Dr. Mary John vs Mohammed Shafiq
2024 Latest Caselaw 18861 Ker

Kerala High Court

Dr. Mary John vs Mohammed Shafiq on 28 June, 2024

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
       FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA, 1946
                      CON.CASE(C) NO. 891 OF 2024
AGAINST THE JUDGMENT DATED 07.11.2023 IN WP(C) NO.1794 OF 2023 OF
HIGH COURT OF KERALA
PETITIONER/PETITIONER:

           DR. MARY JOHN, AGED 83 YEARS
           W/O DR. JOHN, 32B VELLALA STREET,
           PONDICHERY, PIN-605001, PRESENTLY RESIDING AT,
           004, HEBRON APARTMENTS, 57, BENSON CROSS ROAD,
           JAYA MAHAL WARD, BENSON TOWN, BANGALORE,
           KARNATAKA, PIN - 560046

           BY ADVS.
           ASOK KUMAR K.P.
           RAKESH S MENON


RESPONDENT/1ST RESPONDENT:

           MOHAMMED SHAFIQ
           AGE & FATHER'S NAME NOT KNOWN,
           SUB COLLECTOR / REVENUE DIVISIONAL OFFICER,
           THRISSUR, RESIDING AT RDO QUARTERS,
           AYYANTHOLE, COLLECTORATE,
           THRISSUR DISTRICT, PIN - 680003

           BY ADV ADVOCATE GENERAL OFFICE KERALA


OTHER PRESENT:

           SR.GP DEEPA NARAYANAN



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case (C) No.891 of 2024
          in                                     2
W.P.(C) No.1794 of 2023




                                VIJU ABRAHAM, J.
                .................................................................
                        Con.Case (C) No.891 of 2024
                                               in
                            W.P.(C) No.1794 of 2023
                .................................................................
                   Dated this the 28th day of June, 2024


                                      JUDGMENT

When the matter was taken up for consideration the learned

Government Pleader upon instruction submits that the direction

contained in the judgment dated 07.11.2023 in W.P.(C) No.1794 of 2023

has been complied with.

Recording the same the contempt of court case is closed.

Sd/-

VIJU ABRAHAM JUDGE

cks

APPENDIX OF CON.CASE(C) 891/2024

PETITIONER ANNEXURES

Annexure A- 1 CERTIFIED COPY OF THE JUDGEMENT IN WP(C) NO. 1794/2023 DATED 07.11.2023

Annexure A-2 TRUE COPY OF THE REQUEST DATED 21.11.2023

Annexure A-3 TRUE COPY OF THE ACKNOWLEDGEMENT OF RECEIPT OF ANN. A-2 DATED 04.12.2023