Shaji .P vs Saleem.K
2024 Latest Caselaw 33002 Ker

Kerala High Court

Shaji .P vs Saleem.K on 14 November, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

CON.CASE(C) NO. 184 OF 2024
IN WP(C) NO.34672 OF 2023
                                    1

                                                       2024:KER:85333


               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. 184 OF 2024

        AGAINST THE ORDER DATED 19.10.2024 IN WP(C) NO.34672 OF 2023

OF HIGH COURT OF KERALA

PETITIONER/PETITIONER:

            SHAJI .P
            AGED 43 YEARS
            S/O ABDU PAADAYIL VEEDU AGALI VILLAGE,
            AGALI, PALAKKAD DISTRICT, PIN - 678 581


            BY ADV SMT.K.SUNITHA VINOD


RESPONDENTS/RESPONDENTS 3, 8 & 9:

    1       SALEEM.K
            AGED 49 YEARS
            S/O PACKER, INSPECTOR OF POLICE,
            AGALI POLICE STATION , AGALI,
            MANNARKKAD, PALAKKAD DISTRICT, PIN - 678 581

    2       BALASUBRAHMANIYAM
            AGED 48 YEARS
            S/O ARUCHAMI GOUNDER, ALAMARAM,
            PUDUR P.O PUDUR , ATTAPPADI,
            PALAKKAD DISTRICT, PIN - 678 581

    3       RASHID M.B
            AGED 40 YEARS
            S/O BAPPUTTY , MANKIATH HOUSE,
            THAZHE OORU, AGALI , PALAKKAD, PIN - 678 581
 CON.CASE(C) NO. 184 OF 2024
IN WP(C) NO.34672 OF 2023
                                      2

                                                               2024:KER:85333
             BY ADVS.

             SRI.K.MOHANAKANNAN
             SRI.H.PRAVEEN (KOTTARAKARA)(K/736/2011)




             SRI. UNNIKRISHNAN.S. GP.


     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. 184 OF 2024
IN WP(C) NO.34672 OF 2023
                                       3

                                                                 2024:KER:85333
                                T.R.RAVI.J
             -------------------------------------------------------
                  Contempt Case(C) No.184 of 2024
                                      in
                        WP(C) No.34672 of 2023
            --------------------------------------------------------
             Dated this the 14th day of November, 2024


                                JUDGMENT

When the case is taken up, it is submitted that

this contempt case has been filed alleging violation of an

interlocutory order and the writ petition itself has been

disposed of.

In the above circumstances, this contempt case is

closed without prejudice to the right of the petitioner to

move an appropriate petition based on the final

judgment.

Sd/-

T.R.RAVI

JUDGE sn CON.CASE(C) NO. 184 OF 2024 IN WP(C) NO.34672 OF 2023

2024:KER:85333 APPENDIX OF CON.CASE(C) 184/2024

PETITIONER'S ANNEXURES

Annexure A CERTIFIED COPY OF THE ORDER DTD 19-10-2023 IN W.P ( C ) NO 34672/2023 OF THE HON'BLE HIGH COURT OF KERALA

Annexure B A TRUE COPY OF THE RECORDED VERSION OF THE MISCHIEFS OF THE RESPONDENTS 2 AND 3 CAUSED IN THE PROPERTY OF THE PETITIONER IS PRODUCED AS C.D

Annexure C A TRUE COPY OF THE FIR NO 07/2024 DTD 13-01- 2024 OF AGALI POLICE STATION