Prajitha M vs Vishnuraj P I.A.S

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                        CON.CASE(C) NO. 518 OF 2022
 AGAINST THE     JUDGMENT DATED 22.10.21 IN WP(C) 22754/2021 OF HIGH
                              COURT OF KERALA
PETITIONER/PETITIONER:

             PRAJITHA M, AGED 44 YEARS
             W/O. AJITH B, MIDHILA, MANJUMMEL P.O,
             ERNAKULAM DISTRICT 683501

             BY ADVS.
             AVANEESH KOYIKKARA
             NEENA BASIL



RESPONDENT/4TH RESPONDENT:

             VISHNURAJ P I.A.S.
             [AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER]
             REVENUE DIVISIONAL OFFICER, FORT KOCHI,
             REVENUE DIVISIONAL OFFICE, JB JACOB RD, FORT KOCHI,
             KOCHI HEAD POST, ERNAKULAM 682 001


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 518 OF 2022     ..2..




                      JUDGMENT

The learned Counsel for the petitioner submits that the directions in the judgment dated 22.10.2021 has been complied with. Recording the said submission, the contempt of court case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/14/06/2022 CON.CASE(C) NO. 518 OF 2022 ..3..

APPENDIX OF CON.CASE(C) 518/2022 PETITIONER ANNEXURES Annexure A1 A CERTIFIED COPY OF JUDGMENT IN W.P9C)NO.

22754/2021 DATED 22-10-2021 Annexure A2 A COPY OF THE LETTER DATED 28-10-2021 FORWARDING THE JUDGMENT TO THE RESPONDENT HEREIN Annexure A2(A) A COPY OF THE POSTAL ACKNOWLEDGMENT CARD OF ANNEXURE A2