C.K.Suresh Babu vs Dr Asha Thomas Ias
2021 Latest Caselaw 11532 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

                                     &

                 THE HONOURABLE MR. JUSTICE GOPINATH P.

    THURSDAY, THE 08TH DAY OF APRIL 2021 / 18TH CHAITHRA, 1943

           Con.Case(C).No.1601 OF 2020 IN OP(KAT). 118/2016

AGAINST THE ORDER/JUDGMENT IN OP(KAT) 118/2016(Z) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER:

               C.K.SURESH BABU
               AGED 72 YEARS
               S/O C.R.KANNAN, FOREST RANGE OFFICER (RETD),
               RESIDING AT THOPPIL HOUSE, SASTHAM KAVALA,
               NEDUMBAKKAD, CHERTHALA, ALAPPUZHA DISTRICT

               BY ADVS.
               SRI.M.SASINDRAN
               SRI.S.SHYAM KUMAR

RESPONDENTS/RESPONDENTS:

      1        DR ASHA THOMAS IAS
               AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER
               SECRETARY TO GOVERNMENT, DEPARTMENT OF FOREST AND
               WILDLIFE, SECRETARIAT, THIRUVANANTHAPURAM-695 001.

      2        P. RANJITH KUMAR,
               AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
               THE DIVISIONAL FOREST OFFICER, SOUTH WAYANAD
               DIVISION, KALPETTA, WAYANAD DISTRICT-673 121.


OTHER PRESENT:

               SPL GP SANDESH RAJA

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con. Case (C) No.1601/2020              -2-



                                JUDGMENT

A.K.Jayasankaran Nambiar, J:

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

the judgment dated 05-08-2020 have been complied. Taking note of the said

submission the contempt of court case is closed.

(Sd/-) A.K. JAYASANKARAN NAMBIAR JUDGE

(Sd/-) GOPINATH P.

JUDGE AMG

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE JUDGMENT DATED 5.8.2020 IN OPKAT NO 118/2016

ANNEXURE A1(A) TRUE COPY OF THE LETTER ISSUED BY THE PETITIONER TO THE 2ND RESPONDENT ON 24.8.2020

ANNEXURE A1(B) TRUE COPY OF THE ACKNOWLEDGMENT SHOWING THE RECEIPT OF ANNEXURE A1 (A) BY HE 2ND RESPONDENT

ANNEXURE A1(C) TRUE COPY OF THE LETTER DATED 8.9.2020 SENT BY THE PETITIONER TO THE 1ST RESPONDENT

ANNEXURE A11 TRUE COPY OF THE POSTAL RECEIPT DATED 18.8.2020 SENDING THE COPY OF THE JUDGMENT TO THE 1ST RESPONDENT

ANNEXURE A11(A) TRUE COPY OF THE POSTAL RECEIPT DATED 18.8.2020 SENDING THE COPY OF THE JUDGMENT TO THE 2ND RESPONDENT