Devadas vs D.Jayakumar
2021 Latest Caselaw 17758 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
    FRIDAY, THE 27TH DAY OF AUGUST 2021 / 5TH BHADRA, 1943
                 CON.CASE(C) NO. 670 OF 2021
 ARISING FROM THE JUDGMENT DATED 18.01.2021 IN WP(C) 133/2021
                   OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN THE WP(C):

          DEVADAS
          AGED 50 YEARS
          S/O. SUBRAMANIAN, PULIKKAL HOUSE, KOTTEKAD P.O.,
          MALAMPUZHA, PALAKKAD DISTRICT, PIN-678 732


          BY ADVS.
          JACOB SEBASTIAN
          SRI.K.V.WINSTON
          SMT.ANU JACOB


RESPONDENT/2ND RESPONDENT IN THE WP(C):

          D.JAYAKUMAR, AGE AND FATHERS NAME NOT KNOWN TO THE
          PETITIONER,
          SECRETARY, PALAKKAD MUNICIPALITY, MUNICIPAL OFFICE,
          PALAKKAD,PIN-678 001


          BY ADV BINOY VASUDEVAN

      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.08.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                      :2:
Con.Case(C).No.670 of 2021




                               JUDGMENT

It is submitted by the learned counsel for the petitioner that the

impugned judgment has since been modified by a Division Bench of this

Court and under the said circumstances, the Contempt of Court Case

may be closed. This submission is recorded and the Contempt of Court

Case is closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns

Con.Case(C).No.670 of 2021

APPENDIX OF CON.CASE(C) 670/2021

PETITIONER ANNEXURE

ANNEXURE-A1 CERTIFIED COPY OF THE JUDGMENT DATED 18.01.2021 IN WPC NO.133/2021 OF THIS HONOURABLE COURT

ANNEXURE-A2 A TRUE COPY OF THE RECEIPT ISSUED BY THE RESPONDENT DATED 28.01.2021

RESPONDENTS ANNEXURE:NIL

//TRUE COPY//

P.A TO JUDGE