Vijayalakshmi vs Shamin Sebastian
2024 Latest Caselaw 28137 Ker

Kerala High Court

Vijayalakshmi vs Shamin Sebastian on 24 September, 2024

Author: P. V. Kunhikrishnan

Bench: P.V.Kunhikrishnan

                                                   2024:KER:70942

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

   TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946

                    CON.CASE(C) NO. 2268 OF 2024

          AGAINST THE JUDGMENT DATED IN WP(C) NO.3114 OF 2024 OF

                         HIGH COURT OF KERALA


PETITIONER/PETITIONER:

             VIJAYALAKSHMI, AGED 68 YEARS
             W/O. SANKARAN NAIR, SREE SADANAM, EDAKKAD,
             PUTHIYANGADI,. KOZHIKODE, PIN - 673021

             BY ADVS.
             FARHANA K.H.
             MUHASIN K.M.


RESPONDENTS/R2 IN WPC/R4 IN WPC/NOT A PARTY IN WPC:

    1        SHAMIN SEBASTIAN
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             THE REVENUE DIVISIONAL OFFICER, VADAKARA REVENUE
             DIVISIONAL OFFICE, OPP. GOVT. REST HOUSE, PUTHIYAPPU,
             VADAKARA, KOZHIKODE, PIN - 673101
    2        BIJU, (AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER), THE VILLAGE OFFICER, CHEMANCHERI VILLAGE
             OFFICE, THIRUVANGOOR P.O., KOYILANDY,KOZHIKDOE-673304
    3        ANITHAKUMARI E, (AGE AND FATHER'S NAME NOT KNOWN TO
             THE PETITIONER), THE DEPUTY COLLECTOR (DM),
             COLLECTORATE, CIVIL STATION, WAYANAD ROAD,
             ERANHIPPALAM, KOZHIKODE, PIN - 673020
             SRI SANGEETHARAJ N R, PP


        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con Case (C) 2268/2024
                                   2

                                                     2024:KER:70942



                  P. V. KUNHIKRISHNAN, J.
               -------------------------------------------
                   Con Case (C) No.2268 of 2024
               -------------------------------------------
             Dated this the 24th day of September, 2024

                             JUDGMENT

The Government Pleader submitted that the directions of

this Court in W.P(C).No. 3114/2024 are complied. A copy of the

judgment passed is handed over to the counsel appearing for the

respondents. In the light of the above facts, the Contempt of Court

Case need not be retained.

Therefore, this Contempt of Court Case is closed.

Sd/-

P. V. KUNHIKRISHNAN JUDGE Sbna/24.09.2024 Con Case (C) 2268/2024

2024:KER:70942

APPENDIX OF CON.CASE(C) 2268/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO. 3114/2024 DATED 29.01.2024

Annexure A2 TRUE COPY OF THE RELEVANT PAGES OF THE G.O. (P) NO. 140/2024/RD DATED 27.06.2024, AUTHORIZING THE 3RD RESPONDENT AS COMPETENT AUTHORITY