Chathamkulam Foundation ... vs Sudhakaran
2022 Latest Caselaw 9818 Ker

Con.Case(C) No.1056/2022                          1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                  Friday, the 26th day of August 2022 / 4th Bhadra, 1944
                 CONTEMPT CASE(C) NO. 1056 OF 2022(S) IN WP(C) 6125/2022

   PETITIONER/PETITIONER:


           CHATHAMKULAM FOUNDATION CHARITABLE TRUST, N.H.BYEPASS,
           CHANDRANAGAR, PALAKKAD, REPRESENTED BY ITS MANAGING TRUSTEE,
           C.R.BHAVADAS, S/O RAMAN, AGED 77 YEARS, DOOR NO.9/149,
           CHATHAMKULAM HOUSE, KONGAD P.O., PALAKKAD- 678 631.

         BY ADV. SRI.BINOY VASUDEVAN

   RESPONDENT/1ST RESPONDENT:


           SUDHAKARAN, THE TAHSILDAR (LAND RECORDS),
           PALAKKAD TALUK, TALUK OFFICE, CIVIL STATION,
           PALAKKAD- 679 001.
           BY GOVERNMENT PLEADER.


        This Contempt of court case (civil) having come up for orders on
   26.08.2022, the court on the same day passed the following:

                                             ORDER

Learned Government Pleader submits that appropriate steps are being

taken to see that the directions contained in the judgment are complied

with.

Post on 23/09/2022.

Sd/- ANU SIVARAMAN JUDGE

26-08-2022 /True Copy/ Assistant Registrar