Suhail S vs Samson
2021 Latest Caselaw 16070 Ker

CON.CASE(C) NO. 1089 OF 2021     1

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
       THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
    MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
                 CON.CASE(C) NO. 1089 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 7052/2021 OF HIGH COURT OF
                       KERALA, ERNAKULAM
PETITIONER/PETITIONER IN WPC:

          SUHAIL S.
          AGED 31 YEARS
          S/O. SHAHUL HAMEED, RESIDING AT 449, NOORA MANZIL,
          PANAYAM, PERINADU P.O., PANAYAM VILLAGE,
          KOLLAM-691 601

          BY ADV S.SREEKUMAR (KOLLAM)



RESPONDENT/3RD RESPONDENT IN WPC:

          SAMSON, AGED 50 YEARS, FATHER'S NAME NOT KNOWN TO
          THE PETIITONER, VILLAGE OFFICER, VILLAGE OFFICE,
          THRIKKARUVA VILLAGE, ASHTAMUDI ROAD, THRIKKARUVA,
          KOLLAM-691 004

          SMT.K.AMMINIKUTTY, GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 02.08.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 1089 OF 2021         2




                                 JUDGMENT

The learned counsel appearing for the petitioner submits that the

directions in the judgment have been complied with and he has no further

grievance. The said submission is recorded and the Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE sru

APPENDIX OF CON.CASE(C) 1089/2021

PETITIONER'S ANNEXURES:

Annexure A1 CERTIFIED COPY OF JUDGMENT DATED 02.07.2021 OF THIS HONOURABLE COURT IN WRIT PETITION (CIVIL) NO.7052/2021

Annexure A2 THE TRUE COPY OF THE LETTER SUBMITTED BY THE PETITIONER'S BROTHER MR.NIZAMUDEEN BEFORE THE TRIKKARUVA VILLAGE OFFICER

RESPONDENT'S ANNEXURES:NIL