St. Thomas Education And Charitable ... vs Ani Pn
2024 Latest Caselaw 30698 Ker

Kerala High Court

St. Thomas Education And Charitable ... vs Ani Pn on 30 October, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
                                     &
                     THE HONOURABLE MR. JUSTICE S.MANU
        Wednesday, the 30th day of October 2024 / 8th Karthika, 1946
                      WA NO. 1414 OF 2024(FILING NO.)
 JUDGMENT DATED 22.08.2024 IN Con.Case(C) 447/2024 OF HIGH COURT OF KERALA,
                                  ERNAKULAM
APPELLANT(S)/PETITIONER/PETITIONER/PETITIONER:

     ST. THOMAS EDUCATION AND CHARITABLE TRUST REP. BY THE MANAGING
     TRUSTEE FR. JOHN PUTHURAN, PUTHUR HOUSE, MARKET POST, MUVATTUPUZHA,
     ERNAKULAM DISTRICT, PIN - 686673.

    BY ADVS.SAJAN VARGHEESE K., LIJU. M.P
RESPONDENT(S)/CONTEMNOR/3RD RESPONDENT/3RD RESPONDENT:

     ANI PN, AGED 50 YEARS, FATHER'S NAME NOT KNOWN, THE REVENUE
     DIVISIONAL OFFICER, MUVATTUPUZHA,   ERNAKULAM DISTRICT, PIN -
     686661.

       BY GOVERNMENT PLEADER (Served On)




     This Unnumbered Writ appeal(Filing no.1414/2024) having come up for
orders on 30.10.2024, the court on the same day passed the following:




                                                          P.T.O
                            Nitin Jamdar, C.J. & S. Manu, J.
                            =-=-=-=-=-=-=-=-=-=-=-=-=-=
                               W.A.(F)No. 1414 of 2024
                            =-=-=-=-=-=-=-=-=-=-=-=-=-=
                        Dated this the 30th day of October, 2024

                                            ORDER

Nitin Jamdar, C.J.

Heard Mr. Sajan Vargheese K., learned counsel for the Appellant.

2. Learned counsel for the Appellant submitted that the Appellant is not the Contemnor but a party who had alleged contempt and while dismissing the contempt petition, costs have been directed to be paid by the Appellant who had alleged contempt. Therefore, the objection raised by the Registry that it should be contempt appeal is waived.

3. Register the appeal under Section 5 of the Kerala High Court Act, 1958 subject to the rights and contentions of the Respondent to this course of action.

4. Post on 20 November 2024.

Sd/-

Nitin Jamdar Chief Justice

Sd/-

S. Manu Judge vpv

30-10-2024 /True Copy/ Assistant Registrar