Mohammed Unni vs Shri. Jaisent
2022 Latest Caselaw 11353 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944
                        CON.CASE(C) NO. 2113 OF 2022
[JUDGMENT DATED 27.01.2022 IN WP(C) 850/2022 ON THE FILES OF THIS
                               HON'BLE COURT]
PETITIONER/PETITIONER:

             MOHAMMED UNNI, AGED 62 YEARS,
             S/O. ABUBAKKAR HAJI, KANDAPPATH HOUSE,
             CHELAKKARA P.O, KATTUPPARA,
             MALAPPURAM DISTRICT - 679323.

             BY ADV BIJU ABRAHAM



RESPONDENTS/RESPONDENTS:

    1        SHRI. JAISENT, AGED 45 YEARS,
             FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             THE TAHSILDAR, PERINTHALMANNA TALUK,
             MALAPPURAM DISTRICT - 679322.

    2        SMT. GEETHA, AGED 38 YEARS,
             FATHER'S NAME NOT KNOWN TO THE PETITIONER
             THE VILLAGE OFFICER,
             PULAMANTHOLE, MALAPPURAM DISTRICT - 679323.

             BY ADV.SMT.PARVATHY.K -GP


     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. 2113 OF 2022
                              -2-

                       JUDGMENT

When this matter was called today, the

learned counsel for the petitioner - Sri.Athin

Roy, submitted that the directions in the

judgment in W.P.(C)No.850/2022 have been

complied with.

This contempt case is thus closed.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv CON.CASE(C) NO. 2113 OF 2022

APPENDIX OF CON.CASE(C) 2113/2022

PETITIONER ANNEXURES

ANNEXUREA1 THE CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO. 850/2022 DATED 27-01-2022 OF THIS HON'BLE COURT

ANNEXUREA2 A TRUE COPY OF THE COMMUNICATION DATED 08-02-2022 SEND TO THE 2ND RESPONDENT

ANNEXUREA3 A TRUE COPY OF THE LETTER DATED 25-03-

2022 SENT BY THE PETITIONER THROUGH HIS ADVOCATE TO THE RESPONDENTS

ANNEXUREA4 A TRUE COPY OF THE COMMUNICATION RECEIVED BY THE PETITIONER FROM THE 2ND RESPONDENT DATED 20-04-2022

ANNEXUREA5 A TRUE COPY OF THE REVENUE RECEIPT DATED 30-01-1999 ISSUED BY THE 2ND RESPONDENT IN FAVOUR OF THE MOTHER AND OTHERS

ANNEXUREA6 A TRUE COPY OF THE REVENUE RECEIPT DATED 08-03-2011 ISSUED BY THE 2ND RESPONDENT IN FAVOUR OF THE FATHER AND MOTHER AND OTHERS

ANNEXUREA7 A TRUE COPY OF THE REVENUE RECEIPT DATED 05-12-2014 ISSUED BY THE 2ND RESPONDENT IN FAVOUR OF THE FATHER AND MOTHER AND OTHERS

ANNEXUREA8 A TRUE COPY OF THE REVENUE RECEIPT DATED 05-10-2017 ISSUED BY THE 2ND RESPONDENT IN FAVOUR OF THE FATHER AND MOTHER ALONG WITH PETITIONER AND OTHERS