Somaraj K.R vs Mr.Pranabjyothi Nath I.A.S
2022 Latest Caselaw 6504 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 8TH DAY OF JUNE 2022 / 18TH JYAISHTA, 1944
                        CON.CASE(C) NO. 582 OF 2022
AGAINST THE ORDER/JUDGMENT IN WP(C) 22865/2011 DATED 3.3.2015 AND
ORDER IN R.P.NO.352/2015 IN WPC NO. 22865/2011 DATED 10.04.2015 OF
                             HIGH COURT OF KERALA


PETITIONER/PETITIONER:

             SOMARAJ K.R.,
             AGED 64 YEARS, S/O.KARUNAKARAN NAIR,
             RESIDING AT KAROTTUMADATHIL HOUSE,
             UDUMBANNOOR P.O., IDUKKI DISTRICT-685 595,
             PRESIDENT IN CHARGE, UDUMBANNOOR SERVICE CO OPERATIVE
             BANK LTD. E-93, UDUMBANOOR P.O., IDUKKI DISTRICT.

             BY ADV P.V.BABY



RESPONDENTS/RESPONDENTS 1 TO 3 IN WPC:

    1        MR.PRANABJYOTHI NATH I.A.S.,
             NAME OF THE FATHER AND AGE NOT KNOWN TO THE PETITIONER
             SECRETARY TO SC/ST DEVELOPMENT (B) DEPARTMENT,
             SECRETARIAT, THIRUVANANTHAPURAM-695 001.

    2        MR.P.B.NOOH,
             NAME OF THE FATHER AND AGE NOT KNOWN TO THE PETITIONER
             REGISTRAR OF CO OPERATIVE SOCIETIES,
             THIRUVANANTHAPURAM-695 001.

    3        MR.RAINU THOMAS,
             NAME OF THE FATHER AND AGE NOT KNOWN TO THE PETITIONER
             JOINT REGISTRAR OF CO OPERATIVE SOCIETIES(G) IN CHARGE,
             IDUKKI-685 603.


     THIS    CONTEMPT   OF    COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 08.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 582 OF 2022
                                  2




                            T.R. RAVI, J.
             --------------------------------------------
              Contempt of Court Case No. 582 of 2022
              --------------------------------------------
                Dated this the 8th day of June, 2022

                            JUDGMENT

The learned counsel for the petitioner submits that the order

has already been complied with. Contempt of Court Case is hence

closed.

Sd/-

T.R. RAVI JUDGE

Pn CON.CASE(C) NO. 582 OF 2022

APPENDIX OF CON.CASE(C) 582/2022

PETITIONER'S ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN WPC NO.22865/2011 DATED 03.03.2015.

Annexure A2 CERTIFIED COPY OF THE ORDER IN RP NO.352/2015 DATED 10.04.2015 IN WPC NO.22865/2011 OF THIS HON'BLE COURT.

Annexure A3 TRUE COPY OF THE JUDGMENT IN WA NO.1074/2016 DATED 25.10.2021 IN WPC NO.22865/2011 OF THIS HON'BLE COURT.

Annexure A4 TRUE COPY OF THE REPRESENTATION DATED NIL SEND TO THE 1ST RESPONDENT UNDER REGISTERED POST.

Annexure A5 TRUE COPY OF THE POSTAL RECEIPTS FOR HAVING SEND ANNE.A4 UNDER REGISTERED POST TO THE 1ST RESPONDENT ON 09.11.2021.