Kerala High Court
C.P.Savad vs Ramanan on 29 July, 2015
Author: V. Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA ATERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
WEDNESDAY, THE 27TH DAY OF JANUARY 2016/7TH MAGHA, 1937
Con.Case(C).No. 1406 of 2015 (S) IN W.P.(C).15094/2015
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AGAINST THE JUDGMENT IN W.P.(C) NO. 15094/2015 OF HIGH COURT OF
KERALA DATED 29-07-2015
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PETITIONERS/PETITIONERS IN THE WRIT PETITION:
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1. C.P.SAVAD, AGED 31 YEARS
S/O.LALEELAKATH ABDUL KHADER,
LALEELAKATH HOUSE
P.O CHELERI, KANNUR 670 604.
2. CHOOTACHIPUTHIYAPURAYIL MUHAMMED ASHRAF,
AGED 29 YEARS
S/O.ABDUL KHADERHAJEELALEELAKATH, LALEELAKATH
C.P HOUSE, CHELERI, KANNUR 670 604.
3. C.P.SHIHABUDDEEN,
S/O.LALILAKATH ABDUL KHADER,
LALILAKATH P.O, CHELERI
KANNUR 670 604.
BY ADVS.SRI.G.SREEKUMAR (CHELUR)
SRI.K.ASHIS
RESPONDENT/3RD RESPONDENT IN THE WRIT PETITION:
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RAMANAN
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS
THE CHIEF TOWN PLANNER,
THIRUVANANTHAPURAM - 695 001
BY SR. GOVERNMENT PLEADER SMT. SANJEETHA K.A.
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27-01-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Con.Case(C).No. 1406 of 2015 (S)
APPENDIX
PETITIONER(S) ANNEXURES:-
ANNEXURE I : CERTIFIED COPY OF THE FINAL JUDGMENT IN W.P.(C). NO.
15094 OF 2015 DATED 29.7.2015 OF THIS HONOURABLE COURT
ANNEXURE II : THE ACKNOWLEDGMENT GIVEN BY THE RESPONDENT UPON
RECEIPT OF COPY OF JUDGMENT.
RESPONDENT(S) ANNEXURES :- NIL
/TRUE COPY/
P.A. TO JUDGE.
DCS
V. CHITAMBARESH, J
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Cont. of Court Case (C.) No. 1406 of 2015
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Dated this the 27th day of January, 2016
JUDGMENT
It is reported that Annexure I judgment has since been reversed.
The Contempt of Court Case is hence closed.
V. CHITAMBARESH JUDGE DCS