JOSEPH MATHEW Vs. REMYA KRISHNAN

JUDGEMENT

(1.) This contempt of court case is filed complaining that the directives contained in the judgment dated 08.01.2019 in W.P. (C).No.25777 of 2015 is not complied with. The writ petition was disposed of with the following directions:

(2.) Learned counsel for the contempt petitioner submitted that the respondents have failed to comply with the directions contained in the judgment. The Secretary of the Municipality has filed an affidavit dated 22.11.2019 before this Court. Paragraph Nos.4 to 7 would be relevant for adjudicating this contempt petition. They are extracted hereunder:

(3.) The additional 2nd respondent, i.e., Village Officer has also placed an affidavit before this Court stating that the Village Officer has provided necessary assistance in accordance with the directions contained in the judgment.