Kerala High Court
K.P. Fathima @ Pathootty vs Pradeep Kumar R on 28 May, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
CON.CASE(C) NO. 837 OF 2022
PETITIONERS:
1 K.P. FATHIMA @ PATHOOTTY,
W/O. MAKKI, BAVAS, NEAR DISITRICT COURT, THALASSERY,
KANNUR-670101.
2 SUHARA K.P.,
W/O. C.K. HARIS, AL- HILAL, CHETTAMKUNNU, THALASSERY,
KANNUR -670101.
3 MARIYU K.P.,
W/O. UMMER, RAHMA, KAYYATH ROAD, THALASSERY,
KANNUR-670101.
4 KUNHALU K.P.,
W/O. COT SADDIQUE, IQRAH, KEYYATH ROAD, THALASSERY,
KANNUR-670101.
5 AYISHA BEEVI,
W/O. SHAFEEQUE, HIBA VEA, S.B. COLONY ROAD, CHETTAKUNNU,
THALASSERY, KANNUR -670101.
BY ADV CIBI THOMAS
RESPONDENTS:
1 PRADEEP KUMAR R.,
THE SECRETARY, THALASSERY MUNICIPALITY, THALASSERY,
KANNUR-670101.
2 S. CHANDRASHEKAR,
DISTRICT COLLECTOR, CIVIL STATION, KANNUR-687002.
SC - ADV. I. V. PRAMOD
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 28.05.2024, ALONG WITH Con.Case(C).1055/2022, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
CON.CASE(C) NO. 1055 OF 2022
AGAINST THE ORDER/JUDGMENT DATED IN AS NO.537 OF 2000 OF HIGH COURT
OF KERALA
PETITIONERS:
1 K.P FATHIMA @ PATHOOTTY
AGED 67 YEARS
WIFE OF MAKKI, BAVAS, NEAR DISTRICT COURT, THALASSERY,
KANNUR - 670 101., PIN - 670101
2 SUHARA.K.P
W/O. C.K HARIS, AL-HILAL, CHETTAMKUNNU, THALASSERY,
KANNUR - 670 101., PIN - 670101
3 MARIYU .K.P
W/O. K.UMMER, RAHMA, KAYYATH ROAD, THALASSERY KANNUR -
670 101., PIN - 670101
4 KUNHALU. K.P
WIFE OF COT SADDIQUE, IQRAH, KEYYATH ROAD, THALASSERY,
KANNUR - 670 101., PIN - 670101
5 AYISHA BEEVI
W/O. SHAFEEQUE, HIBA VEA, S.B COLONY ROAD, CHETTAKUNNU,
THALASSERY, KANNUR - 670 101, PIN - 670101
BY ADV CIBI THOMAS
RESPONDENTS:
1 PRADEEP KUMAR.R
THE SECRETARY, THALASSERY MUNICIPALITY, THALASSERY,
KANNUR - 670 101., PIN - 670101
2 S. CHANDRASHEKAR
DISTRICT COLLECTOR, CIVIL STATION, KANNUR- 670 002.
BY ADV ADV. K. PRAVEEN KUMAR
OTHER PRESENT:
SR.GP- DEEPA NARAYANAN
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 28.05.2024, ALONG WITH Con.Case(C).837/2022, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
Cont. Case (C) Nos.837 & 1055 of 2022 :3:
VIJU ABRAHAM, J.
-- -- -- -- -- -- -- -- -- -- -- -- --
Cont. Case (C) Nos.837 & 1055 of 2022
-- -- -- -- -- -- -- -- -- -- -- -- --
Dated this the 28th day of May, 2024
JUDGMENT
When the matter was taken up for consideration, the learned
counsel for the petitioners as well as the learned standing counsel
for the 1st respondent Municipality submit that the matter has been
amicably settled in mediation held at the District Mediation Centre,
District Court Complex, Thalassery and a copy of the mediation
report has been forwarded to this Court as per letter
No.M.224/2023 dated 09.04.2024. Both sides submit that the
Contempt of Court Cases may be closed recording the settlement.
