Ajithkumar vs Sindhu
2021 Latest Caselaw 1364 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

 WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA,
                          1942

     Con.Case(C).No.2597 OF 2019 IN WP(C). 2177/2019

AGAINST THE ORDER/JUDGMENT IN WP(C) 2177/2019(V) OF HIGH
                    COURT OF KERALA


PETITIONERS:

     1        AJITHKUMAR, AGED 53 YEARS, S/O LATE RAGHAVAN,
              LAKSHMI KRIPA, GREEN VALLEY RESIDENCY,
              KANJIKODE, PALAKKAD - 678 623.

     2        USHA [email protected] MARY PAUL P.,
              VAZHAYIL HOUSE, NETTOOR POST, THALASSERY,
              KANNUR - 670 105.

              BY ADVS.
              SRI.K.M.JAMALUDHEEN
              SMT.LATHA PRABHAKARAN

RESPONDENT:

              SINDHU,
              SUPERINTENDANT ENGINEER, NATIONAL HIGHWAY,
              NORTH CIRCLE, KOZHIKOE - 673 001.


              S GIPINATHAN SR GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
FINALLY HEARD ON 13.01.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C).No.2597 OF 2019 IN WP(C). 2177/2019

                                ..2..




                           JUDGMENT

Dated this the 13th day of January 2021

It is submitted that the directions in the judgment

dated 5.04.2019 in W.P.(C) No. 2177/2019 have been

complied with and the petitioners may be given liberty

to challenge the fixation of the land value.

If any such right is available, petitioners are free to

take up the matter in appropriate manner. With liberty as

above, the contempt is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR Con.Case(C).No.2597 OF 2019 IN WP(C). 2177/2019

..3..

APPENDIX PETITIONERS EXHIBITS:

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT DATED 05-04-2019 IN WPC NO. 2177/2019 OF THIS HON'BLE COURT.

ANNEXURE B TRUE COPY OF THE LETTER DATED 25-05-

2019 WITH POSTAL RECEIPTS DATED 29-05- 2019 ALONG WITH ACKNOWLEDGMENT CARD.