V.Mammu vs K.Jayapalan
2021 Latest Caselaw 20782 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
           THE HONOURABLE MR. JUSTICE SUNIL THOMAS
   TUESDAY, THE 5TH DAY OF OCTOBER 2021 / 13TH ASWINA, 1943
                 CON.CASE(C) NO. 1621 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 8701/2021 OF HIGH COURT
                    OF KERALA, ERNAKULAM
PETITIONER/PETITIONER IN THE WRIT PETITION:

    1     V.MAMMU
          AGED 68 YEARS
          S/O. AHAMMED KUTTY, EXCEL COTTAGE, PETTA, FEROKE
          P.O, KOZHIKODE DISTRICT 673 006

          BY ADV R.K.MURALEEDHARAN

RESPONDENT/3RD RESPONDENT IN THE WRIT PETITION:

    1     K.JAYAPALAN
          AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
          THE DEPUTY COMMISSIONER OF EXCISE,
          CIVIL STATION, KOZHIKODE 673 020

          BY ADV. V.VENUGOPAL, GP

    THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.10.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CONT.CASE(C.) NO.1621 OF 2021
                                     2




                                JUDGMENT

Dated this the 05th day of October, 2021

When the matter was taken up, the learned

Government Pleader placed before me the order of

the Deputy Excise Commissioner, Kozhikode No.D6-

1063 of 2021 dated 26.09.2021, passed pursuant to

the direction contained in W.P.(C.) No.8701/2021. The

application was rejected after hearing the petitioner.

Accordingly, the order of this Court stands

complied with. The Contempt of Court Case is closed

reserving the right of the petitioner to challenge the

above order, if so advised.

Sd/-

SUNIL THOMAS

JUDGE SKP/5-10 CONT.CASE(C.) NO.1621 OF 2021

APPENDIX OF CON.CASE(C) 1621/2021

PETITIONER'S ANNEXURE:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO. 8701/2021 DATED 12-08-2021

RESPONDENTS' EXHIBITS: NIL

TRUE COPY

P.A.TO JUDGE