Abdul Vahid vs Benny Sebastian
2022 Latest Caselaw 6434 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
      FRIDAY, THE 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                         CON.CASE(C) NO. 732 OF 2022
 AGAINST THE JUDGMENT IN WP(C) 20667/2021 OF HIGH COURT OF KERALA
PETITIONER:

             ABDUL VAHID, AGED 49 YEARS, S/O.ABDU,
             KARUKAPPADATH HOUSE, EDAVANAKAD POST, KOCHI., PIN -
             682502

             BY ADV DENIZEN KOMATH



RESPONDENT:

             BENNY SEBASTIAN (AGE AND NAME OF THE FATHER NOT KNOWN
             TO THE PETITIONER), THE TAHZILDAR (LR),
             TALUK OFFICE, FORT KOCHI, PIN - 682011

             SRI.K.M. FAIZAL -GP




     THIS     CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 03.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 732 OF 2022
                                  2


                              JUDGMENT

This Contempt Case has been filed with specific

allegation that the directions of this Court in the judgment

dated 03.11.2021 have not been yet complied with, even though

the time frame for the said purpose has now expired.

2. In response to the afore submissions of Sri.Denizen

Komath - learned counsel for the petitioner, the learned

Government Pleader - Sri.K.M.Faisal, submitted that every

measure and step required for compliance of the directions in

the judgment have been taken forward; but that on account of

certain administrative reasons, including the non tracing of

certain relevant files, it could not be completed until now. He,

however, undertook that final orders in terms of the directions

of this Court will be issued not later than one month from today.

Recording the afore submissions, I close this contempt

case; however, leaving liberty to the petitioner to approach this

Court after the afore period, if final orders are not still issued.

Sd/- DEVAN RAMACHANDRAN JUDGE stu CON.CASE(C) NO. 732 OF 2022

APPENDIX OF CON.CASE(C) 732/2022

PETITIONER ANNEXURES

Annexure A-1 TRUE CERTIFIED COPY OF THE JUDGMENT IN WPC.NO.20667 OF 2021 DATED 03.11.2021.

Annexure A-2 TRUE PHOTOCOPY OF NOTICE DATED 23.12.2021 ISSUED FROM THE OFFICE OF RESPONDENT TO THE CONTEMPT PETITIONER.