Jalaludeen K vs Veliyam Grama Panchayat
2024 Latest Caselaw 11030 Ker

Kerala High Court

Jalaludeen K vs Veliyam Grama Panchayat on 12 April, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

Con.Case(C) No.954/2024                        1/3

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                 Friday, the 12th day of April 2024 / 23rd Chaithra, 1946
                  CONTEMPT CASE(C) NO. 954 OF 2024(S) IN WP(C) 12237/2023

      PETITIONER/PETITIONER IN WP(C) 12237/2023:


                JALALUDEEN K., AGED 65 YEARS, S/O. KUNJU MAIDEEN KUNJU,

                CHARUVILA PUTHEN VEEDU, VELIYAM (WEST) P.O.,

                KOLLAM DISTRICT, PIN - 691 540.

            BY ADVOCATE SRI. PHILIP J. VETTICKATTU

      RESPONDENTS/RESPONDENTS IN WP(C) 12237/2023:


          1. VELIYAM GRAMA PANCHAYAT, VELIYAM P.O. KOLLAM DISTRICT, REPRESENTED
             BY THE SECRETARY, PIN - 691 537.
          2. THE SECRETARY, VELIYAM GRAMA PANCHAYAT, VELIYAM P.O., KOLLAM
             DISTRICT, PIN - 691 537.

        This Contempt of court case (civil) having come up for orders on
   12.04.2024, the court on the same day passed the following:



                                                                      P.T.O.
 Con.Case(C) No.954/2024                     2/3




                            MURALI PURUSHOTHAMAN, J.
                       ---------------------------------------------
                             Con.Case (C) No.954 of 2024
                     -------------------------------------------------
                          Dated this the 12th day of April, 2024


                                        ORDER

When this Contempt of Court Case came up for

consideration on 08.04.2024, it was submitted by the

counsel for the respondents that a Writ Appeal has been

filed against Annexure A1 judgment. Accordingly, the writ

petition is posted today.

When the matter came up for consideration today, it is

submitted by the learned counsel for the respondents that

W.A. No.529/2024 preferred against Annexure A1 judgment

has been dismissed. Therefore, the directions in the

judgment shall be complied with on or before 18.5.2024.

Post on 15.06.2024.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.12.04.2024.

12-04-2024 /True Copy/ Deputy Registrar

APPENDIX OF CON.CASE(C) 954/2024 Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN WP(C)12237/23 DATED 1-03-2024.

12-04-2024 /True Copy/ Deputy Registrar