Jeemol vs Dr.Aneena
2021 Latest Caselaw 20771 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MR. JUSTICE SATHISH NINAN
         TUESDAY, THE 5TH DAY OF OCTOBER 2021 / 13TH ASWINA, 1943
                       CON.CASE(C) NO. 956 OF 2021
   AGAINST THE ORDER/JUDGMENT IN WP(C) 4509/2021 OF HIGH COURT OF
                              KERALA, ERNAKULAM
PETITIONER/PETITIONER IN W.P(C):

     1       JEEMOL,AGED 45 YEARS,W/O SURESH K.S.
             KALAYIL HOUSE, VELLOOR P.O, PAMPADY, KOTTAYAM DISTRICT.

     2       RADHA SASIDHARAN,AGED 65 YEARS
             W/O SASIDHARAN,SARJ VILLA,
             ETTUMANOOR, KOTTAYAM DISTRICT.

             BY ADVS.
             M.V.THAMBAN
             R.REJI
             THARA THAMBAN
             B.BIPIN
             ARUN BOSE
             N.SUNIL JOSEPH



RESPONDENT/4TH RESPONDENT IN W.P.(C):

             DR.ANEENA
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             WORKING AS AGRICULTURAL OFFICER AND THE CONVENER OF THE
             LOCAL LEVEL MONITORING COMMITTEE CONSTITUTED UNDER THE
             PROVISIONS OF THE KERALA CONSERVATION OF PADDY LAND AND
             WETLAND ACT, AYARKUNNAM, AGRICULTURE OFFICE,
             AYARKUNNAM P.O, KOTTAYAM DISTRICT, PIN-686635.

             Sr.GP: SMT.C.S.SHEEJA


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 05.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 956 OF 2021              2



                                   JUDGMENT

It is submitted by learned Senior Government Pleader, on

behalf of the respondent, that in compliance with the

directions in the judgment dated 22.02.2021 in W.P.(C)

No.4509 of 2021, orders have been passed.

In the light of the above submission, the Contempt of

Court Case is closed.

Sd/-

SATHISH NINAN JUDGE

sd

APPENDIX OF CON.CASE(C) 956/2021

PETITIONER ANNEXURE

Annexure -I CERTIFIED COPY OF THE JUDGMENT DATED 22.02.2021 IN WPC NO.4509 OF 2021 OF THE HON'BLE HIGH COURT OF KERALA, ERNAKULAM.