Kerala High Court
K.Sreekumar vs K.R.Jyothilal on 28 October, 2016
Author: Shaji P. Chaly
Bench: Shaji P.Chaly
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
MONDAY, THE 6TH DAY OF FEBRUARY 2017/17TH MAGHA, 1938
Con.Case(C).No. 30 of 2017 (S)
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AGAINST THE JUDGMENT IN W.P(C).NO. 27867/2016, DATED 28-10-2016
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PETITIONER(S)/PETITIONER :
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K.SREEKUMAR,
PROPRIETOR, QUILON CONSULTING ENGINEERS,
GOKULAM, 2ND FLOOR, BEACH ROAD, KOLLAM.
BY ADV. SRI.S.SUDHEESHKAR
RESPONDENT(S)/1ST AND 2ND RESPONDENTS :
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1. K.R.JYOTHILAL,
(AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER),
SECRETARYTO THE GOVERNMENT, DEPARTMENT OF
TRANSPORT, GOVERNMENT OF KERALA, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM- 695 001.
2. SHEELA THOMAS,
(AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
SECRETARYTO GOVERNMENT, INFORMATION AND
PUBLIC RELATIONS DEPARTMENT, GOVERNMENT OF
KERALA, GOVERNMENT SECRETARIAT,
TRIVANDRUM- 695 001.
3. K.V.MARTHANDAN,
(AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER),
CHIEF ENGINEER (BOT PROJECTS), KERALA
TRANSPORT DEVELOPMENT FINANCE CORPORATION (KTDFC),
6TH FLOOR, TRANS TOWERS, VAZHUTHACAUD,
THIRUVANANTHAPURAM- 695 001.
R1 & R2 BY GOVERNMENT PLEADER SMT. VINITHA B.HARIRAJ
R3 BY ADV. SRI.SUNIL K.R., S.C
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 06-02-2017, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
Msd.
Con.Case(C).No. 30 of 2017 (S)
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APPENDIX
PETITIONER(S)' ANNEXURES :
ANNEXURE 1: THE CERTIFIED COPY OF THE JUDGMENT
DATED 28.10.2016 IN W.P(C).NO. 27867 OF 2016.
ANNEXURE 2: TRUE COPY OF THE ACKNOWLEDGMENT DATED 07.11.2016
FROM THE 1ST RESPONDENT'S OFFICE.
ANNEXURE 3: TRUE COPY OF THE ACKNOWLEDGMENT CARD
DATED 09.11.2016 FROM THE 2ND RESPONDENT'S OFFICE.
ANNEXURE 4: TRUE COPY OF THE ACKNOWLEDGMENT CARD
DATED 09.11.2016 FROM THE 3RD RESPONDENT'S OFFICE.
RESPONDENT(S)' ANNEXURES :
NIL
//TRUE COPY//
P.A.TO JUDGE
Msd.
SHAJI P. CHALY, J.
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COC No.30 of 2017
in
W.P.(C) No.27867 of 2016
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Dated this the 6th day of February, 2017
JUDGMENT
This contempt case is filed by the petitioner complaining that, the directives contained in the judgment dated 28.10.2016 is not complied with by the respondents.
2. Today as sought for by respondents 1 and 2 in the writ petition, the time granted by this court to comply with the directives is extended by a further period of two months from 25.12.2016. Therefore, in my considered opinion, the contempt of court case has become inconsequential and the relief sought for has become redundant. Therefore, there is no point in pursuing the matter any further and the same is closed, however, leaving open the liberty of the petitioner to file fresh one if situation demands.
Sd/-
SHAJI P. CHALY JUDGE smv 06.02.2017