M.C.Muralidharan vs Bhandari Swagat Ranveer Chand
2023 Latest Caselaw 1778 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944
                        CON.CASE(C) NO. 133 OF 2023
  AGAINST THE JUDGMENT IN WP(C) 310/2021 OF HIGH COURT OF KERALA
PETITIONERS/PETITIONERS IN WP(C):
     1     M.C.MURALIDHARAN, AGED 50 YEARS
           S/O.M.C.KRISHNAN (LATE),
           MOTTAMMAL HOUSE, 'PUTHIYAKANDAM',
           ANANDASHRAM.P.O., KASARAGOD., PIN - 671531

    2        SOBHA MURALI,
             W/O.MURALIDHARAN.M.C.,
             MOTTAMMAL HOUSE, 'PUTHIYAKANDAM',
             ANANDASHRAM.P.O., KASARAGOD.
             PIN - 671531

             BY ADVS.
             RAJESH VIJAYAN
             SIKHA S.NAIR


RESPONDENTS/RESPONDENTS IN WP(C):
     1     BHANDARI SWAGAT RANVEER CHAND
           (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS)
           DISTRICT COLLECTOR,
           KASARAGOD,
           PIN - 671121

    2        MANIRAJ N, (AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONERS), TAHSILDAR, TALUK OFFICE, HOSDURG TALUK,
             KASARAGOD, PIN-671315.

    3        SAJIKUMAR T.K, (AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONERS), VILLAGE OFFICER,
             AJANUR VILLAGE, AJANUR.P.O.,
             KASARAGOD., PIN - 671531

             SRI.S.GOPINATHAN -SR.GP


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 01.02.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 133 OF 2023
                                      2



                                 JUDGMENT

When this matter was called today,

Sri.S.Gopinadhan - learned Senior Government

Pleader, submitted that though the respondents

had settled an order, it has not been issued

because it was noticed that this Court had

directed the petitioners also to be heard

before it is done. He submitted that,

therefore, said order has been recalled and

that petitioners have been called for hearing

today. He then assured this Court that orders

as directed by this Court will be issued by the

respondents, within a period of one month from

today.

Recording the afore submissions, I close

this contempt case; however, leaving full

liberty to the petitioners to seek a re- CON.CASE(C) NO. 133 OF 2023

hearing, if no orders are received by him in

terms of the judgment of this Court on or

before the 06.03.2023.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS