T.L.Radhamma vs S.Sreekala
2022 Latest Caselaw 12610 Ker

Con.Case(C) No.1655/2019                          1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                           THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
             Friday, the 23rd day of December 2022 / 2nd Pousha, 1944
               CON.CASE(C) NO. 1655 OF 2019(S) IN WP(C) 30768/2018
   PETITIONER/PETITIONER:

           T.L.RADHAMMA, W/O. GOPALAN KANYATHU HOUSE, KANGARAPPADY VADACODE,
           682021, ERNAKULAM.

        BY ADVS.L.RAM MOHAN,SRI.M.AUBREY ABRAHAM ISAAC
   RESPONDENTS/RESPONDENT NO. 1 & 2:

       1. S.SREEKALA AGRICULTURAL OFFICER, KALAMASSERY-ERNAKULAM - 682 021.
       2. SNEHIL KUMAR, REVENUE DIVISIONAL OFFICER, FORT KOCHI - 682 001.

         BY GOVERNMENT PLEADER
        This Contempt of court case (civil) having come up for orders on
   23.12.2022, the court on the same day passed the following:
                                      ORDER

Learned Senior Government Pleader, on a previous posting, submitted

that already orders are passed in accordance with the directions contained

in the judgment. However, today when the matter is taken up, learned

counsel for petitioner - Sri. Ram Mohan. L., submitted that so far

petitioner has not received any order from the Revenue Divisional Officer.

Therefore, learned Senior Government Pleader is directed to instruct

the respondents to forward a copy of the order passed, by Registered Post, to the petitioner.

Post after two weeks.

Sd/- SHAJI P.CHALY JUDGE

23-12-2022 /True Copy/ Assistant Registrar