Saifunnissa V vs Chelsa Sini. V
2024 Latest Caselaw 6122 Ker

Kerala High Court

Saifunnissa V vs Chelsa Sini. V on 23 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 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                 CON.CASE(C) NO. 107 OF 2024
AGAINST THE ORDER/JUDGMENT WP(C) 25334/2023 OF HIGH COURT OF
                             KERALA
PETITIONER/PETITIONER:

          SAIFUNNISSA V
          AGED 41 YEARS, W/O. MOYINKUTTI
          VARUVALAYIL HOUSE, KARUVAMBOYIL,
          KOZHIKODE, PIN - 673572.

          BY ADVS.
          AMJATHA D.A.
          FARHANA K.H.


RESPONDENT/2ND RESPONDENT:

          CHELSA SINI. V
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), THE REVENUE DIVISIONAL OFFICER,
          KOZHIKODE REVENUE DIVISIONAL OFFICE,
          CIVIL STATION, WAYANAD ROAD,
          ERANHIPPALAM, KOZHIKODE - 673020.

          BY ADV.SMT.REKHA C NAIR, SENIOR GOVERNMENT PLEADER


     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.107 of 2024

                              :2:




                      JUDGMENT

Dated this the 23rd day of February, 2024

Counsel on either side submit that the direction of this

Court in the judgment dated 04.08.2023 in W.P.(C)

No.25334 of 2023 stands complied with.

Recording the said submission, the Contempt of Court

Case is closed.

Sd/-

N. NAGARESH JUDGE ams

APPENDIX OF CON.CASE(C) 107/2024

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P(C) NO.25334/2023 DATED 04.08.2023