P.P.Alphonsa vs. T.N.Rajeevan Nair
Held
The High Court closed the contempt case after the Government Pleader, on instructions, submitted an undertaking that the directions from the previous judgment would be complied with within one month.
Facts
The petitioner filed a contempt case against the Deputy Commissioner, State GST Department, for non-compliance with directions issued in an earlier High Court judgment (O.T.Rev.NO.3/2013 dated 29.11.2018). The petitioner had made prior written requests for compliance with the said order.
Key Issues
Whether the Deputy Commissioner, State GST Department, had committed contempt by failing to comply with a previous High Court order, and whether the Court should enforce compliance through contempt proceedings.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN & THE HONOURABLE MR.JUSTICE ASHOK MENON TUESDAY, THE 27TH DAY OF JULY 2021 / 5TH SRAVANA, 1943 CON.CASE(C) NO.635 OF 2021-S ARISING FROM THE ORDER IN O.T.Rev.NO.3/2013 DATED 29.11.2018 OF HIGH COURT OF KERALA PETITIONER/RESPONDENT: P.P.ALPHONSA, AGED 63 YEARS, W/O. P.A.JOSE, RESIDING AT PAYYAPPILY HOUSE, THIRUVATTUKKAL, KOTTAYAM. BY ADVS. SRI.A.KUMAR SRI.P.J.ANILKUMAR SRI.AJAY V.ANAND RESPONDENT/REVISION PETITIONER: Mr.T.N.RAJEEVAN NAIR, AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, DEPUTY COMMISSIONER, STATE GST DEPARTMENT, SPECIAL CIRCLE, KOTTAYAM-686001. BY SENIOR GOVT.PLEADER SRI.MATHEW GEORGE VADAKKEL THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON 27.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Cont.Case(C).635/2021 K. Vinod Chandran & Ashok Menon, JJ. ------------------------------------- Cont. Case (C) No.635 of 2021-S in O.T.(Rev.) No.3 of 2013 ------------------------------------ Dated, this the 27th day of July, 2021 JUDGMENT Vinod Chandran, J. The learned Government Pleader, on instructions, submits that the direc
The judgment continues below.
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