Thanseerkaja vs Sadiq
2024 Latest Caselaw 29269 Ker

Kerala High Court

Thanseerkaja vs Sadiq on 10 October, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

Con.Case(C) No.2083/2024                            1/2

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                Thursday, the 10th day of October 2024 / 18th Aswina, 1946
                 CONTEMPT CASE(C) NO. 2083 OF 2024(S) IN WP(C) 4139/2024

   PETITIONER/PETITIONER IN THE WP(C):


           THANSEERKAJA, AGED 43 YEARS, S/O. M.A. KAJA MOIDHEEN,
           KADEEJA MANZIL, KADAMKODE, KARINGARAPULLY,
           PALAKKAD DISTRICT, PIN - 678 551.

        BY ADVOCATES M/S. JACOB SEBASTIAN, WINSTON K.V., ANU JACOB &
                 BHARATH KRISHNAN G.

   RESPONDENTS/RESPONDENTS 2 AND 3 IN THE WP(C):


       1. SADIQ, THE ADDITIONAL TAHSILDAR (LAND RECORDS), TALUK OFFICE, CIVIL
          STATION, PALAKKAD DISTRICT, PIN - 678 001.
       2. SANTHEEP, THE VILLAGE OFFICER, MARUTHAROAD VILLAGE, MARUTHAROAD P.O,
          PALAKKAD DISTRICT, PIN - 678 007.

            BY GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   10.10.2024, the court on the same day passed the following:


                                                ORDER

It is submitted by the learned Government Pleader that pursuant to the direction of this Court in Annexure A1 judgment, an order has been passed.

Learned Government Pleader to produce the same along with a memo.

Post on 29/10/2024.

Sd/- MURALI PURUSHOTHAMAN JUDGE

10-10-2024 /True Copy/ Assistant Registrar

APPENDIX OF CON.CASE(C) 2083/2024 Annexure-A1 A CERTIFIED COPY OF THE JUDGMENT DATED 29.02.2024 IN W.P.(C) NO. 4139/2024 OF THIS HONOURABLE COURT.