Santhamma J vs Smt. Sari
2022 Latest Caselaw 3298 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 18TH DAY OF MARCH 2022 / 27TH PHALGUNA, 1943
                         CON.CASE(C) NO. 216 OF 2022
 AGAINST THE JUDGMENT IN WP(C) 23828/2021 OF HIGH COURT OF KERALA
PETITIONER:

             SANTHAMMA J., AGED 72 YEARS
             W/O LATE GANGADHARA KURUP, PERUMBALATH PADINJATTATHIL,
             THALAVOOR VILLAGE, KOTTARAKKARA, KOLLAM-691 508

             BY ADVS.
             B.MOHANLAL
             P.S.PREETHA(K/883/1998)
             SHINE N.S
             KARTHIK J SEKHAR



RESPONDENTS:

    1        SMT. SARI, AGE AND FATHERS NAME NOT KNOWN TO THE
             PETITIONER, ASSISTANT EXECUTIVE ENGINEER, P.W.D ROADS
             DIVISION, BEACH ROAD, KOLLAM-691 001

    2        SRI. ALEX THOMAS, AGE AND FATHER'S NAME NOT KNOWN TO
             THE PETITIONER, THE ASSISTANT EXECUTIVE ENGINNER, P.W.D
             ROADS SECTION, P.W.D OFFICE, PUNALUR P.O., KOLLAM-651
             505

    3        SMT. GEETHA RAJAN, AGE AND FATHER'S NAME NOT KNOWN TO
             THE PETITIONER, THE ASSISTANT EXECUTIVE ENGINEER, P.W.D
             ROADS SECTION, PATHANAPURAM P.O., KOLLAM-691 508

             SMT.MABLE C.KURIAN ,SR.G.P


     THIS     CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 18.03.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 216 OF 2022
                                 2


                              JUDGMENT

When this matter was called today, learned counsel for

the petitioner, Smt.Preetha P.S., submitted that the directions

in the judgment dated 16.11.2021 in W.P.(C) No.23828/2021

have been complied with and therefore, this contempt case is

not being pressed.

This contempt case is thus closed.

Sd/- DEVAN RAMACHANDRAN JUDGE stu