K.T Chenthamara vs Sreejith
2024 Latest Caselaw 10415 Ker

Kerala High Court

K.T Chenthamara vs Sreejith on 11 April, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
         THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
                        CON.CASE(C) NO. 636 OF 2024
AGAINST THE JUDGMENT DATED 14.11.2023IN WP(C) NO.37581 OF 2023 OF HIGH
COURT OF KERALA
PETITIONER/PETITIONER IN WP(C):

             K.T CHENTHAMARA, AGED 61 YEARS
             S/O. K.C THEETHUNNI, KOLAPPULLYKALAM HOUSE,
             NAVAKODE, KODUVAYUR P.O,
             PALAKKAD DISTRICT., PIN - 678501

             BY ADVS.
             JACOB SEBASTIAN
             WINSTON K.V
             ANU JACOB



RESPONDENTS/1ST AND 2ND RESPONDENTS IN WP(C):

     1       SREEJITH
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             THE REVENUE DIVISIONAL OFFICER PALAKKAD,
             OFFICE OF THE REVENUE DIVISIONAL OFFICER PALAKKAD,
             PALAKKAD HEAD POST OFFICE, PALAKKAD DISTRICT, PIN - 678001

     2       SAJNA T.A
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             THE AGRICULTURAL OFFICER FOR THE KODUVAYUR GRAMA PANCHAYAT,
             AGRICULTURE OFFICE, KODUVAYUR P.O,
             PALAKKAD DISTRICT, PIN - 678501

OTHER PRESENT:

             GP - AJITH VISWANATHAN



THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
11.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case (C) No.636 of 2024
          in                                       2
W.P.(C) No.37581 of 2023




                                 VIJU ABRAHAM, J.
                 .................................................................
                         Con.Case (C) No.636 of 2024
                                                in
                            W.P.(C) No.37581 of 2023
                 .................................................................
                     Dated this the 11th day of April, 2024


                                       JUDGMENT

When the matter was taken up for consideration, learned

Government Pleader upon instruction submitted that the direction in the

judgment has been complied with. Recording the same, the contempt of

court case is closed, leaving open the right of the petitioner to challenge

the same, if aggrieved.

Sd/-

VIJU ABRAHAM JUDGE

cks

APPENDIX OF CON.CASE(C) 636/2024

PETITIONER ANNEXURES

Annexure A1 A CERTIFIED COPY OF THE JUDGMENT DATED 14.11.2023 IN W.P.(C).NO.37581/2023 OF THIS HONOURABLE COURT