Ansar.A vs Sajeev.K
2024 Latest Caselaw 32362 Ker

Kerala High Court

Ansar.A vs Sajeev.K on 8 November, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                                              2024:KER:83474

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

          THE HONOURABLE MR.JUSTICE N.NAGARESH

  FRIDAY, THE 8TH DAY OF NOVEMBER 2024/17TH KARTHIKA, 1946

              CON.CASE(C) NO. 1781 OF 2023

AGAINST THE JUDGMENT DATED 30.11.2022 IN WP(C) NO.21804

            OF 2022 OF HIGH COURT OF KERALA

CONTEMPT PETITIONERS/PETITIONERS 2 T0 5:

   1     ANSAR.A
         AGED 36 YEARS, SHERIF MANZIL, EDANADU.P.O,
         VARINJAM, MEENADU VILLAGE, KOLLAM TALUK,
         KOLLAM DISTRICT, PIN - 691 579.

   2     SATHEESH KUMAR.P
         AGED 49 YEARS, S/O. V.K. PANICKER,
         KANNAMKARA, EDANADU.P.O, VARINJAM,
         MEENADU VILLAGE, KOLLAM TALUK,
         KOLLAM DISTRICT, PIN - 691 579.

   3     THAHIRA.B
         AGED 45 YEARS, D/O. ABDUL KARIM.E,
         DARUL-HUDA, EDANADU.P.O, VARINJAM,
         MEENADU VILLAGE, KOLLAM TALUK,
         KOLLAM DISTRICT, PIN - 691 579.

   4     SINDHU.C
         AGED 41 YEARS, W/O. SUNIL.S,
         SUNIL BHAVANAM, EDANADU.P.O, VARINJAM,
         MEENADU VILLAGE, KOLLAM TALUK,
         KOLLAM DISTRICT, PIN - 691 579.

         BY ADVS.
         BINU GEORGE
         HEMALATHA
         AMANTA MATHEW
                                               2024:KER:83474

Con.Case (C) No.1781 of 2023
                               :2:



RESPONDENT/2ND RESPONDENT:

            SAJEEV.K
            (AGE AND OTHER DETAILS NOT KNOWN TO THE
            PETITIONERS) SECRETARY,
            CHATHANOOR GRAMAPANCHAYATH,
            CHATHANNOOR.P.O, KOLLAM DISTRICT,
            PIN - 691 572.

            BY ADVS
            M.R.SASITH PANICKER, STANDING COUNSEL

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 08.11.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                                 2024:KER:83474

Con.Case (C) No.1781 of 2023
                                  :3:




                               JUDGMENT

Dated this the 8th day of November, 2024

The writ petition was disposed of directing

respondents 2 and 3 in the writ petition to complete the

remaining portion of the work also, as expeditiously as

possible.

2. Standing Counsel representing the Panchayat

submits that the work in respect of the remaining portions

was carried out subsequently. But, for completing the work

at one place, a survey is required in respect of a portion of

the road and the survey has been conducted.

3. In view of the above, I find that there is

substantial compliance of the directions of this Court.

2024:KER:83474

Recording the said submission of the Standing

Counsel, the Contempt of Court Case is closed. The

petitioner will be at liberty to reopen the Contempt of Court

Case, if the remaining work is not completed within a

reasonable time.

Sd/-

N.NAGARESH JUDGE AMR 2024:KER:83474

APPENDIX OF CON.CASE(C) 1781/2023

PETITIONERS' ANNEXURE

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 30.11.2022 IN W.P. (C) NO. 21804/2022

RESPONDENT'S EXHIBIT

Exhibit-R1(a) A TRUE COPY OF THE REMINDER LETTER ISSUED BY THE THE RESPONDENT DATED 11.03.2024