Mampilly Antony vs Harris Rasheed
2022 Latest Caselaw 8356 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
           Friday, the 1st day of July 2022 / 10th Ashadha, 1944
          CONTEMPT CASE(C) NO. 1169 OF 2021(S) IN WP(C)16421/2020

PETITIONERS/PETITIONERS:


  1. MAMPILLY ANTONY,    AGED 82 YEARS, S/O. URUMESE, MAMPILLY HOUSE,
     AMMANKOVIL ROAD,    ERNAKULAM.
  2. JOSEPH URUMESE,     AGED 69 YEARS, S/O. URUMESE, MAMPILLY HOUSE,
     AMMANKOVIL ROAD,    ERNAKULAM.

    BY ADV. K.P.SANTHI

RESPONDENT/3RD RESPONDENT:


     HARRIS RASHEED, REVENUE DIVISIONAL OFFICER, OFFICE OF THE REVENUE
     DIVISIONAL OFFICER, FIRST FLOOR, KB JACOB RD, FORT KOCHI, KOCHI,
     KERALA - 682001.

    BY SRI.S.RENJITH, SPECIAL GOVERNMENT PLEADER

     This Contempt of court case (civil) having come up for orders on
01.07.2022, the court on the same day passed the following:

                                                                   P.T.O
                                 ALEXANDER THOMAS, J.
                          -----------------------------------------------------
                        Contempt of Court Case (Civil) No.1070 of 2021
                    [arising out of judgment dated 26.06.2020 in W.P.(C) No.12681/2020]
                                             &
                        Contempt of Court Case (Civil) No.1169 of 2021
                    [arising out of judgment dated 25.08.2020 in W.P.(C) No.16421/2020]
                                             &
                        Contempt of Court Case (Civil) No.1925 of 2021
                    [arising out of judgment dated 25.05.2020 in W.P.(C) No.10202/2020]
                              --------------------------------------------
                                 Dated this the 01st day of July, 2022


                                              ORDER

Sri.S. Renjith, learned Special Government Pleader, seeks short time

to incorporate appropriate corrections in the reports already filed and also

to file additional reports in the matter.

2. The Registry will permit Sri.S.Renjith, learned Special

Government Pleader, to make appropriate corrections in the reports filed

before this Court, in these cases, to show the name of the officer, who has

submitted the said report.

List these cases on 13.07.2022.

Hand Over a copy of this order to both sides.

Sd/-

ALEXANDER THOMAS, JUDGE Skk//01072021

01-07-2022 /True Copy/ Assistant Registrar