V.N. Vinodkumar vs C.V. Prakash
2024 Latest Caselaw 29116 Ker

Kerala High Court

V.N. Vinodkumar vs C.V. Prakash on 10 October, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                                   2024:KER:75446

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CON.CASE(C) NO. 2309 OF 2024


                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

    THURSDAY, THE 10TH DAY OF OCTOBER 2024 / 18TH ASWINA, 1946

                        CON.CASE(C) NO. 2309 OF 2024

     AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.24135 OF 2024 OF

HIGH COURT OF KERALA

PETITIONER/S:

             V.N. VINODKUMAR
             AGED 54 YEARS
             S/O. LATE NARAYANAN POTTY WORKING AS SHANTHI, [ON
             LEAVE] CHANGAYIL DEVASWOM, KOTTARAKKARA, KOLLAM-691506,
             RESIDING AT VAYOOR MADOM, MANNADI P.O., ADOOR,
             PATHANAMTHITTA DIST, PIN - 691530


             BY ADV K.SANDESH RAJA
RESPONDENT/S:

             C.V. PRAKASH
             C.V PRAKASH, AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER,THE DEVASWOM COMMISSIONER TRAVANCORE
             DEVASWOM BOARD, NANDANCODE, KAWDIAR POST,
             THIRUVANANTHAPURAM, PIN - 695003

             BY ADVS.
             C. K. PAVITHRAN
             SRI.C.K.PAVITHRAN, SC, TDB(SC-2440)


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING    COME   UP   FOR
ADMISSION ON 10.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                          2024:KER:75446

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CON.CASE(C) NO. 2309 OF 2024




                               JUDGMENT

It is submitted by the learned Standing Counsel

for the Travancore Devaswom Board that pursuant to

the direction in Annexure-I Judgment, the appeal

preferred by the petitioner was considered and rejected.

Accordingly, without prejudice to the right of the

petitioner to challenge the same, if aggrieved, the

Contempt of Court Case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.

2024:KER:75446

CON.CASE(C) NO. 2309 OF 2024

APPENDIX OF CON.CASE(C) 2309/2024

PETITIONER ANNEXURES

Annexure I CERTIFIED COPY OF THE JUDGMENT IN W.P.[C] NO.24135/2024 DATED 12/07/2024 OF THE HON'BLE HIGH COURT OF KERALA, ERNAKULAM