Abdul Salam vs K. Meera
2024 Latest Caselaw 32701 Ker

Kerala High Court

Abdul Salam vs K. Meera on 12 November, 2024

CON.CASE(C) NO. 2390 OF 2024     1

                                              2024:KER:84349
           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

 TUESDAY, THE 12TH DAY OF NOVEMBER 2024 / 21ST KARTHIKA,

                                1946

                 CON.CASE(C) NO. 2390 OF 2024

           AGAINST THE JUDGMENT DATED 08.04.2024 IN WP(C)

           NO.13529 OF 2023 OF HIGH COURT OF KERALA

PETITIONERS/PETITIONERS IN W.P.(C):

    1       ABDUL SALAM
            AGED 56 YEARS
            SON OF SHAMSUDEEN, RESIDING AT 'SAFA', GREEN
            GARDENS RESIDENCE AREA, KARSHAKA ROAD, VADUTHALA
            P.O, ERNAKULAM., PIN - 682023

    2       SHEEBA N.S.
            AGED 50 YEARS
            WIFE OF ABDUL SALAM, RESIDING AT 'SAFA', GREEN
            GARDENS RESIDENCE AREA, KARSHAKA ROAD, VADUTHALA
            P.O, ERNAKULAM, PIN - 682023

            BY ADV P.M.MOHAMMED SHIRAZ

RESPONDENT/3RD RESPONDENT IN W.P.(C):

            K. MEERA
            AGED 35 YEARS
            FATHER'S NAME NOT KNOWN TO THE PETITIONER,
            REVENUE DIVISIONAL OFFICER, O/O THE REVENUE
            DIVISIONAL OFFICER, FORT KOCHI, KOCHI, PIN -
            682001

OTHER PRESENT:

            SMT. AMMINIKUTTY K., SR.GP
        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 12.11.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 2390 OF 2024                 2

                                                                                 2024:KER:84349


                        MOHAMMED NIAS C.P., J

               ............................................................

                     Con.Case(C) No.2390 of 2024

                 .............................................................

            Dated this the 12th day of November, 2024




                                     JUDGMENT

The learned counsel for the petitioners submit that the

direction in the judgment is complied with. This is recorded.

Accordingly, the Con.Case(C) No.2390 of 2024 is closed.

Sd/-

MOHAMMED NIAS C.P. JUDGE Anu

2024:KER:84349

APPENDIX OF CON.CASE(C) 2390/2024

PETITIONER ANNEXURES

Annexure - A TRUE COPY OF JUDGMENT DATED 08/04/2024 IN WP [C] NO. 13529 OF 2023

Annexure - B TRUE PHOTOCOPY OF RECEIPT NO. 22595 DATED 23/04/2024 ISSUED FROM OFFICE OF THE RESPONDENT

Annexure - C TRUE PHOTOCOPY OF EMAIL OF PETITIONERS DATED 23/07/2024