Citation : 2023 Latest Caselaw 11354 Ker
Judgement Date : 27 October, 2023
Con.Case(C) No.11/2023 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
Friday, the 27th day of October 2023 / 5th Karthika, 1945
IA.NO.1/2023 IN CONTEMPT CASE(C) NO. 11 OF 2023(S) IN WP(C) 5092/2022
PETITIONER/PETITIONER:
P. A. JOHN, AGED 81 YEARS, S/O ABRAHAM
PARINTHIRICKAL HOUSE, A/4 CHEERANS PALM GARDEN HOMES,
MULLANKUZHY, KOTTAYAM DISTRICT - 686 002.
RESPONDENT/RESPONDENT:
SMT. SAFNA NAZARUDEEN I A S,
REVENUE DIVISIONAL OFFICER,
REVENUE DIVISIONAL OFFICE, KOTTAYAM- PIN- 686 001.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to reopen the above
contempt case, which was actually closed on 23/01/2023 on a wrong
submission made by the respondent.
This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof, this Court's
judgment dated 23/01/2023 and order dated 21/09/2023 in I.A.No.1/23 and
upon hearing the arguments of M/S. T.P.PRADEEP, P.K.SATHEES KUMAR,
MINIKUMARY M.V., R.K.PRASANTH & JIJO JOSEPH, Advocates for the
petitioner in IA/COC and of GOVERNMENT PLEADER for the respondent in
IA/COC, the court passed the following:
ORDER
It is submitted by the Government Pleader that, in the connected matter, the State approached the Supreme Court and there is a stay order. If that is the case, this I.A. is closed granting liberty to the petitioner to re-open it, if there is any further grievance.
Sd/- P.V.KUNHIKRISHNAN JUDGE
27-10-2023 /True Copy/ Assistant Registrar
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