Kerala High Court
Praveen Krishna. V vs Meera. K. Ias on 27 June, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
THURSDAY, THE 27TH DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CON.CASE(C) NO. 1219 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.38509 OF 2023 OF
HIGH COURT OF KERALA
PETITIONER:
PRAVEEN KRISHNA. V
AGED 39 YEARS
S/O. T. M. VENKITESWARAN, RAGAMALIKA 379, 10TH
STREET, HARINAGAR, KUTTANKULANGARA, THRISSUR, PIN
- 680002
BY ADVS.
FARHANA K.H.
MUHASIN K.M.
RESPONDENT:
MEERA. K. IAS
(AGE AND FATHER'S NAME NOT KNOWN TO THE
PETITIONER), THE REVENUE DIVISIONAL OFFICER, FORT
KOCHI REVENUE DIVISIONAL OFFICE, K B JACOB ROAD,
FORT KOCHI, ERNAKULAM, PIN - 682001
OTHER PRESENT:
SR.GP-DEEPA NARAYANAN
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.06.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
Con. Case (C). No.1219 of 2024 :2:
VIJU ABRAHAM, J.
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Con. Case(C) No.1219 of 2024
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Dated this the 27th day of June, 2024
JUDGMENT
When the matter was taken up for consideration today, the learned Government Pleader upon instructions submitted that the directions in Annexure A1 judgment have been complied with.
Recording the above said submission, the Contempt of Court Case is closed.
Sd/-
VIJU ABRAHAM JUDGE sm/ Con. Case (C). No.1219 of 2024 :3: APPENDIX OF CON.CASE(C) 1219/2024 PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO. 38509/2023 DATED 23.11.2023