K.Geetha vs Madhusoodhanan K
2021 Latest Caselaw 5919 Ker

Con.Case(C).No.709 OF 2020 IN WP(C). 6210/2020
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               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

           THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS

   THURSDAY, THE 18TH DAY OF FEBRUARY 2021 / 29TH MAGHA,1942

          Con.Case(C).No.709 OF 2020 IN WP(C). 6210/2020

  AGAINST THE JUDGMENT IN WP(C) 6210/2020(A) OF HIGH COURT OF
                    KERALA DATED 02.03.2020


PETITIONERS:

      1        K.GEETHA
               AGED 50 YEARS
               W/O. SIVADAS,
               KARUTHETHIL MADOM,
               ARIMBUR P. O.,
               THRISSUR DISTRICT - 680 020.

      2        RENJITH K. R.
               AGED 42 YEARS
               S/O. RAVEENDRAN,
               KATTUR HOUSE, 2/1521,
               S. M. LANE, POONKUNNAM P. O.,
               THRISSUR - 680 002.

               BY ADVS.
               SRI.BINOY VASUDEVAN
               SRI.SREEJITH SREENATH

RESPONDENT:

               MADHUSOODHANAN K
               AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
               TAHSILDAR, TALUK OFFICE,
               THRISSUR - 680 003.



               SRI.K.J.MOHAMMED ANZAR, SPL.GP(REVENUE)

        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
   ADMISSION ON 18.02.2021, THE COURT ON THE SAME DAY DELIVERED
   THE FOLLOWING:
 Con.Case(C).No.709 OF 2020 IN WP(C). 6210/2020
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                       ALEXANDER THOMAS, J.
             ==================================
                      C.O.(C) No.709 of 2020
        (arising out of the judgment dated 02.03.2020 in W.P.(C).No.6210 of 2020)
             ==================================
                 Dated this the 18th day of February, 2021

                                   JUDGMENT

The abovesaid Cont.Case (Civil) has been filed alleging non-

compliance of the directions issued by this Court in Annexure B

judgment dated 02.03.2020 in W.P.(C)No.6210 of 2020 filed by the

petitioners herein.

2. Today when the matter has been taken up for

consideration, Sri.Binoy Vasudevan, the learned counsel for the

petitioners submits that the above contempt case (civil) may be closed

as the direction in Annexure B judgment has already been complied

with by the respondent-officer.

Recording those submissions of the petitioners, the above

contempt case (civil) stands disposed of.

Sd/-

ALEXANDER THOMAS, JUDGE

dlk/19.02.2021 Con.Case(C).No.709 OF 2020 IN WP(C). 6210/2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A TRUE COPY OF THE ORDER OF THE REVENUE DIVISIONAL OFFICER, THRISSUR DATED 11.01.2017.

ANNEXURE B CERTIFIED COPY OF THE JUDGMENT DATED 02.03.2020 IN W.P.(C) NO.6210/2020 OF THIS HON'BLE COURT.

ANNEXURE C TRUE COPY OF THE RECEIPT ISSUED BY THE OFFICE OF THE RESPONDENT ACKNOWLEDGING THE JUDGMENT.