Kerala High Court
Vijayan C.K vs Shefeek on 22 October, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
CON.CASE(C) NO. 1742 OF 2025
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2025:KER:78511
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 22ND DAY OF OCTOBER 2025 / 30TH ASWINA, 1947
CON.CASE(C) NO. 1742 OF 2025
AGAINST THE JUDGMENT DATED 10.03.2025 IN WP(C) NO.7216
OF 2025 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:
VIJAYAN C.K
AGED 54 YEARS
S/O. KUNJU, CHERUMKUZHYMOLATH HOUSE, 'AMBEDKAR
COLONY',PINARMUNDA, KUNNATHUNAD VILLAGE, KUNNATHUNAD
TALUK, ERNAKULAM DISTRICT-, PIN - 683565
BY ADVS.
SRI.PAUL K.VARGHESE
SMT.A.A.GEETHA
RESPONDENT/2ND RESPONDENT:
SHEFEEK
(AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
THE SECRETARY DISTRICT PANCHAYATH OFFICE, CIVIL
STATION, THRIKKAKARA, KAKKANAD, ERNAKULAM, PIN -
682030
BY ADV SHRI.MOHAMMED SIYAD M.F.
OTHER PRESENT:
GP SMT JESSY S SALIM
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 22.10.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
CON.CASE(C) NO. 1742 OF 2025
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P.V.KUNHIKRISHNAN,J.
---------------------
Contempt of Court Case (C) No.1742 of 2025
---------------------------
Dated this the 22nd day of October, 2025
JUDGMENT
This Contempt of Court Case is filed alleging
violation of the directions in the judgment dated
10.03.2025 in W.P.(c) No.7216/2025. The directions
issued by this Court is extracted hereunder:-
"2. Today, when the matter came up for
consideration, the learned Special Government
Pleader upon instruction submitted that the
feasibility certificate as required by the 2 nd
respondent vide Ext.P1 is already furnished on
05.03.2025.
In the light of the above, this writ petition
is disposed of directing the 2nd respondent to
expedite the proceedings and complete the
project of construction as expeditiously as
possible."
2. Now, it is alleged that the directions are not
complied with. A counter affidavit is filed by the
CON.CASE(C) NO. 1742 OF 2025
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respondent. Paragraph 11 of the counter is extracted
hereunder;-
"9. It is respectfully submitted that the
judgment passed by this Hon'ble Court was placed
before the next District Panchayat committee held
on 29.3.2025 and as per Resolution No.15 (1) it was
decided to revise the existing project with necessary
re-allocation of funds as specified in the feasibility
certificate.
10. It is also submitted that the Local self
government institutions as mandated in section 175
of Kerala Panchayat Raj Act undertake annual plan
for a financial year consisting of various projects as
part of its annual plan. The annual plan for a
financial year is formulated during the last quarter of
the previous financial year and finalised during the
initial months of the current financial year. The
projects are executed before 31st March of the year.
In this case there was inordinate delay on the part of
4th respondent in issuing the feasibility certificate
and therefore the project could not be executed in
the financial year 2024-2025. As per the plan
guidelines and various Government orders the
formulation and execution of projects are managed
through Sulekha software and as per the
Government orders issued enabling revisions of
projects. Accordingly Revision Order No.G.O (Rt)
No.1019/2025/LSGD dated 23.4.2025 was issued
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sanctioning revision and this respondent as per
committee Resolution No.1(1) dated 9.5.2025 issued
revised administrative sanction and the revised
project No - 941/26 was taken and got approved by
the District Planning Committee (DPC) held on
26.05.2025.
11. It is submitted that as part of Initiating steps
for execution of the project Kerala water authority
was contacted for execution of agreement and
deposit of the Rs.20 Lakhs. However in response to
our communication, I have received letter number
A1-P-1600/2023 dated 19.8.2025 of the 5th
respondent Executive Engineer PH Division Aluva,
Informing that a project under Jal Jeevan Mission
(JJM) is under execution covering the area of
Mazhuvannoor, Alkkaranadu and Kunnathunadu
Grama Panchayats with a tank capacity of 20 lakhs
Ltrs and that the agreement with the contractor for
the sald project was executed on 24.10.2024. It is
also informed that upon completion of the above
project water tank of 1 Lakh Litre capacity proposed
to be constructed under the District Panchayat
project at Ambekar Colony Kunnathunadu Geama
Panchayath will be left useless and the public fund
will be wasted."
3. Admittedly, there is no time limit fixed by this
Court in the impugned judgment. This Court perused the
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counter filed by the respondent and also especially para 11
of the counter. I see there is no contempt in this case. But, I
make it clear that the respondent will do the needful as
directed by this Court in judgment dated 10.03.2025 in
W.P.(c) No.7216/2025 expeditiously.
With the above observations, the Contempt of Court
Case is disposed of.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
bng
Judgment reserved NA
Date of Judgment 22/10/25
Judgment dictated 22/10/25
Draft Judgment placed 22/10/25
Final Judgment uploaded 24/10/25
