Latha.K vs Nandini Menon

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
        WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
                      CON.CASE(C) NO. 1090 OF 2022
     AGAINST THE JUDGMENT IN WP(C) 4289/2022 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN WPC:

           LATHA.K,
           AGED 41 YEARS
           D/O KUMARAN, AGED 41 YEARS , KUNNANATTINGAL.
           HOUSE, KAYILIYAD, PALAKKAD DISTRICT., PIN - 679122

           BY ADV C.K.RAMAKRISHNAN


RESPONDENT/NON-PARTY IN WPC:

           NANDINI MENON
           AGED 58 YEARS, FATHERS NAME NOTKNOWN TO THE PETITIONER,
           OFFICE OF THE CDPO, OTTAPPALAM ADDTIONAL PROJECT, SHOURNUR,
           PALAKKAD. DISTRICT,, PIN - 679122

           BY ADV. P.S. APPU, GOVERNMENT PLEADER



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
27.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1090 OF 2022
                                         2




                                  JUDGMENT

Dated this the 27th day of July, 2022 In view of the subsequent order passed, nothing survives for consideration and the Contempt of Court Case is closed. If the petitioner is entitled for any priority, the claim can be raised before the authorities.

Sd/-

V.G.ARUN JUDGE NB/27-7 CON.CASE(C) NO. 1090 OF 2022 3 APPENDIX OF CON.CASE(C) 1090/2022 PETITIONER ANNEXURES ANNEXURE A1 TRUE COPY OF THE G.O(MS)NO.453/2018 SJD DATED 26/07.2018.

ANNEXURE A2 TRUE COPY OF THE LETTER ISSUED BY THE WOMEN AND CHILD DEVELOPMENT DIRECTORATE THIRUVANANTHAPURAM DATED 03/06/2019. ANNEXURE. A3 TRUE COPY OF THE GOVERNMENT ORDER DATED 22/02/2020 NO.SJD - B2/406/2019 - SJD ANNEXURE A4 TRUE COPY OF THE APPLICATION DATED 01/08.2021 BEFORE THE HUMAN RIGHS COMMISSION BY THE PETITIONER.

ANNEXURE A5 TRUE COPY OF THE APPLICATION DATED 04/08/2011 BEFORE THE CDPO,OTTAPPALAM ANNEXURE A6 TRUE COPY OF THE APPLICATION DATED NIL BY THE PETITIONER BEFORE THE PROJECT DIRECTOR, INTEGRATED CHILD DEVELOPMENT SCHEME, PALAKKAD. ANNEXURE A7 TRUE COPY OF THE INTIMATION NOTICE ISSUED BY HUMAN RIGHTS COMMISSION DATED 30/11/2021. ANNEXURE A8 TRUE COPY OF THE REFERENCE REPORT FORWADED BY WOMEN AND CHILD DEVELOPMENT OFFICE DATED 03/11/2021.

ANNEXURE A9 TRUE COPY OF THE WRIT PETITION NO 4289/2022 ANNEXURE A10 CERTIFIED COPY OF THE JUDGEMENT DATED 17.03.2022. IN WPC 4289/2022 OF THIS HONOURABLE COURT.

ANNEXURE A11 TRUE COPY OF THE COMPLAINT BEFORE THE DISTRICT OFFICER, WCD, PALAKKAD,DATED 31.05,2022.

RESPONDENTS ANNEXURE: NIL TRUE COPY P.A. TO JUDGE