Beefathumma vs Asker Ali
2024 Latest Caselaw 5788 Ker

Kerala High Court

Beefathumma vs Asker Ali on 20 February, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Con.Case(C) No.1372/2022                              1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
            Tuesday, the 20th day of February 2024 / 1st Phalguna, 1945
      IA.NO.1/2023 IN CONTEMPT CASE(C) NO. 1372 OF 2022(S) IN WP(C) 5085/2018

      PETITIONER/PETITIONER:


                BEEFATHUMMA, D/O. LATE SAINUL ABID, PUTHIYATHAKAL,

                DARUL BARKAT, KILTAN ISLAND, U.T OF LAKSHADWEEP, PIN -682 558.


      RESPONDENTS/RESPONDENTS 2 TO 5


          1. ASKER ALI, DISTRICT COLLECTOR, OFFICE OF THE COLLECTOR, KAVARATTI
             ISLAND, U.T OF LAKSHADWEEP - 682 555.
          2. C.N. SHAJAHAN, SUPERINTENDING ENGINEER, LAKSHADWEEP PUBLIC WORKS
             DEPARTMENT (LPWD), KAVARATTI ISLAND, U.T OF LAKSHDWEEP - 682 555.
          3. A.P. SHARAFFUDDIN, EXECUTIVE ENGINEER, LAKSHADWEEP PUBLIC WORKS
             DEPARTMENT (LPWD), KAVARATTI ISLAND, U.T OF LAKSHADWEEP - 682 555.
          4. MOHAMMED KOYA, ASSISTANT ENGINEER, LAKSHADWEEP PUBLIC WORKS
             DEPARTMENT (LPWD), SUB-DIVISION, KILTAN ISLAND, U.T OF LAKSHADWEEP
             - 682 558.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to re-open the
   Contempt Case 1372/2022, and initiate appropriate action against the
   respondents.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, this Court's judgment dated
   15/09/2022 and upon hearing the arguments of M/S. ANZIL SALIM, LAL
   K.JOSEPH, P.MURALEEDHARAN (THURAVOOR), T.A.LUXY, SURESH SUKUMAR, KOYA
   ARAFA MIRAGE & SANJAY SELLEN, Advocates for the petitioner in IA/COC and
   of SRI.SAJITH KUMAR V., STANDING COUNSEL for the respondents in IA/COC,
   the court passed the following:

                                               ORDER

Post after six weeks; recording the submission of Sri.Sajith Kumar -

the learned Standing Counsel that full compliance of the directions in the

judgment will be reported by then.

Sd/- DEVAN RAMACHANDRAN JUDGE

20-02-2024 /True Copy/ Deputy Registrar