Vilasini Velayudhan vs Shri. Ajay Kumar Bhalla
2021 Latest Caselaw 5977 Ker

            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.65/2020 IN WP(C).NO.11859/2010

  AGAINST THE JUDGMENT IN WP(C) 11859/2010(F) OF HIGH COURT OF
                             KERALA

PETITIONER/PETITIONER IN WP(C):

             VILASINI VELAYUDHAN, AGED 92 YEARS,
             W/O A.V.VELAYUDHAN, THEKKENIVARTHIL,
             VARANAM P.O.CHERTHALA, ALAPPUZHA.

             BY ADVS.SRI.J.OM PRAKASH,
             SRI.T.G.SUNIL (PRANAVAM)
             SRI.C.X.ANTONY BENEDICT

RESPONDENT/FIRST RESPONDENT IN WP(C):

             SHRI. AJAY KUMAR BHALLA,
             SECRETARY, MINISTRY OF HOME AFFAIRS,
             LOK NAYAK BHAVAN, KHAN MARKET, NEW DELHI-110 003.

             SRI.SUVIN R.MENON, CGC


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                        ALEXANDER THOMAS, J.
               ------------------------------------------------
                      Cont. Case (C) No. 65 of 2020
                                      in
                         WP(C) No. 11859 of 2o10
               -------------------------------------------------
                Dated this the 18th day of February, 2021

                             JUDGMENT

Sri.T.G.Sunil, learned counsel appearing for the petitioner

would submit that above Contempt of Court may be closed as the

directions in the impugned judgment in the above WP(C) have already

been complied with.

Recording the abovesaid submission, the above Contempt of

Court case will stand disposed of.

Sd/-

ALEXANDER THOMAS, JUDGE

MMG Cont. Case (C) No. 65/2020

..3..

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A TRUE COPY OF JUDGMENT DATED 7.8.2018 OF THIS HON'BLE COURT IN WPC NO 11859/2010

ANNEXURE B TRUE COPY OF LETTER DATED 30.8.2019 ISSUED BY THE PRL.SECRETARY TO GOVERNMENT