Aneesa vs M. Rainy, Village Officer
2024 Latest Caselaw 31162 Ker

Kerala High Court

Aneesa vs M. Rainy, Village Officer on 1 November, 2024

Author: T.R. Ravi

Bench: T.R.Ravi

                                                2024:KER:81337
CON.CASE(C) NO. 2685 OF 2024

                               1
          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

             THE HONOURABLE MR. JUSTICE T.R.RAVI

 FRIDAY, THE 1ST DAY OF NOVEMBER 2024 / 10TH KARTHIKA, 1946

                 CON.CASE(C) NO. 2685 OF 2024

     AGAINST THE JUDGMENT DATED 07.12.2023 IN WP(C) NO.41071

OF 2023 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER:

          ANEESA
          AGED 33 YEARS
          DAUGHTER OF ASHRAF, RESIDING AT PUTHENKADAVU HOUSE,
          PUTHUSSERY, KARUMALLOOR, NEDUMBASSERY, ERNAKULAM,
          PIN - 683585


          BY ADVS.
          K.Y.SAJEEB
          TOM MATHEW
          JOYCE PAUL
          SAJEN THAMPAN
          DEEPU ANIL
          SAJANA P.S.
          ANNA JEZITA DAVID
          AAGI JOHNY


RESPONDENT/2ND RESPONDENT:

          M. RAINY, VILLAGE OFFICER
          KARUMALLOOR VILLAGE, NEAR MAROTTICHUVADU BUS STOP,
          THATTAMPADY, KARUMALOOR, ERNAKULAM, PIN - 683511

          SMT. REKHA C. NAIR. SR. GP.
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 01.11.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                          2024:KER:81337
CON.CASE(C) NO. 2685 OF 2024

                                      2

                              T.R. RAVI, J.
              --------------------------------------------
                  Con.Case(C) No.2685 of 2024
                                       in
                     W.P(C).No.41071 of 2023
                  --------------------------------------------
            Dated this the 1st day of November, 2024

                             JUDGMENT

When the case is taken up, it is submitted by the

Counsel for the petitioner that the directions in the judgment

have been complied with.

In the above circumstances, the contempt case is

closed.

Sd/-

T.R.RAVI JUDGE

LEK 2024:KER:81337 CON.CASE(C) NO. 2685 OF 2024

APPENDIX OF CON.CASE(C) 2685/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO. 41071 OF 2023 DATED 07.12.2023