V.K.Suresh Kumar vs Rajesh.P on 19 January, 2026

                                                         2026:KER:4472

CON.CASE(C) NO.2086 OF 2025 AND CONN.

                                   1


            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

 MONDAY, THE 19TH DAY OF JANUARY 2026 / 29TH POUSHA, 1947

                  CON.CASE(C) NO. 2086 OF 2025

      AGAINST    THE    JUDGMENT       DATED   01.08.2025   IN    WP(C)

NO.39608 OF 2024 OF HIGH COURT OF KERALA

PETITIONER(S)/PETITIONER:

            M.P.JOY
            AGED 55 YEARS
            S/O. PAULOSE, MANGALATH PUTHEN PURAYIL HOUSE,
            KOORACHUND POST, KOZHIKODE DISTRICT,
            PIN - 673527


            BY ADV SRI.O.D.SIVADAS


RESPONDENT(S)/RESPONDENT NO.2 IN WPC:

            SHEFIQ.B
            AGED 53 YEARS
            S/O. BASHEER AHAMMED, WORKING AS THE SECRETARY,
            REGIONAL TRANSPORT AUTHORITY REGIONAL TRANSPORT
            OFFICE, MALAPPURAM,, PIN - 676001


            SRI.P SANHOSH KUMAR, SPL.GP


     THIS    CONTEMPT   OF    COURT     CASE   (CIVIL)   HAVING   BEEN
FINALLY       HEARD      ON        19.01.2026,        ALONG        WITH
Con.Case(C).2087/2025, 2090/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                          2026:KER:4472

CON.CASE(C) NO.2086 OF 2025 AND CONN.

                                   2



            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

 MONDAY, THE 19TH DAY OF JANUARY 2026 / 29TH POUSHA, 1947

                  CON.CASE(C) NO. 2087 OF 2025

      AGAINST    THE    JUDGMENT       DATED   01.08.2025   IN    WP(C)

NO.21198 OF 2025 OF HIGH COURT OF KERALA

PETITIONER(S)/PETITIONER:
         N.M. BIJU,
         AGED 50 YEARS
         S/O MATHAI, NELLICKAPARAMBIL HOUSE, KELAKOM
         P.O., KANNUR -, PIN - 670674

            BY ADVS.
            SRI.RILGIN V.GEORGE
            SHRI.K.T.RAVEENDRAN
            SMT.MEERA J. MENON
            SMT.ALFIYA A.
            SHRI.ADARSH P. AJI


RESPONDENT(S)/3RD RESPONDENT:
         SHYAM C.,
         AGE & FATHER'S NAME NOT KNOWN TO THE PETITIONER,
         SECRETARY, REGIONAL TRANSPORT AUTHORITY,
         KOTTAYAM, COLLECTORATE P.O., KOTTAYM-,
         PIN - 686002

            SRI.P SANHOSH KUMAR, SPL.GP


     THIS    CONTEMPT   OF    COURT     CASE   (CIVIL)   HAVING   BEEN
FINALLY       HEARD      ON        19.01.2026,        ALONG        WITH
Con.Case(C).2086/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
                                                          2026:KER:4472

CON.CASE(C) NO.2086 OF 2025 AND CONN.

                                   3



            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

 MONDAY, THE 19TH DAY OF JANUARY 2026 / 29TH POUSHA, 1947

                  CON.CASE(C) NO. 2090 OF 2025

      AGAINST    THE    JUDGMENT       DATED   01.08.2025   IN    WP(C)

NO.40312 OF 2024 OF HIGH COURT OF KERALA

PETITIONER(S)/PETITIONER:

            V.K.SURESH KUMAR
            AGED 54 YEARS
            S/O. KRISHNAN NAIR, VATTAPPAAMBIL HOUSE,
            DESOM.P.O., ALUVA. ERNKULAM DISTRICT,, PIN -
            683516


            BY ADV SRI.O.D.SIVADAS
RESPONDENT(S):

            RAJESH.P
            (NAME OF THE FATHER AND AGE OF THE RESPONDENT
            ARE NOT KNOWN TO THE PETITIONER) WORKING AS THE
            SECRETARY, REGIONAL TRANSPORT AUTHORITY REGIONAL
            TRANSPORT OFFICE, VATAKARA, PIN - 673101


            SRI.P SANHOSH KUMAR, SPL.GP


     THIS    CONTEMPT   OF    COURT     CASE   (CIVIL)   HAVING   BEEN
FINALLY       HEARD      ON        19.01.2026,        ALONG        WITH
Con.Case(C).2086/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
                                                          2026:KER:4472

CON.CASE(C) NO.2086 OF 2025 AND CONN.

                                   4



            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

 MONDAY, THE 19TH DAY OF JANUARY 2026 / 29TH POUSHA, 1947

                  CON.CASE(C) NO. 2117 OF 2025

      AGAINST    THE    JUDGMENT       DATED   01.08.2025   IN    WP(C)

NO.19633 OF 2025 OF HIGH COURT OF KERALA

PETITIONER(S)/PETITIONER:
         SHAJI MATHEW
         AGED 57 YEARS
         S/O. MATHEW, CHITTAPPANATTU HOUSE,
         CHOTTANIKARA.P.O. ERUVELY, KAYANANNOOR,
         THRIPUNITHURA, ERNAKULAM,, PIN - 682312


            BY ADV SRI.O.D.SIVADAS


RESPONDENT(S)/4TH RESPONDENTS IN WP(C):

            SHABEER.P.M
            (NAME OF THE FATHER AND AGE OF THE RESPONDENT
            ARE NOT KNOWN TO THE PETITIONER) WORKING AS THE
            SECRETARY, REGIONAL TRANSPORT AUTHORITY REGIONAL
            TRANSPORT OFFICE, CIVIL STATION.P.O., IDUKKI,
            PIN - 685603


            SRI.P SANHOSH KUMAR, SPL.GP


     THIS    CONTEMPT   OF    COURT     CASE   (CIVIL)   HAVING   BEEN
FINALLY       HEARD      ON        19.01.2026,        ALONG        WITH
Con.Case(C).2086/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
                                                          2026:KER:4472

CON.CASE(C) NO.2086 OF 2025 AND CONN.

                                   5



            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

 MONDAY, THE 19TH DAY OF JANUARY 2026 / 29TH POUSHA, 1947

                  CON.CASE(C) NO. 2123 OF 2025

      AGAINST    THE    JUDGMENT       DATED   01.08.2025   IN    WP(C)

NO.21756 OF 2025 OF HIGH COURT OF KERALA

PETITIONER(S)/PETITIONER IN WPC:

            SABEENA TOMY
            AGED 53 YEARS
            W/O. TOMY MATHEW, CHITTAPANATTU HOUSE,
            MUNDAKAYAM.P.O., MUNDAKAYAM, KOTTAYAM DISTRICT,,
            PIN - 686513


            BY ADV SRI.O.D.SIVADAS


RESPONDENT(S)/4TH RESPONDENTS IN WP(C):

            SHABEER.P.M
            (NAME OF THE FATHER AND AGE OF THE RESPONDENT
            ARE NOT KNOWN TO THE PETITIONER) WORKING AS THE
            SECRETARY, REGIONAL TRANSPORT AUTHORITY REGIONAL
            TRANSPORT OFFICE, CIVIL STATION.P.O., IDUKKI,,
            PIN - 685603

            SRI.P SANHOSH KUMAR, SPL.GP


     THIS    CONTEMPT   OF    COURT     CASE   (CIVIL)   HAVING   BEEN
FINALLY       HEARD      ON        19.01.2026,        ALONG        WITH
Con.Case(C).2086/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
                                                          2026:KER:4472

CON.CASE(C) NO.2086 OF 2025 AND CONN.

                                   6



            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

 MONDAY, THE 19TH DAY OF JANUARY 2026 / 29TH POUSHA, 1947

                  CON.CASE(C) NO. 2126 OF 2025

      AGAINST    THE    JUDGMENT       DATED   01.08.2025   IN    WP(C)

NO.24613 OF 2025 OF HIGH COURT OF KERALA

PETITIONER(S)/1ST PETITIONER IN WPC:

            BABY JOSEPH
            AGED 64 YEARS
            S/O JOSEPH, VARALIKARA HOUSE, KOODAPPULAM P.O,
            RAMAPURAM, PALA, KOTTAYAM., PIN - 686576


            BY ADV SRI.O.D.SIVADAS


RESPONDENT(S)/4TH RESPONDENTS IN WP(C):

            E.S.UNNIKRISHNAN
            (NAME OF THE FATHER AND AGE OF THE RESPONDENT
            ARE NOT KNOWN TO THE PETITIONER) WORKING AS THE
            SECRETARY, REGIONAL TRANSPORT AUTHORITY REGIONAL
            TRANSPORT OFFICE, CIVIL STATION.P.O., KANNUR,,
            PIN - 670002


            SRI.P SANHOSH KUMAR, SPL.GP


     THIS    CONTEMPT   OF    COURT     CASE   (CIVIL)   HAVING   BEEN
FINALLY       HEARD      ON        19.01.2026,        ALONG        WITH
Con.Case(C).2086/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
                                                       2026:KER:4472

CON.CASE(C) NO.2086 OF 2025 AND CONN.

                                7



                           JUDGMENT

[Con.Case(C) Nos.2086/2025, 2087/2025, 2090/2025, 2117/2025,

2123/2025, 2126/2025]

In view of the judgment modified in Writ Appeal No.2342

of 2025 and connected cases, I am not inclined to proceed further

in these Contempt of Court cases and accordingly they are closed.

SD/-

MOHAMMED NIAS C.P. JUDGE JJ 2026:KER:4472