John Carmelo Nidiry vs Vishnu Raj .P.Ias
2022 Latest Caselaw 8085 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
          THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
              CON.CASE(C) NO. 619 OF 2022
 AGAINST THE JUDGMENT IN WP(C) 15123/2021 OF HIGH COURT
                       OF KERALA
PETITIONER:

         JOHN CARMELO NIDIRY
         AGED 75 YEARS
         S/O. JOHN NIDIRY, NIDHIRIKKAL HOUSE,
         MANNAYAKKANAD KARAYIL, KURICHITHANAM VILLAGE,
         KOTTAYAM - 686634.
         BY ADVS.
         N.KRISHNA RAJA MAULI
         RENI JAMES
         BINIYAMIN K.S.

RESPONDENT:

         VISHNU RAJ .P.IAS
         THE REVENUE DIVISIONAL OFFICER, REVENUE
         DIVISIONAL OFFICE, K.B. JACOB ROAD, FORT KOCHI,
         ERNAKULAM - 682001.
         BY ADV ADVOCATE GENERAL OFFICE KERALA


         SMT. SURYA BINOY, SR.GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 29.06.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C)No.619 of 2022
                              2




                        JUDGMENT

Dated this the 29th day of June, 2022

In view of the memorandum of compliance filed by the

respondent, this contempt of court case is closed.

Sd/-

N. NAGARESH JUDGE AJ Con.Case(C)No.619 of 2022

APPENDIX OF CON.CASE(C) 619/2022

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 29.07.2021 IN W.P(C) NO. 15123/2021 OF THE HON'BLE HIGH COURT OF KERALA. Annexure A2 TRUE COPY OF THE PROOF EVIDENCING THE RECEIPT OF THE JUDGMENT BY THE RESPONDENT.