Tony vs Suhas.S. Ias
2021 Latest Caselaw 9590 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

     MONDAY, THE 22ND DAY OF MARCH 2021 / 1ST CHAITHRA, 1943

         Con.Case(C).No.374 OF 2021 IN WP(C). 23367/2020

 AGAINST THE JUDGMENT IN WP(C) NO.23367/2020(U) OF HIGH COURT OF
                             KERALA


PETITIONER/PETITIONER :

             TONY,
             AGED 52 YEARS,
             S/O. VARKEY, ARACKAL HOUSE, MAROTTICHODE,
              MATTOOR, KALADY POST,
             ERNAKULAM DISTRICT, PIN-683 574.

             BY ADV. SRI.AVANEESH KOYIKKARA

RESPONDENT/5TH RESPONDENT :

             SUHAS.S. IAS
             (AGE AND FTHER'S NAME NOT KNOWN TO THE PETITIONER),
             THE DISTRICT COLLECTOR, ERNAKULAM, CIVIL STATION,
             KAKKANAD POST, ERNAKULAM-682 030.




             SMT SHEEJA CS, SENIOR GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.374 OF 2021

 IN WP(C). 23367/2020                   2




                            JUDGMENT

None appears for the petitioner. The learned Government Pleader,

on instructions, submits that the directions in the judgment have been

complied with and the order has also been communicated.

This contempt case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE

DSV Con.Case(C).No.374 OF 2021

APPENDIX

PETITIONER'S/S ANNEXURES :

ANNEXURE 1 THE CERTIFIED COPY OF JUDGMENT IN WPC NO.23367 OF 2020 DATED 2.11.2020.

ANNEXURE 2 THE TRUE COPY OF THE COVERING LETTER DATED 14.11.2020.

RESPONDENT'S/S ANNEXURES : NIL

//TRUE COPY//

P.A. TO JUDGE