Fasiludeen vs Vijayakumar
2024 Latest Caselaw 26632 Ker

Kerala High Court

Fasiludeen vs Vijayakumar on 5 September, 2024

                                                                 2024:KER:67879

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

    THURSDAY, THE 5TH DAY OF SEPTEMBER 2024 / 14TH BHADRA, 1946

                         CON.CASE(C) NO. 2172 OF 2024

      AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.2643 OF 2024 OF

                               HIGH COURT OF KERALA

PETITIONERS:
     1     FASILUDEEN.,
           AGED 56 YEARS
           S/O. ABDUL VAHID., MAHEEN MANZIL HOUSE, MADANKAVU,
           CHITHARA.P.O, KOLLAM., PIN - 691559
     2     SEENA,
           AGED 47 YEARS
           W/O FASILUDEEN MAHEEN MANZIL, MADANKAVU, CHITHARA.P.O.
           KOLLAM-, PIN - 691559
           BY ADVS.
           DENU JOSEPH
           MUHISEENA.V.Z
           MANJU M.K.
           JOYAL P. JOY


RESPONDENT:

             VIJAYAKUMAR,
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER
             TAHSILDAR,TALUK OFFICE, KOTTARAKKARA TALUK, OYOOR ROAD,
             THRIKKANNAMANGAL, KOTTARAKKARA, KOLLAM –, PIN -
             691506
             GP - S UNNIKRISHNAN


     THIS     CONTEMPT    OF    COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 05.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C) No. 2172 of 2024                   :2:




                                                                   2024:KER:67879


                          VIJU ABRAHAM , J.
               ===========================
                   Con.Case(C) No. 2172 of 2024
              ============================
              Dated this the 5th day of September, 2024

                               JUDGMENT

Above contempt of Court case is filed alleging non-compliance

of the direction in WP(C) No.2643 of 2024.

2. The learned Government Pleader upon instructions

submits that due to certain discrepancies in the application

regarding the survey number etc., the survey could not be

conducted, and this fact was intimated to the petitioners as per

Proceedings No.VOP/2411/24 dated 03.09.2024.

In view of the same, above contempt of Court case is closed

leaving open the right of the petitioners to challenge the

proceedings if aggrieved by the same.

Sd/-

VIJU ABRAHAM JUDGE

sbk/-

2024:KER:67879

APPENDIX OF CON.CASE(C) 2172/2024

PETITIONER ANNEXURES

Annexure.A1 THE CERTIFIED COPY OF JUDGMENT IN WPC NO.2643/2024 DATED 29.02.2024 OF THIS HON'BLE COURT

Annexure.A2 THE RECEIPT DATED 16.03.2024 ISSUED BY THE RESPONDENT