Jobin Joseph vs Thajudheen
2022 Latest Caselaw 10185 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   THURSDAY, THE 15TH DAY OF SEPTEMBER 2022 / 24TH BHADRA, 1944
                        CON.CASE(C) NO. 1454 OF 2022
(AGAINST THE JUDGMENT DATED 07.04.2022 IN WP(C)NO.4096/2022 PASSED
                         BY THIS HONOURABLE COURT)
PETITIONER/PETITIONER IN WP(C):

             JOBIN JOSEPH, AGED 32 YEARS,
             S/O JOSEPH, MEPPURAM HOUSE, KAVALAM P.O.,
             ALAPUZAH DISTRICT, PIN - 688504.

             BY ADVS.DINESH MATHEW J.MURICKEN
             K.A.ABHILASH
             VINOD S. PILLAI
             MOHAMMED THAYIB N.M.
             NAYANA VARGHESE
             AHAMMAD SACHIN K.
             K.S.SANGEETHA (KOOMBEL)



RESPONDENT/3RD RESPONDENT IN WP(C):

             THAJUDHEEN,
             AGE AND FATHER'S NAME NOT KNOW TO THE PETITIONER,
             TAHSILDAR (LAND RECORDS),
             KUTTANAD TALUK OFFICE, THEKKEKARA.P.O,
             MAMKOMPU, ALAPPUZHA DISTRICT, PIN - 688503.

             BY ADV.SMT.PARVATHY KOTTOL, GP


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 15.09.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1454 OF 2022
                                   -2-

                             JUDGMENT

When this matter was called today, Smt.Nayana

Varghese - learned counsel for the petitioner,

submitted that a survey has been completed by the

respondent, though to the detriment of her client.

She thus prayed that liberty be reserved to him to

challenge the said proceedings.

In the afore circumstances, I close this

contempt case with the afore requested liberty

being reserved to the petitioner. I, however,

clarify that none of the rival contentions in that

regard have been considered by this Court.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv CON.CASE(C) NO. 1454 OF 2022

APPENDIX OF CON.CASE(C) 1454/2022

PETITIONER ANNEXURES

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN WP(C)NO.4096/2022 PASSED BY THIS HONOURABLE COURT DATED 07.04.2022

ANNEXURE A2 TRUE COPY OF THE ACKNOWLEDGEMENT CARD DATED 24.05.2022 EVIDENCING THE RECEIPT OF THE COPY OF ANNEXURE A1 JUDGMENT BY THE RESPONDENT

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE