George E Vettoor vs Littymol Thomas
2021 Latest Caselaw 21481 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

        THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

   FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943

                  CON.CASE(C) NO. 1437 OF 2021
 ARISING FROM THE JUDGMENT DATED 15.01.2021 IN WP(C) 28476/2020
               OF HIGH COURT OF KERALA, ERNAKULAM

PETITIONERS/PETITIONERS:

    1      GEORGE E VETTOOR,
           AGED 62 YEARS
           S/O. EAPEN, VETTOOR HOUSE, ETTUMANOOR, KOTTAYAM
           DISTRICT, REPRESENTED BY HIS BROTHER AND POWER OF
           ATTORNEY HOLDER BABU E. VETTOOR, AGED 64 S/O. EAPEN,
           VETTOOR HOUSE, ETTUMANOOR-686 631, KOTTAYAM DSITRICT.


    2      KUNJANNAMMA BABU
           AGED 64 YEARS
           W/O. BABU E. VETTOOR, VETTOOR HOUSE, ETTUMANOOR-686
           631, KOTTAYAM DISTRICT.


           BY ADVS.
           V.RAJENDRAN (PERUMBAVOOR)
           N.RAJESH
           GOPAKUMAR P.


RESPONDENTS/CONTEMNORS/RESPONDENTS 2 & 3 IN WP(C):

    1      LITTYMOL THOMAS
           AGE AND FATHER'S/HUSBANDS NAME NOT KNOWN, TAHASILDAR,
           REVENUE TOWER, PUTHENANGADY-686 001, KOTTAYAM.


    2      SIMEESH SAHU
           AGE AND FATHER'S NAME NOT KNOWN, TAHASILDAR (LAND
           RECORDS), REVENUE TOWER, PUTHENANGADY-686 001
           KOTTAYAM.


           BY SENIOR GOVERNMENT PLEADER SRI.PREMCHAND R. NAIR

      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 29.10.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                   :2:

Contempt of Court Case (Civil)).No.1437 of 2021




                                       JUDGMENT

The learned Government Pleader produces an order dated

28.09.2021, which shows that the directions in the judgment dated

15.01.2021 in W.P(C).NO.28476 of 2020 have been complied.

Accordingly, the Contempt of Court Case is closed

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns

Contempt of Court Case (Civil)).No.1437 of 2021

APPENDIX OF CON.CASE(C) 1437/2021

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF POWER OF ATTORNEY DATED 3.9.2014 EXECUTED BY IST PETITIONER IN FAVOUR OF BABU E. VETTOOR.

Annexure A2 CERTIFIED COPY OF THE JUDGMENT IN WPC NO.28476/2020 OF THIS HON'BLE COURT DATED 15.1.2021.

Annexure A3 TRUE COPY OF LAWYER NOTICE DATED 19.1.2021 ISSUED TO THE RESPONDENTS BY COUNSEL FOR PETITIONER.

Annexure A4 TRUE COPY OF POSTAL ACKNOWLEDGMENT CARDS.

(2 IN NOS.)

Annexure A5 TRUE COPY OF LAWYER NOTICE ISSUED TO THE RESPONDENTS ON 13.8.21 BY COUNSEL FOR THE PETITIONER.

Annexure 6 TRUE COPY OF POSTAL ACKNOWLEDGMENT CARDS (2 IN NOS.).

RESPONDENTS ANNEXURES:NIL

//TRUE COPY//

P.A TO JUDGE