Gopinathan.S vs Sadiq
2024 Latest Caselaw 28637 Ker

Kerala High Court

Gopinathan.S vs Sadiq on 26 September, 2024

Cont. Case(C).No.2033 of 2024        1

                                                 2024:KER:71929
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

 THURSDAY, THE 26TH DAY OF SEPTEMBER 2024 / 4TH ASWINA, 1946

                   CON.CASE(C) NO. 2033 OF 2024

         AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.33641 OF

2023 OF HIGH COURT OF KERALA

PETITIONER:

            GOPINATHAN.S,AGED 52 YEARS,S/O. SWAMINATHA
            MANNADIYAR, KARTHIKA, AISWARYA NAGAR, THONDIKULAM,
            NURANI P.O, PALAKKAD DISTRICT, PIN - 678004


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


RESPONDENTS:

     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-2
            VILLAGE, PARAKUNNAM P.O, PALAKKAD DISTRICT, PIN -
            678001



OTHER PRESENT:

            SRI. S.UNNIKRISHNAN, GP


      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 26.09.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Cont. Case(C).No.2033 of 2024        2

                                                     2024:KER:71929
                     VIJU ABRAHAM,J
                  -------------------
             Cont. Case(C).No.2033 of 2024
            -------------------------------
       Dated this the 26th day of September, 2024

                                JUDGMENT

When the matter was taken up for

consideration, the learned Government Pleader upon

instructions submitted that the direction in the

judgment has been complied with whereby the request

of the petitioner has been rejected. Leaving open

the right of the petitioner to challenge the same

in appropriate proceedings, if aggrieved by the

same, the Contempt Case is closed.

sd/-

VIJU ABRAHAM, JUDGE

pm

2024:KER:71929 APPENDIX OF CON.CASE(C) 2033/2024

PETITIONER'S ANNEXURES

Annexure-A1 A CERTIFIED COPY OF THE JUDGMENT DATED 08.11.2023 IN W.P.(C) NO. 33641/2023 OF THIS HONOURABLE COURT.