Vijayan Thomas @ Thomas Cleophas vs Bhasurakan.V
2021 Latest Caselaw 3625 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.139 OF 2017(S) IN WP(C). 7944/2016

  AGAINST THE JUDGMENT IN WPC 7944/2016 DATED 20-06-2016 OF HIGH
                         COURT OF KERALA


PETITIONER/PETITIONER:

             VIJAYAN THOMAS @ THOMAS CLEOPHAS,
             AGED 64 YEARS, S/O.THOMAS,
             NM35/751, KALLUVILA VEEDU,
             2C STREET,NEYYATTINKARA P.O,
             THIRUVANANTHAPURAM 695 121

             BY ADVS.
             SRI.S.SANTHOSH KUMAR
             SMT.P.LISSY JOSE

RESPONDENT/3RD RESPONDENT   :

             BHASURAKAN.V
             SPECIAL GRADE SECRETARY,
             PANANCHERRY GRAMA PANCHAYAT,
             PATTIKAD P.O, THRISSUR 680 652
             (AGE AND FATHER'S NAME OF THE RESPONDENT NOT KNOWN TO
             THE PETITIONER)

             R1 BY ADV. SRI.A.C.DEVY

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.139 OF 2017(S) IN WP(C). 7944/2016


                                                       2




                                                    JUDGMENT

The learned counsel appearing for the petitioner submits

that the directions given by this Court as per Annexure-A

judgment dated 20.06.2016 has been complied with. In

the said circumstance, no further steps are called for.

Hence, the contempt of court case is closed.

Sd/-

A.M.SHAFFIQUE, JUDGE AMV/03/02/2021 Con.Case(C).No.139 OF 2017(S) IN WP(C). 7944/2016

APPENDIX

PETITIONERS ANNEXURES :

ANNEXURE A CERTIFIED COPY OF JUDGMENT DATED 20.06.2016 IN W.P.(C) NO.7944/2016.

           RESPONDENTS ANNEXURE :                   NIL


                                                              TRUE COPY   P.A.TO JUDGE