P. S. BABU SURESH Vs. VIJAY SAKHARE

JUDGEMENT

(1.) The above Contempt of Court Case has been filed alleging willful disobedience with the directions of this Court to the 2nd respondent to take appropriate action in the common judgment dated 18.12.2019 in W.P.(C) No.32321 of 2019 as also DBP No.75 of 2019.

(2.) The common grievance complaint was regarding the alleged use of property, claimed to be the property of Cochin Devaswom Board, for anti-social activities. It was the contention that it has been used by drug mafia for anti social activities. Taking note of the various contentions, this Court disposed of the said writ petition and also the above mentioned DBP with a direction that in case any anti-social activities take place at the place in question, the 8th respondent therein shall take appropriate action without taking the complaint lightly.

(3.) The petitioner contend that on 26.02.2020, some persons demolished an old pillar alleging that it blocks the vehicular access to the Temple and according to him, they were trying to have vehicular access cutting through the middle of the Temple property. Further more, he would contend that the old pillar that situated at the entry point of the road starting from the Temple property was a historic sculpture having the picture of a deity. He filed the Contempt case alleging inaction on his complaints filed on 26.02.2020, 29.02.2020 and 11.05.2020 despite specific direction in the common judgment dated 18.12.2019.