Devaki P. M vs Chelsa Sini. V
2022 Latest Caselaw 11950 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
 WEDNESDAY, THE 21ST DAY OF DECEMBER 2022 / 30TH AGRAHAYANA, 1944
                     CON.CASE(C) NO. 2511 OF 2022
AGAINST THE ORDER/JUDGMENTWP(C) 14229/2022 OF HIGH COURT OF KERALA


PETITIONER/WRIT PETITIONER:

           DEVAKI P. M.
           AGED 66 YEARS
           D/O. CHAPPAN,DEVI NIVAS, KOMMERI,KOZHIKODE
           PIN - 673007
           BY ADVS.
           N.KRISHNA RAJA MAULI
           BINIYAMIN K.S.


RESPONDENT/2ND RESPONDENT IN THE WRIT PETITION:

           CHELSA SINI. V.
           (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER) THE
           REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL OFFICE,
           CIVIL STATION, JUMA MASJID, ERANHIPALAM, KOZHIKODE ,
           PIN - 673020
           BY M.C. ASHI (GP)



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
21.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case (C) No. 2511 of 2022   2



                        VIJU ABRAHAM , J.
             ===========================
                 Con.Case (C) No. 2511 of 2022
            ============================
            Dated this the 21st day of December, 2022


                            JUDGMENT

This Contempt of Court case is filed alleging non-compliance

of Annexure A1 judgement. When the matter was taken up for

consideration, the learned Government Pleader upon instructions

submitted that orders have been issued on 17.12.2022 and a

copy of the same has been duly communicated to the petitioner

through online.

Considering the fact that the orders have been complied

with, the contempt is closed with a direction to the respondent to

serve a copy immediately to the petitioner through registered

post.

Sd/-

VIJU ABRAHAM JUDGE sbk/-