Koviloor Resorts Pvt. Ltd vs Radhakrishnan K
2022 Latest Caselaw 543 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                 TH
 THURSDAY, THE 13   DAY OF JANUARY 2022 / 23RD POUSHA, 1943

                CON.CASE(C) NO. 1680 OF 2021

AGAINST THE ORDER/JUDGMENT IN WP(C) 15178/2020 OF HIGH COURT
                         OF KERALA

PETITIONER/S:

          KOVILOOR RESORTS PVT. LTD.,
          PURATHOOR KUNKUMATH HOUSE,
          POONKUNNAM, LENIN NAGAR P.O., THRISSUR,
          REPRESENTED BY ITS MANAGING DIRECTOR,
          AJOY THROUGH HIS POWER OF ATTORNEY HOLDER
          SRI. JACOB KUMGUMATH OUSEPH.

          BY ADV LATHEESH SEBASTIAN


RESPONDENT/S:

          RADHAKRISHNAN K.,
          S/O. KUTTY,
          AGED 53 YEARS,
          TAHSILDAR, TALUK OFFICE,
          DEVIKULAM TALUK,
          IDUKKI DISTRICT-685613.

          BY SRI DHEERAJ A.S, GOVERNMENT PLEADER




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 13.01.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 1680 OF 2021

                                         2




                                   JUDGMENT

In terms of the directions issued by this Court, the learned

Government Pleader has placed on record a copy of the order passed by the

Devikulam Tahsildar (LR) along with a memo. Copy of the order shall be

furnished to the petitioner forthwith.

As the directions have been complied with and an order has been

passed, nothing further survives in this Contempt Case.

This Cont. Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

avs CON.CASE(C) NO. 1680 OF 2021

APPENDIX OF CON.CASE(C) 1680/2021

PETITIONER ANNEXURES

Annexure A1 COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WPC NO.15178/2020 DATED 30/11/2020.

Annexure A2 TRUE COPY OF THE LETTER OF THE DISTRICT COLLECTOR, IDUKKI DATED 10/08/2021.