Ajith V.Panicker vs Rajeev Kumar Choudhary Ias
2022 Latest Caselaw 291 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
      TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
                       CON.CASE(C) NO. 2203 OF 2021
   AGAINST THE ORDER/JUDGMENT IN WP(C) 17413/2021 OF HIGH COURT OF
                                  KERALA
PETITIONER:

              AJITH V.PANICKER,
              AGED 55 YEARS
              S/O.K.S.VISWANATHA PANICKER, SHANTHI BAVAN,
              KANGAZHA P.O., KOTTAYAM-686 541.
              BY ADVS.
              N.KRISHNA RAJA MAULI
              RENI JAMES
RESPONDENT:

              RAJEEV KUMAR CHOUDHARY, IAS,
              THE REVENUE DIVISIONAL OFFICER,
              KOTTAYAM REVENUE DIVISIONAL OFFICE, SECOND FLOOR,
              MINI CIVIL STATION, UNION CLUB ROAD, PUTHENANGADY,
              KOTTAYAM-686 001.
              SMT.PRINCY XAVIER, SR.GP
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 11.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 2203 OF 2021

                                       2




                                JUDGMENT

Dated this the 11th day of January, 2022

It is submitted by the learned counsel for the petitioner that the

directions contained in the judgment have been complied with. The

contempt of court case is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE NP CON.CASE(C) NO. 2203 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 31.08.2021 IN WPC NO.17413/2021 OF THE HON'BLE HIGH COURT OF KERALA. Annexure A2 TRUE COPY OF THE LETTER DATED 04.10.2021 FROM ADVOCATE GENERAL'S OFFICE CONFIRMING SENDING THE JUDGMENT TO THE RESPONDENT ON 23.09.2021.

RESPONDENT'S/S EXHIBITS: NIL