Sruthi Lakshmi A.P vs Kurian P.M
2022 Latest Caselaw 676 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
        FRIDAY, THE 14TH DAY OF JANUARY 2022 / 24TH POUSHA, 1943
                         CON.CASE(C) NO. 1941 OF 2021
      AGAINST THE ORDER IN WP(C) 9314/2019 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

           SRUTHI LAKSHMI A.P,
           AGED 22 YEARS
           D/O. M.C. THANKAMANI, PATTIYAMBAM HOUSE, THOVARIMALA P.O,
           NENMENI VILLAGE, SULTHAN BATHERY 673 592.
           BY ADVS.
           M.P.ASHOK KUMAR
           BINDU SREEDHAR
           ASIF N


RESPONDENT/2ND RESPONDENT:

           KURIAN P.M,
           AGED 52 YEARS
           S/O. NOT KNOWN TO THE PETITIONER, THE THAHASILDAR,
           TALUK OFFICE, SULTHAN BATHERY, WAYANAD -673 592


           BY ADV.SRI.K.M.FAISAL


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.1941 of 2021                 2

IN WP(C).9314/2019




                                 JUDGMENT

Dated this the 14th day of January,2022

This contempt petition is filed basically complaining that the interim

order granted by this Court on 28th March, 2019, is not complied with.

2. The basic contention advanced by the petitioner is that the Authority

has passed the order in violation of the interim order. Petitioner has produced

Annexure A3 order passed by the Authority.

3. However, when the matter is taken up today, learned counsel for

petitioner submitted that already Annexure A3 order dated 25.10.2021 is

withdrawn by the Tahsildar, Sulthanbatheri. It is also pointed out by the

petitioner that Annexure A3 order is under challenge in a different writ petition

than the one in which the interim order is passed by this Court.

4. Anyhow, in view of the developments that have taken place

subsequent to the filing of the contempt petition, I do not find any reason to

proceed against the respondent in contempt. Therefore, the contempt petition

IN WP(C).9314/2019

is closed, leaving open the liberty of the petitioner to take up all the

contentions in the pending writ petition.

Sd/-

                                                  SHAJI P.CHALY

smv                                                  JUDGE


IN WP(C).9314/2019


                       APPENDIX OF CON.CASE(C) 1941/2021

PETITIONER'S ANNEXURES
Annexure A1            CERTIFIED COPY OF THE INTERIM ORDER IN W.P.C

NO. 9314 OF 2019 DT. 28.03.2019 PASSED BY THIS HON'BLE COURT.

Annexure A2 TRUE COPY OF COMMUNITY CERTIFICATE NO. B3-

3231/2019 DT. 29.03.2019 ISSUED BY THE RESPONDENT.

Annexure A3 TRUE COPY OF THE ORDER NO. B3 3231/2019 DT.

25.10.2021 ISSUED BY THE RESPONDENT.