Mohanachandran Nair Balakrishna ... vs 1. Sri. Jayathilak Ias
2022 Latest Caselaw 11742 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
  TUESDAY, THE 20TH DAY OF DECEMBER 2022 / 29TH AGRAHAYANA, 1944
                         CON.CASE(C) NO. 1620 OF 2022
 AGAINST THE ORDER/JUDGMENT IN WP(C) 10055/2022 OF HIGH COURT OF
                                       KERALA


PETITIONER:

             MOHANACHANDRAN NAIR BALAKRISHNA PILLAI
             AGED 65 YEARS, S/O.PADMANABHA PILLAI,
             AYYAPPAN PILLAI, RESIDING AT HARISREE,
             MWRA-14, KOCHUPILAMOODU, KOLLAM P.O,
             KOLLAM DISTRICT, PIN - 691001

             BY ADV SRI.K.B.PRADEEP



RESPONDENTS:

    1        SRI. JAYATHILAK IAS,
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
             PRINCIPAL SECRETARY, REVENUE DEPARTMENT,
             GOVERNMENT OF KERALA,
             THIRUVANANTHAPURAM, PIN - 695001

    2        SRI. JIJO
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
             ADDL.SUB-REGISTRAR, DEPARTMENT OF REGISTRATION,
             GOVERNMENT OF KERALA, KOTTAYAM, PIN - 686002

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




     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 20.12.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1620 OF 2022
                                2




                          T.R. RAVI, J.
           --------------------------------------------
                Con. Case (C). No.1620 of 2022
            --------------------------------------------
           Dated this the 20th day of December, 2022

                           JUDGMENT

The counsel for the petitioner submits that the order has

already been complied with. The Contempt Case is hence closed.

Sd/-

T.R. RAVI JUDGE

Pn CON.CASE(C) NO. 1620 OF 2022

APPENDIX OF CON.CASE(C) 1620/2022

PETITIONER'S ANNEXURES

Annexure-1 CERTIFIED COPY OF THE JUDGMENT DATED 10-08-2022 IN W.P. (C) NO.10055 OF 2022

Annexure-2 TRUE COPY OF THE LETTER DATED 24-08-2022 ISSUED BY THE 2ND RESPONDENT