Daisy George Payappan vs S.Shanavaz
2021 Latest Caselaw 21545 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
     FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                        CON.CASE(C) NO. 1599 OF 2021
 AGAINST THE JUDGMENT IN WP(C) 2957/2019 DATED 01.04.2020 OF HIGH
                         COURT OF KERALA, ERNAKULAM
PETITIONER/S:

             DAISY GEORGE PAYAPPAN,
             AGED 50 YEARS,
             W/O. GEORGE PAYAPPAN, MEMBER, WARD NO.VI, PANANCHERY
             GRAMA PANCHAYAT, THRISSUR DISTRICT, PIN-680 652
             RESIDING AT PAYAPPAN HOUSE, PATTIKADU P.O., THRISSUR
             DISTRICT, PIN-680 652.

             BY ADV C.A.ANOOP



RESPONDENT/S:

             S.SHANAVAZ
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             DISTRICT COLLECTOR, IST FLOOR, CIVIL STATION, CIVIL
             LINES ROAD, KALYAN NAGAR, AYYANTHOLE, THRISSUR-680 003.

             BY SRI. T.P.SAJAN


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 29.10.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1599 OF 2021
                                      -2-



                              JUDGMENT

This contempt petition is filed complaining that the directives

contained in the judgment dated 01.04.2020 in W.P.(C).No.2957/2019, is

not complied with. On 22.10.2021, learned Special Government Pleader

Sri. T.P.Sajan submitted that, steps are taken in accordance with the

directions issued by this Court and sought time for placing an affidavit

along with requisite documents.

2. Today when the matter was taken up, Sri. C.U.Sangeeth,

representing Special Government Pleader Sri. T.P.Sajan, submitted that

already orders are passed and the same is produced before this Court along

with a memo on 28.10.2021. In that view of the matter, even though

orders are passed belatedly, I do not find any reason to pursue this

contempt petition.

The Contempt of Court case is closed accordingly.

Sd/-

SHAJI P.CHALY JUDGE

uu 28.10.2021 CON.CASE(C) NO. 1599 OF 2021

APPENDIX OF CON.CASE(C) 1599/2021

PETITIONER ANNEXURE

Annexure A A CERTIFIED COPY OF THE JUDGMENT DATED 1.4.2019 IN WPC NO.2957 OF 2019 OF THIS HONOURABLE COURT.