Sarala vs P.H.Kurien
2021 Latest Caselaw 6176 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

        FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

            Con.Case(C).No.929 OF 2017(S) IN WP(C). 3822/2017

AGAINST THE JUDGMENT IN WPC 3822/2017 DATED 01-03-2017 OF HIGH COURT OF
                               KERALA


PETITIONER/PETITIONER:

              SARALA
              AGED 81 YEARS, D/O KOCHUKRISHNAN, RESIDING AT
              KINARUVETTIYAVILA VEEDU, MUNDAYIL DESOM,
              VARKALA, PIN.695 141.

              BY ADV. SRI.J.HARIKUMAR

RESPONDENT/RESPONDENT:

              P.H.KURIEN
              (AGE AND FATHER'S NAME NOT KNOWN TO THE
              PETITIONER)SECRETARY, REVENUE DEPARTMENT, GOVERNMENT
              SECRETARIAT, THIRUVANANTHAPURAM. PIN695 001.

              R1 BY SRI. SURIN GEORGE IPE, SR. GOVERNMENT PLEADER




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD ON
    19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 C.O.(C) No. 929/2017
in W.P.(C) No. 3822/2017



              Dated this the 19th day of February, 2021.

                             JUDGMENT

This Contempt Case is filed complaining that the directives

contained in the judgment dated 01.03.2017 in W.P.(C) No. 3822 of

2017 is not complied with.

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

that the directions have already been complied with.

In that view of the matter, I do not think, anything survives to be

considered in this Contempt Case. Accordingly, this Contempt Case is

closed.

sd/-

SHAJI P. CHALY, JUDGE.

Rv