Manju Joemon vs Saju Varghese
2021 Latest Caselaw 821 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

            THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

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

         Con.Case(C).No.2037 OF 2020 IN WP(C). 17031/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 17031/2020(D) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER:

             MANJU JOEMON
             AGED 40 YEARS
             W/O.LATE JOEMON JOSEPH, EDATHALA HOUSE, NEELEESWARAM
             P.O., KALADY, ERNAKULAM DISTRICT.

             BY ADV. SRI.BABU S. NAIR

RESPONDENT/1ST RESPONDENT:

             SAJU VARGHESE
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER, THE
             ASSISTANT CONSERVATOR OF FOREST/DIVISIONAL FOREST
             OFFICER, SOCIAL FORESTRY, MALAYATTOOR FOREST
             DIVISION, MALAYATTOOR, ERNAKULAM DISTRICT, PIN - 683
             587.

             R1 BY GOVERNMENT PLEADER

OTHER PRESENT:

             GP - BIJOY CHANDRAN

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.2037 OF 2020

                                  2

                          JUDGMENT

It is submitted by the learned counsel appearing on either

side that the directions contained in the judgment have been

complied with and the order passed has been subjected to

challenge. The Contempt of Court Case is closed leaving open

the contentions of the parties.

Sd/-

ANU SIVARAMAN

JUDGE Bng/12.01.2021 Con.Case(C).No.2037 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A TRUE COPY OF THE OCCURRENCE REPORT IN O.R.NO.2/2020 OF THE KURISUMUDI FOREST STATION.

ANNEXURE B CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO.17031/20 OF THIS HON'BLE COURT DT. 26/8/2020.

ANNEXURE C TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 4/9/2020.