Noushad vs Sri.Jadatheesh
2021 Latest Caselaw 7472 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

 WEDNESDAY, THE 03RD DAY OF MARCH 2021 / 12TH PHALGUNA,
                          1942

     Con.Case(C).No.202 OF 2021 IN WP(C). 2785/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 2785/2020(W) OF HIGH
                    COURT OF KERALA


PETITIONERS:

     1     NOUSHAD, AGED 45 YEARS, S/O.ABDUL LATHEEF,
           KOIPALLIL, P.V.NORTH, THAZHAVA P.O.,
           KARUNAGAPPALLY, KOLLAM DISTRICT, PIN 690 523.

     2     ABDUL JABBAR, AGED 63 YEARS, S/O.KOYAKKUTTY,
           MAMOOTTIL HOUSE, MUTHUKATTUKARA MURI, PALAMEL
           VILLAGE, MAVELIKARA TALUK, ALAPPUZHA DISTRICT,
           PIN 690 504.

     3     NISHAD, AGED 33 YEARS, S/O.ABDUL JABBAR,
           MAMOOTTIL HOUSE, MUTHUKATTUKARA MURI, PALAMEL
           VILLAGE, MAVELIKARA TALUK, NOORANAD P.O.,
           ALAPPUZHA DISTRICT, PIN 690 504.

     4     SHABANA SAYED, AGED 28 YEARS, D/O.SINUDEEN
           KUNJU, MAMOOTTIL HOUSE, MUTHUKATTUKARA MURI,
           PALAMEL VILLAGE, MAVELIKARA TALUK, NOORANAD
           P.O., ALAPPUZHA DISTRICT, PIN 690 504.

           BY ADV. SHRI.ABDUL SALIM M.

RESPONDENTS:

     1     SRI.JADATHEESH, STATION HOUSE OFFICER/ CIRCLE
           INSPECTOR OF POLICE, NOORANAD POLICE STATION,
           NOORAND P.O. MEVELIKKARA, ALAPPUZHA DISTRICT
           690 504.
 Con.Case(C).No.202 OF 2021 IN WP(C). 2785/2020

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     2     SRI.P.S. SABU DISTRICT POLIC CHIEF,
           OFFICE OF THE DISTRICT POLICE CHIEF,
           ALAPPUZHA 688 011.

           R1-2 BY SRI.SUMAN CHAKRAVARTHY, SENIOR
           GOVT.PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 03.03.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C).No.202 OF 2021 IN WP(C). 2785/2020

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                       JUDGMENT

Dated this the 3rd day of March 2021

The direction in the judgment dated 18.02.2020

in W.P.(C) No. 2785 of 2020 is complied with.

Accordingly, the contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR Con.Case(C).No.202 OF 2021 IN WP(C). 2785/2020

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APPENDIX PETITIONERS EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE JUDGMENT DATED 18.02.2020 IN WRIT PETITION C NO. 2785/2020.

ANNEXURE A2 TRUE COPY OF PHOTO LAYING ROCK CLOSING THE FRONTAGE PPRTION OF THE PATHWAY BY UTILIZING JCB

ANNEXURE A3 TRUE COPY OF THE COMPLAINT DATED 26.06.2020 FILED BEFORE 1ST RESPONDENT STATION HOUSE OFFICER/CIRCLE INSPECTOR OF POLICE.

ANNEXURE A4 TRUE COPY OF COMPLAINT DATED 29.06.2020 FILED BEFORE 2ND RESPONDENT.

ANNEXURE A5 TRUE COPY OF THE REPRESENTATION DATED 19.03.2002 SUBMITTED BEFORE THE 2ND RESPONDENT DISTRICT POLICE CHIEF.