Kerala High Court
Chathamkulam Foundation ... vs Shanavas Khan P.A on 18 February, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
CON.CASE(C) NO. 130 OF 2022
JUDGMENT DATED 20.09.2021 IN WP(C) 18527/2021 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:
CHATHAMKULAM FOUNDATION CHARITABLE TRUST
N.H. BYEPASS, CHANDRANAAR, PALAKKAD, REPRESENTED BY ITS
MANAGING TRUSTEE, C.R. BHAVADAS, S/O.RAMAN, AGED 77 YEARS,
DOOR NO. 9/149, CHATHAMKULAM HOUSE, KONGAD P.O, PALAKKAD -
678 631.
BY ADV BINOY VASUDEVAN
RESPONDENT/1ST RESPONDENT:
SHANAVAS KHAN.P.A,
AGE & FATHER'S NAME NOT KNOWN TO THE PETITIONER,
THE TAHSILDAR (LAND RECORDS), PALAKKAD TALUK, TALUK OFFICE,
CIVIL STATION, PALAKKAD, PIN - 679 001.
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 18.02.2022, ALONG WITH C.O.(C). NOS. 2020 & 2029 OF 2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
C.O.(C) Nos. 2020 & 2029 of 2021&
130/2022
:2:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
CON.CASE(C) NO. 2020 OF 2021
JUDGMENT DATED 20.09.2021 IN WP(C) 18546/2021 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:
CHATHAMKULAM FOUNDATION CHARITABLE TRUST,
N.H.BYEPASS, CHANDRANAGAR, PALAKKAD, REPRESENTED BY ITS
MANAGING TRUSTEE, C.R.BHAVADAS, S/O. RAMAN, AGED 77 YEARS,
DOOR NO.9/149, CHATHAMKULAM HOUSE, KONGAD P.O,
PALAKKAD -678 631
BY ADV BINOY VASUDEVAN
RESPONDENT/S:
SHANAVAS KHAN P.A.
AGE & FATHER'S NAME NOT KNOWN TO THE PETITIONER,
THE TAHSILDAR (LAND RECORDS), PALAKKAD TALUK, TALUK OFFICE,
CIVIL STATION, PALAKKAD-679 001
BY SRI. K.P. HARISH, SR. GOVERNMENT PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.02.2022, ALONG WITH C.O.(C). NOS. 2029 OF 2021
& 130/2022, THE COURT ON THE SAME DAY DELIVEREDTHE FOLLOWING:
C.O.(C) Nos. 2020 & 2029 of 2021&
130/2022
:3:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
CON.CASE(C) NO. 2029 OF 2021
JUDGMENT DATED 20.09.2021 IN WP(C) 18540/2021 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:
CHATHAMKULAM FOUNDATION CHARITABLE TRUST,
N.H.BYEPASS, CHANDRANAGAR, PALAKKAD, REPRESENTED BY ITS
MANAGING TRUSTEE, C.R.BHAVADAS, S/O.RAMAN, AGED 77 YEARS,
DOOR NO.9/149, CHATHAMKULAM HOUSE, KONGAD P.O., PALAKKAD-
678 631.
BY ADV BINOY VASUDEVAN
RESPONDENT/1ST RESPONDENT:
SHANAVAS KHAN P.A..,
AGE & FATHER'S NAME NOT KNOWN TO THE PETITIONER,
THE TAHSILDAR (LAND RECORDS), PALAKKAD TALUK, TALUK OFFICE,
CIVIL STATION, PALAKKAD-679 001.
BY ADV. SRI. K.P. HARISH, SR. GOVERNMENT PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 18.02.2022, ALONG WITH C.O(C).2020/2021 & 130/2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
C.O.(C) Nos. 2020 & 2029 of 2021&
130/2022
:4:
Dated this the 18th day of February, 2022.
JUDGMENT
These Contempt Petitions are filed complaining that the
directives contained in the common judgment dated 20.09.2021 in
W.P.(C) Nos. 18527, 18540 and 18546 of 2021 are not complied with.
2. However, today, when the matter was taken up, the learned
counsel for the petitioner, Sri. Binoy Vasudevan, submitted that in
compliance with the direction, orders are already passed; but adverse
to the petitioner.
In that view of the matter, I am of the considered opinion that
the directives contained in the judgment are complied with. Therefore,
the contempt case is closed, leaving open the liberty of the petitioner
to challenge the order so passed, if so advised.
sd/- SHAJI P. CHALY, JUDGE.
Rv
