S. Rajendran vs Navjot Khosa
2021 Latest Caselaw 2985 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

    WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

          Con.Case(C).No.2034 OF 2020 IN WP(C). 7347/2020

  AGAINST THE JUDGMENT IN WP(C)NO.7347/2020(P) DATED 18.03.2020
                                 -----


PETITIONER/S:

      1         S. RAJENDRAN, AGED 69 YEARS,
                S/O. SADHASIVAN, RESIDING AT ANANDALAYAM, ESTATE
                P.O., PAPPANAM CODE, THIRUVANANTHAPURAM.

      2         G. DEEPAM, AGED 58 YEARS,
                W/O.RAJENDRAN, RESIDING AT ANANDALAYAM, ESTATE P.O.,
                PAPPANAM CODE, THIRUVANANTHAPURAM.

                BY ADV. SRI.A.SHAFEEK (KAYAMKULAM)

RESPONDENT/S:

      1         NAVJOT KHOSA, AGE AND FATHER'S NAME NOT KNOWN TO THE
                PETITIONERS, DISTRICT COLLECTOR, CIVIL STATION,
                KUDAPPANAKKUNNU, THIRUVANANTHAPURAM-695001.

      2         JAYAN BABU C, AGE AND FATHER'S NAME NOT KNOWN TO THE
                PETITIONERS, CHAIRMAN, THIRUVANANTHAPURAM DEVELOPMENT
                AUTHORITY, JAYAMANSHAM, VARUTHACADU, SASTHAMANGALAM
                P.O, THIRUVANANTHAPURAM-695010.

                BY SENIOR GOVERNMENT PLEADER, SRI.S.GOPINATHAN
                R2 BY ADV. SC, THIRUVANANTHAPURAM DEVELOPMENT
                AUTHORITY (TRIDA)
                R2 BY ADV. SRI.K.A.JALEEL


THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD ON
27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.2034/2020            2



                                JUDGMENT

Dated this the 27th day of January 2021

It is submitted that the directions in the

judgment in W.P.(C) No.7347/2020 has been complied.

However, the petitioners submit that they have not

been paid interest. The petitioners are free to

raise their claim for interest in appropriate

proceedings.

With liberty as above, the Contempt Case is

closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

ln

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE 1 CERTIFIED COPY OF THE JUDGMENT DATED 18/3/2020 IN W.P(C)NO.7347/2020.

ANNEXURE 2 CERTIFIED COPY OF THE JUDGMENT DATED 29/6/2020 IN REVIEW PETITION NO.428/2020 IN W.P(C)NO.7347/2020.

RESPONDENTS EXHIBITS:NIL.

//TRUE COPY//

P.A.TO JUDGE