Ajaykumar vs Muhammed Harif Khan
2021 Latest Caselaw 8913 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

 WEDNESDAY, THE 17TH DAY OF MARCH 2021 / 26TH PHALGUNA,
                          1942

      Con.Case(C).No.1442 OF 2020 IN OP. 20631/2001

 AGAINST THE ORDER/JUDGMENT IN OP 20631/2001(F) OF HIGH
                    COURT OF KERALA


PETITIONER:

              AJAYKUMAR, AGED 59 YEARS, S/O.VASUDEVAN,
              PROJECT ENGINEER, SREE NARAYANA CONSTRUCTIONS
              (P) LTD., JETTY ROAD, QUILON.

              BY ADVS.
              SMT.REHANA SHUKKUR
              SMT.N.A.NADEERA
              SRI.P.SHEHARIYAR BACKER

RESPONDENTS:

     1        MUHAMMED HARIF KHAN, AGED 46 YEARS
              FATHERS NAME NOT KNOWN TO THE PETITIONER THE
              SECRETARY, PIRAVOM MUNICIPALITY (FORMERLY
              PIRAVOM GRAMA PANCHAYATH), PIRAVOM P.O.,
              ERNAKULAM DISTRICT, PIN-686 664.

     2        SABU K.JOSEPH, AGED 55 YEARS, FATHERS NAME NOT
              KNOWN TO THE PETITIONER THE CHAIRMAN, PIRAVOM
              MUNICIPALITY (FORMERLY PIRAVOM GRAMA
              PANCHAYATH), PIRAVOM P.O., ERNAKULAM DISTRICT,
              PIN-686 664.

              R1-2 BY ADV. SRI.GEORGE SEBASTIAN

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 17.03.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C).No.1442 OF 2020 IN OP. 20631/2001
                           ..2..




                      JUDGMENT

Dated this the 17th day of March 2021

The directions in the judgment dated 27.09.2017

in O.P No.20631 of 2001 are complied with.

Accordingly, the contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR Con.Case(C).No.1442 OF 2020 IN OP. 20631/2001 ..3..

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE 1 CERTIFIED COPY OF JUDGMENT DATED 27.09.2017, ISSUED IN O.P.NO.20631/2001.

ANNEXURE 2 CERTIFIED COPY OF JUDGMENT DATED 23.07.2018, ISSUED IN W.A.NO.349/2018.

ANNEXURE 3         NIL

ANNEXURE 3(A)      TRUE COPY OF LETTER DATED 08.11.2018

FROM THE PETITIONER TO THE SECRETARY, PIRAVOM MUNICIPALITY.

ANNEXURE 3(B) TRUE COPY OF LETTER DATED 20.12.2018 FROM THE PETITIONER TO THE SECRETARY, PIRAVOM MUNICIPALITY.

ANNEXURE 3(C) TRUE COPY OF LETTER DATED 13.02.2019 FROM THE PETITIONER TO THE SECRETARY, PIRAVOM MUNICIPALITY.

ANNEXURE 3(D) TRUE COPY OF LETTER DATED 04.03.2019 FROM THE PETITIONER TO THE LEGAL COMMITTEE OF PIRAVOM MUNICIPALITY.

ANNEXURE 3(E) TRUE COPY OF LETTER DATED 13.02.2020 FROM THE PETITIONER TO THE LEGAL COMMITTEE OF PIRAVOM MUNICIPALITY.

ANNEXURE 3(F) TRUE COPY OF NOTICE OF CONTEMPT OF COURT DATED 08.08.2019 ISSUED TO THE CHAIRMAN, PIRAVOM MUNICIPALITY.

ANNEXURE 4 TRUE COPY ARTICLE PUBLISHED IN MALAYALA MANORARAMA DAILY ON 03/03/1999.

ANNEXURE 5 TRUE COPY OF STATEMENT OF ACCOUNT Con.Case(C).No.1442 OF 2020 IN OP. 20631/2001 ..4..

DATED 13/11/2020.

ANNEXURE 6 TRUE COPY OF THE LETTER FROM THE RESPONDENT DATED 16/09/2020.

ESPONDENT'S EXHIBITS:

ANNEXURE R1(A) A TRUE COPY OF THE MEMORANDUM OF ORIGINAL PETITION SHORN OFF THE EXHIBITS IN OP NO. 20631/2001.

ANNEXURE R1(B) A TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY THE SECRETARY AND PRESIDENT OF THE ERSTWHILE PIRAVOM GRAMA PANCHAYATH SHORN OFF EXHIBITS.

ANNEXURE R1(C) A TRUE COPY OF THE DOCUMENT WHICH WAS MARKED AS EXHIBIT P6 IN OP NO.20631/2001.

ANNEXURE R1(D) A TRUE COPY OF THE DOCUMENT WHICH WAS MARKED AS EXHIBIT P7 IN OP NO. 20631/2001.