Indira @ Indira Kumari vs Rini Rani
2021 Latest Caselaw 894 Ker

Cont.Case No.2052 of 2020-S
in
W.P(c) No.24735 of 2020                    1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                         THE HONOURABLE SMT. JUSTICE P.V.ASHA

       MONDAY, THE 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942

               Con.Case(C).No.2052 OF 2020 IN WP(C). 24735/2020

    AGAINST THE ORDER DATED 12.11.2020 IN WP(C) 24735/2020(N) OF
                        HIGH COURT OF KERALA


PETITIONER:

                       INDIRA @ INDIRA KUMARI
                       AGED 48 YEARS
                       W/O SHIVASANKARA KURUP, MULLASSERY KIZHAKATHIL,
                       ALSO KNOWN AS MULAVILATHU HOUSE, KUNNAM P O,
                       MAVELIKARA, ALAPUZHA DISTRICT, PIN-690108.

                       BY ADVS.
                       SRI.R.REJI
                       SRI.M.V.THAMBAN
                       SMT.THARA THAMBAN
                       SRI.B.BIPIN
                       SRI.ARUN BOSE

RESPONDENT:

                       RINI RANI
                       AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
                       WORKING AS THE DISTRICT OFFICER, GROUND WATER
                       DEPARTMENT, KALLARKODE, ALAPPUZHA, PIN-688003.


                       SMT.VINITHA.B, GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont.Case No.2052 of 2020-S
in
W.P(c) No.24735 of 2020                            2




                                            P.V.ASHA, J.
                         -----------------------------------------------------
                                  Cont.Case No.2052 of 2020-S
                                                   in
                                    W.P(c) No.24735 of 2020
                          ----------------------------------------------------
                            Dated this the 11th day of January, 2021

                                        JUDGMENT

The learned counsel on both sides submit that the

directions contained in Annexure I order are complied

with.

Hence the Contempt Case is closed.

Sd/- (P.V.ASHA, JUDGE)

rtr/ Cont.Case No.2052 of 2020-S in

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE P1 CERTIFIED COPY OF THE ORDER DATED 12.11.2020 IN WPC NO.24735 OF 2020 OF THIS HON'BLE COURT.

ANNEXURE-II CERTIFIED COPY OF THE ORDER DATED 25.11.2020 IN WPC NO.24735 OF 2020 OF THIS HON'BLE COURT.

ANNEXURE-III TRUE COPY OF THE LETTER NO GWA/172/2020 DATED 23.11.2020 OF THE RESPONDENT.