Jameela vs Bindu
2024 Latest Caselaw 27401 Ker

Kerala High Court

Jameela vs Bindu on 11 September, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946

                       CON.CASE(C) NO. 1011 OF 2024

       AGAINST THE JUDGMENT DATED 21.06.2023 IN WP(C) NO.4275 OF

                       2022 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER IN WP:

            JAMEELA, AGED 64 YEARS
            D/O ABDUL AZEEZ, PAVOOR PUTHEN VEEDU, ASRAMAM GARDENS
            19, ASRAMAM, KOLLAM, KERALA, PIN - 691002

            A.MUHAMMED HASHIM
            P.ALI



RESPONDENT/3RD RESPONDENT IN WP:

            BINDU, D/O AND AGE NOT KNOWN TO THE PETITIONER,THE
            SECRETARY, MULLOOR RURAL CO-OPERATIVE SOCIETY (LTD) ,
            NO. T.1499., H.O BRANCH, MUKKOLA, MULLOOR P.O,
            VIZHINJAM., PIN - 695521

            K.B.PRADEEP
            NAMITHA SHAJI(K/001581/2024)



     THIS   CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION   ON    11.09.2024,   ALONG    WITH    Con.Case(C).1084/2024,       THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                      2024:KER:69726
CON.CASE(C) NO. 1011 OF 2024 & con.case

                                          2

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

  WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA,

                                     1946

                     CON.CASE(C) NO. 1084 OF 2024

         AGAINST THE JUDGMENT DATED 21.06.2023 IN WP(C) NO.618

                   OF 2022 OF HIGH COURT OF KERALA

PETITIONER/PETITIONERS IN WPC:

     1      LALITHA P.K., AGED 63 YEARS, W/O KRISHNANKUTTY.K
            RESIDING AT THANNININNAVILA , MUKKOLA MULLOOR P.O
            VIZHINJAM THIRUVANANTHAPURAM, PIN - 695521

     2      KRISHNANKUTTY.K., AGED 66 YEARS, S/O KOCHUKUNJAN
            RESIDING AT THANNININNAVILA , MUKKOLA MULLOOR P.O
            VIZHINJAM THIRUVANANTHAPURAM, PIN - 695521

            G.RAJEEV
            AJITH KUMAR.S
            NAVEEN RADHAKRISHNAN


RESPONDENT/3RD RESPONDENT IN WPC:

            BINDHU.S., AGED 50 YEARS
            THE SECRETARY MULLOOR RURAL CO OPERATIVE SOCIETY
            LTD. NO. T 1499 MULLOOR P.O VIZHINJAM
            THIRUVANANTHAPURAM, PIN - 695521

            K.B.PRADEEP
            NAMITHA SHAJI(K/001581/2024)


      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 11.09.2024, ALONG WITH Con.Case(C).1011/2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                         2024:KER:69726
CON.CASE(C) NO. 1011 OF 2024 & con.case

                                          3

                                  JUDGMENT

[Con.Case(C) Nos.1011/2024, 1084/2024]

By separate orders in the writ petitions, I have already

extended the time frame for compliance of the directions in the

judgment. Obviously, these contempt cases have now become

incapable of prosecution.

These contempt cases are, therefore, closed; however,

leaving liberty to the petitioners to file a fresh one after the

afore time frame also expires.

DEVAN RAMACHANDRAN JUDGE stu 2024:KER:69726 CON.CASE(C) NO. 1011 OF 2024 & con.case

APPENDIX OF CON.CASE(C) 1084/2024

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF THE JUDGMENT DATED 21.06.2023 IN WPC NO. 618 / 2022 OF THE HON'BLE HIGH COURT OF KERALA

Annexure A2 TRUE COPY OF THE LETTER DATED 31.07.2023 SENT BY THE PETITIONER TO THE 4TH RESPONDENT

Annexure A3 TRUE COPY OF THE DELIVERY REPORT DATED

ISSUED BY THE DEPARTMENT OF POSTS, INDIA, THIRUVANANTHAPURAM ( NORTH) DIVISION 2024:KER:69726 CON.CASE(C) NO. 1011 OF 2024 & con.case

APPENDIX OF CON.CASE(C) 1011/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 21.06.2023 IN WPC NO.4275/2022