John vs Kripa N.S
2021 Latest Caselaw 21222 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. 1213 OF 2021
  AGAINST THE ORDER/JUDGMENT IN WP(C) 563/2021 OF HIGH COURT OF
                          KERALA, ERNAKULAM
PETITIONERS:

    1     JOHN, AGED 64 YEARS, S/O. MATHEW, KURURUVIKKATTU
          KUZHIYIL HOUSE, NEDUMPURA P.O., THRISSUR - 679 531.

    2     MARY, AGED 55 YEARS, W/O. JOHN, KURURUVIKKATTU KUZHIYIL
          HOUSE, NEDUMPURA P.O., THRISSUR - 679 531.

          BY ADV V.A.VINOD


RESPONDENT:

          KRIPA N.S, (AGE AND FATHER'S 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. 1213 OF 2021
                                     2


                               JUDGMENT

The learned Government Pleader submitted that the

petitioners' property has been removed from the data bank and

the petitioners 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. 1213 OF 2021

APPENDIX OF CON.CASE(C) 1213/2021

PETITIONER ANNEXURE Annexure I CERTIFIED COPY OF THE JUDGMENT IN WP(C)NO.563/2021 DATED 08.01.2021

ANNEXURE II TRUE COPY OF THE LETTER DATED 19.01.2021