IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
CON.CASE(C) NO. 662 OF 2022
AGAINST THE JUDGMENT DATED 02.09.2021 IN WP(C) 17722/2021 OF HIGH
COURT OF KERALA
PETITIONER/PETITIONER IN W.P.(C.) NO.17722/2021:
1 V.R. RAJESH KUMAR
AGED 45 YEARS
S/O RAVEENDRAN PILLAI, VALYARAMEDAYIL HOUSE,
THENGELI P.O, KUTTOOR VILLAGE, THIRUVALLA.
PATHANAMTHITTA, PIN - 689106
BY ADVS.
T.P.PRADEEP
R.K.PRASANTH
MINIKUMARY M.V.
P.K.SATHEES KUMAR
RESPONDENT/1ST RESPONDENT IN W.P.(C.) NO.17722/2021 :
1 CHANDRASEKHARAN NAIR
(AGE & FATHER'S NAME ARE NOT KNOWN TO THE PETITIONER)
THE REVENUE DIVISIONAL OFFICER,
REVENUE DIVISIONAL OFFICE, THIRUVALLA,
PATHANAMTHITTA, PIN - 689101
BY ADV.SMT.VINITHA B., SENIOR GOVERNMENT PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 20.05.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
CON. CASE NO.662 OF 2022
2
JUDGMENT
Dated this the 20th day of May, 2022 The learned Government Pleader on instructions submits that an order has been passed on 30.04.2022 and the same has been communicated to the petitioner.
In the above view of the matter, the Contempt of Court Case is closed without prejudice to the contentions of the petitioner.
Sd/-
ANU SIVARAMAN JUDGE SKP/20.05 CON. CASE NO.662 OF 2022 3 APPENDIX OF CON.CASE(C) 662/2022 PETITIONER'S ANNEXURES: ANNEXURE A A CERTIFIED COPY OF THE JUDGMENT PASSED BY THIS HON'BLE HIGH COURT IN W.P.(C) NO. 17722/2021 DATED 02/09/2021. RESPONDENT'S ANNEXURES:NIL TRUE COPY P.A.TO JUDGE