Louis Anthony vs Faizal M. S
2022 Latest Caselaw 5687 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
              THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
            Friday, the 27th day of May 2022 / 6th Jyaishta, 1944
          CONTEMPT CASE(C) NO. 863 OF 2022(S) IN WP(C) 34119/2016
PETITIONER/WRIT PETITIONER IN WPC 34119/2016:

     LOUIS ANTHONY, S/O ANTHONY, AGED 62 YEARS,
     KAVALAPARAMBIL HOUSE, KONTHURUTHY P.O., THEVARA - 682 013.
     PRESENTLY RESIDING AT 209, HARD WAY LANE, SANTA ROSA BEACH,
     FLORIDA-32459, USA.

   BY ADVS. M/S.SASI M.R., SILPA N.P, SREEKUMAR K.V., KAVYA KRISHNAN.

RESPONDENTS/2ND AND 4TH RESPONDENTS IN WPC 34119/2016:


  1. FAIZAL M.S., THE CIRCLE INSPECTOR OF POLICE, TOWN SOUTH POLICE
     STATION, THEVARA, ERNAKULAM- 682 013.
  2. NEBU @ CHACKOCHAN, S/O. ANTHONY, KAVALAPARAMBIL HOUSE, KONTHURUTHY,
     THEVARA, KOCHI-682 013

     This Contempt of court case (civil) having come up for orders on
27.05.2022, the court on the same day passed the following:

                                                     P.T.O.
        ALEXANDER THOMAS & SHOBA ANNAMMA EAPEN, JJ.
                   =================================
                         Cont.Case (C) No.863 of 2022
                             [arising out of the judgment dated
                            03.11.2016 in W.P(C) No.34119/2016]
                   =================================
                           Dated this the 27th day of May, 2022

                                          ORDER

The Assistant Commissioner having jurisdiction over the

1st respondent-Circle Inspector of Police, Ernakulam Town South Police

Station, Thevara, will conduct an enquiry and ascertain the correctness or

otherwise of the allegations raised in this memorandum of contempt

petition as against both the 1st respondent-Circle Inspector of Police as

well as the 2nd respondent, one Sri.Nebu and file a report before this

Court, within 10 days. In the meanwhile, the 1 st respondent will also file

an affidavit before this Court, well before the next posting date.

List the case on 07/06/2022.

Hand Over

Sd/-

ALEXANDER THOMAS JUDGE

Sd/-

SHOBA ANNAMMA EAPEN JUDGE vgd

27-05-2022 /True Copy/ Assistant Registrar