Sathyanath vs Vinu C.Kunjappan
2021 Latest Caselaw 13659 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
   THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
                 CON.CASE(C) NO. 234 OF 2021
 AGAINST THE JUDGMENT IN WP(C)No.33418/2019 DATED 20.10.2020
                           ------
PETITIONER/S:

          SATHYANATH, AGED 44 YEARS,
          S/O. BALAKRISHNA PILLAI,
          RESIDING AT MALIYEKKAL HOUSE,
          RAJEEV NAGAR, 2ND STREET,
          MANNUTHY P.O., THRISSUR 680 651.


          BY ADV T.C.SURESH MENON


RESPONDENT/S:

    1     VINU C.KUNJAPPAN,
          (FATHER'S NAME AND AGE NOT KNOWN TO THE
          PETITIONER), SECRETARY, THRISSUR CORPORATION,
          CORPORATION OFFICE, THRISSSUR-680 001.
    2     VISHWANATH SINHA,
          (FATHER'S NAME AND AGE    NOT KNOWN TO THE
          PETITIONER), PRINCIPAL    SECRETARY, LOCAL SELF
          GOVERNMENT DEPARTMENT,    SECRETARIAT,
          THIRUVANANTHAPURAM-695    001.
          SHRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
          BY SRI.S.GOPINATHAN, SENIOR GOVERNMENT PLEADER


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.234/2021      2



                          JUDGMENT

The learned Government Pleader submits that the

directions in the judgment in W.P.(C) No.33418/2019

dated 20.10.2020 have been complied with.

Accordingly, the Contempt Case is closed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE ln

APPENDIX OF CON.CASE(C) 234/2021

PETITIONER'S ANNEXURE: ANNEXURE A TRUE COPY OF THE COMMON JUDGMENT IN WPC NO.

33418/2019-B ON THE FILE OF THIS HONOURABLE COURT DATED 20.10.2020.