K.V.Sunil vs Shanavas Khan
2022 Latest Caselaw 6922 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                        CON.CASE(C) NO. 639 OF 2022
 AGAINST THE ORDER/JUDGMENT IN WP(C) 14652/2021 OF HIGH COURT OF
                                     KERALA
PETITIONER/PETITIONER:

             K.V.SUNIL,S/O. K.K.VELAYUDHAN
             KUNDUKAD HOUSE, KOTTEKKAD P.O, PALAKKAD, PIN - 678322.
             BY ADVS.
             DIVYA C BALAN
             P.D.SUBRAMANIAN NAMPOOTHIRI
             K.N.SUGATHAN


RESPONDENT/ADDL.3RD RESPONDENT:

             SHANAVAS KHAN
             THE TAHSILDAR, PALAKKAD TALUK, PALAKKAD DISTRICT, PIN -
             678001.
     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 639 OF 2022        2

                     SATHISH NINAN, J.
            = = = = = = = = = = = = = = = = = =
                Cont.Case(C) No.639 OF 2022
            = = = = = = = = = = = = = = = = = =
           Dated this the 14th day of June, 2022

                         J U D G M E N T

It is reported that the directions in the

judgment dated 23.07.2021 in W.P.(C)No.14652 of

2021 have since been complied with.

In the light of the above submission, the

Contempt of Court Case is closed.

Sd/-

SATHISH NINAN JUDGE

sd

APPENDIX OF CON.CASE(C) 639/2022

PETITIONER EXHIBITS ANNEXURE A1 A CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO. 14652 OF 2022 DATED 23.07.2022. ANNEXURE A2 A TRUE COPY OF THE APPLICATION DATED NIL IN FORM A.

ANNEXURE A3 A TRUE COPY OF THE REPORT DATED 28.09.2021 OF THE VILLAGE OFFICER, PALAKKAD II.

ANNEXURE A4 A TRUE COPY OF THE ORDER DATED 02.03.2022.