Jayasekharan Pillai vs P.R.Anitha on 3 September, 2010

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Kerala High Court

Jayasekharan Pillai vs P.R.Anitha on 3 September, 2010

Bench: P.N.Ravindran

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Con.Case(C).No. 795 of 2010(S)


1. JAYASEKHARAN PILLAI,
                      ...  Petitioner
2. R.RAVEENDRAN PILLAI,
3. K.GOPAKUMAR, S/O.P.N.KRISHNAN NAIR,
4. G.VIKRAMAN PILLAI, S/O.GOPINATHAN PILLAI
5. T.K.SATHIYAJITH, S/O.A.KALIDASANPILLAI,
6. R.AJAYAKUMAR, S/O.RAMA WARYAR,
7. S.MADHU, S/O.SIVASANKARA PILLAI,
8. A.AJAYAKUMARAN UNNI, S/O.APPUKUTTAN UNNI
9. G.SREEPATHY, S/O.GOPALAN POTTY.V,SANTHI,
10. G.GOPAKUMAR, S/O.SREEDHARAN PILLAI,
11. T.VIJAYAKUMAR, S/O.THULASEEDHARAN PILLAI
12. B.P.NIRMALANANDHAN,
13. THULASEEDHARAN NAIR, S/O.VASUDEVAN NAIR,
14. RAMACHANDRAN PILLAI,
15. C.VASUDEVAN NAMBIAR,
16. D.AJITHA KUMAR, S/O.C.DAMODHARAN PILLAI,
17. C.MURALEEDHARAN PILLAI,
18. N.RAMESAN, S/O.R.NEELAKANTAN NAIR,
19. S.REMADEVI, W/O.SASIDHARAN NAIR,
20. S.ANANDAKRISHNAN POTTY, SANTHI,
21. G.RAVIKUMAR, S/O.N.GOPALAN NAIR,
22. S.PRADEEP KUMAR, S/O.V.SASIDHARAN PILLAI
23. EASWARAN POTTY, S/O.SAMBHU POTTY,SANTHI,
24. G.RAJENDRAN PILLAI,
25. R.UDAYAN, S/O.M.RAVEENDRAN, WATCHER,
26. J.REJI, S/O.JANARDHANAN PILLAI,
27. S.ANILKUMAR, S/O.N.SREEDHARAN PILLAI,
28. S.GANAPATHY POTTY, S/O.SANKARAN POTTY,
29. VIKRAMAN, S/O.VASUDEVAN PILLAI,

                        Vs



1. P.R.ANITHA, AGE AND FATHER'S NAME NOT
                       ...       Respondent

2. NALINAKSHAN NAIR, AGE AND FATHERS' NAME

                For Petitioner  :SRI.C.UNNIKRISHNAN (KOLLAM)

                For Respondent  :SRI.P.GOPAL

The Hon'ble MR. Justice P.N.RAVINDRAN

 Dated :03/09/2010

 O R D E R
                       P.N.RAVINDRAN, J.

                    -------------------------------

              Contempt Case (C) No.795 of 2010

                    -------------------------------

         Dated this the 3rd day of September, 2010

                          J U D G M E N T

The learned counsel appearing for the petitioners submits that the directions issued by this Court in Annexure-A1 order dated 10.8.2009 in W.P.(C) No.7084 of 2009 have been complied with, and that the Secretary, Travancore Devaswom Board, has passed Exts.R1(e) and (f) orders, in implementation of the directions of this Court. The learned counsel submits that in such circumstances, the contempt case may be closed leaving open the right of the petitioners to challenge the said orders, if they are aggrieved thereby.

In such circumstances, the contempt case is closed with the observation that if the petitioners are aggrieved by the orders passed by the respondents, it will be open to them to challenge the same in other appropriate proceedings.

P.N.RAVINDRAN, Judge.

nj.

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