Ebby Stephen vs Vishnuraj P. Ias
2022 Latest Caselaw 11394 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
 FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944
                  CON.CASE(C) NO.1245 OF 2022
      JUDGMENT IN WP(C) 4569/2022 OF HIGH COURT OF KERALA
                         DATED 11.2.2022
                       ------------------
PETITIONER/PETITIONER :-

          EBBY STEPHEN, AGED 37 YEARS
          S/O.ESTHAPPANOSE (LATE), KOTTACKAL HOUSE,
          MALAYATTOOR.P.O., MALAYATTOOR,
          RNAKULAM, PIN - 683 587

          BY ADV AVANEESH KOYIKKARA



RESPONDENT/3RD RESPONDENT :-

          VISHNURAJ P. IAS
          (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
          REVENUE DIVISIONAL OFFICER, FORT KOCHI,
          REVENUE DIVISIONAL OFFICE, FORT KOCHI,
          ERNAKULAM, PIN - 682 001

          SRI.M.RAJEEV, GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 02.12.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO.1245 OF 2022

                                 -: 2 :-


                              JUDGMENT

Dated this the 2nd day of December, 2022

It is submitted by the learned Government Pleader, on

instructions, that an order has been passed on 20.10.2022. A copy

of the order has been produced along with a memo. The Contempt

of Court Case is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/5.12.2022 CON.CASE(C) NO.1245 OF 2022

APPENDIX OF CON.CASE(C) 1245/2022

PETITIONER ANNEXURES

Annexure1 A CERTIFIED COPY OF JUDGMENT IN W.P.(C) NO.4569/2022 DATED 11.02.2022.