N.Mohanan vs Rajamanikkyam.I.A.S
2021 Latest Caselaw 3617 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

     MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942

        Con.Case(C).No.43 OF 2015(S) IN WP(C). 13498/2014

 AGAINST THE     JUDGMENT IN WPC 13498/2014 DATED 03-06-2014 OF HIGH
                            COURT OF KERALA


PETITIONER/PETITIONER:

               N.MOHANAN, AGED 62 YEARS
               S/O. V.K.NANU, HARIPURAM HOUSE,
               KOTTANAD P.O., 689615, THIRUVALLA.

               BY ADV. SMT.BINDU SREEKUMAR

RESPONDENT/CONTEMNOR :

               RAJAMANIKKYAM.I.A.S
               (AGE & FATHERS NAME NOT KNOWN TO THE PETITIONER)
               THE DISTRICT COLLECTOR, COLLECTORATE, KAKKANAD,
               ERNAKULAM, COCHIN-682 030.


OTHER PRESENT:

               SRI. A.J. VARGHESE-SR. G.P.

THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD ON
01.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.43 OF 2015(S) IN WP(C). 13498/2014


                                                               2




                                                        JUDGMENT

The learned counsel appearing for the petitioner submits

that the directions issued by this Court had been

complied with. Under such circumstances, nothing

further survives to be considered in this Contempt. The

Contempt Case is hence closed.

Sd/-

A.M.SHAFFIQUE, JUDGE AMV/03/02/2021 Con.Case(C).No.43 OF 2015(S) IN WP(C). 13498/2014

APPENDIX

PETITIONERS ANNEXURES :

COPY OF THE JUDGMENT IN ANNEXURE-A1 WP(C) NO.13498/2014 DATED 03.06.2014.

              ANNEXURE-A2                               COPY   OF  THE   STATEMENT
                                                        SUBMITTED      BY      THE
                                                        PETITIONER

             RESPONDENTS ANNEXURES                  :       NIL



                                                             TRUE COPY   P.A.TO JUDGE