Entheen Haji vs Mr. Suresh Kumar
2022 Latest Caselaw 5810 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
   THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
  FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
               CON.CASE(C) NO. 779 OF 2022
   ARISING FROM THE JUDGMENT DATED 16.11.2018 IN WP(C)
           26750/2017 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

         ENTHEEN HAJI
         AGED 67 YEARS
         S/O.MARAKKAR, THARAMMAL HOUSE, POST
         PANANGATTUR, VIA TANUR, MALAPPURAM DISTRICT,
         PIN - 676302


         BY ADV C.M.MOHAMMED IQUABAL


RESPONDENT/2ND RESPONDENT IN WP(C):

         MR. SURESH KUMAR
         THE SECRETARY,
         TANUR MUNICIPALITY, POST TANUR,
         MALAPPURAM DISTRICT, PIN - 676302
         (AGE AND NAME OF THE FATHER OF THE RESPONDENT
         IS NOT KNOWN TO THE PETIITONER)


         BY ADV.HARISH R. MENON


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 27.05.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                        :2:
Cont. Case (Civil).No.779 of 2022




                                    JUDGMENT

When the case was called up, it is submitted by the learned

counsel for the petitioner that the directions in the judgment dated

16.11.2018 in W.P.(C).No.26750 of 2017 have been complied with.

Taking note of the said submission, the Contempt of Court Case is

closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns

Cont. Case (Civil).No.779 of 2022

APPENDIX OF CON.CASE(C) 779/2022

PETITIONER ANNEXURES Annexure A1 THE CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P. (C).NO.26750/2017 DATED 16.11.2018

Annexure A2 THE TRUE COPY OF THE NOTICE ISSUED BY THE RESPONDENT DATED 09.07.2019

RESPONDENTS ANNEXURES:NIL

//TRUE COPY//

P.A TO JUDGE