P.G.Lilly vs Harees Rasheed
2021 Latest Caselaw 6189 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

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

                    Con.Case(C).No.238 OF 2021

 AGAINST THE JUDGMENT IN WP(C) NO.16732/2020(N) OF HIGH COURT OF
                             KERALA


PETITIONER/PETITIONER IN W.P.(C) :

             P.G.LILLY,
             AGED 77 YEARS,
             W/O P.M. PETER,
             PANIKKASSERY HOUSE,
             HOUSE NO.53, KALATHIL
             PARAMBU, VADUTHALA,
             KOCHI-682023.

             BY ADVS.
             SRI.P.V.JAYACHANDRAN
             SRI.NIDHI BALACHANDRAN

RESPONDENT/1ST RESPONDENT IN W.P.(C) :

             HAREES RASHEED,
             NAME OF FATHER AND AGE NOT KNOWN TO THE PETITIONER,
             WORKING AS THE MAINTENANCE TRIBUNAL, MAINTENANCE AND
             WELFARE OF PARENTS AND SENIOR CITIZEN/ REVENUE
             DIVISIONAL OFFICER/SUB DIVISIONAL MAGISTRATE/SUB
             COLLECTOR, RDO OFFICE, FORT KOCHI-682002.



             SMT. MABLE C. KURIAN, GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.238 OF 2021                 2




                                 JUDGMENT

When this contempt case was taken up, it is submitted by the

learned Government Pleader that the directions in the judgment dated

17.08.2020 in W.P.(C)No.16732 of 2020 has been complied with.

2. The counsel appearing for the petitioner submitted that the

order has not been served on the petitioner herein.

3. I direct the respondent to forthwith serve a copy of the order to

the petitioner herein.

This contempt case (C) is closed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE DSV

APPENDIX

PETITIONER'S/S ANNEXURES :

ANNEXURE-A1 TRUE COPY OF THE JUDGMENT DATED 17/08/2020 OF THIS HON'BLE COURT IN WPC NO.16732/2020.

RESPONDENT'S/S ANNEXURES : NIL

/TRUE COPY/

P.A. TO JUDGE