For Information Purpose Only vs By Advocate Sri.K.Vijayan
2021 Latest Caselaw 6783 Ker

Con.Case(C) 423/2021                 1/1



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  Present:
                   THE HONOURABLE MR. JUSTICE SUNIL THOMAS

      Thursday,the 25th day of February 2021/6th Phalguna, 1942
   Contempt Case(Civil) No.423/2021(S) in WP(C) No.27045/2020

    For    information purpose only
PETITIONER/PETITIONER IN WP(C)
     MR.SOMARAJAN N.,AGED 81 YEARS
      S/O.NARAYANAN,RESIDING AT SMRITHY KUNNATHU VEEDU,
      HOUSE NO.252, JANAYUGAM NAGAR - 59,KADAPPAKKADA P.O.,
      KOLLAM - 691 008 FROM PRANAVAM,TOWN LIMIT,
      KILIKOLLOOR P.O., KOLLAM - 691 004.

BY ADVOCATE SRI.K.VIJAYAN

RESPONDENT/2ND RESPONDENT IN WP(C)
      MR.BIJU B.
      REGISTRAR OF BIRTH AND DEATH,
      KOLLAM CORPORATION, KOLLAM - 691 001.

     This Contempt of Court Case(Civil) having come up for
orders on 25/02/2021, the Court on the same day passed the
following:
                            O R D E R

Learned Government Pleader shall get instructions from the Registrar of Births and Deaths,Kollam Corporation,Kollam regarding the action taken pursuant to Annexure-A1 judgment.

Await instructions.

Post on 17/3/2021.

25/02/2021 Sd/- SUNIL THOMAS,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

ANNEXURE A1 - CERTIFIED COPY OF JUDGMENT DATED 14/01/2021 OF THIS HONOURABLE COURT IN WRIT PETITION (CIVIL) NO.27045/2020.