K.C. Chacko vs Prajeesh Sasi
2024 Latest Caselaw 30948 Ker

Kerala High Court

K.C. Chacko vs Prajeesh Sasi on 23 October, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 23RD DAY OF OCTOBER 2024 / 1ST KARTHIKA, 1946

                     CON.CASE(C) NO. 1563 OF 2024

        AGAINST THE JUDGMENT DATED 11.04.2024 IN WP(C) NO.5036 OF

2024 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER:

            K.C. CHACKO
            AGED 67 YEARS
            S/O. P.C. UNNOONNI, KALLUMPURATHU PADINJATTETHIL HOUSE,
            THUMPAMON P.O., PANDALAM, PIN - 689502


            BY ADVS.
            K.SASIKUMAR
            S.ARAVIND
            P.S.RAGHUKUMAR
            ANITHA CHANDRAN
            SURESH BABU C.S.




RESPONDENT/RESPONDENT NO.1 AND 2 IN WP(C):

    1       PRAJEESH SASI
            (AGED ABOUT 42 YEARS, SON OF NOT KNOWN TO THE
            PETITIONER), STATION HOUSE OFFICER, PANDALAM POLICE
            STATION, PANDALAM, PATHANAMTHITTA DISTRICT -, PIN -
            689501

    2       AJITH V
            (AGED ABOUT 58 YEARS, SON OF NOT KNOWN TO THE
            PETITIONER), DISTRICT POLICE CHIEF, POLICE HEAD
            QUARTERS, PATHANAMTHITTA -, PIN - 689645


            BY ADVS.
            T.P.PRADEEP
            P.K.SATHEES KUMAR
            R.K.PRASANTH
            MINIKUMARY M.V.
            JIJO JOSEPH
                                                     2024:KER:79927
CON.CASE(C) NO. 1563 OF 2024

                                2




          SRI P M SHAMEER-GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 23.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                           2024:KER:79927
CON.CASE(C) NO. 1563 OF 2024

                                  3




                               JUDGMENT

The learned Government Pleader says that

he has filed a Memo on record, establishing

that all the directions in the judgment have

been fully complied with.

2. Sri.K.Sasikumar - learned counsel

for the petitioner, submitted that though the

Memo speaks about the compliance of the

directions, there is no guarantee that will be

done in future. He, therefore, prayed that

liberty be reserved to his client to approach

this Court again with a fresh contempt case, if

it becomes so warranted.

3. In the afore circumstances,

recording the submissions of the learned

Government Pleader and the contents of his Memo

dated 19.10.2024, this contempt case is closed;

2024:KER:79927 CON.CASE(C) NO. 1563 OF 2024

with the afore requested liberty being reserved

to the petitioner.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS 2024:KER:79927 CON.CASE(C) NO. 1563 OF 2024

APPENDIX OF CON.CASE(C) 1563/2024

PETITIONER'S ANNEXURES

Annexure 1 CERTIFIED COPY OF THE JUDGMENT IN WP(C)NO.5036/2024 DATED 11.04.2024

Annexure 1I A TRUE COPY OF THE LAWYER'S NOTICE DATED 31- 5-2024 FORWARDED BY THE COUNSEL FOR THE PETITIONER TO THE RESPONDENTS 1 AND 2

Annexure III A TRUE COPY OF THE SUBMISSION DATED 07-06- 2024 MADE BY THE PETITIONER BEFORE THE 2ND RESPONDENT

Annexure IV A TRUE COPY OF THE RECEIPT DATED 07-06-2024 ISSUED FROM THE OFFICE OF THE 2ND RESPONDENT RESPONDENTS' ANNEXURES

Annexure R1(a) A COPY OF THE FIR IN CR.NO.1098/2024 U/S 223(a) and 285 of BNS at PANDALAM pOLICE STATION ON 28.9.2024.

Annexure R1(b) A COPY OF FIR IN CRIME NO 1115/2024 DATED 30.9.2024 OF PANDALAM POLICE STATION.

Annexure R1(c) A COPY OF THE LETTER DATED 27.9.2024 ADDRESSED TO THE SECRETARY, PANDALAM MUNICIPALITY.

Annexure R1(d) A COPY OF THE REPLY DATED 28.9.2024 FROM THE MUNICIPALITY Annexure R1(e) A COPY OF THE NOTICE DATED 30.9.2024 FOR THE MEETING.

Annexure R1(f) TRUE COPY OF THE DECISION OF THE MUNICIPAL TRAFFIC REGULATORY COMMITTEE.