Bindhu Baby vs Meera.K
2024 Latest Caselaw 27726 Ker

Kerala High Court

Bindhu Baby vs Meera.K on 13 September, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

 Contempt Case (C)No. 2216 of 2024

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                                              2024:KER:69969

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 13TH DAY OF SEPTEMBER 2024 / 22ND BHADRA, 1946
                   CON.CASE(C) NO. 2216 OF 2024
         AGAINST     THE   ORDER/JUDGMENT   DATED   IN   WP(C)
 NO.10002 OF 2024 OF HIGH COURT OF KERALA
 PETITIONER(S)/PETITIONER IN WPC:

            BINDHU BABY
            AGED 51 YEARS
            W/O. BABY, RESIDING AT THOTTAKKARA HOUSE,
            MANJAPRA P.O., ERNAKULAM DISTRICT,
            PIN - 683581

            BY ADVS.
            DINESH MATHEW J.MURICKEN
            K.A.ABHILASH
            VINOD S. PILLAI
            MOHAMMED THAYIB N.M.
            NAYANA VARGHESE
            AHAMMAD SACHIN K.
            RIA VARGHESE
            JERRY PETER


 RESPONDENT(S)/3RD AND 5TH RESPONDENTS IN WPC:

     1      MEERA.K.
            AGE AND FATHER'S NAME NOT KNOWN TO THE
            PETITIONER, REVENUE DIVISIONAL OFFICER, RDO
            OFFICE, FIRST FLOOR, JACOB ROAD, FORT KOCHI,
            ERNAKULAM DISTRICT, PIN - 682001

     2      K.H. JALEEL
            AGE AND FATHER'S NAME NOT KNOWN TO THE
            PETITIONER THE VILLAGE OFFICER, MANJAPRA
            VILLAGE OFFICE, CHANDRAPURA, MANJAPRA P.O.,
 Contempt Case (C)No. 2216 of 2024

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                                          2024:KER:69969

           ERNAKULAM DISTRICT, PIN - 683581

           BY ADV.
           SRI.SANAL P. RAJ, GP



      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME
UP FOR ADMISSION ON 13.09.2024, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 Contempt Case (C)No. 2216 of 2024

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                                                       2024:KER:69969



               P.V.KUNHIKRISHNAN, J.
              ------------------------------
        Contempt Case (C)No. 2216 of 2024
      ----------------------------------------------
     Dated this the 13th day of September, 2024


                            JUDGMENT

When this Contempt Case (C) came up for

consideration, the learned Government Pleader

submitted that the directions in the judgment dated

14.03.2024 in W.P.(C) No.10002/2024 have already

been complied with. If that be the case, this Contempt

Case need not be retained here.

Therefore, this Contempt Case (C) is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM Contempt Case (C)No. 2216 of 2024

2024:KER:69969

APPENDIX OF CON.CASE(C) 2216/2024

PETITIONER ANNEXURES

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN W.P.(C)NO.10002 OF 2024 PASSED BY THIS HONOURABLE COURT DATED 14.03.2024

ANNEXURE A2 TRUE COPY OF THE RECEIPT DATED 30.03.2024 EVIDENCING SERVING OF ANNEXURE A1 JUDGMENT TO THE 1ST RESPONDENT

ANNEXURE A3 THE TRUE COPY OF THE RECEIPT DATED 30.03.2024 EVIDENCING SERVING OF ANNEXURE A1 JUDGMENT TO THE 2ND RESPONDENT

RESPONDENTS EXHIBITS : NIL //TRUE COPY// PA TO JUDGE