MATHEW PAUL Vs. MANIKUTTY R.

JUDGEMENT

(1.) This contempt of court case is filed complaining that the directives contained in the judgment dated 18.12.2018 in W.P. (C).No.1039 of 2018 is not complied with. The directions contained in in paragraph Nos. 4 and 5 of the judgment are as follows:

(2.) When this contempt petition was filed and came up for consideration an order was passed by this Court on 11.12.2019, which reads as follows:

(3.) Later, when the matter was posted before this Court on 10.08.2020, it was pointed out by the counsel appearing for the Secretary of the Grama Panchayat that even though the Panchayat has received the amount, it was not released, since the petitioner has failed to produce the bond as directed by this Court in the order extracted above. Thereupon, a direction was issued to the petitioner to produce the bond and on production direction was issued to release the amount. Therefore, one part of the judgment, no doubt is clearly complied with by the respondents, though belatedly. However, the learned counsel for the petitioner has a case that there was a second limb as per the directions issued by this Court, directing the respondents to constitute a Committee and decide the claims raised by the petitioner in respect of the work carried out by him. However, the Panchayat has produced an additional document namely, Annexure-R1(i), which is a proceeding of the District Collector and Secretary of the Goshree Islands Development Authority dated 03.01.2020, from where, I am satisfied that the second limb of the direction was also considered by the Committee constituted in accordance with the directions contained in the judgment. However, learned counsel for the petitioner submitted that a huge amount of more than Rs.44,00,000/- is still due to the petitioner. Any how, that is a matter to be worked out by the petitioner, since there was no direction in the judgment to pay any such amount to the petitioner and the direction was limited to consideration of the claims raised by the petitioner by the Committee constituted in accordance with the directions contained in the judgment. Judging so, I do not think anything survives to be considered in this contempt petition.