Citation : 2023 Latest Caselaw 8359 Ker
Judgement Date : 1 August, 2023
Con.Case(C) No.1662/2023 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
Tuesday, the 1st day of August 2023 / 10th Sravana, 1945
CONTEMPT CASE(C) NO. 1662 OF 2023(S) IN WP(C) 10088/2022
PETITIONER/PETITIONERS IN WP(C):
1. N.J.JOHNSON, S/O LATE NEELAMKAVIL JACOB, NEELAMKAVIL HOUSE,
KADAVANTHRA (PO), ERNAKULAM DT., PIN - 682 020.
2. N.J.JOSEPH, S/O LATE NEELAMKAVIL JACOB, NEELAMKAVIL HOUSE, PALAYOOR
(PO), CHAVAKKAD, THRISSUR DT., PIN - 680 506.
3. N.J.VINCENT, S/O LATE NEELAMKAVIL JACOB, NEELAMKAVIL HOUSE, PALAYOOR
(PO), CHAVAKKAD, THRISSUR DT., PIN - 680 506.
BY ADVOCATES M/S. T.K.AJITH KUMAR & HARITHA HARIDAS.
RESPONDENT/1ST RESPONDENT IN WP(C):
MUHAMMED SHAFEEQ, OFFICIATING AS
THE REVENUE DIVISIONAL OFFICER,
THRISSUR, CIVIL STATION, CIVIL LINES RD,
AYYANTHOLE, THRISSUR DT., PIN - 680 003.
BY GOVERNMENT PLEADER
This Contempt of court case (civil) having come up for orders on
01.08.2023, the court on the same day passed the following:
ORDER
After going through the pleadings, I am of the prima facie opinion that the respondent committed contempt. The respondent will appear in person before this Court on 21/08/2023. In the meanwhile, if the directions are complied or if the judgment is varied or modified, the personal appearance shall be dispensed with.
Issue a copy of this order to the learned Government Pleader to communicate the same with the respondent. Post on 21/08/2023.
Sd/- P.V.KUNHIKRISHNAN JUDGE
01-08-2023 /True Copy/ Assistant Registrar
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