Radhakrishna Pillai vs Sparjan Kumar Ips
2022 Latest Caselaw 6440 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   FRIDAY, THE 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                 CON.CASE(C) NO. 856 OF 2022
PETITIONER/PETITIONER:

          RADHAKRISHNA PILLAI P.K,
          S/O KRISHNA PILLAI, AGED 75 YEARS,
          'KRISHNA', TC 31/727(1), MOONNAM MANAKKAL,
          PETTAH.P.O, THIRUVANANTHAPURAM, PIN - 695024
          BY ADVS.
          K.P.SUJESH KUMAR
          KEERTHI K.NARAYANAN

RESPONDENT/4TH RESPONDENT:

          SPARJAN KUMAR IPS
          DISTRICT POLICE CHIEF, THIRUVANANTHAPURAM CITY,
          THYCAUD, THIRUVANANTHAPURAM, PIN - 695033
OTHER PRESENT:

          SMT.DEEPA NARAYANAN, SR.GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 03.06.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CO(C).No.856/2022

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                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
                Con.Case (C).No.856 of 2022
            ----------------------------------------------
           Dated this the 03rd day of June, 2022


                          JUDGMENT

When this contempt case came up for consideration, the

learned Government Pleader submitted that the directions in

the judgment in W.P.(C). No.30312 of 2021 dated 07.02.2022

are complied with and the order is communicated to the

petitioner. If the petitioner is aggrieved by the decision, he is

free to challenge the same in accordance to law.

In the light of the same, this contempt case is closed.

sd/-

                                          P.V.KUNHIKRISHNAN
JV                                               JUDGE