Binu Pappachan vs Renu Raj (Ias)
2021 Latest Caselaw 13840 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
   FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                  CON.CASE(C) NO. 218 OF 2019
  AGAINST THE ORDER/JUDGMENT IN WP(C) 33484/2017 OF HIGH
                        COURT OF KERALA
PETITIONER/PETITIONER

            BINU PAPPACHAN
            AGED 35 YEARS
            PUTHENVEETTIL HOUSE, IKKA NAGAR, MUNNAR,
            KANNAN DEVAN HILLS VILLAGE, DEVIKULAM TALUK,
            IDUKKI DISTRICT, PIN-685 612

            BY ADV A.A.SHIBI



RESPONDENT/5TH RESPONDENT:

            RENU RAJ (IAS)
            (AGE AND FATHERS NAME NOT KNOWN TO THE
            PETITIONER), REVENUE DIVISIONAL OFFICER, REVENUE
            DIVISIONAL OFFICE, DEVIKULAM,PIN-685 613


THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION    ON   02.07.2021,    THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 218 OF 2019
                                  -2-




                               JUDGMENT

This contempt petition is filed complaining

that the directives contained in the judgment

dated 06.02.2018 in W.P.(C)No.33484/2017 are not

complied with.

However today when the matter was taken up,

the learned counsel for the petitioner submitted

that the order was passed by the respondent on

19.06.2019. In that view of the matter, I do not

find any reason to pursue the contempt

proceedings any further, closed accordingly.

sd/-

SHAJI P.CHALY JUDGE

hmh CON.CASE(C) NO. 218 OF 2019

APPENDIX OF CON.CASE(C) 218/2019

PETITIONER ANNEXURE

ANNEXURE-A1 CERTIFIED OF THE JUDGMENT DATED 06.02.2018 IN W.P(C) NO.33484 OF 2017 OF THIS HONOURABLE COURT

ANNEXURE-A2 TRUE COPY OF THE FORWARDING LETTER 3.4.2018 ALONG WITH ITS POSTAL RECEIPT

RESPONDENT ANNEXURE NIL