Joseph P.T vs Somarajan A.S. (Age And Father’S Name ...
2024 Latest Caselaw 26427 Ker

Kerala High Court

Joseph P.T vs Somarajan A.S. (Age And Father’S Name ... on 3 September, 2024

                                                       2024:KER:67095
CON.CASE(C) NO. 1788/2024

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                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

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

                      CON.CASE(C) NO. 1788 OF 2024

       AGAINST THE JUDGMENT DATED 1.4.2024 IN WP(C)NO.6906/2023 OF

                        THE HIGH COURT OF KERALA

PETITIONER:

            JOSEPH P.T., AGED 78 YEARS,
            S/O THOMAN, PARAPADAN HOUSE ,BASLEHAM THIRUMUDIKUNNU,
            KARUKUTTY (P.O.) ERNAKUAM, PIN - 683576.

            BY ADV. SRI. BIJU.P.N.


RESPONDENT/RESPONDENT NO.3 IN WP(C):

            SOMARAJAN A.S.,
            THE VILLAGE OFFICER , KARUKUTTY VILLAGE KARUKUTTY,
            ERNAKULAM DISTRICT, PIN - 683576.

            SMT.AMMINIKUTTY K., SR.GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 03.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                  2024:KER:67095
CON.CASE(C) NO. 1788/2024

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                            MOHAMMED NIAS C. P. , J.
                 ==============================================
                          Cont. Case (C) No. 1788 of 2024
                 ==============================================
                     Dated this the 3rd day of September, 2024

                                  JUDGMENT

This Contempt of Court case is filed alleging non compliance of the

directions passed by this Court in the judgment in WP(C).No.6906/2023 dated

1.4.2024. In view of the dispute raised by the petitioner that the petitioner was

not served with a notice, this Court passed an order on 7.8.2024 directing the

learned Government Pleader to file a statement as to whether a notice was served

by the 3rd respondent Village Officer to the petitioner and to the other affected

parties before preparing sketch, as directed by this Court.

2. A memo has been filed producing copy of the notice which shows that

a notice was served which was accepted on behalf of the petitioner. It is further

stated that the petitioner is abroad. Under such circumstances, I do not think that

there is any disobedience committed by the respondent for continuing the

contempt proceedings. Accordingly, the Contempt of Court case is dismissed.

Sd/-

MOHAMMED NIAS C. P. , JUDGE MMG