Sasidharan N vs Mukund Thakur
2024 Latest Caselaw 26418 Ker

Kerala High Court

Sasidharan N vs Mukund Thakur on 3 September, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

  Con.Case(C) No.2232 of 2024


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                                              2024:KER:66603

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

       THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

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

                   CON.CASE(C) NO. 2232 OF 2024

    AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.6630

                 OF 2024 OF HIGH COURT OF KERALA

  PETITIONER(S)/PETITIONER:

              SASIDHARAN N,
              AGED 65 YEARS
              KOTTAYKKATTU VEEDU(ASHA BHAVANAM) MEMANA,
              OACHIRA P.O, KOLLAM DISTRICT, PIN - 690526


              BY ADV.
              SRI. UNNI. K.K. (EZHUMATTOOR)


  RESPONDENT(S)/3RD RESPONDENT:

       1      MUKUND THAKUR
              AGE NOT KNOWN, S/O NOT KNOWN TO THE
              PETITIONER REVENUE DIVISIONAL OFFICER(SUB
              COLLECTOR), REVENUE DIVISIONAL OFFICE CIVIL
              STATION, KOLLAM, PIN - 691013

       2      DEEPTHI K .P
              AGE NOT KNOWN, D/O NOT KNOWN TO THE
              PETITIONER , DEPUTY COLLECTOR(REVENUE
              RECOVERY) CIVIL STATION, KOLLAM,
              PIN - 691013
 Con.Case(C) No.2232 of 2024


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                                                  2024:KER:66603



       BY      ADV.       SRI.SANGEETHARAJ        N.R.,     PUBLIC
PROSECUTOR


       THIS    CONTEMPT       OF   COURT   CASE   (CIVIL)   HAVING
COME UP FOR ADMISSION ON 03.09.2024, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C) No.2232 of 2024


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                                               2024:KER:66603




                 P.V.KUNHIKRISHNAN, J.
             ---------------------------------------
            Con. Case(C) No.2232 of 2024
            ----------------------------------------
      Dated this the 03rd day of September, 2024




                              JUDGMENT

When this Con.Case(C) came up for

consideration, both sides submitted that the

directions in the judgment dated 28.02.2024 in

WP(C) No.6630/2024 have already been complied

with. If that be the case, there is no contempt in

this case. Hence, this Con.Case(C) can be closed.

Therefore, this Con.Case(C) is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE nvj

2024:KER:66603

APPENDIX OF CON.CASE(C) 2232/2024

PETITIONER ANNEXURES

ANNEXURE A CERTIFIED COPY OF THE JUDGEMENT DATED 28.02.2024 IN W.P[C]

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE