Ansari Kundil vs Kumar R
2023 Latest Caselaw 1019 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                         CON.CASE(C) NO. 2156 OF 2022
 AGAINST THE ORDER/JUDGMENT IN WP(C) 25363/2021 OF HIGH COURT OF
                                       KERALA
PETITIONER:

             ANSARI KUNDIL
             AGED 47 YEARS
             S/O. MOYDEENKUTTY, KUNDIL HOUSE, KAVATHIKALAM,
             KOTTAKKAL P.O., MALAPPURAM DISTRICT, PIN - 676503
             BY ADVS.
             SAJITH KUMAR V.
             J.VISHNU
             VIVEK A.V.
             GODWIN JOSEPH
             PRANAV PRADEEP
RESPONDENTS:

    1        KUMAR R.
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             SECRETARY, KOTTAKKAL MUNICIPALITY, KOTTAKAL P.O.,
             MALAPPURAM DISTRICT, PIN - 676503
    2        SULFIKAR ALI
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             THE EXECUTIVE ENGINEER, O/O THE EXECUTIVE ENGINEER,
             LSGD, MALAPPURAM, DISTRICT PANCHAYAT, UP HILL,
             MALAPPURAM P.O., MALAPPURAM DISTRICT, PIN - 676505
    3        BHAGEERATHI C.S.,
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             THE ASSISTANT ENGINEER, O/O THE ASSISTANT ENGINEER,
             LSGD, MALAPPURAM, DISTRICT PANCHAYAT, UP HILL,
             MALAPPURAM P.O., MALAPPURAM DISTRICT, PIN - 676505
             SRI.NOUSHAD THOTTATHIL, SC, KOTTAKKAL MUNICIPALITY
     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 17.01.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO.2156 OF 2022

                                     2




                              JUDGMENT

Dated this the 17th day of January, 2023

It is submitted by the learned counsel for the respondents that in

view of the directions issued, cheque has been released to the petitioner

for an amount of Rs.2,30,262/- on 11.01.2023.

In the above view of the matter, this contempt of court case is

closed.

Sd/-

ANU SIVARAMAN JUDGE NP CON.CASE(C) NO.2156 OF 2022

APPENDIX OF CON.CASE(C) 2156/2022

PETITIONER'S ANNEXURES Annexure A1 A CERTIFIED COPY OF THE ORDER DATED 31.01.2022 IN WPC.NO.25363/2021 OF THE HON'BLE HIGH COURT Annexure A2 A TRUE COPY OF THE RECEIPT ISSUED BY THE MUNICIPALITY TO THE PETITIONER INWARD NO.6280 OF 2022 DATED 26.03.2022 RESPONDENTS' ANNEXURES:

Annexure R1-1 TRUE COPY OF THE LETTER DATED 05/11/2022 SENT BY THE PETITIONER TO THE FIRST RESPONDENT Annexure R1-2 TRUE COPY OF THE NOTICE DATED 15/11/2022 ISSUED BY THE FIRST RESPONDENT TO THE PETITIONER