Yousuf K vs Arjun Pandian
2021 Latest Caselaw 5654 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

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

         Con.Case(C).No.170 OF 2021 IN WP(C). 13734/2020

   AGAINST THE JUDGMENT IN WP(C) 13734/2020(N) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER IN WPC:

             YOUSUF K
             AGED 74 YEARS
             S/O.AVERANKUTTY, KARUNAKARATH HOUSE, THENKARA P.O.,
             MANALADI, MANNARKKAD, PALAKKAD DISTRICT-678582.

             BY ADV. SRI.S.SUJIN

RESPONDENT/3RD RESPONDENT IN WPC:

             ARJUN PANDIAN
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             REVENUE DIVISIONAL OFFICER, OTTAPALAM,
             PALAKKAD DISTRICT-679101.


             SMT MABLE C KURIAN, GP

     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.170 OF 2021 IN

WP(C). 13734/2020                     2




                                JUDGMENT

Smt.Mable C. Kurian, the learned Government Pleader, submits that

the directions in judgment dated 08.07.2020 in W.P.(C)No.13734 of 2020

have been complied with.

2. Sri.S.Sujin, the learned counsel appearing for the petitioner,

submits that copy of the order passed by the respondent has not been

served on the petitioner herein.

3. The respondent shall serve a copy of the order to the petitioner

herein forthwith.

This Contempt of Court Case (C) is closed.

Sd/-

RAJA VIJAYARAGHAVAN V DSV JUDGE Con.Case(C).No.170 OF 2021 IN

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 COPY OF THE REPRESENTATION DATED 20.2.2020 SUBMITTED BY THE PETITIONERS BEFORE THE RESPONDENT.

RESPONDENT'S EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE