THOMAS ARUJA Vs. K.V. MANOJ AND ORS.

JUDGEMENT

(1.) The petitioner has filed this application for initiating proceedings under the Contempt of Courts Act, 1971 alleging non-compliance of the order dated 30.8.2013 passed by the Ombudsman for Local Self Government Institutions, Thiruvananthapuram in O.P.No.1307 of 2013.

(2.) The petitioner and some other persons had filed O.P.No.1307 of 2013 before the Ombudsman for Local Self Government Institutions against the Secretary of Mulavukad Grama Panchayat pursuant to the inaction on the part of the Secretary and other officials of the Panchayat to undo the encroachment committed by certain persons in the Panchayat road having a width of 4 meters. The Ombudsman, vide order dated 30.8.2013 directed the Secretary of Panchayat to measure the property with the assistance of Taluk Surveyor to find out whether there is any encroachment or not and thereafter take appropriate action. The petitioner's case is that, the order was sent to all concerned, but no action has been taken to comply with the order hence action be taken to punish the respondents for non-compliance of the order of the Ombudsman.

(3.) We have heard Sri.Mathew Kuriakose, the learned counsel appearing for the petitioner and Sri.Viju Abraham, the learned Government Pleader.