P.V.Jose vs Dr.A.Jayathilak
2022 Latest Caselaw 701 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                  TH
    FRIDAY, THE 14   DAY OF JANUARY 2022 / 24TH POUSHA, 1943

                  CON.CASE(C) NO. 2106 OF 2021

AGAINST THE JUDGMENT IN WP(C) 13411/2021 OF HIGH COURT OF KERALA

PETITIONER/S:

           P.V.JOSE
           AGED 69 YEARS
           S/O VARKEY,
           PARIYATH HOUSE, KAKKAD,
           THIRUVANIYOOR VILLAGE, MAMALA P O,
           ERNAKULAM, PIN-682305.
           BY ADVS.
           P.K.IBRAHIM
           SREEJI K.B.
           FATHIMA FIDHA

RESPONDENT/S:

           DR.A.JAYATHILAK
           THE PRINCIPAL SECRETARY, DEPARTMENT OF REVENUE,
           SECRETARIAT,
           THIRUVANANTHAPURAM-695001.
           BY ADV GOVERNMENT PLEADER



           SRI DHEERAJ AS GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.01.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 2106 OF 2021

                                       2




                                  JUDGMENT

When the matter was taken up, Sri. P.K. Ibrahim, the learned counsel

appearing for the petitioner submits that the directions issued by this Court in

W.P.(C.) No. 13411/2021 have been complied with and the petitioner has no

further grievance. A copy of the order dated 13.01.2022 has also been placed

on record by the learned Government Pleader.

In that view of the matter, this Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

avs CON.CASE(C) NO. 2106 OF 2021

APPENDIX OF CON.CASE(C) 2106/2021

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF THE REPRESENTATION DATED 19.04.2021 TO THE RESPONDENT.

Annexure A2 CERTIFIED COPY OF THE JUDGMENT IN WPC NO.13411/2021 DATED 22.07.2021.