K.J. Tomy @ Tom vs Jafar Malik
2022 Latest Caselaw 533 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
                    CON.CASE(C) NO. 2101 OF 2021
      AGAINST THE JUDGMENT IN WP(C) 1689/2020 DATED 01.09.2021


PETITIONER/PETITIONER:

           K.J. TOMY @ TOM, AGED 83 YEARS, S/O. JOSEPH, KANATTU
           HOUSE, THEVARA, KOCHI-682 013, NOW RESIDING AT KANATTU
           HOUSE, VALOORAN ROAD, NJARACKAL, PIN-682 505.

           BY ADVS.
           K.R.VINOD
           M.S.LETHA
           K.S.SREEREKHA
           JACQUELINE JACKSON
           JOHN TONY AKKARA
           JOSEPH N.A.


RESPONDENT/RESPONDENT 1:

           JAFAR MALIK (AGE AND FATHERS NAME NOT KNOWN TO THE
           PETITIONER), THE DISTRICT COLLECTOR,
           COLLECTORATE, CIVIL STATION, ERNAKULAM,
           PIN-682 030.


           SR GP - K. AMMINIKUTTY


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 13.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 COC 2101/21
                                        2

                               JUDGMENT

The petitioner has approached this Court alleging that, in

spite of the specific orders in the judgment of this Court dated

01.09.2021, the respondent has not issued a final order until now.

2. The afore submissions of Smt.Krishna Bindu - learned

counsel for the petitioner, were answered by learned Senior

Government Pleader - Smt.K.Amminikutty, saying that the

respondent has complied with the directions in the judgment

implicitly and had conducted hearing on 16.12.2021 and

04.01.2022. She submitted that, therefore, final orders as directed

by this Court will be issued not later than one month from today.

Recording the afore submissions of the learned Senior

Government Pleader, I close this Contempt Case; however, leaving

full liberty to the petitioner to approach this Court for rehearing

in case the afore undertaking is violated.

Sd/-

RR                                      DEVAN RAMACHANDRAN
                                                 JUDGE
 COC 2101/21


              APPENDIX OF CON.CASE(C) 2101/2021

PETITIONER ANNEXURES
Annexure A1         THE CERTIFIED COPY OF THE JUDGMENT OF

THIS HON'BLE HIGH COURT IN 1.9.2021 IN WPC NO.1689/2020.