K.A. Sebastian vs Vishnu Raj
2022 Latest Caselaw 8357 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. 1925 OF 2021(S) IN WP(C) 10202/2020
PETITIONERS/PETITIONERS

  1. K.A. SEBASTIAN, AGED 57 YEARS,S/O ESTHAPPANOSE, KALLUNGAL,
     CHERUMATTAPUZHAKKARAYIL, VAZHAKKALA VILLAGE, KANAYANNUR TALUK,
     THRIKKAKARA P.O, KOCHI-12.
  2. K.C RAJU,AGED 57 YEARS,S/O CYRIL, KALIYATHU VEETTIL, NJALAKAM
     KARAYIL, THRIKKAKARA NORTH VILLAGE, KANAYANNUR TALUK, CHENGAMPUZHA
     NAGAR P.O, ERNAKULAM DISTRICT.
  3. DR.JAIMES SEBASTIAN, AGED 60 YEARS,S/O DEVASSY, PAYIKKAT, PARIJATHAM
     ROAD, NJALAKAM KARAYIL, THRIKKAKARA NORTH VILLAGE, KANAYANNUR TALUK,
     CHANGAMPUZHA NAGAR P.O, ERNAKULAM DISTRICT.

    BY ADVOCATES M/S. ANIMON A. JOHN, SHAN V. SHINE.

RESPONDENT/ADDL. RESPONDENT NO.5


     MR. VISHNU RAJ, REVENUE DIVISIONAL OFFICER,
     FORT KOCHI, ERNAKULAM-682 001.

     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