P. Haridasan vs Sreekumar C
2024 Latest Caselaw 13699 Ker

Kerala High Court

P. Haridasan vs Sreekumar C on 27 May, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
       MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
                         CON.CASE(C) NO. 871 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.25702 OF 2023 OF HIGH
COURT OF KERALA
PETITIONER:

             P. HARIDASAN,AGED 71 YEARS
             S/O. BALAN RESIDING AT SREELAYAM, PISHARIKKAVU ROAD
             WEST HILL (POST), KOZHIKODE DISTRICT-, PIN - 673005

             BY ADVS.
             BINDUMOL JOSEPH
             BEENA JOSEPH
             RIYAS M.B.
             M.V.RAHUL


RESPONDENT:

             SREEKUMAR C,
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
             TAHSILDAR (LAND RECORDS) CIVIL STATION P O. KOZHIKODE,
             PIN - 670020.

             SR. GP- DEEPA NARAYANAN


     THIS     CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 27.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont. Case(C).No.871 of 2024               2



                      VIJU ABRAHAM,J
                   -------------------
              Cont. Case(C).No.871 of 2024
             -------------------------------
           Dated this the 27th day of May, 2024

                                JUDGMENT

The learned counsel appearing for the

petitioner would submit that the direction in the

judgment has been complied with. Recording the

same, the Contempt Case is closed.

sd/-

VIJU ABRAHAM, JUDGE

pm

APPENDIX OF CON.CASE(C) 871/2024

PETITIONER'S ANNEXURES

Annexure A1 A CERTIFIED COPY OF THE JUDGMENT DATED 10.11.2023 IN WRIT PETITION (CIVIL) NO.