Khadeeja vs Sri. K. Vijayanathan Ifs
2022 Latest Caselaw 7539 Ker

Con.Case(C) No.1159/2022                       1/3

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
               Friday, the 24th day of June 2022 / 3rd Ashadha, 1944
             CONTEMPT CASE(C) NO. 1159 OF 2022(S) IN WP(C) 24038/2021
   PETITIONERS/PETITIONERS:

       1. KHADEEJA, W/O. LATE MOHAMMED ALI, AGED 48 YEARS, PALAYYANKKODAN
          HOUSE, POTHVAPPADAM, KANDAMANGALAM POST, PALAKKAD - 678 583.
       2. NIYAS, S/O. LATE MOHAMMED ALI, AGED 28 YEARS, PALAYYANKKODAN HOUSE,
          POTHVAPPADAM, KANDAMANGALAM POST, PALAKKAD - 678 583.
       3. FATHIMA, D/O. LATE MOHAMMEDALI, AGED 33 YEARS, PALAYYANKKODAN HOUSE,
          POTHVAPPADAM, KANDAMANGALAM POST, PALAKKAD - 678 583.
       4. HASEENA, D/O. LATE MOHAMMEDALI, AGED 30 YEARS, PALAYYANKKODAN HOUSE,
          POTHVAPPADAM, KANDAMANGALAM POST, PALAKKAD - 678 583.

        BY ADVS. M/S. ALEX.M.SCARIA, SARITHA THOMAS, ALEN J. CHERUVIL,
        A.J.RIYAS.

   RESPONDENT:


           SRI.K. VIJAYANATHAN IFS, AGED 43 YEARS,
           CHIEF CONSERVATOR OF FORESTS, EASTERN CIRCLE &
           CUSTODIAN OF VESTED FORESTS, ARANYA BHAVAN COMPLEX,
           OALAVAKKODE, PALAKKAD - 678 002.


        This Contempt of court case (civil) having come up for orders on
   24.06.2022, the court on the same day passed the following:


                                                                P.T.O.
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                               P.V.KUNHIKRISHNAN, J.
                                ======================================================

                             Cont.Case (C) No.1159 of 2022
                             =============================================================

                           Dated this the 24th day of June, 2022

                                                  ORDER

This Contempt of Court case is filed alleging violation of

the directions in the judgment dated 17.12.2021 in WP(C)

No.24038 of 2021. When the writ petition came up for

consideration, the respondent sought only six months time and

this Court granted five months time. Now six months over and

even now, Annexure A1 judgment is not complied with.

Therefore, the respondent will appear in person before this Court

for explaining the reason as to why the contempt proceedings

shall not be initiated against him.

Post on 18.07.2022. In the meanwhile, if the directions are

varied, modified or complied, the personal appearance of the

respondent is dispensed with. Sd/-

P.V.KUNHIKRISHNAN JUDGE das

24-06-2022 /True Copy/ Assistant Registrar Con.Case(C) No.1159/2022 3/3

APPENDIX OF CON.CASE(C) 1159/2022 ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 17/12/2021 IN W.P(C) NO. 24038 OF 2021.