R.K.Vinod vs Vishnu Raj
2022 Latest Caselaw 8943 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
      THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                        CON.CASE(C) NO. 542 OF 2022
   (JUDGMENT OF THIS HON'BLE COURT IN WP(C)NO. 15254/2021 DATED
                                02.09.2021)


CONTEMPT PETITIONER/PETITIONER IN W.P(C):

             R.K.VINOD, SON OF LATE KARTHIKEYAN,
             AGED 57 YEARS, RAMADIYIL HOUSE,
             OCHAMTHURUTH POST, KOCHI - 682508.

             BY ADV.SRI.DENIZEN KOMATH



RESPONDENT/2ND RESPONDENT:

             VISHNU RAJ,
             (AGE AND NAME OF THE FATHER NOT KNOWN TO THE
             PETITIONER),
             REVENUE DIVISIONAL OFFICER,
             FORT KOCHI - 1.

             SMT.PARVATHY K., GP


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 07.07.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 542 OF 2022
                              -2-

                        JUDGMENT

When this matter was called today, the learned

Government Pleader submitted that every direction

in the judgment dated 02.09.2021 in W.P.

(C)No.15254/2021 has been complied with.

Recording the afore submission, I close this

contempt case with liberty being reserved to the

petitioner to seek a rehearing, if it is found to

be incorrect in future.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv CON.CASE(C) NO. 542 OF 2022

APPENDIX OF CON.CASE(C) 542/2022

PETITIONER ANNEXURES

ANNEXURE A-1 TRUE CERTIFIED COPY OF THE RELEVANT JUDGMENT IN WPC NO. 15254/2021 DATED 02/09/2021 OF THIS HON'BLE COURT.

ANNEXURE A-2 TRUE PHOTOCOPY OF THE FORWARDING LETTER DATED 28.09.2021.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE