V.A.Muhammed Iqbal vs Kripa N.K
2022 Latest Caselaw 9472 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                         CON.CASE(C) NO. 1267 OF 2022
AGAINST THE ORDER/JUDGMENT WP(C) 1717/2022 OF HIGH COURT OF KERALA


PETITIONER:

             V.A.MUHAMMED IQBAL
             AGED 49 YEARS
             S/O. ABDUL KUDDHUS, N.IV/11851,
             VADAKKENCHERRY, PALAKKAD DISTRICT - 678653,
             REPRESENTED BY MANAGER & POWER OF ATTORNEY HOLDER OF
             MR.JOWHAR, S/O.HAMZA MASTER, AKKAPARAMBU,
             VADAKKANCHERRY, PALAKKAD DISTRICT - 678653
             BY ADVS.
             G.HARIHARAN
             PRAVEEN.H.
             K.S.SMITHA
             V.R.SANJEEV KUMAR
             ANJALY T.A
RESPONDENT:

             KRIPA N.K
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             REVENUE DIVISIONAL OFFICER, V.H. ROAD,
             PALAKKAD DISTRICT - 678001
             SRI.M.RAJEEV, GP
     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO.1267 OF 2022

                                      2




                               JUDGMENT

Dated this the 25th day of August, 2022

It is submitted by the learned Government Pleader, on

instructions, that orders have been passed on 16.08.2022 in pursuance

to the directions in the judgment. A copy of the order has been handed

over to the learned counsel for the petitioner.

The respondent shall take steps to see that the orders are

appropriately served on the petitioner. This contempt of court case is

closed, without prejudice to the contentions of the parties.

Sd/-

ANU SIVARAMAN JUDGE NP CON.CASE(C) NO.1267 OF 2022

APPENDIX OF CON.CASE(C) 1267/2022

PETITIONER ANNEXURES Annexure I A TRUE COPY OF THE DOCUMENT NO.3129/2019 DATED 02.12.2019 OF SRO, VADAKKENCHERRY Annexure II A TRUE COPY OF THE PASSPORT NO.INDZ 4983108 ISSUED BY THE REGIONAL PASSPORT OFFICER IN THE NAME OF MR.JOWAHAR VALID UPTO 06.02.2029 Annexure III A TRUE COPY OF THE BASIC TAX RECEIPT NO.KL09012700469/2020 DATED 11.02.2020 ISSUED BY THE VILLAGE OFFICER, VADAKANCHERRY VILLAGE IN THE NAME OF MR.JOWHAR Annexure IV A TRUE COPY OF THE POSSESSION CERTIFICATE NO.45852062 DATED 13.02.2020 ISSUED BY THE VILLAGE OFFICER, VADAKANCHERRY VILLAGE Annexure V A TRUE COPY OF THE APPLICATION DATED 28.12.2019 SUBMITTED BY THE OWNER OF THE LAND MENTIONED IN ANNEXURE-I BEFORE THE RDO Annexure VI A TRUE COPY OF THE RECEIPT DATED 05.03.2020 ISSUED BY M/S.PROFESSIONAL COURIER SERVICE VADAKKENCHERRY EVIDENCING DISPATCH OF ANNEXURE-V TO THE RESPONDENT Annexure VII A TRUE COPY OF THE JUDGMENT MADE IN W.P.(C) NO.11369/2020 ON 11.06.2020 BY THE HON'BLE HIGH COURT OF KERALA Annexure VIII A TRUE COPY OF THE JUDGMENT PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.1717/2022 ON 22.02.2022 RESPONDENTS' EXHIBITS: NIL