Divakaran vs M.H.Hareesh
2021 Latest Caselaw 18832 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  THURSDAY, THE 9TH DAY OF SEPTEMBER 2021 / 18TH BHADRA,
                            1943
               CON.CASE(C) NO. 1361 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 25673/2020 OF HIGH
                COURT OF KERALA, ERNAKULAM
PETITIONER:

         DIVAKARAN,
         AGED 66 YEARS
         S/O. RAMANKUTTY, KARAPPILLY HOUSE,
         KURUVILASSERY, THRISSUR-680735.

         BY ADV N.KRISHNA RAJA MAULI



RESPONDENTS:

         M.H.HAREESH,
         (AGE AND FATHER;S NAME NOT KNOWN TO THE
         PETITIONER), THE REVENUE DIVISIONAL OFFICER, RDO
         OFFICE, IRINJALAKUDA, THRISSUR-680121.

         BY GOVERNMENT PLEADER SMT. PRINCY XAVIER


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 09.09.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1361 OF 2021

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                Contempt Case (C) No.1361 of 2021
                -----------------------------------------------


                                JUDGMENT

The learned counsel for the petitioner submits that

the direction contained in the judgment in W.P.(C) No.25673 of

2020 has been complied with. A memo to that effect has also

been filed by the counsel for the petitioner.

In the light of the submission made by the learned

counsel for the petitioner and the memo filed by him, this

Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE

ds 09.09.2021 CON.CASE(C) NO. 1361 OF 2021

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APPENDIX OF CON.CASE(C) 1361/2021

PETITIONER ANNEXURE

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 27/11/2020 IN WPC NO.25673/2020 OF THE HON'BLE HIGH COURT OF KERALA.

Annexure A2 TRUE COPY OF THE LETTER DATED 30/12/2020 FROM ADVOCATE GENERAL'S OFFICE CONFIRMING SENDING THE JUDGMENT TO THE RESPONDENT ON 14/12/2020.