Biju Paul vs Kiran
2021 Latest Caselaw 11933 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

           THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

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

         Con.Case(C).No.622 OF 2021 IN WP(C). 26960/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 26960/2020(T) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER IN W.P.(C):

             BIJU PAUL, AGED 45 YEARS,
             S/O.PAUL, NEDUVELIL, MUTHALAPURAM P.O., ELANJI,
             MUVATTUPUZHA-686 665, REPRESENTED BY HIS POWER OF
             ATTORNEY HOLDER JOSE PAUL, AGED 47 YEARS, S/O.PAUL,
             NEDUVELIL, MUTHALAPURAM P.O., ELANJI, MUVATTUPUZHA-
             686 665.

             BY ADVS.
             SRI.RINNY STEPHEN CHAMAPARAMPIL
             SMT.ASHA ELIZABETH MATHEW

RESPONDENT/1ST RESPONDENT IN W.P.(C):

             KIRAN
             AGE & THE FATHER'S NAME NOT KNOWN TO THE PETITIONER
             THE REVENUE DIVISIONAL OFFICER, RDO OFFICE,GROUND
             FLOOR, PATTIMATTOM-MUVATTUPUZHA ROAD, MUVATTUPUZHA-
             686 673.

             BY ADV. SMT.RENJITA.G, GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.622 OF 2021 IN WP(C). 26960/2020

                                       2




                 Contempt Case (C) No.622 of 2021
                     --------------------------------------


                             JUDGMENT

The learned counsel for the petitioner submits that the

directions contained in the judgment have been complied with. In the

light of the submission made by the learned counsel for the petitioner,

this Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR

Mn JUDGE Con.Case(C).No.622 OF 2021 IN WP(C). 26960/2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A ONLINE CERTIFIED COPY OF THE JUDGMENT DATED 04.12.2020 OF THIS HON'BLE COURT IN WP(C) NO.26960/2020.

//TRUE COPY// PA TO JUDGE