Vijayalakshmi.M vs Sadiq
2024 Latest Caselaw 28022 Ker

Kerala High Court

Vijayalakshmi.M vs Sadiq on 23 September, 2024

Con.Case (C) No.2042 of 2024
        in
W.P.(C) No.33655 of 2023           1
                                                      2024:KER:70772
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

    MONDAY, THE 23RD DAY OF SEPTEMBER 2024 / 1ST ASWINA, 1946

                       CON.CASE(C) NO. 2042 OF 2024

         AGAINST THE JUDGMENT DATED 09.11.2023 IN WP(C) NO.33655

OF 2023 OF HIGH COURT OF KERALA


PETITIONER/PETITIONER IN WP(C):

             VIJAYALAKSHMI.M, AGED 67 YEARS
             W/O.RADHAKRISHNAN, NANDHANAM HOUSE,
             AISWARYANAGAR, THONDIKULAM, NURANI P.O,
             PALAKKAD DISTRICT, PIN - 678004


             BY ADVS.
             JACOB SEBASTIAN
             WINSTON K.V
             ANU JACOB
             BHARATH KRISHNAN G.



RESPONDENTS/RESPONDENTS 2 AND 3 IN WP(C):

     1       SADIQ
             AGE AND FATHER'S NAME NOT KNOW TO THE PETITIONER,
             THE ADDITIONAL TAHSILDAR, (LAND RECORDS),
             TALUK OFFICE, CIVIL STATION,
             PALAKKAD DISTRICT, PIN - 678001

     2       ARAVIND
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             THE VILLAGE OFFICER, PALAKKAD-3 VILLAGE,
             PALAKKAD HEAD POST OFFICE,
             PALAKKAD DISTRICT, PIN - 678001


OTHER PRESENT:
           GP-S UNNIKRISHNAN

         THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.09.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C) No.2042 of 2024
        in
W.P.(C) No.33655 of 2023                       2
                                                                               2024:KER:70772

                                  VIJU ABRAHAM, J.
                  .................................................................
                         Con.Case (C) No.2042 of 2024
                                                 in
                             W.P.(C) No.33655 of 2023
                  .................................................................
                 Dated this the 23rd day of September, 2024


                                        JUDGMENT

When the matter was taken up for consideration the learned

Government Pleader upon instruction submits that the direction in the

judgment dated 09.11.2023 in W.P.(C) No.33655 of 2023 has been

complied with.

Recording the same the contempt of court case is closed.

Sd/-

VIJU ABRAHAM JUDGE

cks

in

2024:KER:70772 APPENDIX OF CON.CASE(C) 2042/2024

PETITIONER ANNEXURES

Annexure-A1 A CERTIFIED COPY OF THE JUDGMENT DATED 09.11.2023 IN W.P.(C) NO. 33655/2023 OF THIS HONOURABLE COURT.