Jancy Thomas vs V.T.Thomas
2021 Latest Caselaw 7488 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.503 OF 2020 IN WP(C). 23610/2018

   AGAINST THE JUDGMENT IN WP(C) 23610/2018(A) OF HIGH COURT OF
                              KERALA


PETITIONER/S:

                JANCY THOMAS
                AGED 47 YEARS
                W/O.THOMAS JOSEPH, LEMON VILLA, CHERTHALA NORTH
                VILLAGE, CHERTHALA NORTH MURI, CHERTHALA.P.O,
                CHERTHALA TALUK, ALAPPUZHA-688524

                BY ADVS.
                SRI.P.B.SAHASRANAMAN
                SRI.T.S.HARIKUMAR

RESPONDENT/S:

                V.T.THOMAS
                AGE AND FATHER'S NAME NOT KNOWN, CHAIRMAN, CERTHALA
                MUNICIPAL COUNCIL, CHERTHALA MUNICIPALITY, CHERTHALA
                TALUK, ALAPPUZHA-688524

                NAME OF THE RESPONDENT IS CORRECTED AS 'V.T.JOSEPH'
                VIDE ORDER DATED 11/3/2020 IN IA 1/2020 IN COC
                503/2020


     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.503 OF 2020 IN WP(C). 23610/2018




                                   JUDGMENT

Dated this the 3rd day of March 2021

This Contempt Petition is filed complaining

that the directives contained in the judgment dated

16.07.2018 in W.P.(C) No.23610/2018 is not complied

with.

2. However, today when the matter is taken

up, learned counsel for the petitioner 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

Con.Case(C).No.503 OF 2020 IN WP(C). 23610/2018

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE PHOTOSTAT COPY OF THE NOTICE BY HEARING ISSUED TO THE PETITIONER BY THE RESPONDENT, DATED 12.10.2018

RESPONDENT'S/S EXHIBITS: NIL