Davis.M.C vs Harris
2024 Latest Caselaw 9761 Ker

Kerala High Court

Davis.M.C vs Harris on 4 April, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                        &
            THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
     THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                        CON.CASE(C) NO. 445 OF 2024
AGAINST THE JUDGMENT DATED 10.03.2023 IN WA NO.540 OF 2023 OF HIGH
                              COURT OF KERALA
PETITIONER/2ND APPELLANT IN WA NO.540 OF 2023:

             DAVIS.M.C
             AGED 62 YEARS
             MACHAMPILLY HOUSE, VETTUKADAVU ROAD,
             CHALAKUDY P.O, THRISSUR, PIN - 680307
             BY ADVS.
             V.M.KRISHNAKUMAR
             P.R.REENA


RESPONDENTS/ADDITIONAL 5TH AND 6TH RESPONDENTS IN
WA NO.540 OF 2023:

    1        HARRIS
             AGE OF RESPONDENT AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER EXECUTIVE ENGINEER, PWD ROADS DIVISION,
             CHEMBUKAVU, THRISSUR DISTRICT, PIN - 680020
    2        ANTO JACOB
             AGE OF RESPONDENT AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER TAHSILDAR (LR), CHALAKUDY TALUK,
             TALUK OFFICE, CHALAKUDY.P.O,
             THRISSUR DISTRICT, PIN - 680307
     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 04.04.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 COC No.445 of 2024
                                   2




                             JUDGMENT

A.Muhamed Mustaque, J.

As seen from the impugned proceedings, the

property has been measured. If the petitioner is not

satisfied with the measurement, the remedy of the

petitioner is to challenge separately and not in this

contempt. This Contempt Case is closed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SHOBA ANNAMMA EAPEN JUDGE rkj

APPENDIX OF CON.CASE(C) 445/2024

PETITIONER ANNEXURES Annexure 1 CERTIFIED COPY OF THE JUDGMENT IN WA.NO.540 OF 2023 DATED 10.03.2023 Annexure 2 TRUE COPY OF THE ORDER NO.

TLKCKY/767/2023-B5 DATED 22.12.2023 Annexure 3 TRUE COPY OF THE NOTICE DATED 10.01.2024 ISSUED BY THE 1ST RESPONDENT EXECUTIVE ENGINEER TO THE PETITIONER