Achuthan vs Sri. Jafar Malik .I.A.S
2022 Latest Caselaw 10541 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                     CON.CASE(C) NO. 1430 OF 2022
AGAINST THE JUDGMENT IN WP(C) 27485/2019 OF HIGH COURT OF KERALA
PETITIONER:

             ACHUTHAN
             AGED 61 YEARS
             S/O. KARUNAKARAN,
             VADAKEVALATH HOUSE,
             CHERANALLOOR VILLAGE, SOUTH CHITOOR P.0.
             KOCHI, PIN - 682027
             BY ADV M.VANAJA


RESPONDENTS:

    1        SRI.JAFAR MALIK I.A.S.
             AGED 32 YEARS
             S/O. ABRAR AHAMMAD
             DISTRICT COLLECTOR
             COLLECTORATE,KAKKANAD
             ERNAKULAM, PIN - 682030.
    2        SRI.UNNIKRISHNAN SECRETARY
             AGED 53 YEARS
             FATHERS NAME NOT KNOWN,CHERANALLUR GRAMA PANCHAYATH,
             SOUTH-CHITTOOR P.O., CHERANALLUR VILLAGE,
             ERNAKULAM, PIN - 688533.
    3        SRI.RANJITH GEORGE
             (AGE AND FATHERS NAME NOT KNOWN)
             THE THASILDAR,
             KANAYANNUR TALUK OFFICE,
             ERNAKULAM, PIN - 682011
    4        SMT.INDIRA
             AGED 50 YEARS,
             TALUK SURVEYOR(FATHER NAME NOT KNOWN)
             KANAYAUNUR TALUK ,
             ERNAKULAM, PIN - 682011
             BY ADV T.K.AJITHKUMAR (VALATH)
             SMT.SAROJINI.K.G-GP
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.10.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C)NO.1430 OF 2022        2

                            JUDGMENT

When this matter was called today, it is conceded by the

learned counsel on both sides that the party respondents in

W.P(C)No.27485 of 2019 - from which this contempt case emanates

- has approached this Court through W.P(C)No.20142 of 2022 and

obtained an order of stay against the proceedings issued by the

respondents herein.

In the afore circumstances, I close this contempt case; however

leaving full liberty to the petitioner to seek a rehearing, depending

upon the decision to be taken by this Court in W.P(C)No.20142 of

2022.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/7.10

APPENDIX OF CON.CASE(C) 1430/2022

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGEMENT DATED 30-07-2021 IN WP(C) NO. 27485 OF 2019 BY THE HON'BLE HIGH COURT OF KERALA