Zeena Akbar vs Adheela Abdullah
2023 Latest Caselaw 8569 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
            THE HONOURABLE MR.JUSTICE N.NAGARESH
   MONDAY, THE 7TH DAY OF AUGUST 2023 / 16TH SRAVANA, 1945
                CON.CASE(C) NO. 2616 OF 2022
 AGAINST THE ORDER/JUDGMENTWP(C) 20694/2022 OF HIGH COURT OF
                             KERALA
PETITIONERS/PETITIONERS:

    1     ZEENA AKBAR
          AGED 42 YEARS
          W/O. AKBAR HASSAN MALIK,
          MANNATH HOUSE, DARUL ISLAM MASJID LANE,
          SRM ROAD, PACHALAM P.O,
          ERNAKULAM, PIN - 682012.

    2     FAYAZ AKBAR HASSAN MALIK
          AGED 22 YEARS
          S/O. AKBAR HASSAN MALIK,
          MANNATH HOUSE, DARUL ISLAM MASJID LANE,
          SRM ROAD, PACHALAM P.O,
          ERNAKULAM, PIN - 682012.

          BY ADV BIJU ABRAHAM


RESPONDENT/1ST RESPONDENT:

          ADHEELA ABDULLAH
          AGED 45 YEARS
          FATHER'S NAME NOT KNOWN TO THE PETITIONERS,
          THE REVENUE DIVISIONAL OFFICER,
          K.B. JACOB ROAD,
          FORT KOCHI, PIN - 682001.

          BY ADV DEVISREE R., GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.08.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C)No.2616 of 2022

                                   2




                           JUDGMENT

Dated this the 7th day of August, 2023

Government Pleader submits that the directions contained in

the order dated 11.10.2022 in W.P.(C) No.20694/2022 stand

complied with.

Recording the said submission, the Contempt of Court Case

is closed.

Sd/-

N. NAGARESH JUDGE ams Con.Case(C)No.2616 of 2022

APPENDIX OF CON.CASE(C) 2616/2022

PETITIONER ANNEXURES Annexure A1 THE CERTIFIED COPY OF THE ORDER DATED 11-

10-2022 IN W.P.(C). NO. 20694/2022 ON THE FILES OF THIS HON'BLE COURT Annexure A2 A TRUE COPY OF THE COMMUNICATION DATED 13-10-2022 OF THE ADVOCATE FOR THE PETITIONER TO THE RESPONDENT HEREIN