Thomas Chacko vs Santhosh T.K
2024 Latest Caselaw 26984 Ker

Kerala High Court

Thomas Chacko vs Santhosh T.K on 6 September, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

                                                                 2024:KER:67836

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

       THE HONOURABLE THE ACTING CHIEF JUSTICE MR. A.MUHAMED MUSTAQUE

                                       &

                     THE HONOURABLE MR. JUSTICE S.MANU

         FRIDAY, THE 6TH DAY OF SEPTEMBER 2024 / 15TH BHADRA, 1946

                          CON.CASE(C) NO. 2337 OF 2024

        AGAINST THE JUDGMENT DATED 10.07.2024 IN WA NO.218 OF 2024 OF HIGH

                                COURT OF KERALA


PETITIONER/RESPONDENT NO.1 IN W.A.NO.218 OF 2024:

            THOMAS CHACKO, AGED 59 YEARS
            SON OF P.A.CHACKO, FLAT NO.7B, C.C.34/1129,
            SKYLINE SOLITARE APPARTMENTS, EDAPPALLY P.O,
            ERNAKULAM DISTRICT REPRESENTED BY HIS POWER OF ATTORNEY HOLDER
            MR.TONY JOSEPH SON OF CHETTUPUZHA VARGHESE JOSEPH,
            RESIDING AT 7A, SHANTHI KOITHARA, K.P.VALLON ROAD,
            KOCHI., PIN - 682020


            BY ADVS.
            K.JAGADEESH
            V.RENJU


RESPONDENT/RESPONDENT NO.2 IN W.A.NO.218 OF 2024:

            SANTHOSH T.K.,
            AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
            SECRETARY, THRIKKAKARA MUNICIPALITY, MUNICIPAL OFFICE,
            NGO QUARTERS, MAVELIPURAM ROAD, THRIKKAKARA P.O,
            ERNAKULAM DISTRICT, PIN - 682030

            SRI.S.JAMAL SC


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON

06.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 2337 OF 2024

                                      2

                                                          2024:KER:67836
                               JUDGMENT

A.MUHAMED MUSTAQUE ,Acg. C.J.

If the appellant is aggrieved, he is at liberty to approach the

learned Single Judge.

We have only dismissed the appeal filed by the 4 th respondent.

With the liberty to approach the learned Single Judge, this

Contempt of Court Case is closed.

Sd/-

A.MUHAMED MUSTAQUE ACTING CHIEF JUSTICE

Sd/-

S.MANU JUDGE rp CON.CASE(C) NO. 2337 OF 2024

2024:KER:67836 APPENDIX OF CON.CASE(C) 2337/2024

PETITIONER ANNEXURES

Annexure A.1 TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE COURT IN W.P© NO.26886 OF 2023 DATED 18-1-

Annexure A.2 TRUE PHOTOSTAT COPY OF THE APPLICATION FOR RENEWAL OF BUILDING PERMIT SUBMITTED TO THE RESPONDENT DATED 6-2-2024

Annexure A.3 TRUE PHOTOSTAT COPY OF THE RECEIPT ISSUED BY THE RESPONDENT ON RECEIVING ANNEXURE A.2 APPLICATION ON 7-2-2024

Annexure A.4 CERTIFIED COPY OF THE JUDGMENT IN W.A.NO.218 OF 2024 DATED 10-7-2024

Annexure A.5 TRUE COPY OF THE LETTER ISSUED BY THE PETITIONER TO THE RESPONDENT DATED NIL

Annexure A.6 ACKNOWLEDGMENT DUE CARD SIGNED BY THE RESPONDENT DATED 29-7-2024

Annexure A.7 TRUE PHOTOSTAT COPY OF THE LAWYERS NOTICE ISSUED ON BEHALF OF THE PETITIONER DATED 23- 8-2024