Sujatha Purushan vs Jayalakshmi.P.S
2022 Latest Caselaw 2597 Ker

Con.Case(C) No.253/2022                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                 Friday, the 4th day of March 2022 / 13th Phalguna, 1943
                 CONTEMPT CASE(C) NO. 253 OF 2022(S0 IN WP(C) 32327/2019

   CONTEMPT PETITIONER/8TH RESPONDENT:
        SUJATHA PURUSHAN, AGED 52 YEARS, W/O. LATE PURUSHAN,
        MAKARAMCHERIYIL, NJANDUKADUTHURUTH, KOTTAYAM-686 001.

           BY ADVS. M/S. LEELA. R & SREELAKSHMI M.

   RESPONDENT/7TH RESPONDENT:
        SMT.JAYALAKSHMI. P.S., THE SECRETARY,
        CHEMBU GRAMA PANCHAYAT, BRAHMAMANGALAM P.O.,
        KOTTAYAM DISTRICT-686 605.


        BY ADVS. M/S. F.ANCY, A.AMRUTHA VIDYADHARAN, T.O.DEEPA.

        This Contempt of court case (civil) having come up for orders on
   04.03.2022, the court on the same day passed the following:

                                              ORDER

Learned standing counsel for the respondent Smt.Amrutha Vidhyadaran

submits that her client has not acted in violation of the judgment and

that action against the writ petitioners has already been taken, including

for survey of the properties, with the assistance of the Taluk Surveyor.

Post after two weeks; within which time, the respondent will file

before this Court an action taken report.

                                                    Sd/- DEVAN RAMACHANDRAN,JUDGE




04-03-2022                           /True Copy/                              Assistant Registrar