Stephen D. Silva vs Snehith Kumar Singh
2021 Latest Caselaw 9907 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

        WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943

              Con.Case(C).No.1805 OF 2020 IN WP(C). 4959/2019

AGAINST THE JUDGMENT IN WP(C) 4959/2019(T) OF HIGH COURT OF KERALA


PETITIONER:

                 STEPHEN D. SILVA, AGED 64 YEARS
                 S/O.ALFRED D.SILVA, RESIDING AT PUTHIYODATH HOUSE,
                 PONNARIMANGALAM P.O., MULAVUKAD, ERNAKULAM DISTRICT -
                 682 504.

                 SRI.C.K.PREM RAJ
                 SRI.P.T.EMMANUEL TONY

RESPONDENTS:

          1      SNEHITH KUMAR SINGH
                 (AGE AND NAME OF FATHER NOT KNOWN TO THE PETITIONER)
                 SUB COLLECTOR/REVENUE DIVISIONAL OFFICER (EXERCISING
                 POWER AS MAINTENANCE TRIBUNAL), REVENUE DIVISIONAL
                 OFFICE, FORT KOCHI, ERNAKULAM, PIN - 682 001.

Addl.     2      HARRIS RASHID, (AGE AND NAME OF FATHER NOT KNOWN TO
                 THE PETITIONER), SUB COLLECTOR/ REVENUE DIVISIONAL
                 OFFICER(EXERCISING POWER AS MAINTENANCE TRIBUNAL),
                 REVENUE DIVISIONAL OFFICE, FORT KOCHI, ERNAKULAM-

                 (IS IMPLEADED AS ADDITIONAL R2 AS PER ORDER DATED 03-
                 12-2020 IN IA 01/2020)

                 SRI.MATHEW GEORGE VADAKKEL-SR.GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.1805 OF 2020

                                    2


                               JUDGMENT

Dated this the 24th day of March 2021

The learned counsel for the petitioner submits that since

the directions in the judgment dated 19.02.2019 in W.P.

(C)No.4959/2019 has now been complied with, this contempt

case is not being pressed.

This contempt case is thus closed.

Sd/- DEVAN RAMACHANDRAN

Stu JUDGE Con.Case(C).No.1805 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 TRUE COPY OF ORDER NO.6692/17/K.DIS. DATED 8/06/2018 ISSUED BY THE RESPONDENT.

ANNEXURE A2 TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.4959 OF 2019 DATED 19/02/2019.

ANNEXURE A3 TRUE COPY OF ORDER NO.S-941 DATED 07/08/2020 ISSUED BY THE RESPONDENT.

ANNEXURE A4 TRUE COPY OF THE FINAL JUDGMENT DATED 17/08/2020 IN THE CONTEMPT CASE NO.1280/2019.

ANNEXURE A5 TRUE COPY OF MEDICAL CERTIFICATE DATED 09/10/2020 ISSUED BY MEDICAL OFFICER, GOVT. AYURVEDA HOSPITAL, ERNAKULAM.

RESPONDENT'S ANNEXURE:

ANNEXURE R1(A) TRUE COPY OF THE SUMMONS TO MARY SHEFI D'SILVA.