Dr.Sivagamasundari vs Mini.J
2024 Latest Caselaw 26413 Ker

Kerala High Court

Dr.Sivagamasundari vs Mini.J on 3 September, 2024

                                                              2024:KER:66509
CON.CASE(C) No.1387 of 2024:       1:


                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                   THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
          TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946
                         CON.CASE(C) NO. 1387 OF 2024
          AGAINST THE ORDER IN WP(C) NO.17380 OF 2024 OF HIGH COURT OF
KERALA

PETITIONER:
               DR.SIVAGAMASUNDARI
               AGED 40 YEARS
               TC 1762/4 VATTIYOORKKAVU VILLAGE VATTIYOORKAAVU P.O
               THIRUVANANTHAPURAM, PIN - 695018


               BY ADVS. S.CHANDRASEKHARAN NAIR
               S.JAYANT
               ABHIREMYA RAJ R B
               GOVIND V.P.
               SHAHANAZ B.
               GAYATHRI R.


RESPONDENTS:
     1      MINI.J
            SECRETARY, VELLANAD GRAMA PANCHAYTH, VELLANAD GRAMA
            PANCHAYTAT KARYALAYAM VELLANAD P.O THIRUVANANTHAPURAM,
            PIN - 695543

      2        K.S RAJALEKSHMI
               PRESIDENT, VELLANAD GRAMA PANCHAYATH, VELLANAD GRAMA
               PANCHAYAT KARYALAYAM, VELLANAD P.O THIRUVANANTHAPURAM ,
               RESIDING AT MENATHIL VEEDU, VELLANAD, VELIYANNOOR P.O,
               PIN - 695543

               BY ADVS. P.MOHANDAS(ERNAKULAM)
               K.SUDHINKUMAR(K/572/2014)
               SABU PULLAN(K/35/2001)
               GOKUL D. SUDHAKARAN(K/000886/2016)
               R.BHASKARA KRISHNAN(K/000891/2016)
               BHARATH MOHAN(K/1392/2020)
               K.P.SATHEESAN (SR.)(S-242)

               GP - SRI.S.UNNIKRISHNAN

       THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION

ON 03.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                       2024:KER:66509
CON.CASE(C) No.1387 of 2024:    2:




                           VIJU ABRAHAM, J.
          --   -- -- -- -- -- -- -- -- -- -- -- --
                    CON.CASE(C) No.1387 of 2024
          --   -- -- -- -- -- -- -- -- -- -- -- --
                Dated this the 3rd day of September 2024

                               JUDGMENT

The learned counsel for the petitioner submits that the

directions in Annexure A1 interim order have been complied with.

Recording the said submission, the Contempt of Court Case is

closed.

Sd/-

VIJU ABRAHAM JUDGE sm/ 2024:KER:66509 CON.CASE(C) No.1387 of 2024: 3:

APPENDIX OF CON.CASE(C) 1387/2024

PETITIONER ANNEXURES

Annexure A1 THE TRUE COPY OF THE INTERIM ORDER DATED 14/05/2024 IN WPC NO.17380 /2024

RESPONDENT ANNEXURES

Annexure-R1(a) True copy of the Notice issued by this Hon’ble Court to this respondent on 18-05-2024 directing this respondent to appear through counsel on 27-05-2024

Annexure-R1(b) True copy of the counter affidavit filed by the respondent dated 30-05-2024 in

Annexure-R1(c) True copy of the covering letter dated 18-05-2024 forwarding the interim order dated 14-05-2024 given by the petitioner