Citation : 2023 Latest Caselaw 7195 Ker
Judgement Date : 23 June, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 23RD DAY OF JUNE 2023 / 2ND ASHADHA, 1945
CON.CASE(C) NO. 212 OF 2023
AGAINST THE JUDGMENT IN WP(C) 14163/2022 OF HIGH COURT OF KERALA
PETITIONER/WRIT PETITIONER:
ASHARAF.K.,
AGED 53 YEARS
S/O.K.PAKER, JIYAS MANZIL, VETTIPURAM P.O., VETTIPURAM
MURI, KUMBAZHA KARA, PATHANAMTHITTA DISTRICT - 689645.
BY ADVS.
E.D.GEORGE
LINU G. NATH
RESPONDENTS/RESPONDENT NOS.1 & 2 IN WRIT PETITION:
1 C.K.BIJU,
(AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
VILLAGE OFFICER, PATHANAMTHITTA VILLAGE, PATHANAMTHITTA
DISTRICT, PIN - 689645.
2 MOHANKUMARAN NAIR.G.,
(AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
THAHASILDAR, KOZHENCHERRY TALUK OFFICE, PATHANAMTHITTA
DISTRICT, PIN - 689691.
SMT. K. B. SONY. GP.
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 23.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 212 OF 2023
2
T.R. RAVI, J.
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Con.Case (C) No.212 of 2023
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Dated this the 23rd day of June, 2023
JUDGMENT
Since the judgment has already been recalled, no orders
are required in the contempt case.
The contempt case is hence closed.
Sd/-
T.R.RAVI JUDGE mpm CON.CASE(C) NO. 212 OF 2023
APPENDIX OF CON.CASE(C) 212/2023
PETITIONER'S ANNEXURES
Annexure-A1 CERTIFIED COPY OF THE JUDGMENT DATED 25/7/2022 IN W.P.(C)NO.14163/2022 OF THIS HON'BLE COURT.
Annexure-A2 TRUE COPY OF THE REQUEST DATED 30.09.2022 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT.
Annexure-A3 TRUE COPY OF THE RECEIPT DATED 30/9/2022 ISSUED BY 2ND RESPONDENT.
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