Muniyangodu Muhammed Kunhi vs T.Vijayan(Age & Fathers Name Not ...
2021 Latest Caselaw 10459 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

   FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943

       Con.Case(C).No.1724 OF 2020 IN WP(C). 26810/2019

     AGAINST THE ORDER/JUDGMENT DATED 10.10.2019 IN WP(C)
            26810/2019(A) OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

            MUNIYANGODU MUHAMMED KUNHI
            AGED 59 YEARS
            S/O.HASSAN KUNHI HAJI, MUNIYANGODU HOUSE 22,
            CHITHARI P.O., KASARGOD-671 316.

            BY ADV. SHRI.SURESH KUMAR KODOTH

RESPONDENT/RESPONDENT NO.1:

            T.VIJAYAN(AGE & FATHERS NAME NOT KNOWN TO THE
            PETITIONER)
            WORKING AS TAHSILDAR (LR), HOSDURG, HOSDURG,
            KANHANGAD P.O., PIN-671 315.

            R1 BY GOVERNMENT PLEADER SMT.RAJI T BHASKAR

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 26.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                        :2:
Con.Case(C).No.1724 OF 2020



                                 JUDGMENT

It is submitted by the learned Government Pleader, on

instructions, that the directions in the judgment dated 10.10.2019 in W.P.

(C).No.26810 of 2019 have been complied with as reported through

communication dated 01.01.2021. Taking note of the said submission,

the Contempt of Court Case is closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns

Con.Case(C).No.1724 OF 2020

APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE 1 CERTIFIED COPY OF THE JUDGMENT DATED 10.10.2020 IN WPC NO.26810 OF 2019.

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE