Saju John vs Saiju P Jacob
2021 Latest Caselaw 17765 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. 1010 OF 2021
AGAINST THE ORDER/JUDGMENT DATED 29.01.2021 IN WP(C) 2372/2021
              OF HIGH COURT OF KERALA, ERNAKULAM
PETITIONER/PETITIONER IN WP(C)NO.2372/2021:

          SAJU JOHN
          AGED 50 YEARS
          S/O LATE JOHNY EAPEN, MUNDUCHIRACKAL, VELOOR
          P.O.VELOOR VILLAGE, KOTTAYAM TALUK, KOTTAYAM
          DISTRICT-686 003.


          BY ADV PRAVEEN K. JOY


RESPONDENT/RESPONDENT:

          SAIJU P JACOB
          AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
          THE TAHSILDAR, KOTTAYAM TALUK OFFICE, KOTTAYAM
          DISTRICT, PIN-686 002.


          BY SR. GOVT. PLEADER SRI.PREMCHAND R NAIR

      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.1010 of 2021




                                   JUDGMENT

It is submitted by the learned Government Pleader, on

instructions, that the directions in the judgment have been complied and

an order dated 22.07.2021 has been passed by the Tahsildar. This

submission is recorded and the contempt of Court Case is closed without

prejudice to the right of the petitioner, if any, to impugn the order now

passed in further proceedings, if so advised.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns

Con.Case(C).No.1010 of 2021

APPENDIX OF CON.CASE(C) 1010/2021

PETITIONER ANNEXURE

Annexure A1 THE CERTIFIED COPY OF THE JUDGMENT IN WPC 2372/2021 DATED 29.1.2021

Annexure A2 THE TRUE COPY OF THE ORDER PASSED BY THE DISTRICT COLLECTOR, KOTTAYAM DATED 25.1.2016

Annexure A3 THE TRUE COPY OF THE HEARING NOTICE DATED 5.3.2021

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE