N.Shajahan vs A.Sankar
2024 Latest Caselaw 16259 Ker

Kerala High Court

N.Shajahan vs A.Sankar on 10 June, 2024

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
          Monday, the 10th day of June 2024 / 20th Jyaishta, 1946
           CONTEMPT CASE(C) NO. 826 OF 2016(S) IN WPC 30498/2014

PETITIONER/8TH RESPONDENT:


     N. SHAJAHAN, AGED 35, S/O.NUT MUHAMMED ABBAS,
     PROPRIETOR, SHAJI TRADERS, MARKET ROAD,
     MUNNAR DAILY MARKET, MUNNAR, IDUKKI DISTRICT - 685 612.

    BY ADVOCATE SRI.LATHEESH SEBASTIAN

RESPONDENTS/1ST & 2ND PETITIONERS, 3RD & 4TH RESPONDENTS IN THE WRIT PETITION:


  1. A. SANKAR, S/O.AYYANAR, AGED 45 YEARS, RESIDING AT 1392, LEKSHMI,
     SOUTH MUNNAR, DEVIKULAM, IDUKKI DISTRICT - 685 612.
  2. ABDUL BARI, S/O.IBRAHIM, AGED 45 YEARS, PROVISION MERCHANT, MARKET
     GATE, MUNNAR DAILY MARKET, MUNNAR, IDUKKI DISTRICT - 685 612.
  3. CIBICHAN JOSEPH, CIRCLE INSPECTOR OF POLICE, MUNNAR POLICE STATION,
     MUNNAR, IDUKKI DISTRICT - 685 612.
  4. VISHNU, SUB INSPECTOR OF POLICE, MUNNAR POLICE STATION, MUNNAR,
     IDUKKI DISTRICT - 685 612.

      GOVERNMENT PLEADER FOR R3 & R4

     This Contempt of court case (civil) having come up for orders on
10.06.2024, the court on the same day passed the following:



                                                           P.T.O.
                                        P.B.SURESH KUMAR, J.
                               -----------------------------------------------
                              Contempt Case (C) No.826 of 2016
                               -----------------------------------------------
                              Dated this the 10th day of June, 2024


                                                ORDER

The learned counsel for the petitioner asserts that the

directions contained in the judgment have not been complied with.

The learned Government Pleader appearing for

respondents 3 and 4, on the other hand, submits that the order has

been complied with.

The third respondent is directed to file an affidavit as

regards the compliance of the directions contained in the judgment.

List on 28.06.2024 at 1.45 p.m.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn

10-06-2024 /True Copy/ Assistant Registrar