Ammini vs Vishnuraj P
2022 Latest Caselaw 9813 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
      FRIDAY, THE 26TH DAY OF AUGUST 2022 / 4TH BHADRA, 1944
                         CON.CASE(C) NO. 1340 OF 2022
AGAINST THE ORDER/JUDGMENTWP(C) 24208/2021 OF HIGH COURT OF KERALA


PETITIONER:

             AMMINI
             AGED 64 YEARS, W/O GOPINATHAN,
             HILL VIEW, NOCHIMA, N.A.D. P.O.,
             ALUVA, ERNAKULAM, PIN - 683563

             BY ADVS.
             SRI.JITHIN SAJI ISAAC
             SRI.K.J.SAJI ISAAC
             SM.TELIZABETH VARKEY
             SRI.AJEESH EMMANUEL
             SRI.SHAMSUDEEN O.K.



RESPONDENT:

             VISHNURAJ P
             AGE AND FATHER'S NAME NOT KNOWN,
             THE REVENUE DIVISIONAL OFFICER,
             1ST FLOOR, KB JACOB ROAD, FORT KOCHI,
             KOCHI HEAD POST OFFICE, PIN - 682001

             SRI. BIMAL K. NATH, SR.GOVT.PLEADER




     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 26.08.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1340 OF 2022
                                   2



                             T.R. RAVI, J.
              --------------------------------------------
                   Con. Case (C). No.1340 of 2022
               --------------------------------------------
               Dated this the 26th day of August, 2022

                             JUDGMENT

When the case is taken up today, the Government Pleader on

instructions submits that an order has already been issued on

12.08.2022. The counsel for the petitioner submits that the

petitioner is yet to receive the order. The copy of the order is

placed before this Court.

In view of the order No.RDOCHN/1009/2019-K1 dated

12.08.2022 issued by the Sub Collector, Fort Kochi, this Contempt

Case is closed with liberty to the petitioner to move the Court, if

he is aggrieved by the order.

Sd/-

T.R. RAVI JUDGE

Pn CON.CASE(C) NO. 1340 OF 2022

APPENDIX OF CON.CASE(C) 1340/2022

PETITIONER'S ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 16.12.2021 IN WP(C) NO. 24208/2021

Annexure A2 TRUE COPY OF THE REGISTERED LAWYER NOTICE DATED 27.05.2022 ISSUED TO THE RESPONDENT WITH ACKNOWLEDGEMENT CARD