REMYA P. Vs. K.M.ABRAHAM

JUDGEMENT

(1.) The contempt proceedings have been initiated for non-payment of the compensation of Rupees five lakhs in pursuance of the order of this Court dated 10 January 2017 to four affected individuals, viz., Kumari Archana, Master Afsal, Ms Nisha and Kum Vijayalakshmi.

(2.) The Chief Secretary of the Government of Kerala has filed an affidavit specifically dealing with the factual position in relation to the aforesaid four individuals. The relevant part of the affidavit is extracted below: Top

(3.) The above extract from the affidavit leaves no manner of doubt that each of the four individuals falls in the category of affected individuals. The fact that they are undergoing treatment, as a result of being affected by Endosulfan, is a clear indicator of the fact that they are entitled to the release of compensation in terms of the directions which were issued by this Court on 10 January 2017, while disposing of the writ petition. The order of the Court reads as follows: