Ushakumari vs Athul Viswanath
2022 Latest Caselaw 8944 Ker

Con.Case(C) No.1562/2020                            1/1

                              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
              CONTEMPT CASE(C) NO. 1562 OF 2020(S) IN WP(C) 15668/2019
      PETITIONER/PETITIONER:

                USHAKUMARI, AGED 58 YEARS ,W/O. VIJAYAKUMAR,

                JAYA BHAVAN, KAITHAKODE, THODUPUZHA 685 584.

            BY ADVS. M/S. MATHEW JOHN, MATHEW DEVASSI, ABY J AUGUSTINE.

      RESPONDENT/RESPONDENT 1:


          1.   ATHUL VISWANATH, REVENUE DIVISIONAL OFFICER, IDUKKI-685 584.

          ADDL.R2 IMPLEADED

          2. SRI.SHAJI N.K, REVENUE DIVISIONAL OFFICER,IDUKKI

           IS SUO MOTU IMPLEADED AS ADDL.R2 VIDE ORDER DTD 27/6/22 IN

           COC 1562/2020

            BY SENIOR GOVERNMENT PLEADER

        This Contempt of court case (civil) having come up for orders on
   07.07.2022, the court on the same day passed the following:

                                               ORDER

The 2nd respondent is present in person and on his behalf the

learned Senior Government Pleader- Sri.Aswin Sethumadhavan, seeks a week's

time to comply with the directions in the judgment.

List this case on 14/07/2022; on which day also the 2nd respondent will be present to explain whether orders are issued or otherwise.

                                                     Sd/- DEVAN RAMACHANDRAN,JUDGE




07-07-2022                            /True Copy/                            Assistant Registrar