T. Thomas Abraham vs Sunitha Jacob
2021 Latest Caselaw 16393 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
     WEDNESDAY, THE 4TH DAY OF AUGUST 2021 / 13TH SRAVANA, 1943
                        CON.CASE(C) NO. 717 OF 2021
   AGAINST THE ORDER/JUDGMENT IN WP(C) 25101/2017 OF HIGH COURT OF
                                  KERALA
PETITIONER:

              T. THOMAS ABRAHAM, AGED 81 YEARS, S/O. THOMAS, 'SHARON'
              VYTTILA, ERNAKULAM.
              BY ADV P.P.JACOB


RESPONDENTS:

              SUNITHA JACOB, AGED 43 YEARS, W/O. JACOB, TAHSILDAR,
              ALWAYE TALUK OFFICE, ALWAYE, ERNAKULAM, PIN - 683101.
              BY ADV GOVERNMENT PLEADER


  THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
04.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 717 OF 2021
                                 2




                              JUDGMENT

The directions in the judgment in W.P (C)No. 25101 of 2017

dated 16.12.2020 are complied with. Accordingly, the contempt

case is closed.

If the petitioner is aggrieved by other aspects related to

compliance, the petitioner is free to challenge it in

appropriate manner.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

PR CON.CASE(C) NO. 717 OF 2021

APPENDIX OF CON.CASE(C) 717/2021

PETITIONER ANNEXURE ANNEXURE I CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) 25101/2017 DATED 16.12.2020. ANNEXURE II TRUE PHOTOCOPY THE ORDER ISSUED BY THE DISTRICT COLLECTOR DATED 28.07.2015. ANNEXURE III TRUE PHOTOCOPY THE REPRESENTATION DATED 28.12.2020 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.

ANNEXURE IV TRUE PHOTOCOPY THE NOTICE OF HEARING ISSUED BY THE RESPONDENT DATED 1.3.2021.