Paul Nellissery vs Nisha R.Das
2024 Latest Caselaw 33239 Ker

Kerala High Court

Paul Nellissery vs Nisha R.Das on 15 November, 2024

                                                                   2024:KER:86207
CON.CASE(C).NO.3024/2024

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               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

             THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

    FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946

                        CON.CASE(C) NO. 3024 OF 2024

        AGAINST THE JUDGMENT IN WP(C) NO.28014 OF 2024 OF THE HIGH

                               COURT OF KERALA

PETITIONER/PETITIONER:

             PAUL NELLISSERY, AGED 67 YEARS,
             S/O DEVASSY NELLISSERY HOUSE, PULLAZHY P.O., THRISSUR
             DISTRICT, PIN - 680012.

             BY ADVS. M/S.BINOY VASUDEVAN & SREEJITH SREENATH


RESPONDENT/1ST RESPONDENT:

             NISHA R.DAS,
             TAHSILDAR, (LAND RECORDS), TALUK OFFICE, PALACE ROAD,
             THRISSUR, PIN - 680020.

             SMT.DEVI SHRI R., GP


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING    COME   UP   FOR
ADMISSION ON 15.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                               2024:KER:86207
CON.CASE(C).NO.3024/2024

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                         MOHAMMED NIAS C. P. , J.
               ============================================
                       Cont. Case (C) No. 3024 of 2024
               ============================================
                 Dated this the 15th day of November, 2024

                               JUDGMENT

The learned Government Pleader submits that orders have been

passed on 5.11.2024, which the petitioner has produced as Annexure A7, in

compliance with the judgment.

In view of the above, without prejudice to the right of the petitioner to

challenge the said order, this Contempt of Court case is closed.

Sd/-

MOHAMMED NIAS C. P., JUDGE

MMG 2024:KER:86207

APPENDIX OF CON.CASE(C).NO.3024/2024

PETITIONER'S ANNEXURES:

ANNEXURE 1 TRUE COPY OF ORDER NO.K.DIS.10135/95/D1 DATED 13-10-95 ALONG WITH A TYPED COPY

ANNEXURE 2 TRUE COPY OF ORDER NO.K.DIS. 10137/95/D1 DATED 13-10-95 ALONG WITH A TYPED COPY

ANNEXURE 3 TRUE COPY OF ORDER NO.K.DIS.SR.133/96/D1 DATED 12-04-96 ALONG WITH A TYPED COPY

ANNEXURE 4 TRUE COPY OF ORDER NO.SR.134/96/D1 DATED 12-04-96 ALONG WITH A TYPED COPY

ANNEXURE 5 TRUE COPY OF ORDER NO.SR.132/96/D1 DATED 12-04-96 ALONG WITH A TYPED COPY

ANNEXURE 6 ON-LINE CERTIFIED COPY OF THE JUDGMENT DATED 11-09-2024 IN W.P.(C) NO.28014 OF 2024

ANNEXURE 7 TRUE COPY OF ORDER NO.B10/3958/2024 DATED 05-11-2024 ISSUED BY THE RESPONDENT