Suraj vs Dr.S.Karthikeyan I.A.S
2021 Latest Caselaw 6943 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

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

             Con.Case(C).No.565 OF 2019 IN WP(C). 38913/2017

  AGAINST THE JUDGMENT DATED 08.06.2018 IN WP(C) 38913/2017(L) OF HIGH
                          COURT OF KERALA


PETITIONER/WRIT PETITIONER:

              SURAJ
              S.B.NIVAS,PARUTHIYARA,ODANAVATTOM.P.O,
              VELIYAM VILLAGE.

              BY ADVS.
              SRI.GEORGE VARGHESE(PERUMPALLIKUTTIYIL)
              SRI.A.R.DILEEP
              SRI.P.J.JOE PAUL
              SRI.RAJAN G. GEORGE

RESPONDENT-CONTEMNOR/2ND RESPONDENT IN THE WRIT PETITION:

              DR.S.KARTHIKEYAN I.A.S.
              (AGE AND NAME OF THE FATHER NOT KNOWN TO THE
              PETITIONER), DISTRICT COLLECTOR,
              COLLECTORATE,CIVIL STATION ROAD,
              KOLLAM,KERALA-691 013.

              BY SRI.SURIN GEORGE IPE, SR. GOVERNMENT PLEADER




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
   ON 26.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 C.O.(C) No. 565/2019
in W.P.(C) No. 38913/2017                 :2:



              Dated this the 26th day of February, 2021.

                             JUDGMENT

This Contempt Case is filed complaining that the directives

contained in the judgment dated 08.06.2018 in W.P.(C) No. 38913 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