Rahul vs S.Suhas
2021 Latest Caselaw 5560 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

             THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

     TUESDAY, THE 16TH DAY OF FEBRUARY 2021 / 27TH MAGHA,1942

          Con.Case(C).No.1491 OF 2019 IN WP(C). 3996/2018

AGAINST THE JUDGMENT IN WP(C) 3996/2018(J) OF HIGH COURT OF KERALA


PETITIONERS/ADDITIONAL PETITIONERS 2 & 3:

      1      RAHUL
             AGED 29 YEARS
             S/O. A.V.RAGHUVARAN, EDATHOTTIL HOUSE,
             ELAMBAKAPPILLY P.O., ERNAKULAM DISTRICT.

      2      AMBIKA
             AGED 56 YEARS
             W/O. A.V.RAGHUVARAN, EDATHOTTIL HOUSE,
             ELAMBAKAPPILLY P.O., ERNAKULAM DISTRICT.

             BY ADV. SRI.VIPIN NARAYAN

RESPONDENT/RESPONDENT NO.2:

             S.SUHAS
             (FATHERS NAME AND AGE NOT KNOWN TO THE PETITIONERS),
             DISTRICT COLLECTOR, ERNAKULAM, COLLECTORATE, CIVIL
             STATION, KAKKANAD-682 030.

             R1 BY SENIOR GOVERNMENT PLEADER SRI.SURIN GEORGE IPE


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.1491 OF 2019                2

 IN WP(C). 3996/2018




                                 JUDGMENT

Dated this the 16th day of February 2021

This contempt petition is filed complaining that the directives contained

in the judgment dated 10.8.2018 is not complied with.

2. An affidavit is filed before this Court and along with the same,

Annexure R1(a) order dated 18.10.2019 is produced, from where I am

satisfied that the directions are complied with. Therefore, I do not find any

reason to pursue the contempt petition any further.

Contempt petition is closed accordingly.

Sd/-

                                                   SHAJI P.CHALY

smv                                                     JUDGE


 IN WP(C). 3996/2018



                                  APPENDIX
PETITIONER'S ANNEXURES:

ANNEXURE A1                   CERTIFIED COPY OF THE JUDGMENT DATED

10.8.2018 OF THIS HONOURABLE COURT IN WPC NO.3996/2018.

ANNEXURE A2 TRUE COPY OF THE COVERING LETTER DATED 5.10.2018 SENT BY THE PETITIONER NO.1 ENCLOSING ANNEXURE A1 JUDGMENT TO THE RESPONDENT.

ANNEXURE A3 THE TRUE COPY OF THE ACKNOWLEDGMENT CARD, EVIDENCING THE RECEIPT OF ANNEXURE A2 LETTER ALONG WITH THE ANNEXURE A1 JUDGMENT, BY THE RESPONDENT.