Babu P vs Mir Mohammed Ali
2022 Latest Caselaw 7626 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
     FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                   CON.CASE(C) NO. 1620 OF 2018
AGAINST THE JUDGMENT DATED 09.04.2018 IN WPC 8428/2018 OF HIGH
                         COURT OF KERALA
PETITIONERS/PETITIONERS IN WP(C):

    1       BABU P
            AGED 50 YEARS
            S/O KRISHNAN, AGED 50,RESIDING AT
            SREEPADAM,CHERUVANCHERRY, KANNUR
            PIN 670650,


    2       RAMESHAN V.
            AGED 48 YEARS
            S/O ANANDAN, AGED 48,VAYALAMBRATH,
            CHOKLI, MENAPRAM,
            KANNUR, PIN - 670 672.


            BY ADVS.
            SRI.ASHWIN SATHYANATH
            SRI.ASHWIN SATHYANATH


RESPONDENT/2ND RESPONDENT IN WP(C):

            SHRI.MIR MOHAMMED ALI (AGE AND FATHER'S NAME NOT
            KNOWN TO THE PETITIONERS)
            DISTRICT COLLECTOR,KANNUR
            PIN 670002,


            BY ADV GOVERNMENT PLEADER SRI.K.V. MANOJ KUMAR



        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.06.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                    :2:
Con. Case (C).No.1620 of 2018




                                JUDGMENT

Taking note of the submission of the learned counsel for the

petitioners that the directions in the judgment dated 09.04.2018 in W.P.

(C).No.8428 of 2018 have been complied with. Taking note of the said

submission, the Contempt of Court Case is closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns

Con. Case (C).No.1620 of 2018

APPENDIX OF CON.CASE(C) 1620/2018

PETITIONER ANNEXURES

ANNEXURE P1 CERTIFIED COPY OF THE JUDGMENT DATED 09/04/2018 IN WP(C) NO.8428/2018

ANNEXURE P2 TRUE COPY OF THE LETTER ADDRESSED TO THE RESPONDENT HEREIN DATED 3/7/2018

ANNEXURE P3 TRUE COPY OF THE ACKNOWLEDGMENT CARD

RESPONDENTS ANNEXURES:

ANNEXURE R1(A):TRUE COPY OF ORDER DATED 11.11.2018.

//TRUE COPY//

P.A TO JUDGE