Kerala High Court
Khadeeja Basheer vs Sreejith.S on 12 June, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CON.CASE(C) NO. 918 OF 2024
AGAINST THE JUDGMENT DATED 19.12.2023 IN WP(C) NO.32688 OF 2023 OF
HIGH COURT OF KERALA
PETITIONER/PETITIONER IN WP(C):
KHADEEJA BASHEER,AGED 66 YEARS
W/O. ABDUL BASHEER PUDUSSERRY HOUSE
PATTANI STREET ,CITY POST PALAKKAD, PIN - 678014
BY ADV RAVI KRISHNAN
RESPONDENT/3RD RESPONDENT IN WP(C):
SREEJITH.S.,
REVENUE DIVISIONAL OFFICER, PALAKKAD OFFICE OF
REVENUE DIVISIONAL OFFICER, PALAKKAD
PALAKKAD DISTRICT, PIN - 678001
BY ADV ADVOCATE GENERAL OFFICE KERALA
OTHER PRESENT:
SR.GP DEEPA NARAYANAN
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.06.2024, ALONG WITH Con.Case(C)NOS.920/2024 &
927/2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Con.Case (C) Nos.918, 920 & 927 of 2024
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CON.CASE(C) NO. 920 OF 2024
AGAINST THE JUDGMENT DATED 19.12.2023 IN WP(C) NO.32688 OF
2023 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN WP(C):
KHADEEJA BASHEER,AGED 66 YEARS
W/O. ABDUL BASHEER PUDUSSERRY HOUSE
PATTANI STREET ,CITY POST PALAKKAD,
PIN - 678014
BY ADV RAVI KRISHNAN
RESPONDENT/3RD RESPONDENT IN WP(c):
SREEJITH.S.,
REVENUE DIVISIONAL OFFICER,
PALAKKAD OFFICE OF REVENUE DIVISIONAL OFFICER,
PALAKKAD PALAKKAD DISTRICT, PIN - 678001
SR.GP DEEPA NARAYANAN
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 12.06.2024, ALONG WITH Con.Case(C)
NO.918/2024 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
Con.Case (C) Nos.918, 920 & 927 of 2024
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CON.CASE(C) NO. 927 OF 2024
AGAINST THE JUDGMENT DATED 19.12.2023 IN WP(C) NO.32688 OF
2023 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN WP(C):
KHADEEJA BASHEER,AGED 66 YEARS
W/O. ABDUL BASHEER PUDUSSERRY HOUSE
PATTANI STREET ,CITY POST PALAKKAD,
PIN - 678014
BY ADV RAVI KRISHNAN
RESPONDENT/3RD RESPONDENT IN WP(C):
SREEJITH.S.
AGE AND FATHER'S NAME NOT KNOWN TO THE
PETITIONER REVENUE DIVISIONAL OFFICER,
PALAKKAD OFFICE OF REVENUE DIVISIONAL OFFICER,
PALAKKAD ,PALAKKAD DISTRICT, PIN - 678001
BY ADV ADVOCATE GENERAL OFFICE KERALA
SR.GP DEEPA NARAYANAN
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.06.2024, ALONG WITH Con.Case(C)NO.918/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Con.Case (C) Nos.918, 920 & 927 of 2024
4
VIJU ABRAHAM, J.
.................................................................
Con.Case (C) Nos.918, 920 & 927 of 2024
.................................................................
Dated this the 12th day of June, 2024
JUDGMENT
The learned Government Pleader submits that pursuant to the
direction issued by this Court fresh orders dated 05.06.2024 have been
passed and the same has been produced along with a memo.
If the petitioner is aggrieved by the orders now passed, it is for the
petitioner to challenge the same in appropriate proceedings. Reserving
such liberty, the above contempt of court cases are closed.
Sd/-
VIJU ABRAHAM
JUDGE
cks
Con.Case (C) Nos.918, 920 & 927 of 2024
APPENDIX OF CON.CASE(C) 918/2024
PETITIONER ANNEXURES
Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED
19.12.2023 IN WP© 32688 OF 2023
Annexure A2 TRUE COPY OF THE ORDER DATED 23.3.2024
ISSUED BY THE RESPONDENT
Con.Case (C) Nos.918, 920 & 927 of 2024
APPENDIX OF CON.CASE(C) 920/2024
PETITIONER ANNEXURES
Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED
19.12.2023 IN WP© 32688 OF 2023
Annexure A2 TRUE COPY OF THE ORDER DATED 23.3.2024
ISSUED BY THE RESPONDENT
Con.Case (C) Nos.918, 920 & 927 of 2024
APPENDIX OF CON.CASE(C) 927/2024
PETITIONER ANNEXURES
Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED
19.12.2023 IN WP© 32688 OF 2023
Annexure A2 TRUE COPY OF THE ORDER DATED 23.3.2024
ISSUED BY THE RESPONDENT
Con.Case (C) Nos.918, 920 & 927 of 2024
