Praveen.C.K vs Vibhooshanan
2022 Latest Caselaw 1979 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
          THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
              CON.CASE(C) NO. 1843 OF 2021
 AGAINST THE JUDGMENT IN WP(C) 14432/2021 OF HIGH COURT
                       OF KERALA
PETITIONER:

         PRAVEEN.C.K.
         AGED 43 YEARS
         CHUKKATH HOUSE, MULAYAM P.O.,
         VALAKKAVU, NELLANI, THRISSUR 680 751

         BY ADV AVANEESH KOYIKKARA


RESPONDENT:

         VIBHOOSHANAN
         THE REVENUE DIVISIONAL OFFICER,
         THRISSUR, REVENUE DIVISIONAL OFFICE,
         THRISSUR, AYYANTHOLE P.O., THRISSUR 680 003


         BY SRI.APPU P S, GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 18.02.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 COC.1843/2021
                                     :2:




                          N. NAGARESH, J.

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        Contempt of Court Case (C) No.1843 of 2021

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            Dated this the 18th day of February, 2022

                           JUDGMENT

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The learned counsel for the petitioner submits that

the directions contained in the judgment in W.P.(C)

No.14432/2021 stand complied with and no further orders

are required in the contempt case.

Accordingly, the Contempt of Court Case (Civil) is

closed recording the submission made by the learned

counsel for the petitioner.

Sd/-

N. NAGARESH, JUDGE aks/23.02.2022 COC.1843/2021

APPENDIX OF CON.CASE(C) 1843/2021

PETITIONER'S ANNEXURES

Annexure 1 A CERTIFIED COPY OF JUDGMENT IN W.P.

(C0 NO.14432/2021 DATED 20.7.2021 Annexure 2 A COPY OF THE LETTER DATED 4.8.2021 FORWARDING THE JUDGMENT AND WRIT COPY TO THE RESPONDENT HEREIN ALONG WITH ITS POSTAL ACKNOWLEDGMENT CARD