Biju.V vs Venu .V
2022 Latest Caselaw 9337 Ker

Con.Case(C) No.1379/2022                     1/3

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                              &
                       THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
               Wednesday, the 10th day of August 2022 / 19th Sravana, 1944
                CONTEMPT CASE(C) NO. 1379 OF 2022(S) IN OP(KAT) 157/2021

      PETITIONER/PETITIONER:


                BIJU. V., AGED 32 YEARS, S/O. VIJAYAN. B.,

                SUB INSPECTOR OF POLICE (TRAINEE), KERALA POLICE ACADEMY,

                RAMAVARMAPURAM. P.O., THRISSUR, PIN - 680 631,

                RESIDING AT 'NILA', THONGAL, NELLIMOODU. P.O.,

                THIRUVANANTHAPURAM DISTRICT, PIN - 695 524,

                MOBILE:7012024027.

            BY ADVS. M/S. ELVIN PETER P.J., K.R.GANESH, GOURI BALAGOPAL,
            ABHIJITH.K.ANIRUDHAN, SREELEKSHMI A.S.

      RESPONDENT/1ST RESPONDENT IN OP (KAT):


                SRI.V. VENU,

                THE ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,

                HOME DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

            BY SENIOR GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   10.08.2022, the court on the same day passed the following:

                                                                   P.T.O.
 Con.Case(C) No.1379/2022                       2/3




            ALEXANDER THOMAS & SHOBA ANNAMMA EAPEN, JJ.
                           ==================
                Contempt of Court Case (Civil) No.1379 of 2022
          [arising out of the judgment dated 10.02.2022 in O.P.(KAT)No.157/2021]
                                  ==================
                           Dated this the 10th day of August, 2022
                                         ORDER

Today, it is submitted by the learned Senior Government

Pleader on the basis of the instructions from the respondent officer,

the respondent officer has decided to recall the impugned Annexure-

A5 order dated 30.06.2022 and to pass orders a fresh, strictly in

accordance with the directions and orders passed by this Court as per

Annexure-A3 judgment dated 10.02.2022 in O.P.(KAT) No.157 of

2021 and the case may be adjourned accordingly.

List on 16.08.2022.

Hand over

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

                                        SHOBA ANNAMMA EAPEN, JUDGE
          AS




10-08-2022                       /True Copy/                         Assistant Registrar
 Con.Case(C) No.1379/2022                  3/3

APPENDIX OF CON.CASE(C) 1379/2022 Annexure A3 TRUE COPY OF THE JUDGMENT DATED 10.02.2022 IN O.P.

(KAT) NO. 157/2021 OF THIS HON'BLE COURT. Annexure A5 TRUE COPY OF THE ORDER DATED 30.06.2022 ISSUED BY THE RESPONDENT.