N.Raveendran vs Sri.Valsan M
2023 Latest Caselaw 6247 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   MONDAY, THE 12TH DAY OF JUNE 2023 / 22ND JYAISHTA, 1945
                  CON.CASE(C) NO. 920 OF 2023
   AGAINST THE   JUDGMENT WP(C) 40459/2018 OF HIGH COURT OF
                             KERALA
PETITIONER/PETITIONER:

          N.RAVEENDRAN
          AGED 69 YEARS
          S/O.NANU, OLAVARA, UDUMBUMTHALA P.O.,
          KASARAGODE,, PIN - 671311
          BY ADV ANIL KUMAR M.SIVARAMAN

RESPONDENT/4TH RESPONDENT:

          SRI.VALSAN M.,
          (AGE AND FATHER NAME NOT KNOWN TO THE PETITIONER),
          SECRETARY, THRIKKARIPUR GRAMA PANCHAYATH,
          KASARAGOD, PIN - 671121
          BY ADV RAMESAN NAMBISAN V N


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.06.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CO(C).No.920/2023

                                  2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
             Contempt Case (C).No.920 of 2023
             ----------------------------------------------
            Dated this the 12th day of June, 2023


                           JUDGMENT

When this contempt case came up for consideration, the

counsel for the respondent submitted that a consequential

order, after the directions issued by this Court, is passed. The

petitioner is aggrieved by the same. According to the

petitioner, the order is passed without going into the spirit of

the judgment. The petitioner can challenge that order if he is

aggrieved. There is no contempt in this case.

Granting liberty to the petitioner to challenge the order,

if he advised so, this contempt case is closed.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE CO(C).No.920/2023

APPENDIX OF CON.CASE(C) 920/2023

PETITIONER ANNEXURES

Annexure- A1 CERTIFIED COPY OF THE JUDGMENT JUDGMENT DATED 22/07/2022 IN W.P. (C)NO.40459/2018 ON THE FILE OF THIS HON'BLE COURT.

Annexure- A2 TRUE COPY OF THE ORDER DATED 18/10/2022 IN R.P.NO.958/2022 ON THE FILE OF THIS HON'BLE COURT Annexure- A3 TRUE COPY OF THE ORDER NO.401125/AMLD20/GENERAL/2022/5377/(4) , DATED 06/12/2022, ISSUED BY THE RESPONDENT.

Annexure - A4 TRUE COPY OF THE ORDER NO.401125/AMLD20/GENERAL/2022/5377/(7) , DATED 04/01/2023, ISSUED BY THE RESPONDENT.