M P Raveendran vs. Rama M M
Held
The High Court held that no contempt of court was involved. It noted that the respondent Panchayat had not deducted any GST from the petitioner's payments, and the notice concerning GST deduction was issued by a different Panchayat.
Facts
The petitioner filed a contempt case against the Secretary of Kalliasseri Grama Panchayath, alleging non-compliance with a prior High Court judgment in WP(C) No. 16342/2023. The respondent clarified that no GST was deducted from the petitioner's payments and that the notice regarding GST deduction was issued by a different Panchayat.
Key Issues
The key legal issue was whether the respondent Panchayat had committed contempt of court by allegedly deducting GST from the petitioner's payments, contrary to a previous High Court order.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE N.NAGARESH FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946 CON.CASE(C) NO. 675 OF 2024 AGAINST THE JUDGMENT IN WP(C) NO.16342 OF 2023 OF HIGH COURT OF KERALA PETITIONER: M P RAVEENDRAN AGED 60 YEARS S/O. KUNCHAPPAHATE, MEETHAL PATTERI HOUSE ANCHAMPEEDIKA P.O, KANNUR, PIN – 670331 BY ADV K.V.MANOJ KUMAR RESPONDENT/ RAMA M M FATHER'S NAME NOT KNOWN AGE NOT KNOWN SECRETARY , KALLIASSERI GRAMA PANCHAYATH, KALLIASSERI PO, KANNUR, PIN – 670331 SMT.C.LEENA THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON 05.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Con.Case (C) No.675 Of 2024 2 JUDGMENT Dated this the 5th day of April, 2024 Standing Counsel entered appearance on behalf of the respondent and submitted that no GST amount has been deducted from the amounts payable to the petitioner. Annexure-2 notice is issued by a different Panchayat.
In view of the above, I find no Contempt of Court involved in the case. The Contempt of Court Case is therefore dismissed.
The judgment continues below.
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