C.S Abdul Karim vs Sumayya Beevi S
2023 Latest Caselaw 2856 Ker

Con.Case(C) No.2183/2022                            1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Wednesday, the 1st day of March 2023 / 10th Phalguna, 1944
                  CON.CASE(C) NO. 2183 OF 2022(S) IN WP(C) 7776/2022
      PETITIONER/WRIT PETITIONER:

                C.S. ABDUL KARIM, AGED 63 YEARS,

                S/O LATE SHAHUL HAMEED, CHAYIPARAMBIL HOUSE,

                ERATTUPETTA, KOTTAYAM- 686 121.

             BY ADV. SRI.MANSOOR.B.H.

      RESPONDENT/RESPONDENT NO.6 IN WPC:


       1.       SUMAYYA BEEVI. S., SECRETARY, ERATTUPETTA MUNICIPALITY,

                MUNICIPAL OFFICE, ERATTUPETTA- 686 121.

                ADDL. R2 IMPLEADED

       2.       THE TAHSILDAR (LAND RECORDS),

                TALUK OFFICE, MEENACHIL-686 577.

                ADDL. R2 IS SUO MOTU IMPLEADED AS PER ORDER

                DATED 15/12/2022 IN COC.2183/2022.

             SRI.SUNIL V.MOHAMMED, STANDING COUNSEL FOR R1.
             GOVERNMENT PLEADER FOR ADDL.R2

        This Contempt of court case (civil) having come up for orders on
   01.03.2023, the court on the same day passed the following:

                                               ORDER

Sri.Sunil Muhammed- learned counsel for the 1st respondent submitted that the judgment will be fully complied with and reported to Court by the next posting date.

List on 06/03/2023, within which time if the judgment is not fully complied with and reported to this Court, the respondents shall remain present in person to explain why.

Sd/- DEVAN RAMACHANDRAN JUDGE

01-03-2023 /True Copy/ Assistant Registrar