Yoosaf K.K vs Sakeer Hussain
2023 Latest Caselaw 13169 Ker

Kerala High Court

Yoosaf K.K vs Sakeer Hussain on 15 December, 2023

Author: Anil K. Narendran

Bench: Anil K. Narendran

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE ANIL K. NARENDRAN
FRIDAY, THE 15TH DAY OF DECEMBER 2023/24TH AGRAHAYANA, 1945
                  CON.CASE(C) NO. 2532 OF 2022
      ARISING OUT OF THE JUDGMENT DATED 29.01.2021 IN
        WP(C)NO.2295 OF 2021 OF HIGH COURT OF KERALA

PETITIONER/2ND PETITIONER:

      YOOSAF K.K., AGED 55 YEARS, S/O.HAMZAKKUTY,
      RESIDING AT KANNAKATHODI KAKKATIL HOUSE, VAZHANGADA
      P.O., ANAMANGHAD, MALAPPURAM-679 387.

      BY ADV SURAJ.S


RESPONDENT/5TH RESPONDENT:

      SAKEER HUSSAIN
      THE SPECIAL THASILDAR LAND TRIBUNAL OTTAPALAM PALAKKAD
      DT-, PIN - 679101


      SMT RASHMI K.M - SR GOVERNMENT PLEADER




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION    ON   15.12.2023,   THE    COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                   2
Cont.Case (C)No.2532 of 2022


                               JUDGMENT

The petitioner, who is the 2nd petitioner in W.P.(C)No.2295

of 2021, has filed this Contempt Case, invoking the provisions

under Section 12 of the Contempt of Courts Act, 1971, alleging

willful disobedience of the direction contained in the judgment of

this Court dated 29.01.2021 in that writ petition, whereby the

respondent has been directed to finally dispose of R.C.No.1 of

1999, as expeditiously as possible, at any rate, within a period of

four months from the date of receipt of receipt of a certified copy

of that judgment.

2. On 21.12.2022, when this Contempt Case came up for

consideration, the learned Government Pleader, on instructions,

submitted that R.C.No.1 of 1999 stands listed before the Land

Tribunal, Ottappalam on 21.01.2023 and final disposal of that

matter is delayed on account of the restrictions imposed in

connection with Covid-19 pandemic.

3. Today, when this matter is taken up for consideration,

the learned counsel for the petitioner would submit that the

respondent has already complied with the direction contained in

the judgment of this Court dated 29.01.2021 in W.P.(C)No.2295

of 2021.

In such circumstances, recording the above submission

made by the learned counsel for the petitioner, this Contempt

Case is closed.

Sd/-

ANIL K. NARENDRAN, JUDGE

AV/18/12

APPENDIX OF CON.CASE(C) 2532/2022

PETITIONER ANNEXURES

ANNEXURE1 A TRUE COPY OF THE COMMUNICATION SUBMITTED BY THE PETITIONER TO THE 5TH RESPONDENT DATED 11.02.2021

ANNEXURE2 TRUE COPY OF THE ACKNOWLEDGMENT CARD