Shibu Micheal vs **Adheela ...
2023 Latest Caselaw 9635 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     FRIDAY, THE 8TH DAY OF SEPTEMBER 2023 / 17TH BHADRA, 1945
                        CON.CASE(C) NO. 1417 OF 2022
   AGAINST THE ORDER/JUDGMENT WP(C) 30168/2021 OF HIGH COURT OF
                                      KERALA
PETITIONERS:

    1        SHIBU MICHEAL
             AGED 51 YEARS
             S/O. MICHEAL MAKKASSERY HOUSE UNNICHIRA, VAZHAKKALA
             VILLAGE, KALAMASSERY, ERNAKULAM, PIN - 682033
    2        VINU MICHEAL
             AGED 48 YEARS
             S/O. MICHEAL MAKKASSERY HOUSE UNNICHIRA, VAZHAKKALA
             VILLAGE, KALAMASSERY, ERNAKULAM, PIN - 682033
    3        RINU MICHEAL
             AGED 46 YEARS
             S/O. MICHEAL MAKKASSERY HOUSE UNNICHIRA, VAZHAKKALA
             VILLAGE, KALAMASSERY, ERNAKULAM, PIN - 682033
             BY ADVS.
             RAHUL SASI
             NEETHU PREM
             VIVEK.P.K
             MANU K. MURALI
RESPONDENTS:

             **ADHEELA ABDULLAH**(SUBSTITUTED)
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS),
             THE REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL
             OFFICE, K.B. JACOB ROAD, FORT KOCHI, COCHIN-682001

             *SUBSTITUTED RESPONDENT - VISHNU RAJ,
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS),
             THE REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL
             OFFICE, K.B. JACOB ROAD, FORT KOCHI, COCHIN - 682 001.

             (RESPONDENT IS SUBSTITUTED AS PER ORDER DATED
             11.10.2022 IN IA 1/22 IN COC 1417/2022)
             SRI.ASWIN SETHUKUMAR, SR.GP
     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 08.09.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO.1417 OF 2022

                                    2




                              JUDGMENT

Dated this the 8th day of September, 2023

It is submitted by the learned counsel appearing on either side

that the directions contained in the judgment have been complied with.

The said submission is recorded. This contempt of court case is,

accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE NP CON.CASE(C) NO.1417 OF 2022

APPENDIX OF CON.CASE(C) 1417/2022

PETITIONERS' ANNEXURES Annexure A1 TRUE COPY OF THE JUDGMENT DATED 22.12.2021 IN W.P.(C) NO.30168 OF 2021 RESPONDENT'S ANNEXURES: NIL