Muhammed Enoli vs Shailaja
2023 Latest Caselaw 3907 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
         THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                       CON.CASE(C) NO. 346 OF 2023
 AGAINST THE ORDER/JUDGMENTWP(C) 25192/2022 OF HIGH COURT OF KERALA

PETITIONER/S:

     1        MUHAMMED ENOLI
              AGED 42 YEARS
              S/O. ANTHRU E,
              RESIDING AT ENOLI THIRUVALLUR,
              CHANIYAMKADAVU, KOZHIKODE-, PIN - 673541

     2        JAYAFAR ENOLI
              AGED 45 YEARS
              S/O. ANTHRU E, RESIDING AT ENOLI
              THIRUVALLUR, CHANIYAMKADAVU,
              KOZHIKODE, PIN - 673541

     3        KAHIM ENOLI
              AGED 32 YEARS
              S/O. ANTHRU E, RESIDING AT ENOLI
              THIRUVALLUR, CHANIYAMKADAVU,
              KOZHIKODE, PIN - 673541

              BY ADVS.
              V.HARISH
              RAJAN VISHNURAJ


RESPONDENT/S:

              SHAILAJA
              (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS)
              THE SECRETARY, THIRUVALLOOR GRAMA PANCHAYAT,
              PANCHAYAT OFFICE, THRIUVALLUR SCHOOL ROAD,
              KOZHIKODE-, PIN - 673541

              BY ADV ZUBAIR PULIKKOOL


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 30.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 346 OF 2023
                                      2




                              JUDGMENT

In the light of the affidavit filed by the respondent, stating that

the petitioners have not complied with the requirements in Exhibit P7

for processing the application for building permit, I close this Contempt

of Court case without prejudice to the contentions of the parties in the

writ petition.

This contempt case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

avs CON.CASE(C) NO. 346 OF 2023

APPENDIX OF CON.CASE(C) 346/2023

PETITIONER ANNEXURES

ANNEXURE A1 A TRUE PHOTOCOPY OF THE INTERIM ORDER DATED 14.11.2022 IN WP[C].NO.25192 OF

ANNEXURE A2 A CERTIFIED COPY OF THE INTERIM ORDER DATED 20.12.2022 IN WP[C].NO.25192 OF 2022 PASSED BY THIS HON'BLE COURT

RESPONDENT ANNEXURES

ANNEXURE R1(A) THE LETTER SUBMITTED BY THE PETITIONERS BEFORE THE PANCHAYATH DATED 09-02-2023.

ANNEXURE R1(B) THE LETTER FORWARDED TO THE PETITIONERS BY THE PANCHAYATH DATED 22-02-2023.