Manikandan E.S vs Lakshmi Viswambharan
2024 Latest Caselaw 27758 Ker

Kerala High Court

Manikandan E.S vs Lakshmi Viswambharan on 13 September, 2024

CON.CASE(C) NO. 1701 OF 2024

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                                                                    2024:KER:69964

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

    FRIDAY, THE 13TH DAY OF SEPTEMBER 2024 / 22ND BHADRA, 1946

                         CON.CASE(C) NO. 1701 OF 2024

        AGAINST THE ORDER/JUDGMENT DATED 20.06.2024 IN WP(C) NO.841

OF 2024 OF HIGH COURT OF KERALA

PETITIONER:

             MANIKANDAN E.S
             AGED 46 YEARS
             MANIKANDAN E.S,S/O. SREEDHARAN, EDAKKATTU VALAPPIL
             HOUSE,KUTTUR,THRISSUR, PIN - 680581

             BY ADVS.
             SHINTO KURIAKOSE
             MANU KURIAN


RESPONDENTS:

    1        LAKSHMI VISWAMBHARAN
             (AGE & FATHER'S NAME IS NOT KNOWN TO THE PETITIONER)
             PRESIDENT, KOLAZHY GRAMA PANCHAYATH, MULAMKUNNATHKAVU
             P.O, THRISSUR DISTRICT, PIN - 680581

    2        VALSAKUMAR P
             (AGE & FATHER'S NAME IS NOT KNOWN TO THE PETITIONER)
             SECRETARY, KOLAZHY GRAMA PANCHAYATH, MULAMKUNNATHKAVU
             P.O,THRISSUR DISTRICT, PIN - 680581


OTHER PRESENT:

             SMT.AMMINIKUTTY K.,SR.GP SRI. SANTHOSH P PODUVAL -SC
     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING    COME   UP   FOR
ADMISSION ON 13.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1701 OF 2024

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                                                                  2024:KER:69964



                            MOHAMMED NIAS C.P., J.
                    ======================================

                        CON.CASE (C) NO. 1701 OF 2024
                    =======================================
                   Dated this the 13th day of September, 2024



                                 JUDGMENT

Learned Standing Counsel for the Panchayat submits that the directions

in the judgment dated 20.06.2024 in W.P.(C) No.841 of 2024 have been complied

with. This is recorded. Accordingly, the contempt of court case is closed.

Sd/-

MOHAMMED NIAS C.P.,

JUDGE LU CON.CASE(C) NO. 1701 OF 2024

2024:KER:69964

APPENDIX OF CON.CASE(C) 1701/2024

PETITIONER ANNEXURES :

ANNEXURE A-1 CERTIFIED COPY OF JUDGEMENT IN WPC 841/2024 DATED 20.06.2024

ANNEXURE A-2 TRUE COPY OF ACKNOWDLEGEMENT ISSUED BY KOLAZHY PANCHAYATH DATED 26.06.2024

ANNEXURE A-3 TRUE COPY OF POSTAL RECIEPT DATED 26.06.2024

ANNEXURE A-4 TRUE COPY OF NOTICE DEMANDING PAYMENT ISSUED BY 4TH RESPONDENT IN WPC DATED 26.06.2024

ANNEXURE A-5 TRUE COPY OF NOTICE REGARDING THE INTENTION TO CONDUCT THE MEETING TO DIS OBEY HON'BLE COURT JUDGEMENT DATED 26.06.2024

ANNEXURE A-6 TRUE COPY OF DECISION OF RESPONDENTS TO DISOBEY HON'BLE COURT ORDER DATED 27.06.2024

ANNEXURE A-7 NEWS REPORTED IN MALAYALAM DAILY DATED 28.06.2024

ANNEXURE A1 JUDGEMENT IN WRIT APPEAL NO.953/2024 DATED 31.07.2024

// True Copy // PA To Judge