Hima Ferin,Secretary, Top Heritage ... vs Arjun Pandian , Ias , District Collector ...
2024 Latest Caselaw 30733 Ker

Kerala High Court

Hima Ferin,Secretary, Top Heritage ... vs Arjun Pandian , Ias , District Collector ... on 30 October, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

CON.CASE(C) NO. 2763 OF 2024         1




                                                     2024:KER:81055
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 WEDNESDAY, THE 30TH DAY OF OCTOBER 2024 / 8TH KARTHIKA, 1946

                         CON.CASE(C) NO. 2763 OF 2024

        AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.14683 OF

2024 OF HIGH COURT OF KERALA

PETITIONER/S:
          HIMA FERIN,SECRETARY, TOP HERITAGE FLAT OWNER'S
          ASSOCIATION,
          AGED 30 YEARS
          W/O. FERIN FRANCIS , FLAT NO. 5 , TOP HERITAGE ,
          MACHINGAL LANE, THRISSUR DISTRICT, PIN 680 001, PIN
          - 680001

               BY ADV REBIN VINCENT GRALAN
RESPONDENT/S:

               ARJUN PANDIAN , IAS , DISTRICT COLLECTOR , THRISSUR

               AGED 35 YEARS
               COLLECTORATE, CIVIL LANE , AYYANTHOLE , THRISSUR
               DISTRICT, PIN - 680003



OTHER PRESENT:

               SRI.RENJITH.T.R, SR.GP


       THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.10.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 2763 OF 2024      2




                                                    2024:KER:81055




                      P.V.KUNHIKRISHNAN, J
                  --------------------------------------
                 Cont. Case (C) No. 2763 of 2024
                                     in
                    W.P.(C.) No. 14683 of 2024
                   --------------------------------------
             Dated this the 30th day of October, 2024



                               JUDGMENT

The Government Pleader submitted that as directed by

this Court, the hearing is scheduled today and the orders will

be passed within two weeks.

Recording the same, the contempt case is closed.

If there is any further violation, the petitioner can re-

open the contempt case.

sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

2024:KER:81055 APPENDIX OF CON.CASE(C) 2763/2024

PETITIONER ANNEXURES

Annexure A1 A CERTIFIED COPY OF THE JUDGEMENT BY THE HON'BLE HIGH COURT IN WP C NO. 14683 OF 2024 DATED 08.04.2024