Abdul Jabbar vs Vishnu Raj
2022 Latest Caselaw 3732 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
     THURSDAY, THE 24TH DAY OF MARCH 2022 / 3RD CHAITHRA, 1944
                        CON.CASE(C) NO. 269 OF 2022
  AGAINST THE ORDER/JUDGMENT IN WP(C) 9695/2021 OF HIGH COURT OF
                                     KERALA
PETITIONER/PETITIONER IN WPC 9695/2021:

             ABDUL JABBAR
             AGED 52 YEARS
             S/O ISMAIL, RIYA MANZIL,
             MUNDAMPALAM, THRIKKAKARA, ERNAKULAM,
             PIN-682021.
             BY ADVS.
             V.M.KRISHNAKUMAR
             P.R.REENA


RESPONDENT/RESPONDENT IN WPC 9695/2021:

             VISHNU RAJ
             AGE OF THE RESPONDENT NOT KNOWN TO THE PETITIONER, THE
             REVENUE DIVISIONAL OFFICER, FORT KOCHI, ERNAKULAM
             DISTRICT,PIN-682001.
     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 24.03.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 269 OF 2022        2

                              JUDGMENT

It is submitted that the directions in the

judgment dated 17.05.2021 in W.P.(C) No.9695/2021

have been complied with.

Recording the above submission the Contempt

of Court Case is closed.

Sd/-

SATHISH NINAN

JUDGE sd

APPENDIX OF CON.CASE(C) 269/2022

PETITIONER ANNEXURES Annexure I CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C)NO.9895/2021 DATED 17.05.2021.

Annexure II TRUE COPY OF THE COVERING LETTER DATED 23.07.2021 SENT TO THE RESPONDENT ALONG WITH ANNE.I JUDGMENT.