Pokkilakam Sarommabi vs Praful Patel
2024 Latest Caselaw 11004 Ker

Kerala High Court

Pokkilakam Sarommabi vs Praful Patel on 12 April, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
     FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
                         CON.CASE(C) NO. 1243 OF 2022
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.19329 OF 2020 OF HIGH
COURT OF KERALA
PETITIONER:

             POKKILAKAM SAROMMABI
             AGED 72 YEARS
             D/O.LATE POKKILAKAM CHERIYABI, POKKILAKAM HOUSE,
             KALPENIISLAND, UNION TERRITORY OF LAKSHADWEEP
             REPRESENTED BY HER POWER OF ATTORNEY HOLDER ABDUL
             LATHIF, AGED 51 YEARS, S/O.LATE MALMIKAKKADA MUTHUKOYA,
             CHERIYANALIAL HOUSE, KALPENI ISLAND, UNION TERRITORY OF
             LAKSHADWEEP, PIN - 682557

             BY ADVS.
             AJIT G ANJARLEKAR
             G.P.SHINOD
             GOVIND PADMANAABHAN
             ATUL MATHEWS


RESPONDENTS:

             PRAFUL PATEL
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER THE
             ADMINISTRATOR UNION TERRITORY OF LAKSHADWEEP
             COLLECTORATE KAVARATTI ISLAND UNION TERRITORY OF
             LAKSHADWEEP, PIN - 682555

             BY ADV SHRI.SAJITH KUMAR V., SC, LAKSHADWEEP
             ADMINISTRATION




     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 12.04.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont. Case(C).No.1243 of 2022          2



                      VIJU ABRAHAM,J
                   -------------------
             Cont. Case(C).No.1243 of 2022
            -------------------------------
         Dated this the 12th day of April, 2024

                            JUDGMENT

When the matter was taken up for

consideration, it is reported that the direction in

the judgment has been complied with. Recording the

same, the Contempt Case is closed.

sd/-

VIJU ABRAHAM, JUDGE

pm

APPENDIX OF CON.CASE(C) 1243/2022

PETITIONER'S ANNEXURES

Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 1.10.2020 IN WP(C)NO. 19329/2020 OF THE HONOURABLE HIGH COURT OF KERALA .

Annexure B CERTIFIED COPY OF THE ORDER DATED 06.10.2021 IN RP.NO.546/2021 OF THE HONOURABLE HIGH COURT OF KERALA

Annexure C TURE COPY OF THE CONTEMPT NOTICE DATED 22.11.2021 ISSUED TO THE RESPONDENT

Annexure D TRUE COPY OF THE ACKNOWLEDGEMENT CARD EVIDENCING THE RECEIPT OF THE CONTEMPT NOTICE