Ratnakala Ramachandran vs Dr.Haaris Rasheed I.A.S
2021 Latest Caselaw 8423 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

     FRIDAY, THE 12TH DAY OF MARCH 2021 / 21ST PHALGUNA, 1942

         Con.Case(C).No.200 OF 2021 IN WP(C). 20389/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 20389/2020(W) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER:

             RATNAKALA RAMACHANDRAN
             AGED 74 YEARS
             W/O. RAMACHANDRAN, RADHALAKSHMI HOUSE, ATTUPURATH,
             EROOR P.O., THRIPUNITHURA, ERNAKULAM DISTRICT, PIN-
             682306.

             BY ADVS.
             SRI.P.K.SOYUZ
             SRI.E.V.BABYCHAN

RESPONDENT/RESPONDENT NO.1:

             DR.HAARIS RASHEED I.A.S.
             (FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER),
             REVENUE DIVISIONAL OFFICER/SUB COLLECTOR, RDO OFFICE,
             FORT KOCHI, ERNAKULAM, PIN-682001.

             BY ADV.SRI. K.J.MANURAJ GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 12.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.200 OF 2021 IN WP(C). 20389/2020

                                      2




                 Contempt Case (C) No.200 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 submission made by the learned counsel for the petitioner,

the Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR

Mn JUDGE Con.Case(C).No.200 OF 2021 IN WP(C). 20389/2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE I TRUE CERTIFIED COPY OF THE JUDGMENT IN WP(C)NO.20389/2020 DATED 30.9.2020.

ANNEXURE II TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT RECEIPT DATED 12.10.2020.

//TRUE COPY// PA TO JUDGE