Abdul Nazer vs Sri. Anwar Sadath
2022 Latest Caselaw 9794 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
  FRIDAY, THE 26TH DAY OF AUGUST 2022 / 4TH BHADRA, 1944
                CON.CASE(C) NO. 1255 OF 2022
  AGAINST THE ORDER/JUDGMENT IN WP(C)NO.14436/2019 DATED
                         27.05.2019
PETITIONER/S:

         ABDUL NAZER, AGED 57 YEARS,
         S/O. BEERAN, PAZHAYAPUTHEN VEETIL HOUSE,
         P.O. PACHATHIRI, TIRUR TALUK, MALAPPURAM
         DISTRICT, PIN - 676105.
         BY ADV C.M.MOHAMMED IQUABAL


RESPONDENT/S:

         SRI. ANWAR SADATH, THE DEPUTY TAHSILDAR,
         LAND TRIBUNAL, MALAPPURAM DISTRICT,
         PIN - 676505.
         BY SENIOR GOVERNMENT PLEADER, SRI.S.GOPINATHAN


THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 26.08.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 C.O.(C) No.1255/2022                2


                             JUDGMENT

Both sides submitted that the directions in the

judgment dated 27.05.2019 in W.P.(C) No.14436/2019 have

been complied with. Accordingly, the Contempt Case is

closed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE ln

APPENDIX OF CON.CASE(C) 1255/2022

PETITIONER ANNEXURES:

ANNEXURE A1 THE CERTIFIED COPY OF JUDGMENT OF THIS HON'BLE COURT IN W.P.(C).NO.14436/2019 DATED 27.05.2019 ANNEXURE A2 THE TRUE COPY OF THE NOTICE ISSUED BY THE RESPONDENT DATED 01.08.2019