Moosa Mutheri vs Anupama. T
2022 Latest Caselaw 524 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
  THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
                  CON.CASE(C) NO.1729 OF 2021
     JUDGMENT IN WP(C) 10925/2021 OF HIGH COURT OF KERALA
                        DATED 21.5.2021
                       -----------------
PETITIONERS/PETITIONER Nos.2, 3 & 4 :-

    1     MOOSA MUTHERI, AGED 48 YEARS
          S/O.MOIDEEN KUTTY HAJI,
          KINATTINGAL KANDI HOUSE,
          P.O.CHIRAYIL-673 638, KONDOTTY VIA,
          MALAPPURAM DISTRICT.

    2     MUHAMMED ALI.K.V,
          PRESIDENT OF SAKSHI, KOLOTH HOUSE,
          P.O.CHIRAYIL-673 638, KONDOTTY VIA,
          MALAPPURAM DISTRICT.

    3     ABDULLA.K.K,
          MATTIL HOUSE, P.O.CHIRAYIL, VIA KONDOTTY,
          MALAPPURAM DISTRICT-673 638.

          BY ADVS.
          KALEESWARAM RAJ
          VARUN C.VIJAY
          THULASI K. RAJ


RESPONDENT/RESPONDENT No.4 :-

         ANUPAMA. T
         AGE AND NAME OF FATHER NOT KNOWN TO THE PETITIONER,
         SECRETARY, KONDOTTY MUNICIPALITY,
         MAHAKAVI MOYINKUTTY VAIDYAR SMARAKAM,
         NEAR KOZHIKODE-PALAKKAD HIGHWAY,
         KONDOTTY, KERALA-673 638.

          BY ADV K.A.JALEEL

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 13.01.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO.1729 OF 2021

                                 -: 2 :-


                              JUDGMENT

Dated this the 13th day of January, 2022

It is submitted by the learned counsel for the respondent that

orders have been passed in compliance with the judgment and the

same had been communicated to the petitioners' counsel also. The

said submission is recorded. The Contempt of Court Case is,

accordingly, closed. The respondent shall serve a copy of the order

to the petitioners as well.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/13.1.2022 CON.CASE(C) NO.1729 OF 2021

APPENDIX OF CON.CASE(C) 1729/2021

PETITIONERS' ANNEXURES

Annexure I TRUE COPY OF THE JUDGMENT DATED 21.05.2021 IN W.P(C)NO.10925/2021.

Annexure II TRUE COPY OF THE CONTEMPT NOTICE DATED 28.09.2021 TO THE RESPONDENT.