Southern Sigma Ventures Pvt. Ltd vs Mr. Ashok Kumar Singh Ias
2024 Latest Caselaw 27307 Ker

Kerala High Court

Southern Sigma Ventures Pvt. Ltd vs Mr. Ashok Kumar Singh Ias on 11 September, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946

                        CON.CASE(C) NO. 1511 OF 2024

       AGAINST THE JUDGMENT DATED 01.03.2024 IN WP(C) NO.6919 OF

                        2024 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER:

             SOUTHERN SIGMA VENTURES PVT. LTD.
             REPRESENTED BY ITS MANAGING DIRECTOR JITHIN J.L., AGED
             30 YEARS, S/O. JAYAKUMARAN NAIR, BUILDING NO. 8/261,
             MUKKOMKONATH VEEDU, KUTHIRAKULAM P.O., VEMPAYAM,
             THIRUVANANTHAPURAM, PIN - 695615

             P.MOHANDAS (ERNAKULAM)
             K.SUDHINKUMAR
             SABU PULLAN
             GOKUL D. SUDHAKARAN
             R.BHASKARA KRISHNAN
             BHARATH MOHAN
             K.P.SATHEESAN (SR.)


RESPONDENT/1ST RESPONDENT:

             MR. ASHOK KUMAR SINGH IAS
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             SECRETARY, IRRIGATION DEPARTMENT, INLAND NAVIGATION
             DIVISION, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
             PIN - 695001

             SRI SUJITH MATHEWS JOSE - SPL GP


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 11.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                           2024:KER:69691

CON.CASE(C) NO. 1511 OF 2024

                                    2



                               JUDGMENT

When this matter was called today, Sri.Sujith Mathew

Jose - learned Special Government Pleader, appearing for the

respondent, submitted that orders have been issued in full

compliance of the directions of this Court.

2. Sri.K.Sudhinkumar, appearing for the petitioner,

conceded that orders have been issued; but alleged that the

benefits under it have not been yet disbursed to his clients.

3. Sri.Sujith Mathew Jose - learned Special Government

Pleader, responded saying that the petitioner will be allowed to

execute the work, as per the new orders without any impediment.

The afore is recorded and the contempt case is closed;

however, leaving liberty to the petitioner to approach this Court

again for rehearing, in case the afore undertaking is not fully

complied with within a period of one month from the date of

receipt of a copy of this judgment.

Sd/- DEVAN RAMACHANDRAN JUDGE stu 2024:KER:69691

CON.CASE(C) NO. 1511 OF 2024

APPENDIX OF CON.CASE(C) 1511/2024

PETITIONER ANNEXURES

Annexure -I CERTIFIED COPY OF THE JUDGMENT DATED 1-3-

Annexure -II TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER DATED 18-03-2024 BEFORE THE RESPONDENT