Xavi M J vs T.K.Jose I.A.S
2022 Latest Caselaw 705 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   FRIDAY, THE 14TH DAY OF JANUARY 2022 / 24TH POUSHA, 1943
                    CON.CASE(C) NO. 2119 OF 2021
AGAINST THE JUDGMENT IN WP(C) 1872/2021 OF HIGH COURT OF KERALA
PETITIONER:

          XAVI M J
          AGED 55 YEARS
          S/O. M.R JOSEPH, MUNDENPILLY,MUNDASSERY MASTER ROAD,
          MARADU, PIN 682 304

          BY ADVS.
          T.VENUGOPAL
          N.S.GOPAKUMAR



RESPONDENT:

          T.K.JOSE I.A.S,
          AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
          ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
          HOME @ DEPARTMENT, ROOM NO.357, MAIN BLOCK,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-1.


OTHER PRESENT:

         SMT.K.AMMINIKUTTY SR.G.P.




     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. 2119 OF 2021
                               2

                           JUDGMENT

When this matter was called today, the learned

Senior Government Pleader, Smt.K.Amminikutty,

submitted that orders in terms with the directions

of this Court has been issued on 04.01.2022.

Recording afore submissions I close this

contempt case; however leaving liberty to the

petitioner to seek a rehearing if it is found to be

incorrect in future.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/14.1 CON.CASE(C) NO. 2119 OF 2021

APPENDIX OF CON.CASE(C) 2119/2021

PETITIONER ANNEXURES

Annexure A CERTIFIED COPY OF THE JUDGMENT IN W.P(C)1872/2021 DATED 28.6.2021.

Annexure B TRUE COPY OF THE ADVOCATE NOTICE.