Shamsudheen. A vs P. Pradeep
2022 Latest Caselaw 11955 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
 WEDNESDAY, THE 21ST DAY OF DECEMBER 2022 / 30TH AGRAHAYANA, 1944
                         CON.CASE(C) NO. 2321 OF 2022
 AGAINST THE ORDER/JUDGMENT IN WP(C) 26975/2022 OF HIGH COURT OF
                                       KERALA


PETITIONERS:

    1        SHAMSUDHEEN. A
             AGED 50 YEARS, S/O. ABDUL VAHAB,
             PLAMOOTTU HOUSE, VADAKKUMBHAGOM,
             KAZHAKKOOTTAM P.O., THIRUVANANTHAPURAM,
             PIN - 695582

    2        ABDUL RASHEED
             AGED 72 YEARS, S/O ISMAIL PILLAI,
             ASHAN VILAKOM, PADIKKAVILAKOM,
             KAZHAKKOOTTAM PO, THIRUVANATHAPURAM,
             PIN - 695582

             BY ADVS.
             SRI.SADIQALI.M
             SMT.SAJNA T.UMMER



RESPONDENT:

             P. PRADEEP
             AGED 45 YEARS,
             FATHER'S NAME NOT KNOWN TO THE PETITIONERS,
             PROJECT DIRECTOR, PROJECT IMPLEMENTATION UNIT,
             TC-29/1539/1, RAJASREE KAIRALI LINE,
             PERUMTHANNI, VALLAKKADAVU P.O.,
             THIRUVANNATHAPURAM, PIN - 695008
             REPRESENTING NATIONAL HIGHWAY AUTHORITY OF INDIA.,


     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 21.12.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 2321 OF 2022
                                 2




                           T.R. RAVI, J.
            --------------------------------------------
                 Cont. Case (C). No.2321 of 2022
             --------------------------------------------
            Dated this the 21st day of December, 2022

                            JUDGMENT

In view of the disposal of the writ petitions (WPC Nos.19485 &

26975 of 2022), there is no necessity to retain this Contempt Case.

The Contempt Case is hence closed.

Sd/-

T.R. RAVI JUDGE

Pn CON.CASE(C) NO. 2321 OF 2022

APPENDIX OF CON.CASE(C) 2321/2022

PETITIONER'S ANNEXURES

Annexure A1 A TRUE COPY OF THE INTERIM ORDER DATED 16-9-2022