K.Abbas vs G.O.Arunkumar
2022 Latest Caselaw 2422 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
    WEDNESDAY, THE 2ND DAY OF MARCH 2022 / 11TH PHALGUNA, 1943
                     CON.CASE(C) NO. 5 OF 2022
  AGAINST THE ORDER/JUDGMENT IN WP(C) 8679/2020 OF HIGH COURT OF
                               KERALA
PETITIONER:

          K.ABBAS, AGED 53 YEARS, S/O. LATE KOTTANGODAN MOIDEEN,
          KOTTANGODAN HOUSE, PALAKALVATTA P.O., THUVVUR VILLAGE,
          NILAMBUR TALUK, MALAPPURAM DISTRICT-676 101.

          BY ADV P.M.POULOSE



RESPONDENT:

          G.O.ARUNKUMAR, (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), THE CHAIRMAN, THE TALUK LAND BOARD,
          NILAMBUR, MALAPPURAM DISTRICT, PINCODE-679 329.



          S GOPINATHAN GP




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 02.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 5 OF 2022
                                    2




                            JUDGMENT

In the light of the order passed by the Chairman, Taluk

Land Board, Nilambur, the Contempt Case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR CON.CASE(C) NO. 5 OF 2022

APPENDIX OF CON.CASE(C) 5/2022

PETITIONER ANNEXURES

Annexure 1 CERTIFIED COPY OF JUDGMENT DATED 19.3.2020 IN WP(C) NO.8679/2020.