Thomas George Kallukaran vs Suhas.S, Ias
2021 Latest Caselaw 18650 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021 / 17TH BHADRA,
                            1943
              CON.CASE(C) NO. 1802 OF 2019
AGAINST THE JUDGMENT IN WP(C) 32625/2017 OF HIGH COURT OF
                           KERALA
PETITIONER/PETITIONER :

         THOMAS GEORGE KALLUKARAN,
         AGED 65 YEARS
         S/O.K.A.GEORGE(LATE), 109/112,
         BILAKUDY CHAMBERS, ST.MARY'S ROAD,
         MAZAGON, MUMBAI- 400010,
         REPRESENTED BY POWER OF ATTORNEY HOLDER JOSE
         M.V.,               AGED 59 YEARS,
         S/O.M.V.VARKEY(LATE),
         MUNJANATTUKADUPPIL(H), KOTTAMALA P.O.,
         KASARAGOD DISTRICT, PIN- 671314.
         BY ADV SRI.AVANEESH KOYIKKARA


RESPONDENTS/2ND RESPONDENT :

         SUHAS.S, IAS,
         (AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER),              DISTRICT COLLECTOR,
         COLLECTORATE,
         KAKKANAD, ERNAKULAM- 682030.
         BY SMT.B.VINITHA, GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 08.09.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C)NO.1802 OF 2019             ..2..




              Contempt Case (C) No.1802 of 2019
           -------------------------------------------------------


                            JUDGMENT

The learned counsel for the petitioner submits that

the directions contained in the judgment have been complied

with. In the light of the submission made by the learned

counsel for the petitioner, the Contempt of Court Case is

closed.

Sd/-

P.B.SURESH KUMAR, JUDGE rkj CON.CASE(C)NO.1802 OF 2019 ..3..

APPENDIX OF CON.CASE(C) 1802/2019

PETITIONER ANNEXURE ANNEXURE A1 CERTIFIED COPY OF JUDGMENT IN W.P.

(C)NO.32625 OF 2017 DATED 12.10.2017.