Manoj vs Shamin Sebastian
2023 Latest Caselaw 3548 Ker

Citation : 2023 Latest Caselaw 3548 Ker
Judgement Date : 24 March, 2023

Kerala High Court

Manoj vs Shamin Sebastian on 24 March, 2023

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

       THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

     FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945

                   CON.CASE(C) NO. 304 OF 2018
  AGAINST THE JUDGMENT DATED 3.4.2017 IN WPC 11470/2017 OF HIGH
                         COURT OF KERALA

PETITIONER/PETITIONER:

             MANOJ, S/O.GOPALAN, AGED 35 YEARS,JISHA NIVAS,
             AIKKARAPPADY P.O.,MALAPPURAM DISTRICT 673 637.


             BY ADV SRI.P.M.ZIRAJ


RESPONDENT/RESPONDENT NO.1:

             SHAMIN SEBASTIAN
             AGED ABOUT 32 YEARS,FATHER'S NAME NOT KNOWN TO THE
             PETITIONER, THE REVENUE DIVISIONAL OFFICER,KOZHIKODE,
             KOZHIKODE DISTRICT 673 602


             BY GOVERNMENT PLEADER SRI.P.M.SHAMEER


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR

ADMISSION ON 24.03.2023, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:
                                    :2:
Con. Case(C).No.304 of 2018




                              JUDGMENT

This Contempt of Court Case was last posted on 19.07.2019 when

a direction was issued to the learned counsel for the petitioner to get

instructions whether or not a copy of the Writ Petition together with a

copy of the judgment was produced before the respondent. When the

case was taken up today, it is pointed out that no document evidencing

the service of a copy of the Writ Petition together with a copy of the

judgment before the respondent is produced on behalf of the petitioner.

Under such circumstances, I see no reason to keep this Contempt of

Court Case pending. The Contempt of Court Case is, therefore, closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns