Against The Judgment In Wa ... vs By Advs
2021 Latest Caselaw 1329 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

                                &

              THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

   WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

           Con.Case(C).No.1146 OF 2020 IN WA. 427/2014

AGAINST THE JUDGMENT IN WA 427/2014 IN W.P.(C) NO.26053/2013 AND
  W.P.(C) NO.8545/2014 OF HIGH COURT OF KERALA DATED 29.03.2019


PETITIONER/2ND RESPONDENT IN W.A./PETITIONER IN W.P.(C)
NO.8545/2014S:

             ANAND RAJAN, AGED 47 YEARS,
             S/O P.M. GOPALAKRISHNAN, RESIDING AT PALATHINAL
             HOUSE, THRIKKARIYOOR, KOTHAMANGALAM, PIN-686 692,
             (KARANMA POOJAKOOTU, THRIKKARIYOOR DEVASWOM).

             BY ADVS.
             SRI.S.JAYAKRISHNAN
             SRI.S.SUBHASH CHAND
             SRI.S.PARAMESWARA PRASAD

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

             S.GAYATHRI DEVI, (AGE AND FATHERS NAME NOT KNOWN TO
             THE PETITIONER ), SECRETARY,
             TRAVANCORE DEVASWOM BOARD, NANTHANCODE,
             THIRUVANANTHAPURAM, PIN-695 001.


THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.1146 OF 2020 IN WA. 427/2014


                                                         2




                               A.M.SHAFFIQUE & N. ANIL KUMAR., JJ
                                ....................................................
                                   Cont. Case (C) No.1146 of 2020
                                      .....................................
                               Dated this the 13 th day of January, 2021


                                                 JUDGMENT

Shaffique, J

The learned counsel appearing for the petitioner submits

that the directions issued by this Court had been complied

with. Under such circumstances, nothing further survives

to be considered in this Contempt. The Contempt Case (C)

is hence dismissed.

Sd/-

A.M.SHAFFIQUE, JUDGE

sd/-

N. ANIL KUMAR, JUDGE AMV/13.01.2021 Con.Case(C).No.1146 OF 2020 IN WA. 427/2014

APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE 1 CERTIFIED COPY OF JUDGMENT DATED 29.3.2019 IN WA NO. 427 OF 2014 IN WPC NO 26053/2013 AND WPC NO.8545 OF

ANNEXURE 11 TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT CARD AND ITS TRANSLATION

ANNEXURE III TRUE COPY OF THE MEMORANDUM OF WRIT PETITION (CIVIL) BEARING W.P.(C) NO.8545/2014

RESPONDENTS EXHIBITS : NIL

TRUE COPY P.A.TO JUDGE