Against The Order/Judgment In Wpc ... vs By Adv. Sri.J.S.Ajithkumar
2021 Latest Caselaw 7485 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

   WEDNESDAY, THE 03RD DAY OF MARCH 2021 / 12TH PHALGUNA, 1942

          Con.Case(C).No.157 OF 2017 IN WP(C). 40163/2016

 AGAINST THE ORDER/JUDGMENT IN WPC 40163/2016 DATED 19-12-2016 OF
                       HIGH COURT OF KERALA


PETITIONERS

      1       ANIL RAJ A.J.
              S/O.JANARDHANAN PILLAI, AGED 44 YEARS,
              ALAPPURATH MADAM, ALAKODE.P.O., ARANGAM,
              KANNUR DISTRICT.

      2       C.MOHAN
              S/O.KUNHIKANNAN, AGED 52 YEARS,CHEDAMPATH,
              HOUSE NO.332 C, ARANGAM GRAMAPANCHAYATH, KANNUR
              DISTRICT.

              BY ADV. SRI.J.S.AJITHKUMAR

RESPONDENT

              K.MURALI
              AGE AND FATHER'S NAME NOT KNOWN TO THE
              PETITIONER,WORKING AS COMMISSIONER,
              MALABAR DEVASWOM BOARD,ELANJIPALAM,
              KOZHIKODE.673 001.


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                       2

Con.Case(C).No.157 OF 2017 IN WP(C). 40163/2016




                                   JUDGMENT

Dated this the 3rd day of March 2021

This Contempt Petition is filed complaining

that the directives contained in the judgment dated

19.12.2016 in W.P.(C) No.40163/2018 is not complied

with.

2. However, today when the matter is taken

up, learned counsel for the petitioners submitted

that the directives are already complied with.

Therefore, I do not find any reason to pursue the

Contempt case any further.

The Contempt of Court case is closed

accordingly.

Sd/-

SHAJI P.CHALY

JUDGE hmh