Dr. K.G.Sanjayan vs Sunimol
2021 Latest Caselaw 20024 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE SUNIL THOMAS
  FRIDAY, THE 24TH DAY OF SEPTEMBER 2021 / 2ND ASWINA, 1943
                      CON.CASE(C) NO. 1311 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 6596/2021 OF HIGH COURT
                         OF KERALA, ERNAKULAM
PETITIONER/PETITIONER:

    1        DR. K.G.SANJAYAN,
             AGED 66 YEARS
             S/O.K.N.GOVINDA PAI, KADALIKANDATHIL, CHERTHALA
             P.O., ALAPPUZHA, NOW RESIDING AT 203, ANANDAMAYA
             APARTMENT, 17TH CROSS, NEAR NANDHINI HOTEL,
             J.P.NAGAR, 6TH PHASE BENGALURU SOUTH,
             KARNATAKA-560 078.

             BY ADVS.
             B.PRAMOD
             NAMITHA JYOTHISH

RESPONDENT/2ND RESPONDENT:

    1        SUNIMOL,
             REGISTRAR OF BIRTHS AND DEATHS, CHERTHALA
             MUNICIPALITY, CHERTHALA, PIN-688 524.

             BY ADV. SRI. J. OM PRAKASH

    THIS CONTEMPT PETITION HAVING COME UP FOR ADMISSION ON
24.09.2021,     THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 CON.CASE(C) NO. 1311 OF 2021
                                      2


                                JUDGMENT

Dated this the 24th day of September, 2021

In the light of the Order passed in R.P. No.606/2021

today, I am inclined to treat Annexure-A3 as direction to the

contempt petitioner to produce further documents before

the authority. The learned Counsel for the contempt

petitioner submitted that he does not propose to produce

any further documents. This is recorded.

2. Accordingly, the respondent in the contempt

petition shall comply with the direction contained in the

order in R.P. No.606/2021, untrammeled by the

observations made in Annexure-A3, that no mistake has

been committed in recording the date of birth and there is

no provision for correcting the date of birth.

The Contempt of Court Case is closed.

Sd/-

SUNIL THOMAS

JUDGE SKP/24-9 CON.CASE(C) NO. 1311 OF 2021

APPENDIX OF CON.CASE(C) 1311/2021

PETITIONER'S ANNEXURE:

ANNEXURE A1 TRUE COPY OF THE JUDGMENT DATED 07.04.2021 IN WPC NO.6596/2021.

ANNEXURE A2 TRUE COPY OF THE ORDER DATED 03.03.2021 PASSED BY THE RESPONDENT WHICH WAS IMPUGNED IN THE WP(C).

ANNEXURE A3 TRUE COPY OF THE COMMUNICATION DATED 19.07.2021.

RESPONDENT'S ANNEXURE: NIL

TRUE COPY

P.A. TO JUDGE