R.Sivaraman & Others vs K.J.Mathew
2024 Latest Caselaw 26374 Ker

Kerala High Court

R.Sivaraman & Others vs K.J.Mathew on 3 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

CON.CASE(C) NO. 1115 OF 2010            : 1 :



                                              2024:KER:66552
           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946
                    CON.CASE(C) NO. 1115 OF 2010


AGAINST THE JUDGMENT DATED 09.06.2010 IN WPC NO.16789 OF 2008


PETITIONERS/PETITIONERS:

    1          R.SIVARAMAN & OTHERS
               S/O.ANDY THE LATE, AGED 54 YEARS,
               OPERATOR, KERALA WATER AUTHORITY,,
               RURAL SUB DIVISION, MALAPPURAM,
               KOZHIKODE DIVISION.

    2          K.P.HARIDASAN, S/O.RARU, AGED 53 YEARS,,
               OPERATOR, KERALA WATER AUTHORITY,, SUB DIVISION,
               KOZHIKODE, KOZHIKODE DIVISION.

    3          C.P.HARIDASAN, S/O.PADMANABHAN, AGED 46 YEARS,
               OPERATOR, P.H.SECTION, RAMANATTUKARA,
               P.H.SUB DIVISION, KONDOTTY,, P.H.DIVISION,
               MALAPPURAM.


               BY ADVS.
               SRI.P.J.MATHEW
               SRI.K.B.ARUNKUMAR


RESPONDENT/1ST RESPONDENT:

               K.J.MATHEW (FATHER'S NAME AND AGE NOT KNOWN TO
               THE PETITIONERS)
               PRINCIPAL SECRETARY TO THE GOVERNMENT,,
               WATER RESOURCES DEPARTMENT,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM 695 001
               R BY SR.GP SMT.MARY BEENA JOSEPH


        THIS    CONTEMPT   OF   COURT   CASE    (CIVIL)   HAVING   BEEN
FINALLY HEARD ON 03.09.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1115 OF 2010   : 2 :



                                          2024:KER:66552




                      JUDGMENT

The learned counsel for the petitioners seeks

permission to withdraw the contempt of court case.

Permission is granted.

Accordingly, the contempt of court case is

closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB

2024:KER:66552

APPENDIX

PETITIONERS EXHIBITS:

ANNEXURE-A1 A TRUE COPY OF THE JUDGMENT DATED 9.7.2010

ANNEXURE-A2 A PHOTOCOPY OF EXHIBITS P-18 GOVERNMENT ORDER REFERRED TO IN THE JUDGMENT.

ANNEXURE-A3 A PHOTOCOPY OF EXHIBITS P-19 GOVERNMENT ORDER REFERRED TO IN THE JUDGMENT.