Hamza vs K.P.Kesavan Master
2024 Latest Caselaw 27115 Ker

Kerala High Court

Hamza vs K.P.Kesavan Master on 6 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                        2024:KER:68609




                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

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

                        CON.CASE(C) NO. 1265 OF 2010

         AGAINST THE JUDGMENT DATED 16.03.2010 IN WPC NO.22354 OF 2009 OF

                          HIGH COURT OF KERALA


PETITIONER/ 1ST RESPONDNET:

             HAMZA
             PUTHENAPEEDIKAYAIL HYDROSE, AGED 75 YEARS,,
             CHERUKUDANGAD AMSOM, KARAMBATHUR DESOM,, OTTAPALAM
             TALUK.

             BY ADVS.
                  SRI.SANTHEEP ANKARATH
                  SRI.V.C.MADHAVANKUTTY




RESPONDENTS/ PETITIONERS & 2ND RESPONDENT & 3RD PARTY:

     1       K.P.KESAVAN MASTER
             S/O.PUTHIYATTIL RAVUNNI NAIR, (AGE NOT KNOWN TO, THIS
             PETITIONER), CHERUKUDANGAD AMSOM,, KARAMBATHUR DESOM,
             OTTAPALAM TALUK, PIN-679 305.

     2       ACHUTHAN NAIR SO.PULLANIKKATTIL
             ACHUTHA PATHIYAR, (AGE NOT KNOWN TO THIS, PETITIONER),
             CHERUKUDANGAD AMSOM, KARAMBATHUR, DESOM, OTTAPALAM
             TALUK, PIN-679 305.

     3       RAMESH FATHERS NAME AND AGE NOT
             KNOWN TO THIS PETITIONER), VILLAGE OFFICER,, PARUTHUR
 Con.Case (C) No.1265 of 2010          : 2 :

                                                            2024:KER:68609



               VILLAGE, OTTAPALAM TALUK, PIN- 679 305.

      4        VASUDEVAN
               (FATHER'S NAME AND AGE NOT KNOWN TO THIS, PETITIONER), SUB
               DIVISIONAL MAGISTRATE,, OTTAPALAM-1.

               BY ADV. DHEERAJ, GOVERNMENT PLEADER


          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.1265 of 2010            : 3 :

                                                            2024:KER:68609




                                     JUDGMENT

It is submitted by the learned Counsel for the

petitioner that the Contempt of Court case is not pressed.

Accordingly, the Contempt of Court case is

dismissed as not pressed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SRJ