Meena Rani S vs Madhavikutty M.S
2022 Latest Caselaw 2976 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
     WEDNESDAY, THE 16TH DAY OF MARCH 2022 / 25TH PHALGUNA, 1943
                       CON.CASE(C) NO. 133 OF 2022
   AGAINST THE ORDER/JUDGMENT IN WP(C) 16425/2021 OF HIGH COURT OF
                                  KERALA
PETITIONER:

              MEENA RANI S.
              AGED 54 YEARS
              W/O PUSPHANGATHN M.N, MEENARAM, VENPALAVATTOM,
              ANAYARA P.O.THIRUVANANTHAPURAM-695 029
              BY ADVS.
              ARUN CHAND
              THAREEQ ANVER K.
              K.SALMA JENNATH
              BHARAT VIJAY P.
              MAJID MUHAMMED K.


RESPONDENT/2ND RESPONDENT:

              MADHAVIKUTTY M.S.
              AGE AND FATHERS, NAME NOT KNOWN,
              REVENUE DIVISIONAL OFFICER, CIVIL STATION BUILDING,
              KUDAPANAKUNNU, THIRUVANANTHAPURAM-695 043.



              SRI.APPU P S, GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 16.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 133 OF 2022

                                2




                              JUDGMENT

Dated this the 16th day of March, 2022

Learned counsel on either side submit that the directions

contained in the judgment in W.P.(C) No.16425 of 2021 are

complied with.

Recording the submission, the Contempt of Court Case is

closed.

sd/-

N.NAGARESH JUDGE hmh CON.CASE(C) NO. 133 OF 2022

APPENDIX OF CON.CASE(C) 133/2022

PETITIONER ANNEXURES

Annexure A1 THE E-CERTIFIED COPY OF THE JUDGMENT DATED 12.8.2021 IN WPC NO 16425/2021 OF THIS HON'BLE COURT