Kerala High Court
C.U Soloman vs St. Peter’S And St. Paul’S Syrian ... on 17 March, 2025
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
2025:KER:22530
R.P. No.335 of 2025 in Cont. Case (C) No.1631 of 2020
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
MONDAY, THE 17TH DAY OF MARCH 2025 / 26TH PHALGUNA, 1946
RP NO. 335 OF 2025
AGAINST THE ORDER DATED 06.02.2025 IN Con.Case(C)
NO.1631 OF 2020 OF HIGH COURT OF KERALA
REVIEW PETITIONERS/3RD PARTY:
1 C.U SOLOMAN, AGED 48 YEARS, S/O. UKKARU, TRUSTEE
OF THE ST PETER'S AND ST PAUL'S JACOBITE SYRIAN
CHURCH RESIDING AT KANNANAYIKARAL HOUSE, P.O.
CHALISSERRY, PALAKKAD ., PIN - 679 536
2 C.U RAJAN, AGED 20 YEARS, S/O. UKKARU, EXECUTIVE
MEMBER OF THE ST PETER'S AND ST PAUL'S JACOBITE
SYRIAN CHURCH RESIDING AT KANNANAYIKARAL HOUSE,
P.O. CHALISSERRY, PALAKKAD, PIN - 679 536
3 TITUS DAVID, AGED 54 YEARS, S/O. LATE DAVID,
SECRETARY OF THE ST PETER'S AND ST PAUL'S
JACOBITE SYRIAN CHURCH RESIDING AT P.O.
CHALISSERRY, ARIMBOOR HOUSE, PALAKKAD, PIN - 679
536
4 MURALEEDHARAN N, FATHERS NAME NOT KNOWN TO THE
PETITIONER, AGE NOT KNOWN TO THE PETITIONER, THE
DEPUTY SUPERINTENDENT OF POLICE, SHORNUR, PIN -
679 531
BY ADVS.
B.N.SHIVSANKAR
TINU T.JOSEPH
SINI V.S.
2025:KER:22530
R.P. No.335 of 2025 in Cont. Case (C) No.1631 of 2020
2
RESPONDENTS/RESPONDENTS/PETITIONER/WRIT PETITIONER &
RESPONDENTS:
1 ST. PETER'S AND ST. PAUL'S SYRIAN ORTHODOX
CHURCH,
CHALISSERRY P.O, CHALISSERY VILLAGE, PATTAMBI
TALUK, PALAKKAD DISTRICT - REPRESENTED BY ITS
VICAR FR. MATHEW JACOB PUTHUSSERY, PIN - 679 536
2 FR. MATHEW JACOB, AGED 56 YEARS, PUTHUSSERY, ,
S/O LATE YACOB, VICAR, ST. PETER'S AND ST.
PAUL'S SYRIAN ORTHODOX CHURCH, CHALISSERRY P.O,
CHALISSERRY VILLAGE, PATTAMBI TALUK, PALAKKAD
DISTRICT, PIN - 679 536
3 G. SIVA VIKRAM, FATHERS NAME NOT KNOWN TO THE
PETITIONER, AGE NOT KNOWN TO THE PETITIONER,
DISTRICT POICE CHIEF, PALAKKAD, PIN - 679 001
4 ARJUN PANDYAN, FATHERS NAME NOT KNOWN TO THE
PETITIONER, AGE NOT KNOWN TO THE PETITIONER,
REVENUE DIVISIONAL OFFICER, OTTAPALAM-, PIN -
679 501
5 PRATHAB A, FATHERS NAME NOT KNOWN TO THE
PETITIONER, AGE NOT KNOWN TO THE PETITIONER,
STATION HOUSE OFFICER AND CIRCLE INSPECTOR OF
POLICE, PATTAMBI, PALAKKAD DISTRICT, PIN - 679
536
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
17.03.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:22530
R.P. No.335 of 2025 in Cont. Case (C) No.1631 of 2020
3
ORDER
This contempt petition arises from an order alleging non compliance of the directions in W.P. (C) No.8528 of 2019. During the course of the implementation of the directions in the contempt case, the petitioners in the review petition have come up with a claim that one Kurishadi belongs to them and the review petitioners have title over it, and the writ petitioner, who is the petitioner in the contempt case, cannot claim rights over it.
2. The review petition is filed against the order in the contempt case. This Court cannot accede to the request of the review petitioners to adjudicate upon their claim in a contempt petition. However, the review petitioners can very well seek a review of the judgment that led to the contempt case. The review petitioners should be provided with certified copies of the writ petition by the registry on payment of necessary costs.
3. The Registry shall issue certified copies of W.P. (C) No.8528 of 2019 within a week on receipt of necessary costs.
The review petition is closed accordingly.
Sd/-
A.MUHAMED MUSTAQUE JUDGE PR 2025:KER:22530 R.P. No.335 of 2025 in Cont. Case (C) No.1631 of 2020 4 APPENDIX OF RP 335/2025 PETITIONER ANNEXURES Annexure A1 TRUE PHOTOCOPY OF ORIGINAL TITLE DEED BEARING NO. 473/2014 DATED 6/3/2014, EXECUTED BY NETTY @ MOLY Annexure A2 TRUE PHOTOCOPY OF ORIGINAL TITLE DEED BEARING NO. 2301/2014 DATED 8/12/2014, EXECUTED BY MUHAMMED Annexure A3 TRUE PHOTOCOPY OF ORIGINAL TITLE DEED BEARING NO. 472/2014 DATED 6/3/2014, EXECUTED BY LILLY Annexure A4 TRUE NOTARIZED COPY OF THE AFFIDAVIT SWORN BY NETTY @ MOLY DATED 17/2/2025 Annexure A5 TRUE NOTARIZED COPY OF THE AFFIDAVIT SWORN BY MUHAMMED DATED 17/2/2025 Annexure A6 TRUE NOTARIZED COPY OF THE AFFIDAVIT SWORN BY LILLY DATED 17/2/2025 Annexure A7 . TRUE COPY OF THE ORDER DATED 06/2/2025 IN CONTEMPT CASE (CIVIL) 1631/2020