Muhammed P.P vs Midhun Premraj
2024 Latest Caselaw 32757 Ker

Kerala High Court

Muhammed P.P vs Midhun Premraj on 12 November, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

CON.CASE(C) NO. 1612 OF 2024
IN WP(C) NO.40481 OF 2023
                                         1
                                                      2024:KER:84129
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                  THE HONOURABLE MR. JUSTICE T.R.RAVI

   TUESDAY, THE 12TH DAY OF NOVEMBER 2024 / 21ST KARTHIKA, 1946

                        CON.CASE(C) NO. 1612 OF 2024

      AGAINST THE JUDGMENT DATED 08.12.2023 IN WP(C) NO.40481 OF

2023 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER:

             MUHAMMED P.P
             AGED 55 YEARS
             S/O. ABDU KURIKKAL, PADINJAREPPALLA,
             PAYYANADAM, MANNARKKAD,
             PALAKKAD DISTRICT, PIN - 678 583

             BY ADV BINIYAMIN K.S.


RESPONDENT/ 2nd RESPONDENT:

             MIDHUN PREMRAJ
             (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER)
             THE REVENUE DIVISIONAL OFFICER, OTTAPPALAM REVENUE
             DIVISIONAL OFFICE, RS ROAD, OTTAPPALAM,
             PALAKKAD DISTRICT, PIN - 679 101



             SRI. BIJOY CHANDRAN. 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. 1612 OF 2024
IN WP(C) NO.40481 OF 2023
                                      2
                                                               2024:KER:84129




                               T.R.RAVI.J
            -------------------------------------------------------
                Contempt Case (C) No.1612 of 2024
                                     in
                       WP(C) No.40481 of 2023
           --------------------------------------------------------
            Dated this the 12th day of November, 2024


                               JUDGMENT

When the case is taken up, the counsel for the

petitioner submits that the petitioner does not wish to

prosecute the contempt case. The contempt case is

hence dismissed as withdrawn.

Sd/-

T.R.RAVI

JUDGE sn CON.CASE(C) NO. 1612 OF 2024 IN WP(C) NO.40481 OF 2023

2024:KER:84129 APPENDIX OF CON.CASE(C) 1612/2024

PETITIONER'S ANNEXURES

Annexure-A1 CERTIFIED COPY OF THE JUDGMENT IN W.P. (C) NO. 40481/2023 DATED 08.12.2023

RESPONDENT'S ANNEXURES

Annexure R(a) TRUE COPY OF THE REPORT OF THE VILLAGE OFFICER MANNARKAD-2