Mathew Thomas vs Dr. Haaris Rasheed I.A.S
2021 Latest Caselaw 15429 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  THURSDAY, THE 22ND DAY OF JULY 2021 / 31ST ASHADHA, 1943
                 CON.CASE(C) NO. 773 OF 2021
  AGAINST THE JUDGMENT IN WP(C) 34361/2019 OF HIGH COURT OF
                            KERALA
PETITIONER:

         MATHEW THOMAS,
         AGED 55 YEARS
         S/O.K.J. THOMAS, KALATHIPARAMBIL HOUSE, KUNNUMMA
         VILLAGE, KAVALAM P.O., ALAPPEY DISTRICT,
         PIN 688 506
         REP. BY HIS POWER OF ATTORNEY HOLDER FR. KURUVILA
         VARGHESE AGED 46, S/O.M.J. VARGHESE, MAROTTIKKAL
         HOUSE, T.V. PURAM P.O., VAIKOM, KOTTAYAM DISTRICT,
         PIN 686 606

         BY ADVS.
         P.K.SOYUZ
         SRI.E.V.BABYCHAN



RESPONDENT:

         DR. HAARIS RASHEED I.A.S.
         (FATHER'S NAME AND AGE NOT KNOWN TO THE
         PETITIONER), REVENUE DIVISIONAL OFFICER/SUB
         COLLECTOR, RDO OFFICE, FORT KOCHI, ERNAKULAM PIN
         682 001.




         SRI. SUNIL KUMAR KURIAKOSE - GP




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.07.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO.773/2021      2

                          JUDGMENT

The learned counsel for the petitioner submits

that this Contempt Case is not being pressed any

further, since the directions in the judgment have

been now complied with by the respondent.

Consequently this contempt case will stand

dismissed as having been not pressed.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/22.7

APPENDIX OF CON.CASE(C) 773/2021

PETITIONER ANNEXURE

ANNEXURE I TRUE CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO.34361 OF 2019 DATED 16.12.2019

ANNEXURE II TRUE COPY OF THE MEMO ALONG WITH THE LETTERS DATED 19.1.2021 FILED BY THE GOVERNMENT PLEADER FILED IN COC 1982/2020

ANNEXURE III TRUE COPY OF THE ORDER DATED 20.1.2021 IN COC NO.1892 OF 2020.