Sirajudheen P.K vs Tomy Sebastian K
2024 Latest Caselaw 16827 Ker

Kerala High Court

Sirajudheen P.K vs Tomy Sebastian K 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. 959 OF 2024
AGAINST THE JUDGMENT DATED 17.11.2023 IN WP(C) NO.38211 OF 2023 OF
HIGH COURT OF KERALA
PETITIONER/PETITIONER:

           SIRAJUDHEEN P.K.,AGED 41 YEARS
           S/O P.M. KHADER @ KHADER PADUVANA,
           PADUVANA HOUSE, CHENAKKALA ROAD, HMT COLONY P.O.
           KALAMASERY. ERNAKULAM DISTRICT, PIN - 683503

           BY ADVS.
           P.K.SOYUZ
           E.V.BABYCHAN


RESPONDENT/RESPONDENT NO.2:

           TOMY SEBASTIAN K.
           (FATHER'S NAME & AGE NOT KNOWN TO THE PETITIONER)
           THE TAHSILDAR (LR), TALUK OFFICE ,
           PARAVUR TALUK ,NORTH PARAVUR P.O,
           ERNAKULAM, PIN - 683513

           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, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case (C) No.959 of 2024
             in                                    2
W.P.(C) No.38211 of 2023




                                  VIJU ABRAHAM, J.
                  .................................................................
                          Con.Case (C) No.959 of 2024
                                                 in
                             W.P.(C) No.38211 of 2023
                  .................................................................
                     Dated this the 12th day of June, 2024


                                        JUDGMENT

Alleging that Annexure-II order has been issued in violation of the

direction in Annexure-I judgment the above contempt of court case is

filed.

2. The learned Government Pleader submits that pursuant to the

direction issued by this Court a fresh order dated 16.04.2024 has been

passed and the same has been produced along with a memo.

In view of the passing of fresh order dated 16.04.2024 the above

contempt of court case is closed.

Sd/-

VIJU ABRAHAM JUDGE

cks

APPENDIX OF CON.CASE(C) 959/2024

PETITIONER ANNEXURES

Annexure 1 CERTIFIED COPY OF THE JUDGMENT IN W.P.C NO. 38211 OF 2023 DATED 17.11.2023 OF THE HON'BLE HIGH COURT OF KERALA

Annexure II A TRUE COPY OF THE ORDER NO. D1 -

10194/2022 DATED 24.02.2024 PASSED BY THE RESPONDENT