Santhosh vs Ajayakumar
2021 Latest Caselaw 11932 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

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

         Con.Case(C).No.652 OF 2021 IN WP(C). 17294/2020

   AGAINST THE JUDGMENT IN WP(C) 17294/2020(J) OF HIGH COURT OF
                              KERALA


PETITIONER/S:

                SANTHOSH
                AGED 44 YEARS
                S/O. N.TITUS. KANJIRAMVILA THEKKETHIL,
                KARIKUZHY, PADAPPAKKARA P.O., KUNDARA, KOLLAM

                BY ADV. SRI.SAJU J PANICKER

RESPONDENT/S:

                AJAYAKUMAR
                AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
                VILLAGE OFFICER, MULAVANA VILLAGE, MULAVANA ,
                KUNDARA, KOLLAM-691 501




                SMT MABLE C KURIAN, 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.652 OF 2021             2




                                   JUDGMENT

The learned Government Pleader submits that tax has been accepted from

the petitioner. In that view of the matter, the Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE sru

APPENDIX PETITIONER'S ANNEXURES:

ANNEXURE-I THE TRUE COPY OF THE JUDGMENT DATED 04.11.2020 IN WPC NO.17294 OF 2020 OF THIS HONBLE COURT

RESPONDENT'S ANNEXURES:NIL

//TRUE COPY//

P.A TO JUDGE