Francis Kuruvila vs Sheeba George I.A.S
2022 Latest Caselaw 8089 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

          WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944

                         CON.CASE(C) NO. 997 OF 2022

      AGAINST THE JUDGMENT IN WP(C) 27954/2021 OF HIGH COURT OF KERALA

PETITIONER/WRIT PETITIONER:

            FRANCIS KURUVILA
            AGED 67 YEARS
            CENTRE,PARK,PONNINCHIRA ROAD,MENONPARAMBU,EDAPALLY,KOCHI, PIN -
            682024

            BY ADV MANSOOR.B.H.



RESPONDENT/RESPONDENT NO.3 IN WP(C):

SHEEBA GEORGE, I.A.S(AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER) DISTRICT COLLECTOR,CIVIL STATION,IDUKKI, PIN - 685602

OTHER PRESENT:

SMT. PARVATHY .K-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. 997 OF 2022

J UDGMENT

When this matter was called today, the learned Government

Pleader - Smt.Parvathy K. submitted that in compliance with the

directions of the judgment, an order has been issued by the

respondent, a copy of which has been produced on record along with

her Memo dated 24.06.2022.

2. Sri.B.H.Mansoor - learned counsel for the petitioner

affirmed the afore, but submitted that the new order is egregiously

improper and illegal. He, therefore, prayed that liberty may be

reserved to his client to challenge it appropriately.

Taking note of the afore submissions, I close this Contempt

Case; however, leaving full liberty to the petitioner to invoke and

pursue any remedy that may be found necessary against the new

order dated 13.06.2022; for which purpose, all contentions are left

open.

SD/-

DEVAN RAMACHANDRAN JUDGE rp