Joy Paul vs Sri.Biju V.Balan
2021 Latest Caselaw 3011 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

         Con.Case(C).No.1825 OF 2020 IN WP(C). 4334/2018

AGAINST THE JUDGMENT IN WP(C) 4334/2018(N) OF HIGH COURT OF KERALA


PETITIONER:

              JOY PAUL, AGED 60 YEARS
              S/O.PAUL, KANJIRATHINKAL HOUSE,
              PARAVATTANI P.O., THRISSUR-680005.

              BY ADV. SRI.BINOY VASUDEVAN

RESPONDENT:

              SRI.BIJU V.BALAN
              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
              AGRICULTURAL OFFICER, KRISHI BHAVAN, NEDUPUZHA P.O.,
              THRISSUR-680007, CONVENOR, LOCAL LEVEL MONITORING
              COMMITTEE.

              SRI MATHEW GEORGE VADAKKEL SR GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.1825 OF 2020

                                    2


                              JUDGMENT

Dated this the 27th day of January 2021

The learned counsel for the petitioner submits that in

view of the fact that the learned Government Pleader has

placed the report of the LLMC on record through his memo

dated 13.1.2021, this contempt case is not being prosecuted.

In the afore circumstances, this contempt case is closed;

however, leaving open all liberty to the petitioner to pursue

any other remedy that he may be advised.

                                        Sd/- DEVAN RAMACHANDRAN

    stu                                          JUDGE