Sreeja vs Remadevi.P
2022 Latest Caselaw 2421 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
    WEDNESDAY, THE 2ND DAY OF MARCH 2022 / 11TH PHALGUNA, 1943
                    CON.CASE(C) NO. 495 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 10500/2019 OF HIGH COURT OF
                               KERALA
PETITIONER:

          SREEJA, AGED 48 YEARS, W/O GOVINDAN, CHIRAKKAL HOUSE,
          CHITTILAPPILLY P.O.CHITTILAPPILLY DESOM AND VILLAGE,
          THRISSUR TALUK, THRISSUR DISTRICT

          BY ADVS.
          SANTHOSH P.PODUVAL
          SMT.R.RAJITHA
          SMT.CHITHRA.S.BABU
          SRI.R.N.SANDEEP



RESPONDENT:

          REMADEVI.P
          AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
          SECRETARY, ADAT GRAMA PANCHAYAT, PURANATTUKARA P.O,
          THRISSUR DISTRICT-680 551.

          BY ADV SHRI.K.B.GANGESH, SC, ADAT GRAMA PANCHAYAT




          PP THAJUDEEN SC ADAT G PANCHAYATH




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 02.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 495 OF 2021
                                  2




                              JUDGMENT

The directions in the judgment dated 25.09.2020 in

W.P (C) No.10500 of 2019 are complied with. Accordingly, the

Contempt Case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR CON.CASE(C) NO. 495 OF 2021

APPENDIX OF CON.CASE(C) 495/2021

PETITIONER ANNEXURES

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT DATED 25.9.2020 IN WPC NO 10500 OF 2019