Abdul Lathief vs Chelsasini .V
2022 Latest Caselaw 10831 Ker

Con.Case(C) No.1378/2022                          1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                             THE HONOURABLE MR. JUSTICE T.R.RAVI
              Friday, the 21st day of October 2022 / 29th Aswina, 1944
      IA.NO.1/2022 IN CONTEMPT CASE(C) NO. 1378 OF 2022(S) IN WP(C) 5402/2019

   PETITIONER/PETITIONER:


           ABDUL LATHIEF, AGED 57 YEARS, S/O LATE MOIDEENKUTTY HAJI, POTTAMMAL
           HOUSE, KAKKODI, KOZHIKODE DISTRICT - 673611


   RESPONDENT/RESPONDENT:


           CHELSASINI .V, REVENUE DIVISIONAL OFFICER (SUB DIVISIONAL
           MAGISTRATE), KOZHIKODE - 673001


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to reopen the Contempt
   of Court Case(Civil) which was disposed of by this Hon'ble Court on
   10-08-2022, in the interest of justice.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof and this Court's judgment dated
   10-08-2022, and upon hearing the arguments of SRI.M.MUHAMMED SHAFI,
   Advocate for the petitioner IN IA/COC, the court passed the following:

                                             ORDER

This is an application filed by the petitioner in the Contempt Case seeking to reopen the proceedings since on 10/08/2022 the Contempt Case is closed on the basis of a mistake in submission that the order has been complied with.

After going through the affidavit, I am convinced that this appears to be a genuine mistake. The order closing the Contempt Case is hence withdrawn and proceedings are reopened.

Sd/- T.R.RAVI JUDGE

21-10-2022 /True Copy/ Assistant Registrar