Roland vs Maniyappan
2021 Latest Caselaw 23536 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                       CON.CASE(C) NO. 1979 OF 2021
   AGAINST THE ORDER/JUDGMENT IN WP(C) 7664/2020 OF HIGH COURT OF
                            KERALA, ERNAKULAM
PETITIONER:

              ROLAND,
              AGED 52 YEARS
              S/O.EASSY, KOIMMAPARAMBIL, AROOR P.O., CHERTHALA.

              BY ADV B.PRAMOD



RESPONDENT:

              MANIYAPPAN,
              SECRETARY, AROOR GRAMA PANCHAYATH, PANCHAYATH OFFICE,
              AROOR P.O., CHERTHALA-688 534.


OTHER PRESENT:

              SRI.V.N.SANKARJEE, SC, SRI.R.LAKSHMI NARAYAN, SC




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Cont. Case (C ) No.1979 of 2021

                                  2




               P.V.KUNHIKRISHNAN, J.
            ===================
          Cont.Case (C ) No. 1979 of 2021
            ===================
      Dated this the 25th day of November, 2021


                         JUDGMENT

It is submitted by the learned counsel who appeared

for the Panchayat that the directions in Annexure-A1

Judgment is complied with.

In the light of the above submission, this contempt

case is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE LU Cont. Case (C ) No.1979 of 2021

APPENDIX OF CON.CASE(C) 1979/2021

PETITIONER ANNEXURE :

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 22.07.2021 IN WP(C)NO.7664/2020.

ANNEXURE A2 TRUE COPY OF THE COVERING LETTER DATED 13.08.2021 SUBMITTED BY THE PETITIONER TO THE RESPONDENT.

ANNEXURE A3 TRUE COPY OF THE RECEIPT DATED 13.08.2021 ISSUED BY THE RESPONDENT.

RESPONDENT ANNEXURE : NIL

// True Copy // PA To Judge