Nasila.P vs Dr. P.Suresh Babu
2021 Latest Caselaw 6929 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

           FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942

                 Con.Case(C).No.152 OF 2021 IN WP(C). 30230/2019

    AGAINST THE JUDGMENT IN WP(C) 30230/2019(C) OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

                 NASILA.P
                 AGED 27 YEARS
                 W/O.SHAMSUDHEEN, PADIYANAMKUNNATH PARAKKAL, MARAYAMANGALAM
                 P.O., OTTAPPALAM TALUK, PALAKKAD DISTRICT.

                 BY ADV. SRI.C.M.MOHAMMED IQUABAL

RESPONDENT/RESPONDENTS 4 AND 5 IN WPC:

       1         DR. P.SURESH BABU
                 IAS, (DISTRICT COLLECTOR, PALAKKAD), THE CHAIRMAN, DISTRICT
                 LEVEL AUTHORIZED COMMITTEE, COLLECTORATE, PALAKKAD P.O.,
                 678001.

       2         MRS. MANJU M. PILLAI,
                 (NELLAYA AGRICULTURAL OFFICER), THE CONVENER, LOCAL LEVEL
                 MONITORING COMMITTEE, NELLAYA AGRICULTURAL OFFICE, NELLAYA
                 P.O., PALAKKAD DISTRICT, PIN-679335 (AGE AND NAME OF THE
                 FATHER OF THE RESPONDENTS ARE NOT KNOWN TO THE PETITIONER).


OTHER PRESENT:

                 SR.GP-SRI.MATHEW GEORGE VADAKKEL

      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
26.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.152 OF 2021 IN WP(C). 30230/2019

                                     2




                              JUDGMENT

The learned counsel for the petitioner submits that this

Contempt Case is not being pressed, since the directions in the

judgment have been complied with.

Resultantly, this Contempt Case will stand closed.

SD/-

                                         DEVAN RAMACHANDRAN

rp                                                JUDGE