Thomas Jacob vs K. Biju
2021 Latest Caselaw 13580 Ker

CON.CASE(C) NO. 902 OF 2021     1



            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
    THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
                  CON.CASE(C) NO. 902 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 16543/2020 OF HIGH COURT
                      OF KERALA, ERNAKULAM
PETITIONERS/PETITIONERS IN WPC:

    1     THOMAS JACOB
          AGED 79 YEARS
          S/O.T.O.CHACKO, THAIPARAMBIL SANKARAMANGALAM,
          MAGANAM P.O., KOTTAYAM.

    2     LATHA MOHAN,
          AGED 64 YEARS
          W/O.N.M.MOHAN, PALAMUNDAKKAL HOUSE, S.H. MOUNT,
          KOTTAYAM.

    3     BALU MOHAN,
          AGED 44 YEARS
          S/O.N.M.MOHAN, PALAMUNDAKKAL HOUSE, S.H. MOUNT,
          KOTTAYAM, REPRESENTED BY HIS POWER OF ATTORNEY AND
          MOTHER, LATHA MOHAN, AGED 64 YEARS, W/O.N.M.MOHAN,
          PALAMUNDAKKAL HOUSE, S.H. MOUNT, KOTTAYAM.

    4     GOPU MOHAN,
          AGED 40 YEARS
          S/O.N.M.MOHAN, PALAMUNDAKKAL HOUSE, S.H. MOUNT,
          KOTTAYAM, REPRESENTED BY HIS POWER OF ATTORNEY AND
          MOTHER, LATHA MOHAN, AGED 64 YEARS, W/O.N.M.MOHAN,
          PALAMUNDAKKAL HOUSE, S.H. MOUNT, KOTTAYAM.

          BY ADVS.
          R.REJI
          M.V.THAMBAN
          THARA THAMBAN
          B.BIPIN
          ARUN BOSE
 CON.CASE(C) NO. 902 OF 2021    2



RESPONDENT/2ND RESPONDENT IN WPC:

         K. BIJU, AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONERS,
         WORKING AS THE LAND REVENUE COMMISSIONER,
         LAND REVENUE COMMISSIONERATE, PUBLIC OFFICE
         BUILDING, VIKAS BHAVA (PO),
         THIRUVANANTHAPURAM, PIN-695 033.




          SMT A.C VIDHYA, GP



THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 01.07.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 902 OF 2021          3




                                JUDGMENT

When this matter was taken up today, the learned counsel appearing

for the petitioners submitted that the directions in the judgment have been

complied with and they have no further grievance. The submission is recorded

and this Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE sru

APPENDIX OF CON.CASE(C) 902/2021

PETITIONERS ANNEXURE:

Annexure I CERTIFIED COPY OF THE (ARISING FROM JUDGMENT DATED 13.08.2020 IN WP(C) NO.16543 OF 2020 OF THE HON'BLE HIGH COURT OF KERALA, ERNAKULAM.

RESPONDENT'S ANNEXURE:NIL