Kerala High Court
Khadija Beevi M.A vs Mr. A.P.M.Mohammed Hanish, Ias on 27 July, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 27TH DAY OF JULY 2021 / 5TH SRAVANA, 1943
CON.CASE(C) NO. 965 OF 2021
ARISING FROM THE JUDGMENT IN WP(C) 23682/2019 DATED 01.02.2021 OF HIGH
COURT OF KERALA, ERNAKULAM
PETITIONERS/PETITIONERS IN W.P.(C):
1 KHADIJA BEEVI M.A., AGED 47 YEARS, D/O. ABBUBAKKER M.M.,
L.D CLERK, (CONTRACT BASIS), KERALA STATE WAQF BOARD,
VIP ROAD, KALOOR, KOCHI, PIN-682 017.
RESIDING AT: MARAKKAPARAMBIL HOUSE, PATTNAM P.O.
VADAKKEKKARA, ERNAKULAM DISTRICT, PIN- 683 522.
2 BENCY P.A, AGED 49 YEARS, D/O. ABDULKHADAR P.A.
L.D. TYPIST (CONTRACT BASIS), KERALA STATE WAQF BOARD,
VIP ROAD, KALOOR, KOCHI, PIN-682 017. RESIDING AT PALLATH
HOUSE, MUNDOPADATH, PERUMBADANNA, NORTH PARAVOOR P.O.,
ERNAKULAM DISTRICT, PIN - 683 513.
3 SHAMEENA BEEGUM C.D., AGED 46 YEARS,
D/O. DHARVESH KHAN C.U., L.D. CLERK (CONTRACT BASIS),
KERALA STATE WAQF BOARD, VIP ROAD, KALOOR, KOCHI-682 017,
RESIDING AT CHIRAKKAPARAMBIL HOUSE, THOPPUMPADY,
KOCHI, PIN-682 005.
BY ADVS.C.S.AJITH PRAKASH
T.K.DEVARAJAN
FRANKLIN ARACKAL
PAUL C THOMAS
M.B.SOORI
BABU M.
NIDHIN RAJ VETTIKKADAN
HAARIS MOOSA
NIKHITA ANN REBELLO
ADESH JOSHI
RESPONDENT/1ST RESPONDENT IN W.P.(C):
MR. A.P.M.MOHAMMED HANISH, IAS,
AGE NOT KNOWN TO THE PETITIONERS, FATHER'S NAME NOT KNOWN TO
THE PETITIONERS, PRINCIPAL SECRETARY TO THE GOVERNMENT OF
KERALA AND SECRETARY TO WAQF, REVENUE (F) DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
BY ADV.SRI. P.M.MANOJ - SR.GP
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
27.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 965 OF 2021
-2-
JUDGMENT
This Contempt of Court Case has been filed
on the allegation that the respondent has not
complied with the directions in the judgment,
dated 01.02.2021 in W.P.(C)No.23682 of 2019.
2. However, through another application in
the writ petition, I have extended the time frame
for complying with the directions in the judgment,
till 16.08.2021. Obviously, therefore, this
Contempt Case is not maintainable as of now.
I, therefore, close this contempt case;
however, leaving liberty to the petitioner to seek
a rehearing, in case the judgment is not complied
with even within the extended time frame now
granted.
Sd/-
DEVAN RAMACHANDRAN
JUDGE
akv
CON.CASE(C) NO. 965 OF 2021
APPENDIX OF CON.CASE(C) 965/2021
PETITIONER'S ANNEXURE:
ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN WPC
NO. 23682/2019 DATED 01.02.2021.
ANNEXURE A2 A TRUE COPY OF THE COVERING LETTER LONG
WITH THE LIST OF PERSONS DATED
30.04.2016.
ANNEXURE A3 A TRUE COPY OF THE JUDGMENT DATED
27.09.2018 I WA NO. 2300/2017.
ANNEXURE A4 A TRUE COPY OF THE GO (RT), NO.
2017/2019/RD DATED 24.07.2019.
ANNEXURE A5 A TRUE COPY OF THE LETTER NO. B6-571/16
DATED 07.06.2019 ISSUED BY THE CHIEF
EXECUTIVE OFFICE TO THE PRINCIPAL
SECRETARY TO REVENUE (F).
ANNEXURE A6 A TRUE COPY OF THE REPRESENTATION
FORWARDING THE JUDGMENT, BY REGISTERED
POST DATED 09.02.2021.
ANNEXURE A7 A TRUE COPY OF THE LAWYER NOTICE DATED
30.05.2021.
