Kerala High Court
T.R.Anil Kumar vs Premkumar V.R on 15 November, 2019
Author: A.K.Jayasankaran Nambiar
Bench: A.K.Jayasankaran Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 15TH DAY OF NOVEMBER 2019 / 24TH KARTHIKA, 1941
Con.Case(C).No.2301 OF 2019 IN WP(C). 15928/2015
AGAINST THE ORDER/JUDGMENT IN WP(C) 15928/2015(M) OF HIGH COURT OF
KERALA
PETITIONERS:
1 T.R.ANIL KUMAR
AGED 62 YEARS
S/O.T.K. RAGHAVAN,
ACCOUNTS OFFICER(RETIRED),
KERALA STATE HOUSING BOARD,
PRESENTLY RESIDING AT THYPARAMBIL HOUSE,
KALAPPURA, ALAPPUZHA, 688007.
2 UNNIKRISHNAN NAIR P
AGED 60 YEARS
S/O. N PARAMESWARAN PILLAI,
ASSISTANT SECRETARY(RETIRED)
KERALA STATE HOUSING BOARD,
PRESENTLY RESIDING AT MADATHIL,
GANGOTHRY, SOUTH OF PALAKKULAM,
KARUKAYIL WARD,
AVALOOKKUNNU P O,
ALAPPUZHA-688007.
3 GRACY P Y
AGED 60 YEARS
W/O. LATE THOMAS T J,
ASSISTANT SECRETARY(RETIRED)
KERALA STATE HOUSING BOARD,
PRESENTLY RESIDING AT SHILPA ,
D-12, MYTHRI NAGAR,VALIYAVILA,
THIRUMALA P O,
THIRUVANANTHAPURAM-695006.
4 MOHANKUMAR L
AGED 60 YEARS
S/O. LATE LAKSHMANAN PILLAI,
ASSISTANT SECRETARY,(RETIRED)
KERALA STATE HOUSING BOARD,
PRESENTLY RESIDING AT SREERAGAM ,
T.C.13/304, EMS NAGAR,
PATTOR, VANCHIYOOR P O, 695035.
Con.case (civil) No. 2301 of 2019
2
5 SUBHA K K,
AGED 60 YEARS
W/O. SHAJI.S,
ACCOUNTS OFFICER(RETIRED),
KERALA STATE HOUSING BOARD,
PRESENTLY RESIDING AT PULICHUVATTIL,
POONTHOPU,
NEAR AIKYA BHARATHAM,
AVALOOKUNNU P O, ALAPPUZHA- 688006
6 S. VIJAYARAJ,
AGED 60 YEARS
S/O. P SUKUMARAN NADAR,
ASSISTANT SECRETARY(RETIRED),
KERALA STATE HOUSING BOARD,
PRESENTLY RESIDING AT FF-17-105, T BLOCK,
EMS NAGAR, PATTOR,
VANCHIYOOR P O, 695035.
BY ADV. SRI.SERGI JOSEPH THOMAS
RESPONDENT:
PREMKUMAR V.R.
WORKING AS THE SECRETARY,
KERALA STATE HOUSING BOARD,
HEAD OFFICE, SANTHINAGAR,
THIRUVANANTHAPURAM, PIN-695001.
OTHER PRESENT:
ADV MANOJ RAMASWAMY FOR RESPONDENT
GP - PAUL ABRAHAM VAKKANAL
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.11.2019, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Con.case (civil) No. 2301 of 2019
3
JUDGMENT
The contempt of court case alleges the violation by the respondent of the directions in the judgment dated 18.10.2016 in W.P. (C) No. 15928 of 2015. I notice that the coercive action for filing the contempt arose in 2016 itself but the contempt is filed beyond the period of limitation prescribed under Section 20 of the Contempt of Court Act. I therefore dismiss the contempt of court case as barred by limitation.
(Sd/-) A.K JAYASANKARAN NAMBIAR JUDGE LU Con.case (civil) No. 2301 of 2019 4 APPENDIX PETITIONER'S/S EXHIBITS:
ANNEXURE A1 THE CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO. 15928/2015 DATED 18.10.2019 OF THIS HON'BLE COURT.
ANNEXURE A2 TRUE COPY OF THE PROCEEDINGS HBO NO.242/AD(B) 788/2013 DATED 26.12.2018 OF THE RESPONDENT.
ANNEXURE A3 TRUE COPY OF THE PROCEEDINGS HBO NO.249/249/ADL(A) 11202/2014 DATED 26/12/2018 OF THE RESPONDENT.
ANNEXURE A4 TRUE COPY OF THE PROCEEDINGS HBO NO.265/ADL(A) 11204/2014 DATED 26.12.2018 OF THE RESPONDENT.
ANNEXURE A5 TRUE COPY OF THE PROCEEDINGS HBO NO.247/ADL(A) 11205/2014 DATED 26.12.2018 OF THE RESPONDENT.
ANNEXURE A6 TRUE COPY OF THE PROCEEDINGS HBO NO.254/ADL(A) 11207/2014 DATED 26.12.2018 OF THE RESPONDENT.
ANNEXURE A7 TRUE COPY OF THE PROCEEDINGS HBO NO.238/ADL(A) 11206/2014 DATED 26.12.2018 OF THE RESPONDENT.
// True Copy // PA to Judge