Rosy Xavier vs Dr.Harris Rasheed
2021 Latest Caselaw 19730 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
FRIDAY, THE 17TH DAY OF SEPTEMBER 2021 / 26TH BHADRA, 1943
               CON.CASE(C) NO. 1078 OF 2021
AGAINST THE JUDGMENT IN WP(C) 28002/2020 OF HIGH COURT OF
                    KERALA, ERNAKULAM
PETITIONER/PETITIONER IN W.P.(C):

         ROSY XAVIER,
         AGED 42 YEARS, W/O.XAVIER,
         PANJIKKARAN HOUSE, PUTHENVELIKAKRA P.O.,
         ERNAKULAM DISTRICT, PIN-683 594.
         BY ADVS.
         DINESH MATHEW J.MURICKEN
         N.R.SANGEETHARAJ
         VINOD S. PILLAI
         SREELAKSHMI R.
         MOHAMMED THAYIB N.M.
         NAYANA VARGHESE


RESPONDENT/2ND RESPONDENT IN W.P.(C):

         DR.HARRIS RASHEED,
         AGED AND FATEHR'SNAME NOT KNOWN,
         REVENUE DIVISIONAL OFFICER, OFFICE OF THE
         REVENUE DIVISIONAL OFFICER, FORT KOCHI,
         ERNAKULAM DISTRICT, PIN-682 001.
         SMT.VINITHA B SR GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME
UP FOR ADMISSION ON 17.09.2021, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
                                      2
CON.CASE(C) NO.1078 OF 2021




            Contempt Case (C) No.1078 of 2021
         --------------------------------------------------------


                             JUDGMENT

The learned counsel for the petitioner submits that

the direction contained in the judgment in W.P.(C) No.28002 of

2020 has been complied with. In the light of the submission

made by the learned counsel for the petitioner, this Contempt

of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

YKB

CON.CASE(C) NO.1078 OF 2021

APPENDIX OF CON.CASE(C) 1078/2021

PETITIONER ANNEXURE Annexure A1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 18.10.2020.

Annexure A2 TRUE COPY OF THE JUDGMENT IN WPC NO.28002/2020 PASSED BY THIS HONOURABLE COURT DATED 15.12.2020.

Annexure A3 TRUE COPY OF THE NOTICE ISSUED BY THE PETITIONER THROUGH ADVOCATE TO THE RESPONDENT DATED 04.06.2021.