Hussain Bava vs Ajith Joy
2022 Latest Caselaw 9603 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. 1360 OF 2022
  JUDGMENT DATED 15.03.2022 IN WP(C) 4961/2022 OF HIGH COURT OF
                                      KERALA
PETITIONERS/PETITIONERS IN W.P.(C) NO.4961/2022:

    1        HUSSAIN BAVA
             AGED 38 YEARS
             S/O.KASIM HAJI, PUNNACHEERY HOUSE,
             KARAPARAMBU, PULPATTA P.O.,
             MALAPPURAM
             PIN - 676123

    2        PARAYANGADAN HASEENA
             AGED 37 YEARS
             W/O.HUSSAIN BAVA, PUNNACHEERY HOUSE,
             KARAPARAMBU, PULPATTA P.O.,
             MALAPPURAM
             PIN - 676123

             BY ADVS.
             ABDUL JAWAD K.
             ABDUL MAJEED.N
             A.GRANCY JOSE



RESPONDENTS/3RD RESPONDENT IN W.P.(C) NO.4961/2022:

             AJITH JOY
             (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONERS),
             TAHSILDAR (LAND RECORDS),
             TALUK OFFICE, PERINTHALMANNA,
             MALAPPURAM DISTRICT - 679 322., PIN - 679322

             BY SRI.SUNIL KURIAKOSE, GOVERNMENT PLEADER



     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Contempt Case(C)NO.1360 OF 2022

                                     2


                                  JUDGMENT

Dated this the 25th day of August, 2022

It is submitted by the learned counsel for the

petitioners that the directions contained in the judgment

have been complied with and orders have been passed.

The said submission is recorded. The contempt

of court case is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE SSK/25/08 Contempt Case(C)NO.1360 OF 2022

APPENDIX

PETITIONER ANNEXURES

Annexure - A CERTIFIED COPY OF THE JUDGMENT DATED 15/03/2022 IN W.P.(C)NO.4961/2022 ON THE FILE OF THIS HON'BLE COURT.

Annexure - B TRUE COPY OF THE JUDGMENT DATED 06/01/2022 IN W.P.(C)28354/2021 ON THE FILE OF THIS HON'BLE COURT.

Annexure - C TRUE COPY OF THE ORDER OF THE TAHSILDAR DATED 04/02/2022.

Annexure - D TRUE COPY OF THE ORDER DATED 07/06/2022 PASSED BY THE RESPONDENT.