Against The Judgment In Wp(C) ... vs By Adv. Sri.V.M.Krishnakumar
2021 Latest Caselaw 5300 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

     FRIDAY, THE 12TH DAY OF FEBRUARY 2021 / 23RD MAGHA,1942

         Con.Case(C).No.2270 OF 2019 IN WP(C). 17455/2018

   AGAINST THE JUDGMENT IN WP(C) 17455/2018(F) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER IN WPC NO.17455/2018

             PONNAMMA VARGHESE
             AGED 65 YEARS
             W/O.VARGHESE, THETTAYIL KUZHIYANI HOUSE,
             VARANDARAPPILLY P.O., THRISSUR DISTRICT.

             BY ADV. SRI.V.M.KRISHNAKUMAR

RESPONDENT/2ND RESPONDENT IN WPC NO.17455/2018

             ARUN SUGUTHAN
             AGE OF THE RESPONDENT AND FATHER'S NAME NOT KNOWN TO
             THE PETITIONER, CONVENOR, THE LOCAL LEVEL MONITORING
             COMMITTEE, AGRICULTURAL OFFICER, VARANDARAPPILLY
             KRISHI BHAVAN, P.O.NANDIPULAM, THRISSUR DISTRICT,
             PIN-680312.

             R1 BY GOVERNMENT PLEADER,SRI.SURIN GEORGE IPE


THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 12.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                         2
Con.Case(C).No.2270 OF 2019 IN WP(C). 17455/2018




                                JUDGMENT

Dated this the 12th day of February 2021

This contempt petition is filed complaining

that the directives contained in the judgment in

W.P.(C) No.17455/2018 dated 13.07.2018 are not

complied with.

2. However, today when the matter is taken up,

learned senior Government Pleader Sri.Surin George

Ipe, submitted that in accordance with the

directions issued by this Court, orders are passed

on 07.12.2019. Therefore, I do not find any reason

to pursue the Contempt case any further.

The Contempt of Court case is closed

accordingly.

Sd/-

SHAJI P.CHALY

JUDGE hmh

Con.Case(C).No.2270 OF 2019 IN WP(C). 17455/2018

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT DATED 13.07.2018 IN W.P.(C)NO.17455 OF 2018.

RESPONDENT'S/S EXHIBITS: NIL