Ulladan Saidalavi vs Santhosh Kumar
2023 Latest Caselaw 1576 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
     FRIDAY, THE 20TH DAY OF JANUARY 2023 / 30TH POUSHA, 1944
                        CON.CASE(C) NO. 2589 OF 2022
 AGAINST THE JUDGMENT IN WP(C) 1790/2022 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN THE WRIT PETITION:

             ULLADAN SAIDALAVI
             AGED 45 YEARS
             S/OKUNAHAMED, 'ARAPOYIL', PALLIKKAL.P.O.,
             ARAPOL PADY, MALAPPURAM, PIN - 676 634

             BY ADVS.
             T.P.SAJID
             K.P.MOHAMED SHAFI
             SHIFA LATHEEF
             SREESHMA B. CHANDRAN
             MUHAMMED HAROON A.N.
RESPONDENT/RESPONDENT NO.1 IN THE WRIT PETITION:

             SANTHOSH KUMAR
             (FATHERS NAME AND AGE OT KNOWN TO PETITIONER)
             THE VILLAGE OFFICER, PALLIKKAL VILLAGE
             PALLIKKAL.P.O.,
             MALAPPURAM DISTRICT, PIN - 673 634




             SMT. C. .S SHEEJA, SR.GP.


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 20.01.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 2589 OF 2022
                                       2




                             T.R.RAVI, J.
                      ----------------------------------------
               Contempt Case (C) No.2589 of 2022
                                 in
                     WP (C) No.1790 of 2022
                     -------------------------------------------
               Dated this the 20th day of January, 2023

                             JUDGMENT

When the case is taken up today, it is submitted that the

direction in the interim order has already been complied with.

The contempt case is hence closed.

Sd/-

T.R.RAVI

JUDGE sn CON.CASE(C) NO. 2589 OF 2022

APPENDIX OF CON.CASE(C) 2589/2022

PETITIONER ANNEXURES

Annexure 1 CERTIFIED COPY OF THE JUDGEMENT IN WPC 1790/2022 DATED 20/6/2022 PASSED BY THIS HON'BLE COURT

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE