Thressiamma vs S.Biju
2021 Latest Caselaw 813 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

     FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

         Con.Case(C).No.1915 OF 2020 IN WP(C). 11899/2019

  AGAINST THE JUDGMENT IN WP(C)No.11899/2019(J) DATED 12.04.2019
                               ----------


PETITIONER/S:

                THRESSIAMMA, AGED 67 YEARS, W/O.THANKACHAN,
                KOLOTT VEEDU, NALUKODI P. O., PAYIPPAD,
                CHANGANASSERY, KOTTAYAM DISTRICT.

                BY ADVS.
                SRI.JOMY GEORGE
                SRI.R.PADMARAJ
                SRI.M.J.BENNY
                SRI.DEEPAK MOHAN
                SMT. CHITRA N. DAS
                SHRI.RISHAB S.
                SMT.ASHA V.S.NAIR
                SRI.R.AJITH KUMAR [V.K.EDOM]


RESPONDENT/S:

                S.BIJU, AGE AND FATHER'S NAME NOT KNOWN TO THE
                PETITIONER, TAHSILDAR, TALUK OFFICE, OTTAPPALAM,
                PALAKKAD DISTRICT - 679 101.


                BY SENIOR GOVERNMENT PLEADER, SRI.S GOPINATHAN


THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD ON
08.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 C.O.C).No.1915/2020                  2




                              JUDGMENT

Dated this the 8th day of January 2021

This Court disposed the writ petition by directing

the respondent to take a decision.

2. It is submitted by the learned Special

Government Pleader that an order has been passed

pursuant to the direction in the judgment.

With liberty to challenge the order, the Contempt

Case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

ln

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN W.P.(C).

NO.11899/2019 DATED 12.04.2019 OF THIS HON'BLE COURT.

RESPONDENTS EXHIBITS:NIL.

//TRUE COPY//

P.A.TO JUDGE