Jalaja.N vs Muraleedharan
2021 Latest Caselaw 21706 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    TUESDAY, THE 2ND DAY OF NOVEMBER 2021 / 11TH KARTHIKA, 1943
                         CON.CASE(C) NO. 1029 OF 2020
 AGAINST THE JUDGMENT IN WP(C) 18656/2013 OF HIGH COURT OF KERALA
PETITIONER:

             JALAJA.N., AGED 52 YEARS
             W/O.P.BABU KARTHIKEYAN, VIGNESHWARA, 22ND MILE,
             MANJERI-676121.

             SRI.P.B.KRISHNAN
             SRI.P.B.SUBRAMANYAN
             SRI.SABU GEORGE
             SRI.MANU VYASAN PETER
             SMT.B.ANUSREE
             SMT.MEERA P.



RESPONDENT:

             MURALEEDHARAN
             (FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER),
             SPECIAL TAHSILDAR (LA), QUILANDY, KOZHIKODE-673620.


     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 02.11.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1029 OF 2020
                                      2


                                 JUDGMENT

This contempt case has been filed alleging that the

directions in the judgment dated 26.05.2014 has not been

complied with in spite of eight years have been elapsed.

However, today, by an order in the writ petition, I have

already extended the time frame for compliance of the

judgment for three months.

In the afore circumstances, this contempt case is

closed; however, leaving full liberty to the petitioner to seek

a rehearing, if the action, as ordered in the judgment, is not

completed even within the time frame now extended and

granted.

Sd/- DEVAN RAMACHANDRAN JUDGE stu CON.CASE(C) NO. 1029 OF 2020

APPENDIX OF CON.CASE(C) 1029/2020

PETITIONER ANNEXURE

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT IN W.P(C)NO.18656 OF 2014 OF THIS HON'BLE COURT DATED 26.05.2014.

ANNEXURE B CERTIFIED COPY OF THE JUDGMENT IN CON.CASE(C)NO.982 OF 2015 OF THIS HON'BLE COURT, DATED 14.10.2019.

ANNEXURE C TRUE COPY OF THE LETTER WRITTEN BY THE PETITIONER TO THE RESPONDENT, DATED 20.02.2020.

ANNEXURE D TRUE COPY OF THE LETTER SEND BY THE RESPONDENT TO THE PETITIONER, DATED 22.02.2019.

ANNEXURE E TRUE COPY OF THE LETTER SEND BY THE RESPONDENT TO THE PETITIONER, DATED 11.03.2020. CON.CASE(C) NO. 1029 OF 2020

APPENDIX OF WP(C) 18656/2013

PETITIONER EXHIBITS

EXHIBIT-P1: DATED 19.6.2008, TRUE COPY OF THE NOTICE NO.B.1109/07/KINFRA ISSUED BY RESPONDENT NO.2.

EXHIBIT-P2: DATED 12.7.2010, TRUE COPY OF THE NOTICE NO.B.835/10(BLOCK)(V) ISSUED BY RESPONDENT NO.2.

EXHIBIT-P3: DATED NIL, TRUE COPY OF THE NOTICE NO.B2-835/10 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT-P4: DATED 5.9.2011, TRUE COPY OF THE LETTER NO.B2-835/10 ISSUED BY RESPONDENT NO.2.

EXHIBIT-P5: DATED 7.9.2011, TRUE COPY OF THE LETTER SUBMITTED BY THE PETITIONER BEFORE RESPONDENT NO.1.

EXHIBIT-P6: DATED 15.4.2013, TRUE COPY OF THE LETTER FILED BY THE PETITIONER.

EXHIBIT-P7: DATED 8.5.2013, TRUE COPY OF THE LETTER NO.B2-386/2013 ISSUED TO THE PETITIONER.