Kumari Varma vs Shri. Biju K Ias
2022 Latest Caselaw 8110 Ker

Con.Case(C) No.1374/2021                            1/1

                              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
             CONTEMPT CASE(C) NO. 1374 OF 2021(S) IN WP(C) 1401/2016
   PETITIONER/PETITIONER IN W.P.(C) NO.1401/2016:

           KUMARI VARMA, AGED 88, D/O. P.R. RAMA VARMA RAJA,
           KOLIYAT ESTATE, ALAKODE P.O., THALIPARAMBA,
           KANNUR DISTRICT.

        BY SRI. T.KRISHNANUNNI (SENIOR ADVOCATE) ALONG WITH ADVOCATES M/S. VINOD
        RAVINDRANATH, K.C.KIRAN, M.R.MINI, M.DEVESH, ASHWIN SATHYANATH, ANISH
        ANTONY ANATHAZHATH, THAREEQ ANVER K., MEENA.A.
   RESPONDENT/2ND RESPONDENT IN W.P.(C) NO.1401/2016:

           SHRI. BIJU K, IAS, PRESENT STATE LAND BOARD,
           PUBLIC OFFICE BUILDINGS, THIRUVANANTHAPURAM, PIN - 695 001.

         BY GOVERNMENT PLEADER
        This Contempt of court case (civil) having come up for orders on
   29.06.2022, the court on the same day passed the following:

                                               ORDER

Learned Special Government Pleader seeks time to obtain Survey report subsequent to the judgment of this Court. I allow him to bring the report in its original and hand over across the Bar on the next posting date.

Post on 18/07/2022.

Sd/- DEVAN RAMACHANDRAN JUDGE

29-06-2022 /True Copy/ Assistant Registrar