Vivin Joseph vs Sreekala V G
2022 Latest Caselaw 12293 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944
                         CON.CASE(C) NO. 1606 OF 2022
 AGAINST THE ORDER/JUDGMENT IN WP(C) 28438/2021 OF HIGH COURT OF
                                       KERALA
PETITIONER:

             VIVIN JOSEPH
             AGED 30 YEARS
             S/O.JOSEPH, KANJHIRAPARAMBIL HOUSE,
             KUTTOOR PO, THRISSUR DISTRICT, PIN - 680013
             BY ADV SHOBY K.FRANCIS
RESPONDENT:

             SREEKALA V G
             AGED 50 YEARS
             (FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             SECRETARY, KOLAZHI GRAMA PANCHAYATH,
             PANCHAYAHT OFFICE, MULAKUNNATHUKAVU PO, TIRUR,
             THRISSUR, PIN CODE - 680581
             BY ADV SANTHOSH P.PODUVAL
     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 22.12.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1606 OF 2022

                                     2




                               JUDGMENT

Dated this the 22nd day of December, 2022

It is submitted by the learned counsel appearing for the

respondent that an order has been passed by the Secretary in Charge of

the Kolazhy Grama Panchayat on 28.09.2022, which is produced as

Annexure R1(a), and that the directions contained in the judgment,

therefore, stand completely complied with, which is also not disputed

by the learned counsel appearing for the petitioner.

In the above view of the matter, this contempt of court case is

closed.

Sd/-

ANU SIVARAMAN JUDGE NP CON.CASE(C) NO. 1606 OF 2022

APPENDIX OF CON.CASE(C) 1606/2022

PETITIONER'S ANNEXURES ANNEXURE1 A TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT DATED 10-6-2022 ISSUED BY THE RESPONDENT TO THE PETITIONER.

RESPONDENT'S ANNEXURES:

ANNEXURE - R1(A) A TRUE COPY OF ORDER DATED 28/9/22 ISSUED BY THE SECRETARY-IN-CHARGE, KOLAZHY GRAMA PANCHAYAT