C.Jayan vs Bini.K.U
2024 Latest Caselaw 26929 Ker

Kerala High Court

C.Jayan vs Bini.K.U on 6 September, 2024

Con.Case(C) No.2259/2024                       1/3

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
                 Friday, the 6th day of September 2024 / 15th Bhadra, 1946
                  CONTEMPT CASE(C) NO. 2259 OF 2024(S) IN WP(C) 18128/2023

      PETITIONER/PETITIONER IN THE WRIT PETITION:


                C.JAYAN, AGED 74 YEARS, SON OF APPU, THARAMMEL HOUSE,

                CHEVAYOOR P.O., KOZHIKODE TALUK AND DISTRICT,

                PIN - 673 017.

            BY ADVOCATE SRI. M.KRISHNAKUMAR

      RESPONDENT/RESPONDENT NO.2 IN THE WRIT PETITION:


                BINI.K.U, SECRETARY, KOZIKODE MUNICIPAL CORPORATION,

                CALICUT BEACH, NEAR AKASHVANI, KOZHIKODE DISTRICT,

                KERALA STATE, PIN - 673 032.


        This Contempt of court case (civil) having come up for orders on
   06.09.2024, the court on the same day passed the following:


                                                                      P.T.O.
 Con.Case(C) No.2259/2024                              2/3




                                      MOHAMMED NIAS C.P., J.
                               -----------------------------------------------
                           Contempt of Court Case (Civil) No.2259 of 2024
                                ---------------------------------------------
                             Dated this the 6th day of September, 2024


                                                ORDER

It is seen that the order passed by the Corporation pursuant to the

directions in Annexure A judgment is without referring to any of the

findings in the said judgment. Three weeks' time is granted to the

respondents to pass revised orders in tune with the directions in

Annexure A judgment.

Post on 15.10.2024.

Sd/-

MOHAMMED NIAS C.P.

JUDGE dlk/6.9.2024

06-09-2024 /True Copy/ Assistant Registrar

APPENDIX OF CON.CASE(C) 2259/2024 Annexure A THE CERTIFIED COPY OF THE JUDGMENT DATED 20-05-2024 IN WPC 18128 OF 2023 ON THE FILE OF THE HIGH COURT OF KERALA.

06-09-2024 /True Copy/ Assistant Registrar