IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SATHISH NINAN
WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
CON.CASE(C) NO. 51 OF 2022
AGAINST THE JUDGMENT IN WP(C) 14060/2021 OF HIGH COURT OF
KERALA
PETITIONER/PETITIONER :
C.G. MARTHANDAN, AGED 60 YEARS,
SON OF SRI.GOVINDAN, USHASSIL, ARAYKKAPARAMBIL,
KADAVANTHARA P.O, KOCHI-682 020.
BY ADVS.
ANIL S.RAJ
K.N.RAJANI
RADHIKA RAJASEKHARAN P.
ANILA PETER
JOSE KILIANTHARA
MUHAMMED HARIS K.K.
SIMI S. ALI
RESPONDENT/1ST RESPONDENT:
SRI. VISHNU RAJ,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
REVENUE DIVISIONAL OFFICER, FORT KOCHI,
KOCHI P.O,PIN - 682 001
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 29.06.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
Con.Case (C) No.51 of 2022
in 2
WP(C) No.14060 of 2021
SATHISH NINAN, J.
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Con.Case (C) No.51 of 2022
in
WP(C) No.14060 of 2021
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Dated this the 29th day of June, 2022
JUDGMENT
It is reported that the directions in the judgment has since been complied with. Accordingly, the Contempt of Court Case is closed.
Sd/-
SATHISH NINAN, JUDGE amk Con.Case (C) No.51 of 2022 in 3 WP(C) No.14060 of 2021 APPENDIX PETITIONER'S ANNEXURES :
ANNEXURE A1 : CERTIFIED COPY OF THE JUDGMENT OF THE HON'BLE HIGH COURT IN WP(C) NO.14060 OF 2021 DATED 15-07-2021.
ANNEXURE A2 : TRUE COPY OF THE POSTAL ACKNOWLEDGMENT CARD.
ANNEXURE A3 : TRUE COPY OF THE NOTICE DATED 26-11-2021 SENT BY REGISTERED POST.