Thamarakulam Grama Panchayat vs Anilkumar.R.S
2024 Latest Caselaw 27392 Ker

Kerala High Court

Thamarakulam Grama Panchayat vs Anilkumar.R.S on 11 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                       2024:KER:69180

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CON.CASE(C) NO. 1562 OF 2024


                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

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

                      CON.CASE(C) NO. 1562 OF 2024

        AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.8894 OF 2024 OF

HIGH COURT OF KERALA

PETITIONER/S:

            THAMARAKULAM GRAMA PANCHAYAT
            REPRESENTED BY ITS SECRETARY MADHU.G. AGED 52 YEARS,
            S/O. MADHAVAN RESIDING AT THUNDILVEEDU, EDAVANASSERY,
            MYNAKAPPALLY.P.O., KOLLAM, PIN - 690519


            BY ADV RASHEED C.NOORANAD

RESPONDENTS:

    1       ANILKUMAR.R.S
            CHIEF ENGINEER, KERALA STATE RURAL ROADS DEVELOPMENT
            AGENCY, LOCAL SELF DEPARTMENT (RD), GOVERNMENT OF
            KERALA, 3RD FLOOR, REVENUE CONTRACTS VIKAS BHAVAN,
            THIRUVANANTHAPURAM, PIN - 695033

    2       LEKHA.C.S
            SUPERINTENDENT ENGINEER, KERALA STATE RURAL ROADS
            DEVELOPMENT AGENCY, LOCAL SELF DEPARTMENT (RD),
            GOVERNMENT OF KERALA, 3RD FLOOR, REVENUE CONTRACTS
            VIKAS BHAVAN, THIRUVANANTHAPURAM, PIN - 695033

    3       RAJESH.S.D
            EXECUTIVE ENGINEER, PROGRAMME IMPLEMENTATION UNIT,
            (PMGSY), DISTRICT PANCHAYAT, ALAPPUZHA, PIN - 688011

            BY SPECIAL G.P. SMT. DEEPA K.R.
                                                                2024:KER:69180

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CON.CASE(C) NO. 1562 OF 2024




     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:69180

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CON.CASE(C) NO. 1562 OF 2024


                           JUDGMENT

It is submitted by the Special Government

Pleader on instructions that the subject work has been

re-tendered. In the light of the said submission, the

Contempt of Court Case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.

2024:KER:69180

CON.CASE(C) NO. 1562 OF 2024

APPENDIX OF CON.CASE(C) 1562/2024

PETITIONER ANNEXURES

Annexure 1 CERTIFIED COPY OF JUDGMENT IN WP(C) NO.

8894/2024 DATED 19-03-2024 OF THE HON'BLE HIGH COURT OF KERALA