Francis M.T vs C.Sreekumar
2024 Latest Caselaw 28163 Ker

Kerala High Court

Francis M.T vs C.Sreekumar on 24 September, 2024

COC No.2097 of 2024            1                  2024:KER:70820
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

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

                         CON.CASE(C) NO. 2097 OF 2024

        AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.8611 OF 2023 OF

                               HIGH COURT OF KERALA

PETITIONERS:

    1        FRANCIS M.T,AGED 71 YEARS
             SON OF THOMAS C/O AJAY JIYO THOTTUMKAL HOUSE
             KARIMKUNNAM P.O, THODUPUZHA, PIN - 685586

    2        LELAAMMA FRANCIS
             AGED 66 YEARS
             W/O FRANCIS C/O AJAY JIYO THOTTUMKAL HOUSE
             KARIMKUNNAM P.O, THODUPUZHA, PIN - 685586


             BY ADV UNNI. K.K. (EZHUMATTOOR)


RESPONDENT:

             C.SREEKUMAR,
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER THE
             TAHASILDAR(LAND RECORDS), TALUK OFFICE, CIVIL
             SATIATION, KOZHIKODU, PIN - 673020


             BY SMT.AMMINIKUTTY.K., SR.GP


     THIS     CONTEMPT    OF    COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 24.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 COC No.2097 of 2024                           2                              2024:KER:70820




                                 MOHAMMED NIAS C.P., J.
                          -----------------------------------------------
                      Contempt of Court Case (Civil) No.2097 of 2024
                           ---------------------------------------------
                        Dated this the 24th day of September, 2024

                                          JUDGMENT

Learned Government Pleader submits that the directions in the

judgment have been complied with. This is recorded. Accordingly, the contempt

case is closed.

Sd/-MOHAMMED NIAS C.P.

JUDGE

dlk/24.9.2024 COC No.2097 of 2024 3 2024:KER:70820

APPENDIX OF CON.CASE(C) 2097/2024

PETITIONERS ANNEXURES

ANNEXURE A CERTIFIED COPY OF THE JUDGEMENT DATED 5.4.2023 IN W.P[C] NO.8611/2023

ANNEXUREB TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT SHOWING THE REMITTANCE OF FEES ON 5.12.2023 ALONG WITH RECEIPT ISSUED BY THE 4TH RESPONDENT I

ANNEXURE C TRUE COPY OF THE LETTER DATED 1.7.2024 OF THE TALUK SURVEYOR

RESPONDENT'S ANNEXURES

ANNEXURE R1(A) TRUE COPY OF THE PROCEEDING NO.TLKKD/13492/2023-G5 DATED 20.09.2024 OF THE TAHSILDAR (LR), KOZHIKODE