Nirmala Haridas vs Ashgar Sha P.H
2021 Latest Caselaw 16553 Ker

Con.Case(C) No.1214/2021                            1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Thursday, the 5th day of August 2021 / 14th Sravana, 1943
             CONTEMPT CASE(C) NO. 1214 OF 2021(S) IN WP(C) 41009/2018
   PETITIONER/PETITIONER IN WPC 41009/2018:

           NIRMALA HARIDAS, W/O HARIDAS, AGED 58, KULANGARA HOUSE,
           MADAKKATHARA P.O, THRISSUR, PIN- 680 020.

         BY ADVS. M/S.S.VIDYASAGAR .
   RESPONDENTS/RESPONDENTS 2 AND 3 AND SOCIAL JUSTICE OFFICER, THRISSUR IN WPC
   41009/2018:

       1. ASHGAR SHA P.H., SOCIAL JUSTICE OFFICER, DISTRICT SOCIAL OFFICE,
          MINI CIVIL STATION, CHEMBUKAVU, THRISSUR, PIN- 680 020.
       2. RAMACHANDRAN. M., AMBAT HOUSE, MELEDATH LANE, CHEMBUKKAVU, THRISSUR-
          680 020.
       3. USHA, W/O.RAMACHANDRAN. M., AMBAT HOUSE, MELEDATH LANE, CHEMBUKKAVU,
          THRISSUR- 680 020.

        This Contempt of court case (civil) having come up for orders on
   05.08.2021, the court on the same day passed the following:
                                      ORDER

The petitioner will take out notice for respondents 2 and 3 by speed

post, returnable within one week.

In the meanwhile, the petitioner and the senior citizen Smt.Santha

are at liberty to approach the 1st respondent for compliance of the

directions in the judgment, and after they do so, the said Authority will

give full protection as has been ordered in the judgment.

List on 24/08/2021.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

05-08-2021 /True Copy/ Assistant Registrar