Biju Mathew vs Smt.Sheeba George I.A.S
2022 Latest Caselaw 9652 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                         CON.CASE(C) NO. 1500 OF 2022
AGAINST THE ORDER/JUDGMENTWP(C) 11933/2022 OF HIGH COURT OF KERALA


PETITIONER:

             BIJU MATHEW
             AGED 48 YEARS
             S/O. MATHEW, MUKKADAM CHERIYIL (H),
             THODUPUZHA (P.O), THODUPUZHA,
             IDUKKI DISTRICT, PIN - 685584
             BY ADV K.V.SREE VINAYAKAN
RESPONDENTS:

    1        SMT.SHEEBA GEORGE I.A.S
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             DISTRICT COLLECTOR, IDUKKI DISTRICT,
             KUYILIMALA, PIN - 685603
    2        VINOD KUMAR.G
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             SECRETARY IN CHARGE, THODUPUZHA MUNICIPALITY,
             THODUPUZHA P.O, IDUKKI DISTRICT, PIN - 685584
             SRI.UNNIKRISHNAN.V.ALAPPATT, SC-THODUPUZHA MUNICIPALITY
     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO.1500 OF 2022

                                     2




                               JUDGMENT

Dated this the 25th day of August, 2022

It is submitted by the learned counsel for the Municipality that

orders have been passed on the complaint submitted by the petitioner

on 19.08.2022.

This contempt of court case is accordingly closed, recording the

above fact and leaving open the contentions of the parties.

Sd/-

ANU SIVARAMAN JUDGE NP CON.CASE(C) NO.1500 OF 2022

APPENDIX OF CON.CASE(C) 1500/2022

PETITIONER'S ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 04-04-

2022 IN W.P.(C) NO: 11933/2022 OF THIS HON'BLE COURT.

Annexure A2 THE PHOTOGRAPHS OF THE PETITIONER'S PROPERTY AS ON 3-8-2022 Annexure A2(A) THE PHOTOGRAPHS OF THE PETITIONER'S PROPERTY AS ON 3-8-2022 RESPONDENTS' EXHIBITS: NIL