K M Abdul Muthalif vs Asker Ali Ias
2022 Latest Caselaw 8573 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR.JUSTICE N.NAGARESH
         WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                      CON.CASE(C) NO. 2173 OF 2021
   AGAINST THE ORDER/JUDGMENT IN WP(C) 26921/2021 OF HIGH COURT OF
                                 KERALA
PETITIONER/PETITIONER:

             K M ABDUL MUTHALIF
             AGED 49 YEARS
             S/O. KUNHI MALIKA, KEERTHI MAHAL, KADAMATH ISLAND,
             LAKSHADWEEP-682 556
             BY ADV P.DEEPAK


RESPONDENTS/5TH & 13TH RESPONDENTS:

     1       SHRI S ASKER ALI
             S/O. AHMMED ALI, LILON HAOREIBI MAYAI LEIKAL,
             LILONG SUB DIVISION THOUBVAL, MANIPUR-795130,
             NOW RESIDING AT AL-BE GUEST HOUSE, NEAR OTTAVADIL PALLI,
             KAVARATTI ISLAND, U.T.OF LAKSHADWEEP, PIN-682 555
     2       SHRI.VISHAL SHA
             S/O. BRIJI MOHAN SHA, KIRANKUNJ, MAKHANPUR IDGAH ROAD,
             GULZARBAH, PATNA, BIHAR, PIN-800007, NOW RESIDING AT ROOM
             NO.201, STATE GUEST HOUSE, KAVARATTI ISLAND,
             UNION TERRITORY OF LAKSHADWEEP, PIN-682 555

             SRI.SAJITH KUMAR V (SC)-R1 AND R2
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 06.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C) No.2173 of 2021

                                2




                              JUDGMENT

Dated this the 6th day of July, 2022

By judgment dated 29.11.2021 in WP(C) No.26921/2021,

this Court disposed of the writ petition directing respondent

Nos.5 to 15 to consider any application submitted by the

petitioner for political gatherings in the light of Ext.P3 and

subsequent orders passed by the Government of India and

Disaster Management Authorities.

2. The petitioner has come up with this Contempt of

Court Case alleging that inspite of submission of applications,

the respondents in the Contempt of Court Case have not

considered the applications in accordance with the directions of

this Court.

3. Standing Counsel representing the respondents, on

instructions, submitted that the petitioner himself has not made

any application and the applications mentioned in the Contempt Con.Case(C) No.2173 of 2021

of Court Case is made by third parties.

In view of the above, this Court finds that there is no

violation of the orders passed by this Court, committed by the

respondents. The Contempt of Court Case is therefore

dismissed.

Sd/-

N.NAGARESH JUDGE spk Con.Case(C) No.2173 of 2021

APPENDIX OF CON.CASE(C) 2173/2021

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 29.11.2021 IN WPC NO.26921/2021 Annexure A2 TRUE COPY OF THE APPLICATION DATED 13.12.2021 ADDRESSED TO THE 2ND RESPONDENT Annexure A3 TRUE COPY OF THE APPLICATION DATED 15.12.2021 ADDRESSED TO THE 2ND RESPONDENT RESPONDENT'S/S ANNEXURES : NIL