In view of the same, the above Contempt of Court Cases are
closed recording the settlement as per the mediation agreement
executed on 08.04.2024.
Sd/-
VIJU ABRAHAM
JUDGE
sm/
APPENDIX OF CON.CASE(C) 837/2022
PETITIONER ANNEXURES
Annexure I CERTIFIED COPY OF THE JUDGMENT IN WPC
NO.15637/2012 DATED 23/07/2013.
Annexure II TRUE COPY OF THE ORDER DATED 13/01/2014
IN CC 22761/2013 OF THE HON'BLE SUPREME
COURT.
Annexure III TRUE COPY OF THE JUDGMENT WRIT APPEAL
NO.1565/2013 DATED 06/08/2014.
Annexure IV TRUE COPY OF THE COVERING LETTER DATED
30/09/2014 SUBMITTED ALONG WITH THE
JUDGMENTS BEFORE THE LAND ACQUISITION
OFFICER, THALASSERY.
Annexure V TRUE COPY OF THE COVERING LETTER
SUBMITTED BEFORE THE DISTRICT COLLECTOR.
Annexure VI TRUE COPY OF THE COMMUNICATION DATED
10/09/2014 ISSUED BY THE SECRETARY OF
THALASSERY MUNICIPALITY.
Annexure VII TRUE COPY OF THE COMMUNICATION DATED
18/10/2014 ISSUED BY THE SECRETARY,
THALASSERY MUNICIPALITY.
Annexure VIII TRUE COPY OF THE REPLY BY THE 1ST
PETITIONER DATED 29/10/2014.
Annexure VIII(A) TRUE COPY OF THE POSTAL RECEIPT
EVIDENCING THE RECEIPT OF REPLY BY THE
MUNICIPALITY.
Annexure IX TRUE COPY OF THE COMMUNICATION DATED
23/12/2014.
Annexure X TRUE COPY OF THE COMMUNICATION DATED
10/07/2019 ISSUED BY THE MUNICIPALITY.
Annexure XI TRUE COPY OF THE COMMUNICATION DATED
13/08/2019.
APPENDIX OF CON.CASE(C) 1055/2022
PETITIONER ANNEXURES
Annexure I TRUE COPY OF THE JUDGMENT DATED
23.07.2013 IN AS 537/2000.
Annexure II TRUE COPY OF THE ORDER DATED 13.01.2014
IN C.C 22761/2013 OF THE HON'BLE SUPREME
COURT.
Annexure III TRUE COPY OF THE JUDGMENT IN WRIT APPEAL
NO. 1565/2013 .
Annexure IV TRUE COPY OF THE COVERING LETTER DATED
30.09.2014 SUBMITTED ALONG WITH THE
JUDGMENTS BEFORE THE LAND ACQUISITION
OFFICER, THALASSERY.
Annexure V TRUE COPY OF THE COVERING LETTER
SUBMITTED BEFORE THE DISTRICT COLLECTOR.
Annexure VI TRUE COPY OF THE COMMUNICATION DATED
10.09.2014 ISSUED BY THE SECRETARY OF
THALASSERY MUNICIPALITY TO THE
PETITIONERS .
Annexure VII TRUE COPY OF THE COMMUNICATION DATED
18.10.2014 ISSUED BY THE SECRETARY,
THALASSERY MUNICIPALITY .
Annexure VIII TRUE COPY OF THE REPLY DATED 29.10.2014.
Annexure VIII a TRUE COPY OF THE POSTAL RECEIPT
EVIDENCING THE RECEIPT OF REPLY BY THE
MUNICIPALITY.
Annexure IX TRUE COPY OF THE COMMUNICATION DATED
23.12.2014 .
Annexure 10 TRUE COPY OF THE COMMUNICATION DATED
10.07.2019.
Annexure XI TRUE COPY OF THE COMMUNICATION DATED
13.08.2019.
