Kerala High Court
K.Anthru Haji vs Neelikandi Pokkar Haji And Another on 18 July, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 18TH DAY OF JULY 2024 / 27TH ASHADHA, 1946
CON.CASE(C) NO. 1173 OF 2007
AGAINST THE ORDER/JUDGMENT DATED 19.07.2007 IN WPC NO.14121 OF
2007 OF HIGH COURT OF KERALA
PETITIONER:
K.ANTHRU HAJI, AGED 46,
S/O. MOIDEEN HAJI, KANHAYI HOUSE,
KELLOOR P.O.,, MANANTHAVADY TALUK,
WAYANAD DISTRICT-670 645.
BY ADV SRI.PHILIP M.VARUGHESE
RESPONDENTS:
1 NEELIKANDI POKKAR HAJI AND ANOTHER
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,,
SECRETARY, DARUL FALAH AL-ISLAMIYA, P.B.NO.62,,
KALPETTA, WAYANAD, REG.NO.53/91,
REPRESENTED BY ITS
2 P.D. LEELAMMA
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,,
NOW WORKING AT SPECIAL GRADE SECRETARY,,
PANAMARAM GRAMA PANCHAYATH.
BY ADVS.
SRI.ELVIN PETER P.J.
SRI.MANOJ RAMASWAMY
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.07.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
-2-
COC No.1173 of 2007
MOHAMMED NIAS C.P., J.
-----------------------------------------------
Contempt of Court Case (Civil) No.1173 of 2007
---------------------------------------------
Dated this the 18th day of July, 2024
JUDGMENT
This Contempt of Court Case has been pending before this Court for so many years without even being listed before the Bench concerned since 2007. Under such circumstances, I feel justified in presuming that nothing survives for consideration in this case. Accordingly, this case is closed as infructuous. If the cause of action as alleged in the petition still survives, it shall be open to the parties concerned to file an application seeking restoration.
Subject to the above, this contempt case is closed as infructous.
Sd/-
MOHAMMED NIAS C.P. JUDGE dlk/20.7.2024