Paulose vs Niju Kurian
2021 Latest Caselaw 1363 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

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

         Con.Case(C).No.2109 OF 2020 IN WP(C). 8999/2020

AGAINST THE JUDGMENT IN WP(C) 8999/2020(Y) OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

              PAULOSE
              AGED 52 YEARS
              S/O.YACOB, KALARICKAL, BISONVALLEY VILLAGE,
              BISONVALLEY P.O., IDUKKI DISTRICT-685 565.

              BY ADVS.
              SMT.JISHY P.S.
              SMT.K.VINAYA

RESPONDENT:

              NIJU KURIAN, AGE AND FATHER'S NAME NOT KNOWN TO THE
              PETITIONER,
              PRESENTLY WORKING AS THE TAHASILDAR, TALUK OFFICE,
              UDUMBANCHOLA TALUK, IDUKKI DISTRICT-685 565.



              ADV. SRI.S GOPINATHAN SR GP

     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.2109 OF 2020 IN WP(C). 8999/2020

                                    2




                              JUDGMENT

Dated this the 13th day of January 2021

Direction in the judgment has been complied with. The

Learned Government Pleader submits that an order has been passed

on 12/01/2021 by Special Tahsildar L. A. Rajakumari.

Respondent shall serve a copy of the order on the petitioner.

Recording compliance, the contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE SAS/13.01.2021 JUDGE Con.Case(C).No.2109 OF 2020 IN WP(C). 8999/2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN WPC NO.8999/2020 DATED 02.06.2020.

RESPONDENT'S EXHIBITS:- NIL //TRUE COPY// P.A. TO JUDGE