Kerala High Court
Aneesh A.V vs Nil on 21 August, 2014
Author: P.R. Ramachandra Menon
Bench: P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON
THURSDAY, THE 21ST DAY OF AUGUST 2014/30TH SRAVANA, 1936
Con.Case(C).No. 635 of 2014 (S)
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WP(C) 13835/2013 of THIS HONOURABLE COURT
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PETITIONERS :
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1. ANEESH A.V.
S/O.P.M CHANDRAN, ARCHANA KELLUR P.O,
MANANTHAVADY, WAYANADU 70645
2. CDIT EDUCATIONAL PARTNERS ASSOCIATION(CEPA),
REGISTRATION NO. 4321/2010
T.C. NO 25 25/2657 AMBUJA VILASAM ROAD,
THIRUVANANTHAPURAM 695 001
REPRESENTED BY THE SECRETARY
BY ADVS.SMT.C.S.GEETHU
SRI.S.NIKHIL SANKAR
SRI.SHYAMDEEP S.SHENOY
SRI.T.P.MOHAN RAJ
CONTEMNOR SOUGHT TO BE PUNISHED :
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BABU GOPALAKRISHNAN,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS,
THE DIRECTOR CENTRE FOR DEVELOPMENT OF IMAGING,
TECHNOLOGY AT CHITHARANJALI HILLS, THIRUVALLAM P.O.,
THIRUVANTHAPURAM - 695 027
R1 BY ADV. SRI.C.S.AJITH PRAKASH
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 21-08-2014, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
BP
Con.Case(C).No. 635 of 2014 (S)
APPENDIX
PETITIONER'S ANNEXURES :
ANNEXURE A(1): COPY OF THE JUDGMENT DT 19/6/2013
ANNEXURE A(2)(a) & ANNEXURE : A(2) (b) : COPY OF THE INFORMATION OBTAINED
BY THE PETITIONERS UNDER RIGHT TO INFORMATION ACT.
RESPONDENT'S ANNEXURES : NIL.
//TRUE COPY//
P.A. TO JUDGE
BP
P.R. RAMACHANDRA MENON, J.
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C.O.C. No.635 of 2014
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Dated this the 21st day of August, 2014.
JUDGMENT
This contempt petition has been filed by the petitioner, alleging wilful disobedience of the directions given by this Court as per Annexure A1 judgment dated 19.06.2013.
2. An affidavit has been filed by the respondent/condemner pointing out that, there is absolutely no merit or bonafides in the proceedings, in so far as the direction given by this Court has been fully complied with. A copy of the order dated 14.02.2014, passed by the 2nd respondent in the writ petition, has been produced as Annexure R1(c) along with the affidavit dated 31.07.2014.
3. After hearing both the sides, this Court finds that, if the petitioners are aggrieved of Annexure R1(c), it is always open for the petitioners to have the same challenged by way of appropriate proceedings.
C.O.C. No.635 of 2014 2
This Court does not find any reason to proceed with further steps. Accordingly, the contempt matter is dismissed.
P.R. RAMACHANDRA MENON, JUDGE sp