINI.V., AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER, SECRETARY, CORPORATION OF KOCHI, PARK
             AVENUE ROAD, MARINE DRIVE, ERNAKULAM, KERALA 682 011.
             (ADDL.R3 IS IMPLEADED AS PER ORDER DATED 07/08/2024 IN
             IA 1/2024 IN COC.)

             SRI K JANARDHANA SHENOY-SC


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 06.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                        2024:KER:82866
CON.CASE(C) NO. 1814 OF 2024

                                    2

                                JUDGMENT

When this matter was called today, Sri.K.Janardhana

Shenoy - appearing for the respondents, submitted that his client

has now issued an order dated 05.11.2024, complying with the

directions in the judgment fully. He, however, admitted that the

said order is against the petitioner, finding that there are no

unauthorised constructions.

2. Sri.R.Sanjith - appearing for the petitioner, however,

submitted that the afore order has not been received by his client,

though conceding that a copy of the same has been given to him

by Sri.K.Janardhana Shenoy at the Bar.

3. I have also examined the above order - which has been

handed over across the Bar by Sri.K.Janardhana Shenoy - and

notice that the respondent has stated therein that he has

complied with the directions of this Court.

4. Indubitably, if the petitioner has any grievance

against the order dated 05.11.2024, it is for her to take

appropriate action against it.

With every such liberty being reserved to the petitioner,

this contempt case is closed.

Sd/- DEVAN RAMACHANDRAN JUDGE stu 2024:KER:82866 CON.CASE(C) NO. 1814 OF 2024

APPENDIX OF CON.CASE(C) 1814/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGEMENT IN W.P.C.21711/2023 DATED 27.02.2024

Annexure A2 TRUE COPY OF THE LETTER DATED 05/03/2024 ISSUED BY THE PETITIONER TO THE RESPONDENTS

Annexure A3 TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT CARD EVIDENCING THE RECEIPT OF ANNEXURE A1 JUDGMENT BY THE CORPORATION OF KOCHI

Annexure A4 TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT CARD EVIDENCING THE RECEIPT OF ANNEXURE A1 JUDGMENT BY THE 1ST RESPONDENT

Annexure A5 TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT CARD EVIDENCING THE RECEIPT OF ANNEXURE A1 JUDGMENT BY THE 2ND RESPONDENT