George Mathew vs Sri. Sathya Wilson S
2025 Latest Caselaw 5381 Ker

Kerala High Court

George Mathew vs Sri. Sathya Wilson S on 21 March, 2025

Author: Devan Ramachandran

Bench: Devan Ramachandran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         Friday, the 21st day of March 2025 / 30th Phalguna, 1946
 IA.NO.1/2025 IN CONTEMPT CASE(C) NO. 1564 OF 2024(S) IN WP(C) 37227/2023

APPLICANT/PETITIONER/PETITIONER IN W.P(C):


     GEORGE MATHEW, S/O. MATHEW, AGED 59 YEARS,
     EDAPAZHATHIL HOUSE, MANJALLOOR, VAZHAKULAM P.O.,
     MUVATTUPUZHA, ERNAKULAM DISTRICT - 686 670.

RESPONDENTS/RESPONDENTS/RESPONDENTS 3 & 4 IN W.P(C):

  1. SRI. SATHYA WILSON S., SUPERINTENDING ENGINEER, KERALA WATER
     AUTHORITY, PUBLIC HEALTH CIRCLE, MALAPPURAM - 676 505.
  2. A. ARUN KUMAR, EXECUTIVE ENGINEER, KERALA WATER AUTHORITY, PROJECT
     DIVISION, MALAPPURAM - 676 505.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to re-open and re-hear
the above Cont. Case (c) No. 1564 of 2024, in the interest of justice.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, this Court's judgment dated
22/01/2025 in COC and upon hearing the arguments of M/S. GEORGE MATHEW,
SUNIL KUMAR A.G., MATHEW K.T., GEORGE K.V., STEPHY K. REGI & MEDHA B.S.,
Advocates for the applicant in IA/petitioner in COC and of SRI.GEORGIE
JOHNY, Advocate for the respondents in IA/COC, the court passed the
following:


                                                                 P.T.O.
                           DEVAN RAMACHANDRAN, J.

             ------------------------------------------------
               Con.Case(C)Nos.1564/2024, 769/2024, 770/2024
                                     &
                                1579/2024
             ------------------------------------------------
                  Dated this the 21st day of March, 2025

                                   O R D E R

I.A.No.1/2025 in Con.Case(C)Nos.1564/2024, 769/2024, 770/2024 & 1579/2024

Sri.Georgie Johny - learned counsel for

the respondents, submitted that his clients will

report full compliance with the directions of

this Court by the next posting date. This is

recorded.

List, therefore, on 03.04.2025.

Sd/-

DEVAN RAMACHANDRAN

akv JUDGE

21-03-2025 /True Copy/ Assistant Registrar