K.N. Mohanan vs J. Thajudeen
2024 Latest Caselaw 26215 Ker

Kerala High Court

K.N. Mohanan vs J. Thajudeen on 3 September, 2024

                                                           2024:KER:66514
Con. Case (C) No.1718 of 2024       :1:

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

   TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946

                         CON.CASE(C) NO. 1718 OF 2024

          AGAINST THE JUDGMENT IN WP(C) NO.8370 OF 2023 OF HIGH

COURT OF KERALA

PETITIONER

              K.N. MOHANAN
              AGED 65 YEARS
              S/O. NARAYANAN NAIR, KONNICKAL HOUSE, RAYAMANGALAM,
              PERUMBAVOOR, ERNAKULAM, PIN - 683549


              BY ADV K.C.VINCENT

RESPONDENTS:
    1     J. THAJUDEEN
          AGED 52 YEARS
          FATHER&8217;S NAME NOT KNOWN TO THE PETITIONER, THE
          TAHSILDAR, KUNNATHUNADU TALUK, PERUMBAVOOR P.O.,
          ERNAKULAM, PIN - 683543

      2       PADMASAGAR
              AGED 54 YEARS
              FATHER’S NAME NOT KNOWN TO THE PETITIONER,
              THE TAHSILDAR (LAND RECORDS), KUNNATHUNADU TALUK,
              PERUMBAVOOR P.O., ERNAKULAM, PIN - 683543

              GP - S. UNNIKRISHNAN
       THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.09.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                        2024:KER:66514
Con. Case (C) No.1718 of 2024    :2:




                            VIJU ABRAHAM, J.
          --    -- -- -- -- -- -- -- -- -- -- -- --
                     Con. Case (C) No.1718 of 2024
          --    -- -- -- -- -- -- -- -- -- -- -- --
                 Dated this the 3rd day of September 2024

                                JUDGMENT

The respondent is personally present.

The learned Government Pleader submits that orders have

been issued pursuant to the direction issued by this Court. In view

of the same, leaving open the right of the petitioner to challenge

the above said order in appropriate proceedings, if he is aggrieved

by the same, the Contempt of Court Case is closed.

Sd/-

VIJU ABRAHAM JUDGE sm/ 2024:KER:66514

APPENDIX OF CON.CASE(C) 1718/2024

PETITIONER ANNEXURES

Annexure A1 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE TAHSILDAR DATED 12.01.2023

Annexure A2 A CERTIFIED COPY OF THE JUDGMENT OF THIS HON’BLE COURT DATED 20.04.2023 IN W.P.(C) NO. 8370 OF 2023

Annexure A3 A CERTIFIED COPY OF THE ORDER DATED 03.07.2023 IN I.A. NO. 2 OF 2023 IN W.P. (C) NO. 8370 OF 2023

Annexure A4 A TRUE COPY OF THE JUDGMENT IN CON. CASE (C) NO. 1338 OF 2023 DATED 10.07.2023 IN W.P.(C) NO. 8370 OF 2023 DATED 20.04.2023.