N.Vijayankutty And Another vs P.K.Mohandi
2024 Latest Caselaw 27048 Ker

Kerala High Court

N.Vijayankutty And Another vs P.K.Mohandi on 6 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                         2024:KER:68607


                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

         FRIDAY, THE 6TH DAY OF SEPTEMBER 2024 / 15TH BHADRA, 1946

                        CON.CASE(C) NO. 1347 OF 2010

         AGAINST THE JUDGMENT DATED07.10.2010 IN WPC NO.10178 OF 2010 OF

                           HIGH COURT OF KERALA


PETITIONERS/ PETITIONERS IN W.P.(C) :

     1       N.VIJAYANKUTTY AND ANOTHER
             JOINT REGISTRAR OF CO-OP. SOCIETIES,, S/O.LATE N.VASU ACHARY,
             AGED 65 YEARS,, PUTHENPURA, CHITTAYAM, PANAYAM P.O.,,
             PERINAD, KOLLAM.

     2       R.PRABHAKARAN NAIR RTD.
             JOINT REGISTRAR OF CO-OP. SOCIETIES,, S/O.RAGHAVAN NAIR,
             AGED 64 YEARS,, PULARI, NAJARAKKAL, PERINAD P.O.,, KOLLAM-
             691601.

             BY ADV SRI.P.I.DAVIS

RESPONDENTS/ RESPONDENTS 1 AND 2:
     1     P.K.MOHANDI, AGED ABOUT 51 YEARS,
           FATHER'S NAME NOT KNOWN TO THE PETITIONER,, PRINCIPAL
           SECRETARY, CO-OP. DEPARTMENT,, GOVT. SECRETARIAT,
           THIRUVANANTHAPURAM.

     2       RANI GEORGE AGED 45 YEARS
             FATHER'S NAME NOT KNOWN TO THE PETITIONER,, THE CO-OP.
             REGISTRAR,, OFFICE OF CO-OP. REGISTRAR,,
             THIRUVANANTHAPURAM.

             BY ADV. DHEERAJ, GOVERNMENT PLEADER.

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

06.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case (C) No.1347 of 2010      : 2 :

                                                  2024:KER:68607




                               JUDGMENT

This contempt of court case is of the year 2010.

By efflux of time, nothing survives to be considered in

this contempt of court case and accordingly, it is closed

with liberty to the petitioners to move for re-hearing, if

required.

MURALI PURUSHOTHAMAN JUDGE SRJ

2024:KER:68607

APPENDIX OF WP(C) 27187/2022

PETITIONERS' EXHIBITS

ANNEXURE I TRUE COPY OF THE JUDGMENT DATED 7.4.2010 IN W.P. (C) NO.10178/2010 PASSED BY THIS HONOURABLE COURT.

ANNEXURE II TRUE COPY OF THE CERTIFICATE ISSUED BY THE PUBLIC SERVICE COMMISSION FOR HAVING DEPARTMENTAL TESTS AND HEAD SURVEYORS TEST TO THE 1ST PETITIONER.

ANNEXURE III TRUE COPY OF THE LETTER NO.E.B.(1) 37048/2009 DATED 24.06.2010 ISSUED ON BEHALF OF THE 2ND RESPONDENT TO THE PETITIONER.

ANNEXURE IV TRUE COPY OF THE LETTER DATED 16.6.2010 ISSUED FROM THE OFFICE OF THE ACCOUNTANT GENERAL, KERALA.

ANNEXURE V TRUE COPY OF THE LETTER NO.EB (1) 41926/2010 DATED 22.09.2010 OF THE ADDITIONAL REGISTRAR (ICDP) STATE OF PUBLIC INFORMATION OFFICER OF 2ND RESPONDENT'S OFFICE.