Salim vs Joy Mohan Wilfred
2021 Latest Caselaw 14687 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                 THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
        WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                          CON.CASE(C) NO. 734 OF 2021
      AGAINST THE ORDER IN WP(C) 27474/2020 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

           SALIM, AGED 54 YEARS, S/O. ABDUL AZIZ, DARUL AJMAL (SALIM
           MANZIL), KUNNIKKODU P.O, VILAKKUDY, PATHANAPURAM TALUK,
           KOLLAM 691 508
           BY ADVS.
           K.C.SANTHOSHKUMAR
           SMT.K.K.CHANDRALEKHA


RESPONDENT/RESPONDENT NO.3:

           JOY MOHAN WILFRED, AGED 48 YEARS, S/O. WILFRED, SECRETARY,
           VILAKKUDI GRAMA PANCHAYATH, KUNNIKKODE, KOLLAM DISTRICT 691
           508
           BY ADV M.R.SASITH


OTHER PRESENT:

           SRGP S GOPINATHAN



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
14.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 734 OF 2021


                               JUDGMENT

DATED THIS THE 14TH DAY OF JULY 2021

This contempt case arises from the interim order passed by

this Court in W.P.(C).No.27474/2020 on 9/12/2020 which reads as

follows:

"There shall be an interim direction to the respondents to take up

Exhibit P8 application for D & O Licence and pass orders thereon

within a week."

As seen from Annexure R1(b), this was considered and the petitioner

was directed to produce the consent from the owner. The question

whether the consent from the owner is required or not can be

agitated in the writ petition itself. It may not be proper for

this Court to deal with such issue in this contempt case. With

liberty to the petitioner to agitate all these matters in the writ

petition itself, the contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE ms APPENDIX OF CON.CASE(C) 734/2021

PETITIONER ANNEXURE ANNEXURE A THE CERTIFIED COPY OF THE INTERIM ORDER DATED 09-

12-2020 IN WP(C) NO. 27474/2020 PASSED BY THIS HONOURABLE COURT.

ANNEXURE B TRUE COPY OF THE INTIMATION DATED 22-01-2021 ISSUED BY THE RESPONDENT ANNEXURE C TRUE COPY OF THE OWNEERSHIP CERTIFICATE DATED 05-

02-2021 ISSUED IN FAVOUR OF THE PETITIONER. ANNEXURE D TRUE COPY OF THE ACKNOWLEDGEMENT DATED 06-02-2021 ISSUED BY THE RESPONDENT EVIDENCING THE RECEIPT OF EXT.P11 OWNERSHIP CERTFICATE.