Dinesh vs Suhas S
2021 Latest Caselaw 7852 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

   FRIDAY, THE 05TH DAY OF MARCH 2021 / 14TH PHALGUNA, 1942

       Con.Case(C).No.1457 OF 2020 IN WP(C). 11710/2020

     AGAINST THE ORDER/JUDGMENT DATED 16.6.2020 IN WP(C)
            11710/2020(K) OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

            DINESH
            AGED 56 YEARS
            S/O. VELAYUDHAN, THATHUPARA HOUSE, OKKAL KARA,
            CHELAMATTOM VILLAGE, KUNNATHUNADU TALUK,
            ERNAKULAM DISTRICT-686 692

            BY ADV. SRI.PAUL K.VARGHESE

RESPONDENT/RESPONDENT NO.2:

            SUHAS S, I.A.S
            (AGE AND FATHER'S NAME NOT KNOWN TO THE
            PETITIONER), DISTRICT COLLECTOR, CIVIL STATION,
            KAKKANAD, COCHIN-682 030


            BY GOVERNMENT PLEADER SMT.RAJI T BHASKAR

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 05.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                          :2:
Con.Case(C).No.1457 of 2020




                                   JUDGMENT

It is submitted by the learned Government Pleader, on

instructions, that the directions in the judgment have been complied

with by passing an order dated 28.10.2020, a copy of which is shown to

the petitioner. Taking note of the said developments, the Contempt of

Court Case is closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns

Con.Case(C).No.1457 of 2020

APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO. 11710/2020 OF THIS COURT DATED 16.6.2020.

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE