Kerala High Court
C.J.Sukumari vs Arun Rangan on 25 March, 2025
Author: D. K. Singh
Bench: D. K. Singh
2025:KER:25487
CON.CASE(C) NO. 1275 OF 2014
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
TUESDAY, THE 25TH DAY OF MARCH 2025 / 4TH CHAITHRA, 1947
CON.CASE(C) NO. 1275 OF 2014
AGAINST THE ORDER/JUDGMENT DATED 23.07.2014 IN WPC NO.819 OF
2014 OF HIGH COURT OF KERALA
PETITIONER/S:
1 C.J.SUKUMARI
AGED 80 YEARS
W/O.VIJAYAN, PATHNARIL CHIRA, PAZHAVEEDU P.O., ALAPPUZHA,
(WIFE OF RETIRED SANITATION WORKER, ALAPPUZHA
MUNICIPALITY).
2 LEELA KUNJUNNI
W/O.KUNJUNNI, L.V.KAMBI, ASRAMAM WARD, AVALOOKUNNU P.O.,
ALAPPUZHA, (WIFE OF RETIRED SANITATION WORKER, ALAPPUZHA
MUNICIPALITY)
3 DEVAKI
W/O.RAGHAVAN, CHIRAYIL, PATHIRAPPLY P.O., ALAPPUZHA,
(WIFE OF RETIRED SANITATION WORKER, ALAPPUZHA
MUNICIPALITY).
4 B.SAROJAM
D/O.VELUPILLAY, KATTACHIRA, A.N.PURAM, ALAPPUZHA,
(DAUGHTER OF RETIRED SANITATION WORKER, ALAPPUZHA
MUNICIPALITY).
5 VERONI MATHEW
D/O.MATHEW, CHEMMOTHU PURAYIDOM, KALAPURA WARD,
ALAPPUZHA, (WIFE OF RETIRED SANITATION WORKER, ALAPPUZHA
MUNICIPALITY).
6 RUKIYA BEEVI
W/O.MAYEEN KUTTY, CHEMBAKASSERY, ASRAMAM WARD,
AVALOOKUNNU P.O., ALAPPUZHA, (WIFE OF RETIRED SANITATION
WORKER, ALAPPUZHA MUNICIPALITY).
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CON.CASE(C) NO. 1275 OF 2014
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7 SUSEELA SADANANDAN
W/O.SADANANDAN, THEKKE THAYIL, KALAVOOR P.O., ALAPPUZHA,
(WIFE OF RETIRED SANITATION WORKER, ALAPPUZHA
MUNICIPALITY).
8 ANNAMMA ANTONY
W/O.ANTONY, KAATTUNKAL, THYPARAMBU, VAZHICHERY WARD,
ALAPPUZHA, (WIFE OF RETIRED SANITATION WORKER, ALAPPUZHA
MUNICIPALITY).
9 ANANDAVALLY
W/O.SIVADAS, VELIKKAKATHU, KALARCODE, ALAPPUZHA, (WIFE OF
RETIRED SANITATION WORKER, ALAPPUZHA MUNICIPALITY).
10 A.BEEMA
D/O.ABDULLA KUNJU, KANNITTAYIL, ARYAD SOUTH, AVALOOKUNNU
P.O., ALAPPUZHA, (DAUGHTER OF RETIRED SANITATION WORKER,
ALAPPUZHA MUNICIPALITY).
BY ADV SRI.C.A.RAJEEV
RESPONDENT/S:
ARUN RANGAN
AGE AND FATHER'S NAME NOT KNOWN TO PETITIONER, SECRETARY,
ALAPPUZHA MUNICIPALITY, ALAPPUZHA-688001.
BY ADV SRI.AZAD BABU, SC, ALAPPUZHA MUNICIPALITY
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 25.03.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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CON.CASE(C) NO. 1275 OF 2014
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JUDGMENT
This matter was called on the first call and in revised call as well. Neither in the first call nor in the revised call no one appeared. As this contempt petition is of the year 2014 and nothing survives in this petition, which is hereby dismissed.
Sd/-
D. K. SINGH JUDGE SJ