Citation : 2024 Latest Caselaw 30148 Ker
Judgement Date : 24 October, 2024
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CON.CASE(C) NO.2569 OF 2024
2024:KER:79160
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE BASANT BALAJI
THURSDAY, THE 24TH DAY OF OCTOBER 2024 / 2ND KARTHIKA, 1946
CON.CASE(C) NO.2569 OF 2024
(AGAINST THE JUDGMENT IN WP(C) NO.23613 OF 2022
OF HIGH COURT OF KERALA)
PETITIONERS:
1 MOHAN KUMAR A.P., AGED 64 YEARS,
S/O KRISHNA KURUP, MEETHALE PUTHUR HOUSE,
PONMERI PARAMBIL P.O, VILLIAPALLY,
KOZHIKODE DIST, PIN - 673 542
2 RADHAKRISHNAN N, AGED 60 YEARS,
S/O. T. K. NADARAJAN, GADHA, GURUVIHAR ROAD,
KADAKKAVUR P.O., THIRUVANANTHAPURAM, PIN - 691 578
BY ADVS.
I.YOHANNAN
MANJU ANTONEY
RESPONDENTS:
1 DR. SUDHEER.K.P, AGED 56 YEARS,
FATHER'S NAME NOT KNOWN TO THE PETITIONER,
PRINCIPAL SECRETARY, DEPARTMENT OF SCIENCE AND TECHNOLOGY,
THIRUVANANTHAPURAM, PIN - 695 001
2 DR. SUDHEER.K.P., AGED 56 YEARS,
FATHER'S NAME NOT KNOWN TO THE PETITIONER,
EXECUTIVE VICE PRESIDENT,
KERALA STATE COUNCIL FOR SCIENCE AND TECHNOLOGY(KSCSTE),
SASTRABHAVAN, PATTOM P.O., THIRUVANANTHAPURAM, PIN - 695 004
3 DR. MANOJ SAMUEL, AGED 54 YEARS,
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CON.CASE(C) NO.2569 OF 2024
2024:KER:79160
FATHER'S NAME NOT KNOWN TO THE PETITIONER,
EXECUTIVE DIRECTOR,
CENTRE FOR WATER RESOURCES DEVELOPMENT AND MANAGEMENT
(CWRDM), KUNNAMANGALAM (PO), KOZHIKODE, PIN - 673 571
4 DR. A BABU, AGED 52 YEARS,
FATHER'S NAME NOT KNOWN TO THE PETITIONER,
MEMBER SECRETARY, KERALA STATE COUNCIL FOR SCIENCE AND
TECHNOLOGY(K SC S TE), SASTRABHAVAN, PATTOM P.O.,
THIRUVANANTHAPURAM, PIN - 695 004
5 DR. A JAYATHILAK, AGED 58 YEARS,
FATHER'S NAME NOT KNOWN TO THE PETITIONER,
ADDITIONAL CHIEF SECRETARY, DEPARTMENT OF FINANCE,
THIRUVANANTHAPURAM, PIN - 695 001
OTHER PRESENT:
SC SRI. P.C SASIDHARAN
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
24.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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CON.CASE(C) NO.2569 OF 2024
2024:KER:79160
JUDGMENT
(Dated: 24th October, 2024)
This contempt case is filed for not complying with the directions
in Annexure-A1 judgment.
The counsel for the respondents has produced an order dated
23.10.2024 passed in compliance with the directions issued by this
court.
The counsel for the petitioners submits that the said order is not
in compliance with the directions issued by this court, and there are
factual mistakes also.
The correctness of the order passed cannot be agitated in a
Contempt Case, and it is for the petitioner to challenge the same in
accordance with law, if so advised. Therefore, this contempt case (C)
is closed with the liberty of the petitioners to challenge the same in
accordance with law.
CON.CASE(C) NO.2569 OF 2024
2024:KER:79160
Accordingly, the Contempt Case (C) is closed.
Sd/-
BASANT BALAJI JUDGE ss
CON.CASE(C) NO.2569 OF 2024
2024:KER:79160
APPENDIX OF CON.CASE(C) 2569/2024
PETITIONER ANNEXURES
Annexure A1 CERTIFIED COPY OF JUDGEMENT IN WP(C) NO.23613/2022 DATED 15/02/2024
Annexure A2 A TRUE COPY OF HON'BLE HIGH COURT INTERIM ORDERS IN 23613/2022 DATED 01/12/2023
Annexure A3 A TRUE COPY OF THE JUDGMENT DATED 18/12/2018 IN WP(C) 21468/2017
Annexure A4 TRUE COPIES OF THE POSTAL RECEIPT
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