Ayisha Manoli vs R.Pradeep Kumar
2022 Latest Caselaw 6436 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. 9 OF 2022
 (IN THE MATTER OF JUDGMENT DATED 29.11.2019 OF W.P.(C)NO.5574 OF
                     2018 OF HIGH COURT OF KERALA)
PETITIONER/PETITIONER:

             AYISHA MANOLI,
             W/O. ABDUL HASHIM, AGED 66 YEARS,
             FORT BELLU, A.R. CAMP ROAD, MARYKUNNU PO.,
             VELLIMADUKUNNU, KOZHIKODE - 673012.

             BY ADVS.R.SURENDRAN
             S.MAYUKHA



RESPONDENT/R1:

             R.PRADEEP KUMAR
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             SECRETARY, THALASSERY MUNICIPALITY,
             THALASSERY P.O - 670101. KANNUR DISTRICT.

             BY ADV.SRI.I.V.PRAMOD


     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. 9 OF 2022
                            -2-

                        JUDGMENT

Sri.I.V.Pramod - learned counsel for the

respondent, submitted that the directions in the

judgment dated 29.11.2019 in W.P.(C)No.5574/2018

have been complied with and that instructions have

been given to the competent Engineer to initiate

proceedings, so that the building permit can be

issued to the petitioner.

Recording the afore submissions, I close this

contempt case; however, leaving liberty to the

petitioner to seek a rehearing, if the building

permit is not issued to him within a period of two

weeks from today.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv CON.CASE(C) NO. 9 OF 2022

APPENDIX OF CON.CASE(C) 9/2022

PETITIONER ANNEXURES

ANNEXURE1 COPY OF JUDGMENT IN WP(C) 5574 OF 2018

ANNEXURE2 COPY OF RECEIPT

ANNEXURE3 ORDER DATED 21-5-2020 ISSUED BY ASSISTANT ENGINEER, LSGD.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE