James Mathew vs S.Suhas Ias
2021 Latest Caselaw 11873 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

         THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

        FRIDAY, THE 09TH DAY OF APRIL 2021/19TH CHAITHRA, 1943

         Con.Case(C).No.2163 OF 2020 IN WP(C).NO.1552 OF 2018

  AGAINST THE JUDGMENT DATED 16.01.2018 IN W.P(C).NO.1552/2018(T) OF
                         HIGH COURT OF KERALA


PETITIONER/PETITIONER:

              JAMES MATHEW
              S/O. N.J. MATHEW, NEERAKAL HOUSE, PAYYANADU POST,
              MANJERI, MALAPPURAM DIST., PIN-676 122, REPRESENTED BY
              HIS POWER OF ATTORNEY, HOLDER SHAJI PATHIYAMATTAM,
              AGED 49 YEARS, S/O.MATHEW (LATE), PATHIYAMATTAM HOUSE,
              PAYYANADU POST, MANJERI, MALAPPURAM DIST., PIN-676 122

              BY ADV. SRI.AVANEESH KOYIKKARA

RESPONDENT/4TH RESPONDENT:

              S.SUHAS IAS
              (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
              THE DISTRICT COLLECTOR, ERNAKULAM, CIVIL STATION,
              KAKKANAD POST, ERNAKULAM-682 030

              BY SMT.RAJI T. BHASKAR, GOVERNMENT PLEADER

         THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
    ADMISSION ON 09.04.2021, THE COURT ON THE SAME DAY DELIVERED
    THE FOLLOWING:
 Con.Case (C).No.2163/2020      :: 2 ::




                            JUDGMENT

Taking note of the submission of the learned Government

Pleader that an order has been passed by the District Collector

on 09.04.2021, a copy of which is produced in Court, the

Contempt of Court Case is closed, without prejudice to the right

of the petitioner to impugn the said order so passed in

appropriate proceedings , if so advised.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

prp/9/4/21 Con.Case (C).No.2163/2020 :: 3 ::

APPENDIX

PETITIONER'S EXHIBITS:

ANNEXURE 1 CERTIFIED COPY OF THE JUDGMENT IN W.P.C NO.

1552/2018 DATED 16.01.2018 OF THIS HON'BLE COURT.

ANNEXURE 2 THE TRUE COPY OF THE COVERING LETTER DATED DATED 23.01.2018 FOR SUBMITTING THE JUDGMENT BEFORE THE RESPONDENT ALONG WITH THE RECEIPT AND ACKNOWLEDGMENT CARD.

ANNEXURE 3 THE TRUE COPY OF THE LLMC REPORT DATED 30.09.2020 SUBMITTED BEFORE THE RESPONDENT ALONG WITH THE RECEIPT AND THE RESPONDENT ALONG WITH THE RECEIPT AND THE ACKNOWLEDGMENT CARD.

ANNEXURE 4 THE TRUE COPY OF THE REMINDER DATED 04.12.2020 OF THE PETITIONER.

RESPONDENTS EXHIBITS: NIL.

//TRUE COPY//

P.S. TO JUDGE