Mathew K Easow vs Vishnu Raj P
2022 Latest Caselaw 12470 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     FRIDAY, THE 23RD DAY OF DECEMBER 2022 / 2ND POUSHA, 1944
                        CON.CASE(C) NO. 1421 OF 2022
     NON-COMPLIANCE OF THE JUDGMENT DATED 03.12.2021 IN WP(C)
                  22696/2021 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN W.P.(C):

             MATHEW K EASOW
             AGED 62 YEARS
             S/O. T.M. EASOW, THEKKETHALAKKAL KOCHUPILAVILAYIL
             HOUSE,
             VENMONEY P.O., CHENGANNOOR, ALAPPUZHA DISTRICT,
             REPRESENTED BY THE POWER OF ATTORNEY HOLDER
             MR. BIJI THOMAS, AGED 59 YEARS, S/O. BABY THOMAS,
             FLAT NO. 10A, ABD CASABLANCA, BEHIND JOY ALUKKAS GOLD
             CENTRE,
             SHARECA LANE KAKKANAD WEST P.O., ERNAKULAM DISTRICT,
             KERALA, PIN - 689509
             BY ADVS.
             VARUGHESE M EASO
             VIVEK VARGHESE P.J.


RESPONDENT/RESPONDENT NOS.1 AND 4 IN W.P.(C) :

    1        VISHNU RAJ P.
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER
             THE REVENUE DIVISIONAL OFFICER, FORT KOCHI,
             FORT KOCHI P.O., ERNAKULAM DISTRICT, PIN - 682001
    2        P.A. LUBINA
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
             THE LOCAL LEVEL MONITORING COMMITTEE CONVENOR,
             AGRICULTURE OFFICER, KRISHIBHAVAN, KAKKANADU P.O.,
             ERNAKULAM DISTRICT, PIN - 682030
             BY SRI.M.RAJEEV, GOVERNMENT PLEADER
     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 23.12.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Contempt Case(C)NO.1421 of 2022
                                      2




                              JUDGMENT

Dated this the 23rd day of December, 2022

It is submitted by the learned counsel on either

side that the directions in Annexure A1 judgment

stands complied with. Nothing survives for

consideration. The contempt of court case is,

accordingly, closed

Sd/-

ANU SIVARAMAN JUDGE SSK/23/12 Contempt Case(C)NO.1421 of 2022

APPENDIX

PETITIONER'S EXHIBITS:

CERTIFIED COPY OF JUDGMENT DATED 3.12.2021 IN Annexure A1 W.P.(C) NO. 22696/2021 OF THIS HON'BLE COURT TRUE COPY OF JUDGMENT DATED 19.6.2020 IN W.P. Annexure A2 (C) NO. 12121/2020 OF THIS HON'BLE COURT TRUE COPY OF LETTER DATED 24.6.2020 SENT BY THE Annexure A3 RACHEL MATHEW TO THE 1ST RESPONDENT TRUE COPY OF REPRESENTATION DATED 8.12.2021 Annexure A4 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT TRUE COPY OF LAWYER NOTICE DATED 19.6.2022 SENT Annexure A5 TO THE 1ST RESPONDENT TRUE COPY OF THE POSTAL ACKNOWLEDGMENT CARD Annexure A6 DATED 14.6.2022 RESPONDENTS' EXHIBITS: NIL

SSK //TRUE COPY// PA TO JUDGE