T.M.Abdul Hameed Khan vs Smt.P.K.Salini
2024 Latest Caselaw 33000 Ker

Kerala High Court

T.M.Abdul Hameed Khan vs Smt.P.K.Salini on 14 November, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

CON.CASE(C) NO. 2814 OF 2024
IN WP(C) NO.12215 OF 2021
                                     1


                                                      2024:KER:85332
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                  THE HONOURABLE MR. JUSTICE T.R.RAVI

   THURSDAY, THE 14TH DAY OF NOVEMBER 2024 / 23RD KARTHIKA, 1946

                     CON.CASE(C) NO. 2814 OF 2024

     AGAINST THE JUDGMENT DATED 05.07.2024 IN WP(C) NO.12215 OF

2021 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER:

             T.M.ABDUL HAMEED KHAN
             AGED 66 YEARS, S/O LATE MUMMY,
             THATTATHAZHATH HOUSE,
             MEZHATHUR P.O., KODANAD,
             PALAKKAD DISTRICT, PIN - 679 534


             BY ADVS.
             SRI.BINOY VASUDEVAN
             SRI.SREEJITH SREENATH



RESPONDENT/2ND RESPONDENT:

             SMT.P.K.SALINI
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             CONSTRUCTION ENGINEER,
             KERALA LAND DEVELOPMENT CORPORATION,
             PALACE ROAD, CHEMBUKAVU,
             THRISSUR., PIN - 682 020

             SRI. G. BAIJURAJ.
       THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 2814 OF 2024
IN WP(C) NO.12215 OF 2021
                                      2


                                                               2024:KER:85332




                               T.R.RAVI.J
            -------------------------------------------------------
                Contempt Case(C) No.2814 of 2024
                                     in
                       WP(C) No.12215 of 2021
           --------------------------------------------------------
            Dated this the 14th day of November, 2024


                               JUDGMENT

When the case is taken up, it is submitted that

the directions in the judgment have been complied with.

The contempt case is hence closed.

Sd/-

T.R.RAVI

JUDGE sn CON.CASE(C) NO. 2814 OF 2024 IN WP(C) NO.12215 OF 2021

2024:KER:85332 APPENDIX OF CON.CASE(C) 2814/2024

PETITIONER'S ANNEXURES

Annexure 1 TRUE COPY OF THE REPRESENTATION DATED 01-03-2024 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT

Annexure 2 CERTIFIED COPY OF THE INTERIM ORDER IN W.P.(C) NO.12215 OF 2021 DATED 05-07-2024

Annexure 3 TRUE COPY OF THE MINUTES OF THE HEARING SCHEDULED ON 23-07-2024