Judgment
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN WEDNESDAY, THE 9TH DAY OF AUGUST 2023 / 18TH SRAVANA, 1945 CON.CASE(C) NO. 1691 OF 2022 AGAINST THE ORDER/JUDGMENT IN WP(C) 1189/2021 OF HIGH COURT OF KERALA PETITIONER/PETITIONER IN W.P.(C):
BOBAN VARKEY AGED 56 YEARS S/O. LATE VARKEY, PATHICKAL, PALOORKAVU, IDUKKI, PIN -685 532.
BY ADVS.
K.R.SUNIL KRISHNA SURESH DANIC ANTONY RESPONDENTS/RESPONDENT NO.2 AND 4 IN W.P.(C):
1 VINOD B FATHERS NAME AND AGE NOT KNOWN, SECRETARY, PERUVANTHANAM GRAMA PANCHAYATH, PERUVANTHANAM P.O, IDUKKI DISTRICT, PIN -685 532.
2 ABDUL NAZAR B FATHERS NAME AND AGE NOT KNOWN, THE MISSION I DIRECTOR, MAHATMA GANDHI NATIONAL RURAL EMPLOYMENT, GUARANTEE SCHEME (KERALA), 5TH FLOOR, SWARAJ BHAVAN, NANTHANCODE, KOWDIARY, P.O., THIRUVANANTHAPURAM, PIN - 695003 BY ADV. NIDHIN RAJ, SC SMT.VIDYA KURIAKOSE, GP THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON 09.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 1691 OF 2022 2 P.V.KUNHIKRISHNAN, J.
------------------------------ Contempt Case (C)No. 1691 of 2022 ---------------------------------------------- Dated this the 09th day of August, 2023 JUDGMENT When this Contempt Case came up for consideration, both sides submitted that the directions in the judgment dated 05.04.2022 in W.P.(C)No.
1189/2021 are already complied with. If that be the case, all proceedings initiated against the 1st respondent Panchayath Secretary are recalled and the Contempt case is closed.
Sd/- P.V.KUNHIKRISHNAN DM JUDGE
CON.CASE(C) NO. 1691 OF 2022 3 APPENDIX OF CON.CASE(C) 1691/2022 PETITIONER ANNEXURES ANNEXURE A1 THE CERTIFIED COPY OF THE JUDGMENT DATED 05.04.2022 IN WRIT PETITION CIVIL NO.1189/2021 ANNEXURE A2 THE TRUE COPY OF THE LETTER DATED 17.05.2022 SENT BY THE PETITIONER TO 1 ST RESPONDENT ANNEXURE A3 THE TRUE COPY OF THE LETTER DATED 17.05.2022 SENT BY THE PETITIONER TO 2ND RESPONDENT RESPONDENT ANNEXURES ANNEXURE R2(A) TRUE COPY OF MEDICAL CERTIFICATE ISSUED BY THE MEDICAL PRACTITIONER WHO TREATS THE SECOND RESPONDENT ANNEXURE R2(B) TRUE COPY OF THE REPORT SUBMITTED TO THE ADDITIONAL CHIEF SECRETARY.
ANNEXURE R1(A) TRUE COPY OF THE AGREEMENT EXECUTED BETWEEN THE SECRETARY OF THE GRAMA PANCHAYAT AND THE PETITIONER DATED 09.08.2019 ANNEXURE R1(B) TRUE COPY OF THE NOTICE DATED 05.07.2022 ISSUED BY THE DEPONENT TO THE PETITIONER ANNEXURE R1(C) TRUE COPY OF THE NOTICE DATED 20.07.2022 ISSUED BY THE DEPONENT TO THE PETITIONER ANNEXURE R1(D) TRUE COPY OF THE NOTICE DATED 23.07.2022 ISSUED BY THE DEPONENT TO THE PETITIONER ANNEXURE R1(E) TRUE COPY OF THE COVERING LETTER
CON.CASE(C) NO. 1691 OF 2022 4 ISSUED BY THE PETITIONER DATED 14.10.2022
TO
THE
SECRETARY, PERUVANTHANAM GRAMA PANCHAYAT ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF FTO TRANSACTION DETAILS WITH RESPECT TO
THE
AZHUTHA
BLOCK
AND PERUVANTHANAM PANCHAYATH AVAILABLE IN THE WEBSITE OF MGNREG ACT PETITIONER ANNEXURES ANNEXURE R1(G) A TRUE COPY OF THE COMMUNICATION ISSUED BY THE MISSION DIRECTOR TO THE 1ST RESPONDENT DATED 01/12/2022 ANNEXURE R1(H) A TRUE COPY OF THE LETTER ISSUED BY THE DEPONENT HEREIN TO THE 2ND RESPONDENT HEREIN DATED 12/12/2022 ANNEXURE R1(I) A TRUE COPY OF THE G.O.(RT) RT. NO.
3254/2022/LSGD DATED 31/12/2022 ANNEXURE R1(J) A TRUE COPY OF THE LETTER ISSUED BY THE 2ND RESPONDENT TO THE 1ST RESPONDENT IN THE COC DATED 16/01/2023 ANNEXURE A4 THE TRUE COPY OF THE INTERIM ORDER DATED 24.11.2022 ANNEXURE A5 THE TRUE COPY OF THE INTERIM ORDER DATED 05.12.2022 ANNEXURE R1(K) TRUE COPY OF THE ONE SUCH LETTER DATED 3.11.2022 ADDRESSED TO THE PETITIONER BY THE SECRETARY OF THE PANCHAYAT ANNEXURE R1 (L) A TRUE COPY OF THE STATEMENT DATED 14.11.2022 FILED BY THE DEPONENT, 3RD RESPONDENT IN WA NO. 1651/2022, ALONG WITH ANNEXURES IS COLLECTIVELY
CON.CASE(C) NO. 1691 OF 2022 5 ANNEXURE R1 (M) A TRUE COPY OF THE PARTICULARS/ DETAILS OF THE GST BILLS 67 IN NUMBER ALONG WITH THE COVERING LETTER DATED 25.11.2022 FORWARDED BY THE 1ST RESPONDENT TO THE 2ND RESPONDENT ANNEXURE R1(N) A TRUE COPY OF THE LETTER DATED 9.12.2022 ISSUED BY THE DEPONDENT TO THE PETITIONER ANNEXURE R1(O) A TRUE COPY OF THE LETTER ISSUED BY THE PETITIONJER TO THE DEPONENT DATED 17.12.20222 ANNEXURE R1(P) A TREU COPY OF THE LETTER DATED 16.12.2022 ISSUED BY THE STATE TAX OFFICER, KERALA STATE GOODS AND SALES TAX DEPARTMENT TO THE DISTRICT PROGRAMME
COORDINATORU/DISTRICT COLLECTOR, IDUKKI DISTRICT RESPONDENT ANNEXURES ANNEXURE R2 (C) TRUE COPY OF THE LETTER DATED 25.11.22 OF SECRETARY OF PANCHAYATH.
ANNEXURE R2(D) TRUE COPY OF THE LETTER DATED 1.12.22 OF THIS RESPONDENT.
ANNEXURE R2(E) TRUE COPY OF THE LETTER DATED 12.12.2022
SUBMITTED
BY
THE SECRETARY.
ANNEXURE R2(F) TRUE COPY OF THE BILLS PASSED BY THE SECRETARY ANNEXURE(R2)G TRUE COPY OF THE LETTER NO.
MGNREGA/PVM/2124/23 DATED 10.05.2023 //TRUE COPY// PA TO JUDGE