Najma.A vs Priyanka.G, I.A.S
2023 Latest Caselaw 11696 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   THURSDAY, THE 16TH DAY OF NOVEMBER 2023 / 25TH KARTHIKA, 1945
                        CON.CASE(C) NO. 2387 OF 2023
ARISING FROM THE JUDGMENT DATED 27.07.2023 IN WP(C) 21760/2023 OF
                              HIGH COURT OF KERALA


PETITIONERS/PETITIONERS IN WP(C):

    1        NAJMA.A, AGED 41 YEARS,
             W/O SULPHIKKAR OTTATHENGIL,
             VADAKKUMTHALA EAST P.O.,
             KARUNAGAPPALLY, PIN - 690536.

    2        NITHA.I, AGED 36 YEARS,
             W/O SURESH KUMAR, VALLOOR VEEDU,
             NETTIYAD, PANMANA EDAPPALLIKOTTA P.0.,
             CHAVARA, PIN - 691583.

    3        REHANA.V, AGED 35 YEARS,
             W/O BINURAJ CHANDRAKANTAM,
             MUTTAKKAL, THEVALAKKARA P. O.,
             KOLLAM, PIN - 690524.

             BY ADVS.S.SHAJI
             RAJESH.R


RESPONDENT/2ND RESPONDENT IN WP(C):

             PRIYANKA.G, I.A.S,
             (AGE AND FATHER'S NAME OF THE RESPONDENT IS NOT KNOWN
             TO THE PETITIONERS). THE DIRECTOR,
             DIRECTORATE OF WOMEN & CHILD DEVELOPMENT DEPARTMENT,
             NEAR PALKULANGARA, THIRUVANANTHAPURAM, PIN - 695024.

             BY ADV.SMT. VIDYA KURIAKOSE, GP


     THIS    CONTEMPT    OF    COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 16.11.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 2387 OF 2023
                            -2-

                        JUDGMENT

When this matter was called today,

Sri.Rajesh R. - learned counsel for the

petitioners, submitted that this contempt case

is not being pressed because, pending it, his

clients' representation has been disposed of by

the respondent, but against them. He added that

his clients intend to challenge the said order;

and sought liberty for the same.

In the afore circumstances, with the afore

requested liberty being reserved to the

petitioners, this contempt case is closed.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv CON.CASE(C) NO. 2387 OF 2023

APPENDIX OF CON.CASE(C) 2387/2023

PETITIONER ANNEXURES

ANNEXURE A1 THE CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO.21760/2023 OF THIS HON'BLE COURT DATED27.07.2023

ANNEXURE A2 THE TRUE COPY OF THE HEARING NOTICE ISSUED BY THE RESPONDENT DATED 26.08.2023

ANNEXURE A3 . TRUE COPY OF THE HEARING NOTE DATED 05.09.2023 SUBMITTED BY THE 1ST PETITIONER.

ANNEXURE A3(A) TRUE COPY OF THE HEARING NOTE DATED 05.09.2023 SUBMITTED BY THE 2ND PETITIONER

ANNEXURE A3(B) TRUE COPY OF THE HEARING NOTE DATED 05.09.2023 SUBMITTED BY THE 3RD PETITIONER