East Pathanapuram Cheriya ... vs Unnikrishnan Puzhalkkal
2021 Latest Caselaw 6656 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

  WEDNESDAY, THE 24TH DAY OF FEBRUARY 2021 / 5TH PHALGUNA, 1942

          Con.Case(C).No.196 OF 2021 IN WP(C). 12339/2020

 AGAINST THE JUDGMENT IN WP(C) NO.12339/2020(N) OF HIGH COURT OF
                             KERALA


PETITIONER/S:

      1         EAST PATHANAPURAM CHERIYA JUMA-ATH PALLI
                MAHALLU JUMA-ATH SANGAM, REPRESENTED BY ITS
                SECRETARY, C.P.ABDULLAKUTTY, S/O. UMMER,
                CHERAKKAPARAMBAN HOUSE, PATHANAPURAM, KIZHUPARAMBA,
                P.O. AREECODE, VIA MALAPPURAM-673 639.

      2         C.P.ABDULLAKUTTY,
                AGED 45 YEARS,
                S/O. UMMER, SECRETARY, EAST PATHANAPURAM CHERIYA
                JUMA-ATH PALLI, MAHALLU JUMA-ATH SANGAM,
                PATHANAPURAM, KIZHUPARAMBA, P.O. AREECODE,
                VIA MALAPPURAM-673639.

                BY ADV. SRI.M.KRISHNAKUMAR

RESPONDENT/1ST RESPONDENT IN W.P.(C) :

                UNNIKRISHNAN PUZHALKKAL,
                AGE NOT KNOWN TO THE PETITIONER,
                S/O. NOT KNOWN TO THE PETITIONER,
                THE VILLAGE OFFICER, KIZHUPARAMBA VILLAGE OFFICE,
                ERNAD TALUK, MALAPPURAM DISTRICT-673 639.

                BY GOVERNMENT PLEADER SMT. MABLE C KURIAN




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 24.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).196/21

IN WP(C).12339/2020                       2




                                  JUDGMENT

Today, when the matter was taken up, Sri.M.Krishna Kumar, the

learned counsel appearing for the petitioners, submitted that the directions

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

The said submission is recorded and this Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE sru Con.Case(C).196/21

APPENDIX

PETITIONER'S/S ANNEXURES :

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT IN WPC 12339/2020 DATED 15.7.2020.

RESPONDENT'S/S ANNEXURES : NIL

/TRUE COPY/

P.A. TO JUDGE