M.K.Ayyappan vs Vishnu Raj
2022 Latest Caselaw 1991 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
               CON.CASE(C) NO. 2176 OF 2021
   AGAINST THE ORDER/JUDGMENT IN WP(C) 21183/2020 DATED
            08.10.2020 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

         M.K.AYYAPPAN,
         AGED 75 YEARS, S/O. KANNAN, MADATHIMELATH HOUSE,
         EROOR SOUTH P.O., PIN-682306.
         BY ADVS.
         A.T.ANILKUMAR
         V.SHYLAJA


CONTEMNOR/RESPONDENT IN W.P.(C):

         MR.VISHNU RAJ,
         AGE NOT KNOWN TO THE PETITIONER, FATHER'S NAME
         NOT KNOWN, IAS, THE REVENUE DIVISIONAL OFFICER,
         FORT KOCHI-682001.
         SRI.V.K.SUNIL SR GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME
UP FOR ADMISSION ON 18.02.2022, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 Contempt Case (C) No.2176 of 2021     2




                      P.B.SURESH KUMAR, J.
              -----------------------------------------------
              Contempt Case (C) No.2176 of 2021
              -----------------------------------------------
          Dated this the 18th day of February, 2022.


                              JUDGMENT

The learned counsel for the petitioner submits that

the direction contained in the judgment has been complied

with. In the light of the submission made by the learned

counsel for the petitioner, this Contempt of Court Case is

closed.

Sd/-

P.B.SURESH KUMAR, JUDGE

YKB

APPENDIX

PETITIONER ANNEXURES Annexure A THE TRUE COPY OF THE JUDGMENT IN WP(C) NO.21183/2020 DATED 8.10.2020