A.G.Annapoorneshwari vs Sri. C Anand
2024 Latest Caselaw 27301 Ker

Kerala High Court

A.G.Annapoorneshwari vs Sri. C Anand on 11 September, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                                                           2024:KER:69549

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Cont.Case(C) No. 1077 of 2024



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946


                            CON.CASE(C) NO. 1077 OF 2024

AGAINST THE JUDGMENT DATED 10.10.2023 IN WP(C) NO.24439 OF
                            2023 OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

                   A.G.ANNAPOORNESHWARI
                   AGED 53 YEARS
                   W/O GOVINDANKUTTY, GAJANANAM,
                   NANJAPPA NAGAR, T.S.ROAD, MANNARKKAD P.O,
                   PALAKKAD DISTRICT, PIN - 678582


                   BY ADV T.A.RAJAN

RESPONDENT/3RD RESPONDENT:

                   SRI. C ANAND
                   EXECUTIVE OFFICER, SREE APATHUKATHA
                   GANAPATHY DEVASWOM MANARKKAD,
                   PALAKKAD DISTRICT, PIN - 678582


                   BY ADV K.MOHANAKANNAN

OTHER PRESENT:

                   SRI K MOHANAKANNAN, FOR PARTY RESP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 11.09.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                                               2024:KER:69549

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Cont.Case(C) No. 1077 of 2024




                                JUDGMENT

When the matter is taken up, the learned counsel appearing for

the petitioner submitted that the directions in the judgment have been

complied with and the petitioner has no further grievance.

In view of the said submission, this Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

APM 2024:KER:69549

APPENDIX OF CON.CASE(C) 1077/2024

PETITIONER ANNEXURES

Annexure 1 CERTIFIED COPY OF THE JUDGMENT DATED 10-10-2023 OF THIS HON'BLE COURT IN

Annexure 2 TRUE COPY OF THE REPRESENTATION DATED 04.11.2023 OF THE PETITIONER

Annexure 3 TRUE COPY OF THE REPLY LETTER DATED 08-12.2023 OF THE RESPONDENT

Annexure 4 TRUE COPY OF THE LETTER DATED 19.12.2023 OF THE PETITIONER

RESPONDENT ANNEXURES

Annexure R1(a) TRUE COPY OF THE PROCEEDINGS NO.A5/ 699/2021/MDB(K.DIS) DATED 19-4-2021 OF THE ASST.COMMISSIONER, MALABAR DEVASWOM BOARD PALAKKAD

Annexure R1(b) TRUE COPY OF THE REPRESENTATION DATED 17-5-2023 WITH ANNEXURES TO THE ASSISTANT COMMISSIONER,

Annexure R1(c) TRUE COPY OF THE COMMUNICATION NO.A5/758/2023 DATED 24-8-2023 OF THE ASSISTANT COMMISSIONER

Annexure R1(d) TRUE COPY OF THE REMINDER BY COMMUNICATION DATED 27-9-2023 WAS SENT BY THE RESPONDENT TO THE ASST.COMMISSIONER,

Annexure R1(e) TRUE COPY OF THE COMMUNICATION NO.A5/3632/2023/M.D.B DATED 03-01-2024 OF THE ASSISTANT COMMISSIONER

Annexure R1(f) TRUE COPY OF THE REPRESENTATION DATED 2024:KER:69549

15-1-2024 SENT BY THIS RESPONDENT TO THE COMMISSIONER, MALABAR DEVASWOM BOARD

Annexure R1(g) TRUE COPY OF THE INCOME AND EXPENDITURE STATEMENT OF THE TEMPLE OF THE YEAR 2023 DATED NIL

Annexure R1(h) TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE RESPONDENT BEFORE THE COMMISSIONER MALABAR DEWASWOM BOARD DTD. 01.07.2024