Minu.G.R vs Chetan Kumar Meena
2022 Latest Caselaw 9671 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. 1219 OF 2022
 AGAINST NON-COMPLIANCE OF THE JUDGMENT DATED 01.04.2022 IN WP(C)
                   11659/2022 OF HIGH COURT OF KERALA
PETITIONER:

             MINU.G.R
             AGED 39 YEARS
             W/O SUDHEER, BABU SADANAM, ARUNOOOTIMANGALAM,
             MANGADU .P.O., KOLLAM, PIN - 691015

             BY ADV AJAYA KUMAR. G



RESPONDENT/1ST RESPONDENT:

             CHETAN KUMAR MEENA,
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONERREVENUE
             DIVISIONAL OFFICER/SUB COLLECTOR ,KOLLAM, OFFICE OF THE
             REVENUE DIVISIONAL OFFICER/SUB COLLECTOR , CIVIL
             STATION ,KOLLAM, PIN-691 013.
             BY SRI. RANJITH, SPECIAL GOVERNMENT PLEADER
     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Contempt Case(C)NO.1219 OF 2022

                                     2




                                  JUDGMENT

Dated this the 25th day of August, 2022

It is submitted by the learned counsel for the

petitioner that the directions contained in the judgment

have been complied with.

The contempt of court case is, accordingly,

closed.

Sd/-

ANU SIVARAMAN JUDGE SSK/25/08 Contempt Case(C)NO.1219 OF 2022

APPENDIX

PETITIONER ANNEXURES

AnnexureA1 CERTIFIED COPY OF THE JUDGMENT DT 1-4-2022 IN WP( C) 11659/2022

AnnexureA2 TRUE COPY OF THE COVERING LETTER DATED 12-04-

2022 SUBMITTED BY THE PETITIONER

Annexure A3 TRUE COPY OF THE RECEIPT ISSUED FROM THE OFFICE OF THE RESPONDENT HEREIN DATED 12-04-