M.T.Thomas vs P.G.Rajendra Babu
2023 Latest Caselaw 12766 Ker

Kerala High Court

M.T.Thomas vs P.G.Rajendra Babu on 8 December, 2023

Author: Anu Sivaraman

Bench: Anu Sivaraman

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
   FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                         CON.CASE(C) NO. 2493 OF 2023
AGAINST THE ORDER/JUDGMENT WP(C) 8292/2023 OF HIGH COURT OF KERALA
PETITIONER:

             M.T.THOMAS
             AGED 71 YEARS
             SON OF M.G.THOMAS, MURAMTHOOKIL HOUSE,
             MULAKULAM SOUTH P.O., MULAKULAM VILLAGE,
             VAIKOM TALUK, KOTTAYAM DISTRICT, PIN - 686610
             BY ADVS.
             P.M.ZIRAJ
             IRFAN ZIRAJ
RESPONDENT:

             P.G.RAJENDRA BABU
             AGED 54 YEARS
             FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             THE REVENUE DIVISIONAL OFFICER, PALA, MINI CIVIL
             STATION, PALA BYPASS ROAD, KOTTAYAM, PIN - 686575
             SRI.B.UNNIKRISHNA KAIMAL-SR.GP
     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 08.12.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO.2493 OF 2023

                                     2




                               JUDGMENT

Dated this the 8th day of December, 2023

Heard the learned counsel on either side.

2. It is submitted by the learned counsel appearing for the

respondent that an order has been passed on 19.09.2023 and a copy of

the same has been specifically marked to the petitioner.

This contempt of court case is accordingly closed, leaving open

the contentions of the petitioner and his right to prefer appeal against

the order, if so advised.

Sd/-

ANU SIVARAMAN JUDGE

NP CON.CASE(C) NO.2493 OF 2023

APPENDIX OF CON.CASE(C) 2493/2023

PETITIONER'S ANNEXURES Annexure A1 TRUE COPY OF THE APPLICATION IN FORM 9 DATED 21.01.2023 SUBMITTED BY THE PETITIONER REGARDING THE PROPERTY HAVING AN EXTENT OF 1 HECTER 4 ARES 86 SQUARE METER Annexure A2 TRUE COPY OF THE APPLICATION IN FORM 9 DATED 21.01.2023 SUBMITTED BY THE PETITIONER REGARDING THE PROPERTY HAVING AN EXTENT OF 50.29 ARES Annexure A3 CERTIFIED COPY OF THE JUDGMENT OF THIS HONOURABLE COURT DATED 10.3.2023 IN WPC NO.8292 OF 2023 Annexure A4 TRUE COPY OF THE POSTAL RECEIPT DATED 22.5.2023 TOWARDS SERVICE OF ANNEXURE A3 JUDGMENT Annexure A5 TRUE COPY OF THE TRACK CONSIGNMENT DOWNLOADED FROM THE POSTAL DEPARTMENT WHICH SHOWS THE DATE OF RECEIPT OF CONSIGNMENT COVERED BY ANNEXURE-A4 WAS ON 23.05.2023 RESPONDENT'S ANNEXURES: NIL