Lt. Col J.P. George, Son Of Late Major ... vs Ms. Usha Bindumol K., Age Not Known, ...
2024 Latest Caselaw 6038 Ker

Kerala High Court

Lt. Col J.P. George, Son Of Late Major ... vs Ms. Usha Bindumol K., Age Not Known, ... on 23 February, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                  CON.CASE(C) NO. 240 OF 2024
   AGAINST THE JUDGMENT IN WP(C) 16044/2023 OF HIGH COURT OF
                            KERALA
PETITIONERS:

    1     LT. COL J.P.GEORGE, SON OF LATE MAJOR T.M. GEORGE
          AGED 63 YEARS
          RESIDING AT C/2C WILLINGDON ENCLAVE, THEVARA FERRY
          ROAD, COCHIN, PIN 682013.
    2     DR.K.R.ANTONY, SON OF RAPPAI
          AGED 71 YEARS
          RESIDING AT A/11A, WILLINGDON ENCLAVE, THEVARA FERRY
          ROAD,COCHIN, PIN - 682013.
          BY ADV M.UMA DEVI


RESPONDENTS:

    1     MS. USHA BINDUMOL K., AGE NOT KNOWN,
          FATHER'S NAME NOT KNOWN
          DEPUTY COLLECTOR (DISASTER MANAGEMENT), DISTRICT
          COLLECTORATE, FIRST FLOOR, CIVIL STATION, KAKKANAD,
          ERNAKULAM, KERALA (THE COMPETENT AUTHORITY UNDER THE
          KERALA APARTMENT OWNERSHIP ACT 1983), PIN - 682030.
    2     MATHEW CHAKOLA, AGE NOT KNOWN,
          FATHER'S NAME NOT KNOWN
          MANAGING DIRECTOR,
          M/S CHAKOLAS HABITAT PRIVATE LIMITED
          THEVARA FERRY ROAD, THEVARA, ERNAKULAM,
          PIN - 682013.


          SRI.P.S.APPU, GP FOR R1, SRI.L.RAM MOHAN, FOR R2


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.02.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
   CON.CASE(C) NO.240/2024          2

                             JUDGMENT

In view of the directions of this Court in W.P(C)No.6902 of 2024,

nothing remains in this contempt case and I, therefore, close it;

however, leaving liberty to the petitioners to approach this Court

again in future, if it become so warranted.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/24.2

APPENDIX OF CON.CASE(C) 240/2024

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGEMENT DATED 29- 09-2023 IN WPC NO. 16044 OF 2023 Annexure A2 TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY THE 2ND RESPONDENT IN WPC NO. 16044 OF

Annexure A3-A TRUE COPY OF THE ILLEGIBLE NOTICE ISSUED BY THE 1ST RESPONDENT DATED 10-1-2024 Annexure A3-B TYPED ENGLISH TRANSLATION OF THE ILLEGIBLE NOTICE DATED 10-1-2024 ISSUED BY THE 1ST RESPONDENT RESPONDENT EXHIBIT Annexure R 2(a) True copy of the acknoweldgment issued by the 1st Respondent dated 27/10/2023