J.Udayakumar vs Sri Ajith Das.A
2024 Latest Caselaw 32136 Ker

Kerala High Court

J.Udayakumar vs Sri Ajith Das.A on 7 November, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                             2024:KER:83530


                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                     THE HONOURABLE MR.JUSTICE V.G.ARUN

       THURSDAY, THE 7TH DAY OF NOVEMBER 2024/16TH KARTHIKA, 1946

                        CON.CASE(C) NO. 1611 OF 2022

       AGAINST THE ORDER/JUDGMENT DATED 08.04.2022 IN WP(C) NO.13682 OF

                        2022 OF HIGH COURT OF KERALA


PETITIONER:

              J.UDAYAKUMAR
              AGED 56 YEARS, S/O JANARDANAN,
              KABADDI COACH, KERALA STATE SPORTS COUNCIL,
              TRIVANDRUM-695 001,
              RESIDING AT: "PANCHAVADI" T.C.NO.31/506(5),
              YMA ROAD, CHACKAI, TRIVANDRUM,
              PIN - 695024

              BY ADVS.
              KALA T.GOPI
              T.C.GOVINDASWAMY
              RENUKA M.R.
              NISHITHA BALACHANDRAN
              SUDHIR KUMAR B.




RESPONDENTS:

              SRI AJITH DAS.A
              (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
              SECRETARY, KERALA STATE SPORTS COUNCIL,
              THIRUVANANTHAPURAM, PIN - 695001

              BY ADV LATHA ANAND
              SRI. P,S, APPU, GP.
              SMT. LATHA ANAND FOR SC.


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
07.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1611 OF 2022
                                      2
                                                          2024:KER:83530


                               JUDGMENT

Dated this the 7th day of November, 2024

Learned Counsel for the respondent submits

that out of the One crore sanctioned by the

Government, payment was made to the petitioner

also on pro rata basis.

In view of the above submission, the

contempt of court case is closed, reserving the

petitioner's liberty to approach this Court again, if so

warranted.

Sd/-

V.G.ARUN JUDGE ARK CON.CASE(C) NO. 1611 OF 2022

2024:KER:83530

APPENDIX OF CON.CASE(C) 1611/2022

PETITIONER ANNEXURES

ANNEXURE-A A TRUE COPY JUDGMENT IN WP(C) NO. 13682 OF 2022 DECIDED BY THIS HON'BLE COURT BY JUDGMENT DATED 08.04.2022.

ANNEXURE-B A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT DATED NIL.

ANNEXURE-C A TRUE COPY OF THE LAWYER NOTICE ADDRESSED TO THE 2ND RESPONDENT DATED 27.06.2022.

ANNEXURE-D A TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT CARD DATED 04.07.2022.

RESPONDENT ANNEXURES

ANNEXURE R1 (a) TRUE COPY OF THE OFFICE PROCEEDINGS DATED 12.08.2022

ANNEXURE R1 (b) TRUE COPY OF THE OFFICE PROCEEDINGS DATED 27.07.2022