Jyothi V.V vs N.V Chandrababu
2024 Latest Caselaw 30959 Ker

Kerala High Court

Jyothi V.V vs N.V Chandrababu 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. 2699 OF 2024

        AGAINST THE JUDGMENT DATED 14.06.2024 IN WP(C) NO.19153 OF

                        2024 OF HIGH COURT OF KERALA

PETITIONERS/PETITIONERS:

    1        JYOTHI V.V., AGED 49 YEARS
             VELIYIL HOUSE, ARTHUNGAL P.O, CHERTHALA SOUTH PART,
             ARTHUNGAL, ALAPPUZHA DISTRICT., PIN - 688530

    2        SURESH A., AGED 45 YEARS
             PUTHUVELI HOUSE, VARANADU P.O, CHERTHALA NORTH PART,
             ALAPPUZHA DISTRICT., PIN - 688539

             BY ADV N.P.PRAJEESH


RESPONDENTS/RESPONDENTS 3 AND 4:

    1        N.V CHANDRABABU
             (AGE & FATHER'S NAME NOT KNOWN TO THE PETITIONERS), THE
             CHAIRMAN, KERALA TODDY WORKER'S WELFARE FUND BOARD,
             ULLOOR GARDEN, PAROTTUKONAM, ULLOOR,
             THIRUVANANTHAPURAM., PIN - 695044

    2        BEENAMOL VARGHESE
             (AGE & FATHER'S NAME NOT KNOWN TO THE PETITIONERS), THE
             CHIEF WELFARE FUND INSPECTOR, OFFICE OF THE CHIEF
             WELFARE FUND INSPECTOR, KERALA TODDY WORKER'S WELFARE
             FUND BOARD, OPPOSITE THOPPIL LANE, KUNNUMPURAM ROAD,
             VANCHIYOOR P.O, THIRUVANANTHAPURAM DISTRICT., PIN -
             695035

             SRI G SANTHOSHKUMAR(P)


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 23.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                     2024:KER:78988
CON.CASE(C) NO. 2699 OF 2024

                                  2



                               JUDGMENT

When this matter was called today, the learned counsel

for the petitioners submitted that the directions in the judgment

dated 14.06.2024 in W.P.(C) No.19153/2024 have been fully

complied with and that he is not pressing this matter.

Hence, this contempt case is closed.

Sd/- DEVAN RAMACHANDRAN JUDGE stu 2024:KER:78988 CON.CASE(C) NO. 2699 OF 2024

APPENDIX OF CON.CASE(C) 2699/2024

PETITIONER ANNEXURES

Annexure-I CERTIFIED COPY OF THE JUDGMENT PASSED BY THIS HON'BLE COURT IN W.P (C) NO.19153/2024 DATED 14.06.2024

Annexure-II TRUE PHOTOCOPY OF THE COVERING LETTER DATED 26.06.2024 SENT BY THE PETITIONERS

Annexure-III TRUE PHOTOCOPY OF THE POSTAL ACKNOWLEDGMENT CARD ISSUED FROM THE OFFICE OF THE 1ST RESPONDENT

Annexure-IV TRUE PHOTOCOPY OF THE POSTAL ACKNOWLEDGMENT CARD ISSUED FROM THE OFFICE OF THE 2ND RESPONDENT