Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Molly Rajan vs P.J. Rajesh Kumar
2022 Latest Caselaw 11349 Ker

Citation : 2022 Latest Caselaw 11349 Ker
Judgement Date : 2 December, 2022

Kerala High Court
Molly Rajan vs P.J. Rajesh Kumar on 2 December, 2022
CON.CASE(C) NO. 2298 OF 2022         1



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944
                        CON.CASE(C) NO. 2298 OF 2022
 AGAINST THE ORDER/JUDGMENTWP(C) 20828/2022 OF HIGH COURT OF
                                   KERALA
PETITIONER/S:

              MOLLY RAJAN
              AGED 59 YEARS
              W/O SHRI LATE RAJAN VARUGHESE, PARETHEKKETHIL
              HOUSE, VAZHAMUTTOM EAST (P.O), VALLICODE
              (VILLAGE), KONNI TALUK, PATHANAMTHITTA, PIN -
              689646

              BY ADVS.
              ALEX.M.SCARIA
              BEAS K. PONNAPPAN
              A.J.RIYAS
              SARITHA THOMAS
              ALEN J. CHERUVIL


RESPONDENT/S:
          P.J. RAJESH KUMAR
          AGED 48 YEARS
          SECRETARY, VALLICODE GRAMA PANCHAYATH,
          PATHANAMTHITTA, KERALA, PIN - 689648

              BY ADV D.AJITHKUMAR




       THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 02.12.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 2298 OF 2022      2




                    P.V.KUNHIKRISHNAN, J
                 ---------------------------------------
               Con. Case (C) No. 2298 of 2022
               --------------------------------------------
           Dated this the 2nd day of December, 2022


                               JUDGMENT

When this contempt case came up for consideration, the

learned counsel appearing for the respondent-Panchayat

submitted that the directions are complied. The counsel for

the petitioner submitted that the order passed is not in

compliance with the directions. This Court only directed to

reconsider the matter and if the petitioner is aggrieved by

the same, the petitioner is free to challenge the same in

accordance to law.

With the above observation, this contempt case is

closed.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF CON.CASE(C) 2298/2022

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 22/08/2022 IN W.P(C) NO.20828 OF 2022

Annexure A2 TRUE COPY OF THE POSTAL RECEIPT DATED 30/08/2022

Annexure A3 TRUE COPY OF THE ACKNOWLEDGMENT CARD OF ANNEXURE A2 COMMUNICATION DATED 30/08/2022

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter