Sr.Mini Mani vs Sri.Chaithanyam Kunhiraman
2021 Latest Caselaw 9348 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

            THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

           FRIDAY, THE 19TH DAY OF MARCH 2021/28TH PHALGUNA, 1942

           Con.Case(C).No.483 OF 2021 IN W.P(C).NO.18364 OF 2019

  AGAINST THE ORDER/JUDGMENT IN WP(C) 18364/2019(U) OF HIGH COURT OF
                                KERALA


PETITIONER/PETITIONER:

                SR.MINI MANI
                AGED 50 YEARS
                D/O.MANI, BHAVANI LAY OUT, V11 CROSS, JYOTHIDAN STUDY
                HOUSE, BANGALORE - 560029, FROM PULICKAKUNNEL HOUSE,
                ALPARA P.O., IDUKKI, KANJIKUZHI,
                IDUKKI TALUK & DISTRICT - 685606.

                BY ADVS.SRI.GEORGE MATHEW
                        SRI.M.D.SASIKUMARAN
                        SHRI.MATHEW K.T.
                        SHRI.SUNIL KUMAR A.G
                        SHRI.GEORGE K.V.
                        SHRI.PRAVEEN S.
                        SRI.DIPU JAMES
                        SHRI.STEPHY K REGI

RESPONDENT/RESPONDENT 6 & 8 IN W.P.(C):

       1        SRI.CHAITHANYAM KUNHIRAMAN
                (AGE AND FATHER'S NAME NOT KNOWN TO PETITIONER),
                TALUK SURVEYOR, IDUKKI TALUK, TALUK OFFICE, VAZHATHOPE,
                IDUKKI COLONY P. O., CHERUTHONI, IDUKKI - 685 603.

       2        SRI.K.S.VIJAYALAL
                (AGE AND FATHER'S NAME NOT KNOWN TO PETITIONER),
                TAHSILDAR (LAND REVENUE), TALUK OFFICE, VAZHATHOPPU,
                CHERUTHONI, IDUKKI - 685 603.

                BY SRI.JESTIN MATHEW, GOVT. PLEADER


         THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
    ADMISSION ON 19.03.2021, THE COURT ON THE SAME DAY DELIVERED
    THE FOLLOWING:
 Cont. Case (C).N.483/2021       :: 2 ::




                            JUDGMENT

It is seen that by Annexure A2 order dated 23.11.2020,

the additional 8th respondent has finalized the proceedings that

was remitted to him by the District Collector. Taking note of the

said fact, the Contempt of Court Case is closed, without

prejudice to the right of the petitioner to impugn Annexure A2

order dated 23.11.2020, in appropriate proceedings, if so

advised.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

prp/20/3/21 Cont. Case (C).N.483/2021 :: 3 ::

APPENDIX

PETITIONER'S EXHIBITS:

ANNEXURE A1 TRUE COPY OF ORDER DATED 18.12.2019 IN W.P.

(C) NO.18364 OF 2019 OF THIS HON'BLE COURT.

ANNEXURE A2 TRUE COPY OF ORDER NO.H2-8663/12 DATED 23.11.2020.

ANNEXURE A3 TRUE COPY OF REPORT NO.K4-8663/12 DATED 17.12.2003 FROM THE OFFICE OF 2ND RESPONDENT TO DISTRICT COLLECTOR, IDUKKI.

RESPONDENTS EXHIBITS: NIL.

//TRUE COPY//

P.S. TO JUDGE