S.N.D.P.Union vs Chetan Kumar Meena I.A.S
2021 Latest Caselaw 7155 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

MONDAY, THE 01ST DAY OF MARCH 2021 / 10TH PHALGUNA, 1942

     Con.Case(C).No.240 OF 2021 IN WP(C). 18455/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 18455/2020(F) OF HIGH
                     COURT OF KERALA


PETITIONER/PETITIONER IN WPC:

           S.N.D.P.UNION
           THIRUVALLA
           REPRESENTED BY ITS CONVENER,
           S.N.D.P. UNION OFFICE, THIRUVALLA,
           PATHANAMTHITTA DISTRICT, PIN 689101

           BY ADVS.
           SRI.T.P.PRADEEP
           SRI.P.K.SATHEES KUMAR
           SMT.MINIKUMARY M.V.
           SHRI.AJAI JOHN

RESPONDENT/1ST RESPONDENT IN WPC :

           CHETAN KUMAR MEENA I.A.S
           SUB COLLECTOR/REVENUE DIVISIONAL
           OFFICER(R.D.O.)
           REVENUE DIVISIONAL OFFICE, THIRUVALLA P.O.,
           PATHANAMTHITTA DISTRICT, PIN 689101

           R1 BY GOVERNMENT PLEADER G. RANJITHA

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
FINALLY HEARD ON 01.03.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Contempt Case (C) No.240 of 2021

                                     ..2..



                Contempt Case (C) No.240 of 2021
                -----------------------------------------------


                                JUDGMENT

The learned counsel for the petitioner submits that

the direction contained in the judgment has been complied

with. In the light of the said submission, the Contempt of Court

Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE

ds 01.03.2021