Deenamma Abraham vs Divya S. Iyyer
2024 Latest Caselaw 4631 Ker

Kerala High Court

Deenamma Abraham vs Divya S. Iyyer on 6 February, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
     TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                        CON.CASE(C) NO. 385 OF 2022
  AGAINST THE ORDER DATED 14.06.2021 IN WP(C) 12182/2021 OF HIGH
                              COURT OF KERALA
PETITIONERS/PETITIONERS:

    1        DEENAMMA ABRAHAM
             AGED 76 YEARS
             W/O LATE T.C.ABRAHAM,
             RESIDING AT THAZHATHILLATHU HOUSE, MANDIRAM P.O.
             RANNI, PATHANAMTHITTA DIST, PIN-689 672

    2        BINDU ABRAHAM,
             AGED 44 YEARS
             D/O T.C.ABRAHAM, RESIDING AT THAZHATHILLATHU HOUSE,
             MANDIRAM P.O.RANNI,
             PATHANAMTHITTA DIST, PIN-689 672

             BY ADV R.RAJASEKHARAN PILLAI
RESPONDENTS:

    1        DIVYA S. IYYER
             (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONERS),
             COLLECTOR, PATHANAMTHITTA DISTRICT, 2ND FLOOR,
             COLLECTORATE RD, CHITTOOR,
             PATHANAMTHITTA, KERALA-689 645.

    2        MINI MARIYAM GEORGE,
             (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONERS),
             SECRETARY,RANNI GRAMA PANCHAYAT, RANNI-689 672

             BY ADVS.
             S.MUHAMMED HANEEFF
             M.H.ASIF ALI

             SMT. S.L. SYLAJA. GP


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 06.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 385 OF 2022
IN WP(C) NO.12182/2021                        2


                                   T.R.RAVI.J
                -------------------------------------------------------
                    Contempt Case (C) No.385 of 2022
                                         in
                        WP(C)No.12182 of 2021
           --------------------------------------------------------
             Dated this the 06th day of January, 2024
                                   JUDGMENT

The contempt case has been filed alleging non-compliance

with the directions in the order dated 14.06.2021. More than

2½ years have gone by and the writ petition is still pending.

In the above circumstances, I do not think the contempt

application should be pursued any further and the contempt

case is closed with liberty to the petitioner to move an

appropriate application in the writ petition for remedying the

grievance, particularly since it is alleged that there is violation

of the interim order and trespass into the property of the

petitioner.

Sd/-

T.R.RAVI

JUDGE sn CON.CASE(C) NO. 385 OF 2022

APPENDIX OF CON.CASE(C) 385/2022

PETITIONER'S ANNEXURES ANNEXURE-I TRUE COPY OF THE INTERIM ORDER DATED 14.6.2021 IN WPC NO 12182/2021 OF THIS HON'BLE COURT ANNEXURE -II TRUE COPY OF THE PAPER REPORT APPEARED IN MALAYALA MANORAM DAILY DATED 23.1.2022 ANNEXURE -III TRUE COPY OF THE PAPER REPORT APPEARED IN MALAYALA MANORAMA DAILY DATED 25.1.2022 ANNEXURE -IV TRUE COPY OF THE NEWS ITEM APPEARED IN 5.2.2022 IN MALAYALA MANORAMA ANNEXURE -V TRUE COPY OF THE NOTICE DATED 23.1.2022 OF THE 2ND PETITIONER TO THE 1ST RESPONDENT ANNEXURE -VI TRUE COPY OF THE NOTICE DATED 23.1.2022 OF THE 2ND PETITIONER TO THE 2NDF RESPONDENT ANNEXURE-VII TRUE COPY OF THE PHOTOGRAPHS OF THE PROPERTY AND CONSTRUCTION ANNEXURE-VIII TRUE COPY OF THE ACKNOWLEDGEMENT OF THE RESPONDENT RESPONDENT'S ANNEXURES ANNEXURE R1(A) TRUE COPY OF THE ORDER OF THE HONOURABLE HIGH COURT DATED 26/02/2021 IN WP(C) NO.14342/2019 ANNEXURE R2(A) A TRUE COPY OF THE LETTER DT. 24.02.2022 ISSUED BY THE 2ND RESPONDENT TO THE ASSISTANT ENGINEER, PUBLIC WORKS DEPARTMENT, RANNI

//TRUE COPY// PA TO JUDGE