P.P.Ummerkutty vs D.Saju
2021 Latest Caselaw 23776 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                THE HONOURABLE MR. JUSTICE SATHISH NINAN
   TUESDAY, THE 30TH DAY OF NOVEMBER 2021 / 9TH AGRAHAYANA, 1943
                        CON.CASE(C) NO. 1336 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 14041/2021 OF HIGH COURT OF
                                      KERALA
PETITIONER/S:

             P.P.UMMERKUTTY,AGED 63 YEARS
             S/O. C.N. ABOO, RAHATMANZIL
             PAYYAMBALAM, KANNUR-670 001
             BY ADVS.
             K.R.VINOD
             M.S.LETHA


RESPONDENT/S:

             D.SAJU,
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER) THE
             SECRETARY, KANNUR CORPORATION, KANNUR-670 001
             BY ADV M.MEENA JOHN, SC


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 30.11.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1336 OF 2021        2




                               JUDGMENT

Pursuant to the judgment dated 14.07.2021 in

W.P.(C) No.14041/2021, Annexure-R1 order has been

passed to the effect that Exts.P3 provisional

order and P4 notice referred to in the judgment of

this Court do not relate to the subject matter

covered under Ext.P2 stay order. In the light

thereof, no case of contempt is prima facie made

out.

Therefore, the Contempt of Court Case is

closed without prejudice to the rights of the

petitioner to challenge Annexure R1 in appropriate

proceedings, if he is aggrieved.

Sd/-

SATHISH NINAN JUDGE sd

APPENDIX OF CON.CASE(C) 1336/2021

PETITIONER ANNEXURE Annexure A1 THE CERTIFIED COPY OF THE JUDGMENT OF THE HON'BLE HIGH COURT OF KERALA DATED 14.07.2021 IN W.P.C NO. 14041/2021

Annexure A2 THE PHOTOGRAPH OF THE DEMOLISHED BUILDING OF THE PETITIONER.

RESPONDENT ANNEXURE

Annexure R1 COPY OF THE ORDER DATED 18.08.2021 CONFIRMING THE EXT.P4 PROVISIONAL ORDER