Kerala High Court
Dr.P.Sayed Koya vs M.P.Cheriyakoya on 10 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942
Con.Case(C).No.940 OF 2017(S) IN WP(C). 33117/2016
AGAINST THE JUDGMENT IN WPC 33117/2016 DATED 19-12-2016 OF HIGH
COURT OF KERALA
PETITIONERS/:
1 DR.P.SAYED KOYA
AGED 56, S/O ATTAKOYA, PUTHIYANNEL HOUSE, ANDROTH
ISLAND, UNION TERRITORY OF LAKSHADWEEP PIN- 682 551
2 K.P.MUTHUKOYA
AGED 62 YEARS, S/O KUNJUSEETHIKOYA THANGAL,
PUTHIYANNEL HOUSE, ANDROTH ISLAND,
UNION TERRITORY OF LAKSHADWEEP PIN- 682 551
3 K.P.HINDUNNISABI
AGED 53, D/O KUNJUSEETHIKOYA THANGAL,
PUTHIYANNEL HOUSE, ANDROTH ISLAND, UNION TERRITORY OF
LAKSHADWEEP PIN- 682 551
4 SAYYED FATHAHULLA K.P.
AGED 55, S/O KUNJUSEETHIKOYA THANGAL,
PUTHIYANNEL HOUSE, ANDROTH ISLAND, UNION TERRITORY OF
LAKSHADWEEP PIN- 682 551
5 RASHEED KHAN NALAKATH
AGED 58, S/O SAYED BADARUDHEEN THANGAL,
NALAKATH HOUSE,ANDROTH ISLAND,
UNION TERRITORY OF LAKSHADWEEP, PIN- 682 551
6 MUHAMMED NISAM K
AGED 34 YEARS, S/O MAPLAT MOOSANKAKKADA MUTHUKOYA,
KANNATHIMMADA HOUSE, ANDROTH ISLAND, UNION TERRITORY
OF LAKSHADWEEP- 682 551
7 SAINABI MAYAMPOKKADA
AGED 65, D/O SIDDIQUE KANDALATH, MAYAMPOKKADA HOUSE,
ANDROTH ISLAND,
UNION TERRITORY OF LAKSHADWEEP - 682 551
8 MAKKAMBI MAYAMPOKKADA
AGED 56, D/O SIDDIQUE KANDALATH, MAYAMPOKKADA HOUSE,
ANDROTH ISLAND UNION TERRITORY OF LAKSHADWEEP - 682
551
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Con.Case(C).No.940 OF 2017(S) IN WP(C). 33117/2016
9 MOHAMMED ABDUL KALAM
AGED 57, S/O KOYAMMA KOYA,NALAKATH HOUSE,
ANDROTH ISLAND,
UNION TERRITORY OF LAKSHADWEEP - 682 551
10 FATHIMABI CHAMAYATH PUTHIYILLATHAPPURA
AGED 58, D/O ABDUL JALEEL MUTHUKOYA PATTAKKAL
CHAMAYATH PUTHIYILLATHUPPURA HOUSE, ANDROTH
ISLAND UNION TERRITORY OF LAKSHADWEEP - 682 551
11 MOHAMMED KASIM KUNNASHADA
AGED 32, S/O NALLAKOYA POOVINAPARA,
KUNNASHADA HOUSE, ANDROTH ISLAND UNION TERRITORY
OF LAKSHADWEEP - 682 551
12 YOUSUF KARACHETTA
AGED 70,S/O KUNNASHADA INDEEN, KARACHETTA HOUSE,
ANDROTH ISLAND UNION TERRITORY OF LAKSHADWEEP -
682 551
13 POOKUNHI KOYA KEECHALAM
AGED 34 , S/O KUNNAHSADA SAYED MUHAMMED,
KEECHALAM HOUSE,ANDROTH ISLAND UNION TERRITORY
OF LAKSHADWEEP - 682 551
14 CHERIYAKOYA K CHERIYADAM
AGED 62, S/O KUNNAMKALAM CHERIYAYIDAM AIYSHABI,
KUNNAMKALAM CHERIYAYIDAM HOUSE, ANDROTH ISLAND
UNION TERRITORY OF LAKSHADWEEP - 682 551
15 PATHUMMABI MAYANKAKKADA
AGED 52 YEARS, D/O SUHARABI MAYANKAKKADA,
MAYANKAKKADA HOUSE,ANDROTH ISLAND UNION
TERRITORY OF LAKSHADWEEP - 682 551
16 MOHAMMED HUSSAIN CHEKKUMMADA
AGED 48 YEARS, S/O NALLAKOYA CHERIYANNEL,
CHEKKUMMADA HOUSE, ANDROTH ISLAND UNION
TERRITORY OF LAKSHADWEEP - 682 551
17 KUNHIKOYA BAINAT
AGED 65 YEARS, S/O SAYED MOHAMMED KOYA
KAKKARCHIKAKKADA, BAINAT HOUSE, ANDROTH ISLAND
UNION TERRITORY OF LAKSHADWEEP - 682 551
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Con.Case(C).No.940 OF 2017(S) IN WP(C). 33117/2016
18 MOHAMMED RAFEEQ.M.
AGED 44 YEARS, S/O KOYAMMAKOYA, MOOSATHADA
HOUSE, ANDROTH ISLAND UNION TERRITORY OF
LAKSHADWEEP - 682 551
19 SUHRABHI T.P.
AGED 65 YEARS, D/O YOUSEF KERAKADAMALI,
THATTAMPOKKADA HOUSE,ANDROTH ISLAND UNION
TERRITORY OF LAKSHADWEEP - 682 551
20 MOHAMMED AROOSE UMMATHABIYYAPURA
AGED 61 YEARS, S/O NALLAKOYA THANGAL,
UMMATHABIYYAPURA HOUSE, ANDROTH ISLAND UNION
TERRITORY OF LAKSHADWEEP - 682 551
BY ADVS.
SRI.G.P.SHINOD
SHRI.AJIT G ANJARLEKAR
SRI.GOVIND PADMANAABHAN
RESPONDENT/S:
M.P.CHERIYAKOYA,
THE LAND ACQUISITION COLLECTOR, UT OF
LAKSHADWEEP
FATHER'S NAME AND AGE NOT KNOWN TO THE
PETITIONER, COLLECTORATE, KAVARATTI- 682 555
R1 BY SRI.MANU.S, SCGC, ADMINISTRATION OF THE
UNION TERRITORY OF LAKSHADWEEP
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.02.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
4
Con.Case(C).No.940 OF 2017(S) IN WP(C). 33117/2016
JUDGMENT
Dated this the 10th day of February 2021
This contempt petition is filed complaining
that directives contained in the judgment in
W.P.(C)No.33117/2016 dated 19.12.2016 is not
complied with.
2. However, today when the matter is taken up,
learned counsel for the respondent submitted that
already the directions are complied with.
Therefore, I do not find any reason to pursue the
contempt case any further.
The Contempt of Court case is closed,
accordingly.
Sd/-
SHAJI P.CHALY
JUDGE
hmh
Con.Case(C).No.940 OF 2017(S) IN WP(C). 33117/2016
APPENDIX
PETITIONER'S/S EXHIBITS:
ANNEXURE A A CERTIFIED COPY OF JUDGMENT DATED
19.12.2016 OF THE HONOURABLE HIGH COURT
OF KERALA IN WRIT PETITION NO.33117/2016
ANNEXURE B A TRUE PHOTOCOPY OF THE REPRESENTATION
DATED 16.01.2017 SUBMITTED BEFORE THE
RESPONDENT
ANNEXURE C A TRUE PHOTOCOPY OF THE ACKNOWLEDGMENT
CARD DATED 19.01.2017 SIGNED BY THE
RESPONDENT EVIDENCING RECEIPT OF
ANNEXURE B LETTER
ANNEXURE D A TRUE PHOTOCOPY OF THE CONTEMPT NOTICE
SEND TO THE RESPONDENT ON 09.03.2017
ANNEXURE E A TRUE PHOTOCOPY OF THE ACKNOWLEDGMENT
CARD DATED 13.03.2017 SIGNED BY THE
RESPONDENT EVIDENCING RECEIPT OF
ANNEXURE D
RESPONDENT'S/S NIL
EXHIBITS:
