Thomas.K.J vs S.Suhas
2021 Latest Caselaw 10015 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

    WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943

         Con.Case(C).No.309 OF 2021 IN WP(C). 25094/2020

   AGAINST THE JUDGMENT IN WP(C) 25094/2020(J) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER:

             THOMAS.K.J
             AGED 55 YEARS
             S/O. K.T.JOSEPH, KANNAMPUZHA HOUSE,
             ANGAMALY P.O., PIN-683 572

             BY ADV. SRI.T.K.VIPINDAS

RESPONDENT/1ST RESPONDENT:

             S.SUHAS
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
             DISTRICT COLLECTOR, ERNAKULAM, CIVIL STATION,
             KAKKANAD,PIN-682 030



             SMT SHEEJA CS, SR GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.309 OF 2021            2




                                 JUDGMENT

The learned counsel appearing for the petitioner submits that the directions in

the judgment have been complied with. The said submission is recorded and the

Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE sru

APPENDIX PETITIONER'S ANNEXURES:

ANNEXURE-A1 CERTIFIED COPY OF THE JUDGMENT DATED 17.11.2020 IN WPC NO.25094/2020 OF THIS HON'BLE COURT

ANNEXURE-A2 TRUE COPY OF THE NOTICE DATED 15.01.2021

RESPONDENT'S ANNEXURES:NIL

//TRUE COPY//

P.A TO JUDGE