Leela Devi Antharjanam vs Mr.Anil Kumar
2021 Latest Caselaw 4773 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

     TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942

         Con.Case(C).No.207 OF 2021 IN WP(C). 25889/2020

JUDGMENT DATED 24.11.2020 IN WP(C) 25889/2020(I) OF HIGH COURT OF
                             KERALA


PETITIONER/PETITIONER:

             LEELA DEVI ANTHARJANAM,
             AGED 72 YEARS,
             W/O.VISHNU NAMBOODIRI, MOODAMPADI ILLAM,
             PILAPUZHA MURI, HARIPPAD,
             ALAPPUZHA DISTRICT.

             BY ADV. SRI.C.M.MOHAMMED IQUABAL

RESPONDENT/RESPONDENT IN WPC:

             MR.ANIL KUMAR,
             VILLAGE OFFICER, HARIPPAD, HARIPPAD.P.O,
             ALAPPUZHA DISTRICT, PIN-688081.
             (AGE AND NAME OF THE FATHER OF THE RESPONDENT IS NOT
             KNOWN TO THE PETITIONER).




             SMT SHEEJA C S, GOVERNMENT PLEADER


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 09.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.207 OF 2021

IN WP(C). 25889/2020                 2




                                JUDGMENT

It is submitted by Sri.C.M.Muhammed Iquabal, the learned counsel

appearing for the petitioner, that the directions in judgment dated

24.11.2020 in W.P.(C) No.25889 of 2020 have been complied with and the

petitioner has no further grievance.

This Contempt Case (C) is closed.

SD/-

RAJA VIJAYARAGHAVAN V

JUDGE DSV Con.Case(C).No.207 OF 2021

APPENDIX

PETITIONER'S/S ANNEXURES:

ANNEXURE A1 THE CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P.

(C)NO.25889/2020 DATED 24.11.2020

ANNEXURE A2 THE TRUE COPY OF NOTICE ISSUED BY THE RESPONDENT DATED 31.12.2020.

RESPONDENT'S/S ANNEXURES:

NIL

//TRUE COPY// P.A. TO JUDGE