Against The Judgment In Wpc ... vs By Advs
2021 Latest Caselaw 6958 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.943 OF 2017 IN WP(C). 36963/2016

 AGAINST THE JUDGMENT IN WPC 36963/2016 DATED 08-03-2017 OF HIGH
                         COURT OF KERALA


PETITIONER/PETITIONER

             ELIZABETH VARGHESE
             AGED 68 YEARS,W/O.LATE VARGHESE,
             THYKADAVIL HOUSE,PALIAKKARA MURI,
             THIRUVALLA VILLAGE.

             BY ADVS.
             SRI.P.HARIDAS
             SRI.P.C.SHIJIN

RESPONDENT/RESPONDENT NO.5

             SMT.JAYASREE
             AGED AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             PRESENTLY WORKING AS TAHSILDAR,(LAND RECORDS),
             (FORMERLY ADDL.TAHSILDAR,THIRUVALLA)PIN-689101.

             SRI.SURIN GEORGE IPE

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 26.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                              2

Con.Case(C).No.943 OF 2017 IN WP(C). 36963/2016




                                   JUDGMENT

Dated this the 26th day of February 2021

This Contempt Petition is filed complaining

that the directives contained in the judgment dated

08.03.2017 in W.P.(C) No.36963/2016 is not complied

with.

2. However, today when the matter is taken

up, learned counsel for the petitioner submitted

that the directives are already complied with.

Therefore, I do not find any reason to pursue the

Contempt case any further.

The Contempt of Court case is closed

accordingly.

Sd/-

SHAJI P.CHALY JUDGE smv