Sminish. V vs Chelsasini. V, Rdo Kozhikode
2024 Latest Caselaw 4905 Ker

Kerala High Court

Sminish. V vs Chelsasini. V, Rdo Kozhikode on 9 February, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
       FRIDAY, THE 9TH DAY OF FEBRUARY 2024 / 20TH MAGHA, 1945
                       CON.CASE(C) NO. 2889 OF 2023
  AGAINST THE JUDGMENT IN WP(C) 24851/2023 OF HIGH COURT OF KERALA
PETITIONER:

              SMINISH. V
              AGED 52 YEARS
              S/O.CHANDRASEKHARAN, VALLIL HOUSE,
              ANASWARA, KAKKUZHIPALAM, KARUVISSERY POST,
              KARAPARAMBA, KOZHIKODE DISTRICT.,
              PIN - 673010

              BY ADVS.
              BINIYAMIN K.S.
              T.M.NEZLA


RESPONDENT/2ND RESPONDENT:

              CHELSASINI. V, RDO KOZHIKODE
              (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
              THE REVENUE DIVISIONAL OFFICER,
              KOZHIKODE REVENUE DIVISIONAL OFFICE,
              CIVIL STATION, ERANHIPPALAM,
              KOZHIKODE DISTRICT., PIN - 673020

              SRI.K.M.FAISAL-GOVERNMENT PLEADER


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 09.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO.2889 OF 2023
                                  2



                              JUDGMENT

Dated this the 9th day of February, 2024

Government Pleader submits that the directions

contained in the judgment dated 31.07.2023 in W.P.(C)

No.24851 of 2023 stand complied with and an order has been

passed.

2. Counsel for the petitioner submits that the order is

adverse to the petitioner.

3. As the direction has been complied with, I find no

reason to proceed with the Contempt of Court Case.

The Contempt of Court Case is therefore closed recording

the submission made by the Government Pleader. However,

this will be without prejudice to the right of the petitioner to

challenge the order now passed in appropriate proceedings.

Sd/-

N.NAGARESH JUDGE hmh CON.CASE(C) NO.2889 OF 2023

APPENDIX OF CON.CASE(C) 2889/2023

PETITIONER ANNEXURES

Annexure-A1 CERTIFIED COPY OF THE SAID JUDGMENT IN W.P. (C) NO. 24851 OF 2023 DATED 31.07.2023.