Lalitha.P vs Madhavikutty M.S
2021 Latest Caselaw 11249 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

 WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

        Con.Case(C).No.320 OF 2021 IN WP(C). 5282/2020

     AGAINST THE ORDER/JUDGMENT DATED 25.02.2020 IN WP(C)
             5282/2020(I) OF HIGH COURT OF KERALA


PETITIONER/PETITIONER IN WP(C):

            LALITHA.P.
            AGED 74 YEARS
            D/O.PANKAJAKSHI AMMA, (ELECTION ID CARD NO.
            KL/19/133/245324), RESIDING AT MANAKKATTU
            VILAKAM, A. P. NILAYAM, KAZHAKOOTTAM P.O.,
            KAZHAKOOTTAM VILLAGE, THIRUVANANTHAPURAM-695 582.

            BY ADVS.
            SRI.G.RAJEEV
            SMT.LEKSHMI RAMAKRISHNAN
            SHRI.MUHAMMAD JASHEEN J.
            SHRI.REJITH RAJENDRAN
            SMT.BINCY JOB

RESPONDENT/1ST RESPONDENT IN WP(C):

            MADHAVIKUTTY M.S, AGED ABOUT 30 YEARS,
            D/O.R.SOORDAS, THE REVENUE DIVISIONAL OFFICER,
            CIVIL STATION, KUDAPPANAKKUNNU, KUDAPPANAKKUNNU
            P.O., THIRUVANANTHAPURAM-695 043.


            BY SR GOVERNMENT PLEADER SRI.A.J VARGHESE

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.320 OF 2021          :2:




                             JUDGMENT

It is submitted by the learned counsel for the petitioner that the

directions in the judgment dated 25.02.2020 in W.P.(C).No.5282 of 2020

have been complied with. Taking note of the said submission, the

Contempt of Court Case is closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns

APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE PETITION NO.J(E) NO.3082/19 BEFORE THE 1ST RESPONDENT.

ANNEXURE A2 CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO.5282/2020 PASSED BY THIS HONOURABLE COURT DATED 25.02.2020.

ANNEXURE A3 TRUE COPY OF THE NOTICE ISSUED BY THE PETITIONER THROUGH ADVOCATE TO THE RESPONDENT DATED 18.11.2020.

ANNEXURE A3(A) TRUE COPY OF THE POSTAL RECEIPT.

ANNEXURE A3(B) TRUE COPY OF THE ACKNOWLEDGMENT DUE CARD.

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE