Payinkara Jayapalan vs Smt. Bini. K.U, Secretary, Kozhikode ...
2024 Latest Caselaw 25834 Ker

Kerala High Court

Payinkara Jayapalan vs Smt. Bini. K.U, Secretary, Kozhikode ... on 30 September, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

                                                          2024:KER:72705



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
            THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

       MONDAY, THE 30TH DAY OF SEPTEMBER 2024 / 8TH ASWINA, 1946

                        CON.CASE(C) NO. 2362 OF 2024
        AGAINST THE JUDGMENT DATED 03.11.2023 IN WP(C) NO.20495 OF 2022
                            OF HIGH COURT OF KERALA

PETITIONER(S)/PETITIONER:

            PAYINKARA JAYAPALAN
            AGED 71 YEARS
            S/O AYYAPAN, AGED 71 YEARS, PAYINKARA HOUSE, NEAR RAM
            MOHAN ROAD, CHINTHAVALAPPU, PUTHIYARA P.O, KOZHIKODE,
            PIN - 673 004.

            BY ADVS.
                 P.JERIL BABU
                 SRINATH GIRISH




RESPONDENT)(S)/ RESPONDENT NO.3:

            SMT. BINI. K.U, SECRETARY,
            KOZHIKODE MUNICIPAL CORPORATION
            CALICUT BEACH, NEAR AKASHA VANI, KOZHIKODE,
            PIN - 673 032.

            BY ADVS.
                 V. KRISHNA MENON, STANDING COUNSEL
                 C.N PRABHAKARAN, PUBLIC PROSECUTOR



      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION

ON 30.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case (C) No.2362 of 2024     : 2 :

                                                           2024:KER:72705




                   BECHU KURIAN THOMAS, J.
             ------------------------------------------------
                   Con.Case (C) No.2362 of 2024
           -----------------------------------------------------
           Dated this the 30th day of September, 2024


                               JUDGMENT

The learned Counsel for the respondent submitted

that the direction of this Court in Annexure 1 judgment

has been complied with. It is also submitted that an

order pursuant to Annexure 1 has been passed on

28.09.2024.

Recording the said submission, the Contempt Case is

closed.

Sd/-

BECHU KURIAN THOMAS JUDGE SRJ

2024:KER:72705

APPENDIX OF CON.CASE(C) 2362/2024

PETITIONER'S ANNEXURES

ANNEXURE 1 A CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W. P. (C) 20495/2022 DATED 03.11.2023.

ANNEXURE 2 A TRUE COPY OF CONTEMPT NOTICE DATED 11-06- 2024, ISSUED TO THE RESPONDENT.