Omanayamma vs Miss Ilakkiya I.A.S
2021 Latest Caselaw 2528 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

     THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942

          Con.Case(C).No.71 OF 2021 IN WP(C). 18146/2020

   AGAINST THE JUDGMENT IN WP(C) 18146/2020(P) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER IN WPC:

             OMANAYAMMA,
             AGED 76 YEARS
             D/O. SUBADRAMMA, KAINICHERIYIL,
             MARARIKULAM NORTH P.O. CHERTHALA,
             ALAPPUZHA 688 523.

             BY ADVS.
             SRI.J.OM PRAKASH
             SRI.T.G.SUNIL (PRANAVAM)
             SRI.C.X.ANTONY BENEDICT
             SHRI.T.S.BHARATH KRISHNA
             SHRI.ADHEEP VIJAY

RESPONDENT/1ST RESPONDENT IN WPC:

             MISS ILAKKIYA I.A.S.
             WORKING AS THE MAINTENANCE TRIBUNAL,
             (THE REVENUE DIVISIONAL OFFICER, ALAPPUZHA),
             ALAPPUZHA P.O., PIN - 688 001.
             (THE AGE AND NAME OF THE FATHER OF THE RESPONDENT ARE
             NOT KNOWN TO THE PETITIONER AND HENCE THE ABOVE
             PARTICULARS ARE NOT FURNISHED HERE).


             SRI JUSTIN MATHEW, GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 21.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.71 OF 2021
IN WP(C). 18146/2020               2




                               JUDGMENT

When this matter was taken up, Sri.Jestin Mathew, the learned

Government Pleader submits that the judgment has been complied

with. The learned counsel appearing for the petitioner seconds that

submission. This Contempt Case is accordingly closed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE sru Con.Case(C).No.71 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A TRUE COPY OF JUDGMENT DATED 07.09.2020 OF THIS HONBLE COURT IN WPC NO.18146/2020.

RESPONDENT'S EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE