Shaheena vs Harish M.H
2022 Latest Caselaw 7121 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

       THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

     FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944

                    CON.CASE(C) NO. 1873 OF 2021

AGAINST THE JUDGMENT DATED 11.02.2021 IN WP(C) 3545/2021 OF HIGH

                           COURT OF KERALA

PETITIONER/PETITIONER IN WP(C):

             SHAHEENA
             AGED 50 YEARS
             W/O.MOHAMMED, VELUTHAKADAVUKARAN HOUSE, KIZHAKKE
             CHALAKKUDUY P.O., THRISSUR DISTRICT - 680 307.


             BY ADV SIRAJ KAROLY


RESPONDENT/RESPONDENT IN WP(C):

             HARISH M.H.
             AGED 40 YEARS
             FATHER'S NAME NOT KNOWN TO THE PETITIONER
             FUNCTIONING AS REVENUE DIVISIONAL OFFICER,
             IRINJALAKUDA MINI CIVIL STATION, REVENUE DIVISIONAL
             OFFICE, IRINJALAKUDA, THRISSUR DISTRICT - 680 121.


             BY GOVT.PLEADER SRI.BIJOY CHANDRAN


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR

ADMISSION ON 17.06.2022, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:
                                     :2:
Con.Case (C).No.1873/2021




                              JUDGMENT

Taking note of the order dated 14.06.2022 passed by the

Revenue Divisional Officer, Ernakulam, the Contempt of Court Case is

closed without prejudice to the right of the petitioner to impugn the

said order in appropriate proceedings, if so advised.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns

Con.Case (C).No.1873/2021

APPENDIX OF CON.CASE(C) 1873/2021

PETITIONER ANNEXURES

Annexure 1 CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO.3545 OF 2021 OF THIS HONOURABLE COURT DATED 11/2/2021.

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE