Saniya.M vs Mr. Abbas
2024 Latest Caselaw 29473 Ker

Kerala High Court

Saniya.M vs Mr. Abbas on 17 October, 2024

                                                                   2024:KER:77105
CON.CASE(C).NO.2650/2024

                                         1


                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

     THURSDAY, THE 17TH DAY OF OCTOBER 2024 / 25TH ASWINA, 1946

                        CON.CASE(C) NO. 2650 OF 2024

         AGAINST THE JUDGMENT IN WP(C) NO.20134 OF 2024 OF THE HIGH

COURT OF KERALA

PETITIONER/PETITIONER:

             SANIYA M., AGED 32 YEARS,
             D/O. M.A. MOHAMED BABU MOOPAN DOOR NO.CC 35/1617-B,
             JAWAHARLAL NEHRU STADIUM, PALARIVATTOM P.O, POONITHURA
             VILLAGE ERNAKULAM DISTRICT, PIN - 682025.

             BY ADV. SRI. SAIGI JACOB PALATTY


RESPONDENTS/RESPONDENTS:

     1       MR. ABBAS,
             THE AUTHORISED OFFICER UNDER THE PADDY LAND AND WET
             LAND ACT DEPUTY COLLECTOR (RR), COLLECTRATE, KAKKANAD
             CIVIL STATION, KAKKANAD P.O, ERNAKULAM DISTRICT, PIN -
             682030.

     2       SMT. MEERA,
             THE REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL
             OFFICE, FORT KOCHI FORT KOCHI P.O,ERNAKULAM DISTRICT,
             PIN - 682001.

             SRI. RIYAL DEVASSY, GP


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING    COME   UP   FOR
ADMISSION ON 17.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                                  2024:KER:77105
CON.CASE(C).NO.2650/2024

                                       2




                           MOHAMMED NIAS C. P. , J.
                  ===========================================
                         Cont. Case (C) No. 2650 of 2024
                 =============================================
                     Dated this the 17th day of October, 2024


                                JUDGMENT

The learned Government Pleader submits that the directions in the

judgment have been complied with on 14.10.2024. This is recorded. Nothing

further remains to be considered in this Contempt of Court case and accordingly,

the same is closed.

Sd/-

MOHAMMED NIAS C. P., JUDGE MMG 2024:KER:77105

APPENDIX OF CON.CASE(C).NO.2650/2024

PETITIONER'S ANNEXURE:

ANNEXURE 1 CERTIFIED COPY OF JUDGMENT DATED 5.07.2024 IN WP (C) NO.20134 /2024 BEFORE THIS HON'BLE HIGH COURT OF KERALA