Khadeeja Basheer vs Sreejith.S
2024 Latest Caselaw 12756 Ker

Kerala High Court

Khadeeja Basheer vs Sreejith.S on 21 May, 2024

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
          Tuesday, the 21st day of May 2024 / 31st Vaisakha, 1946
          CONTEMPT CASE(C) NO. 920 OF 2024(S) IN WP(C) 32688/2023

PETITIONER/PETITIONER IN WPC:


     KHADEEJA BASHEER, AGED 66 YEARS, W/O. ABDUL BASHEER,
     PUDUSSERRY HOUSE, PATTANI STREET, CITY POST,
     PALAKKAD, PIN - 678014

    BY ADV. SRI. RAVI KRISHNAN

RESPONDENT/3RD RESPONDENT IN WPC:


     SREEJITH.S, REVENUE DIVISIONAL OFFICER, PALAKKAD,
     OFFICE OF REVENUE DIVISIONAL OFFICER, PALAKKAD,
     PALAKKAD DISTRICT, PIN - 678 001.

      BY GOVERNMENT PLEADER


     This Contempt of court case (civil) having come up for orders on
21.05.2024, the court on the same day passed the following:

                                               P.T.O.
                             VIJU ABRAHAM,J
                      -------------------------
              Cont. Case(C).Nos.918, 920 & 927 of 2024
             -------------------------------------------
                 Dated this the 21st day of May, 2024

                                        ORDER

The learned counsel for the petitioner submits

that the application has been rejected stating

that the proceedings under Section 13 of the Act

2013 has been initiated. Such stand cannot be

taken especially in view of the judgment in

Bharathan Ramanathan v. State of Kerala (2022 (7)

KHC 541).

2. The learned Government Pleader seeks

further time to take steps to purge the Contempt.

Post on 29.05.2024.

sd/-

VIJU ABRAHAM, JUDGE

pm

21-05-2024 /True Copy/ Deputy Registrar