Asokan Vasu vs B.Abdul Nazar
2021 Latest Caselaw 4509 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

         Con.Case(C).No.1106 OF 2020 IN WP(C). 11527/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 11527/2020(M) OF HIGH COURT OF
                              KERALA


PETITIONER:

              ASOKAN VASU
              AGED 50 YEARS
              S/O.VASU, PRATHIBHAS, PROPRIETOR,
              MANGALATH HOTELS AND RESORTS, CHADAYAMANGALAM P.O.,
              CHADAYAMANGALAM, KOLLAM DISTRICT.

              BY ADV. SRI.P.P.BIJU

RESPONDENT:

              B.ABDUL NAZAR
              AGED ABOUT 38 YEARS,
              (NAME OF THE FATHER NOT KNOWN TO THE PETITIONER)
              THE DISTRICT COLLECTOR,
              (CHAIRMAN DISTRICT DISASTER MANAGEMENT AUTHORITY,
              KOLLAM), COLLECTORATE, CIVIL STATION ROAD,
              KOLLAM - 691 013.

              R1 BY GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.1106 OF 2020

                                  2




                              JUDGMENT

Dated this the 8th day of February 2021

It is submitted by the learned Government Pleader, on

instructions, that orders have already been passed and amounts have

been disbursed to the petitioner. In case the petitioner has any

dispute with regard to the amounts, the same can be taken up in

appropriate proceedings.

With the above observation, this contempt of court case is

closed.

Sd/-

ANU SIVARAMAN JUDGE NP Con.Case(C).No.1106 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT DATED 29/06/2020 IN WP(C) NO.11527/2020 (M) OF THIS HON'BLE COURT.

ANNEXURE II TRUE COPY OF THE REQUEST DATED 01/07/2020 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.

ANNEXURE III TRUE COPY OF THE NOTICE DATED 12.10.2020 ISSUED BY THE ADVOCATE COMMISSIONER

RESPONDENT'S/S EXHIBITS:

ANNEXURE R3(a) TRUE COPY OF THE PROCEEDINGS OF THE DISTRICT COLLECTOR DATED 12.09.2020

ANNEXURE R3(b) TRUE COPY OF THE PROCEEDINGS OF THE TAHSILDAR DATED 15.09.2020

ANNEXURE R3(c) TRUE COPY OF ORDER GO(MS)NO.22/2020 DMD DATED 26.06.2020

ANNEXURE R3(d) TRUE COPY OF THE NOTICE DATED 20.10.2020 ISSUED BY THE KSEB