Zuharabi. P vs Chelsa Sini. V
2022 Latest Caselaw 12294 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. 1895 OF 2022
 AGAINST THE ORDER/JUDGMENT IN WP(C) 16261/2022 OF HIGH COURT OF
                                       KERALA
PETITIONER:

             ZUHARABI. P
             AGED 72 YEARS
             W/O. KOYATHEEN T., TWINS MAHAL,
             NARIKKUNI, KOZHIKODE, PIN - 673585
             BY ADVS.
             N.KRISHNA RAJA MAULI
             BINIYAMIN K.S.
RESPONDENT:

             CHELSA SINI. V
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             THE REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL
             OFFICE, CIVIL STATION, JUMA MASJID, ERANHIPALAM,
             KOZHIKODE, PIN - 67302
             SRI.M.RAJEEV, GP
     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. 1895 OF 2022

                                     2




                               JUDGMENT

Dated this the 22nd day of December, 2022

It is submitted by the learned counsel appearing on either side that

the directions contained in the judgment have been complied with.

The said submission is recorded. This contempt of court case is,

accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE NP