Ruby John vs Kripa.N.S
2021 Latest Caselaw 21221 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
    WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943
                    CON.CASE(C) NO. 1201 OF 2021
  AGAINST THE ORDER/JUDGMENT IN WP(C) 465/2021 OF HIGH COURT OF
                         KERALA, ERNAKULAM
PETITIONER:

          RUBY JOHN, AGED 22 YEARS D/O JOHN,
          KURURUVIKKATTUKUZHIYIL HOUSE, NEDUMPURA P.O.THRISSUR-
          679 531.

          BY ADV V.A.VINOD


RESPONDENT:

          KRIPA.N.S, (AGE AND FATHERS NAME NOT KNOWN TO THE
          PETITIONERS) REVENUE DIVISIONAL OFFICER, THRISSUR,
          THRISSUR-680 003.


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 20.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1201 OF 2021
                                    2


                               JUDGMENT

The learned Government Pleader submitted that the

petitioner's property has been removed from the data bank and

the petitioner sought three months time to pay the necessary fee

for regularization.

In the light of the above submission, the contempt case is

closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR CON.CASE(C) NO. 1201 OF 2021

APPENDIX OF CON.CASE(C) 1201/2021

PETITIONER ANNEXURE Annexure 1 CERTIFIED COPY OF THE JUDGMENT IN WPC NO 465/2021 DATED 7.1.2021

Annexure 11 TRUE COPY OF THE LETTER DATED 19.1.2021