Col. Muhammad Yusuf Stalin vs Dr. Divya Iyer
2021 Latest Caselaw 2324 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

 WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA,
                          1942

        RP.No.18 OF 2021 IN Con.Case(C). 576/2017

AGAINST THE ORDER/JUDGMENT IN COC 576/2017 OF HIGH COURT
                       OF KERALA


REVIEW PETITIONER/PETITIONER:

           COL. MUHAMMAD YUSUF STALIN
           AGED 58 YEARS
           S/O.MUHAMMED ISMAIL, T.C. 23/1610, BHAGAWATHI
           NAGAR, KOWADIAR, THIRUVANANTHAPURAM 695 003

           BY ADV. SRI.M.KIRANLAL

RESPONDENT/RESPONDENTS:

           DR. DIVYA IYER
           REVENUE DIVISIONAL OFFICER,
           REVENUE DIVISIONAL OFFICE,
           THIRUVANANTHAPURAM 695 001

           SMT. G. RANJITHA GP

     THIS REVIEW PETITION HAVING BEEN FINALLY HEARD ON
20.01.2021, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 Review Petition No.18 of 2021
in                                     2
Con. Case (C) No.576 of 2017



                  Review Petition No.18 of 2021
                                     in
                  Con. Case (C) No.576 of 2017
               -----------------------------------------------


                                ORDER

The contempt case instituted by the petitioner

alleging wilful disobedience of the direction issued by this court

in W.P.(C) No.24346 of 2016 was closed recording the

submission of the learned counsel for the petitioner that the

direction in the judgment has been complied with. The

petitioner seeks review of the said judgment on the ground

that his counsel did not make the submission recorded in the

judgment. It is asserted by the petitioner that the direction

issued by this court has not been complied with in its letter

and spirit.

2. In so far as it is asserted by the petitioner that

the direction issued by this court has not been complied with in

its letter and spirit, without going into the correctness of the

ground that the counsel for the petitioner did not make the

submission recorded in the judgment, I deem it appropriate to Review Petition No.18 of 2021

Con. Case (C) No.576 of 2017

recall the judgment in the contempt case.

3. In the result, the review petition is allowed and

the judgment dated 24.05.2017 in the contempt case is

recalled.

Registry shall list the contempt case for hearing

next week.

Sd/-

P.B.SURESH KUMAR, JUDGE

ds 20.01.2021