Meenachil Rubber Wood Ltd vs Biji G.S
2024 Latest Caselaw 30824 Ker

Kerala High Court

Meenachil Rubber Wood Ltd vs Biji G.S on 30 October, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                         2024:KER:80920


               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

    WEDNESDAY, THE 30TH DAY OF OCTOBER 2024/8TH KARTHIKA, 1946

                     CON.CASE(C) NO. 1486 OF 2024

        AGAINST THE ORDER/JUDGMENT DATED 09.02.2024 IN WP(C) NO.29996

                    OF 2022 OF HIGH COURT OF KERALA



PETITIONERS:

    1       MEENACHIL RUBBER WOOD LTD
            METRO WOOD FACTORY, ADIVARAM P.O, KOTTAYAM
            REPRESENTED BY ITS MANAGING DIRECTOR,
            PIN - 686582

    2       MANAGING DIRECTOR
            AGED 53 YEARS
            MEENACHIL RUBBER WOOD LTD.,
            METRO WOOD FACTORY, ADIVARAM P.O,
            KOTTAYAM, PIN - 686582

            BY ADVS.
            LIJI.J.VADAKEDOM
            ATHUL V. VADAKKEDOM




RESPONDENTS:

    1       BIJI G.S.
            (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER),
            THE SECRETARY, KADAPRA GRAMA PANCHAYAT,
            OFFICE OF THE KADAPRA GRAMA PANCHAYAT,
            NIRANAM P.O., THIRUVALLA, PATHANAMTHITTA,
            PIN - 689621
 CON.CASE(C) NO. 1486 OF 2024
                                  2
                                                         2024:KER:80920


    *2      STATE OF KERALA
            REPRESENTED BY ITS SECRETARY,
            LOCAL SELF GOVERNMENT DEPARTMENT,
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM
            PIN - 695001

            *(IMPLEADED AS PER ORDER DATED 19.08.2024 IN IA
            NO.4/2024 IN CON.CASE(C) NO.1486 OF 2024)

            BY ADV T.P.PRADEEP
            SRI. SUNILKUMAR KURIAKOSE, SR. GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 30.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1486 OF 2024
                                   3
                                                     2024:KER:80920


                               JUDGMENT

Dated this the 30th day of October, 2024

It is informed that the direction has been

complied with. This is recorded and the contempt of

court case is closed.

Sd/-

V.G.ARUN JUDGE ARK CON.CASE(C) NO. 1486 OF 2024

2024:KER:80920

APPENDIX OF CON.CASE(C) 1486/2024

PETITIONER ANNEXURES

ANNEXURE -I THE CERTIFIED COPY OF THE JUDGMENT DATED 9.2.2024 IN WP(C) NO. 29996/2022 BEFORE THIS HONOURABLE COURT

ANNEXURE -II A COPY OF THE LETTER NO. C9/2024-25/01 DATED 4.4.2024 ISSUED BY THE PETITIONER TO THE RESPONDENT

ANNEXURE -III A COPY OF THE LETTER NO. C9/2024-25/02 DATED 17.4.2024 ISSUED BY THE PETITIONER TO THE RESPONDENT