Skaria C.P vs Ani P.N
2022 Latest Caselaw 3746 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
     THURSDAY, THE 24TH DAY OF MARCH 2022 / 3RD CHAITHRA, 1944
                   CON.CASE(C) NO. 2157 OF 2021
AGAINST THE JUDGMENT DATED 11.08.2021 IN WP(C) 16285/2021 OF HIGH
                         COURT OF KERALA
PETITIONER/PETITIONER:

          SKARIA C.P.,
          AGED 63 YEARS,
          S/O.C.M.POULOSE (LATE),
          CHERUKARA HOUSE,
          VARAPPETTY P.O.,
          ERNAKULAM DIST., PIN - 686 691.

          BY ADV AVANEESH KOYIKKARA


RESPONDENT/4TH RESPONDENT:

          ANI P.N.,
          REVENUE DIVISIONAL OFFICER,
          MUVATTUPUZHA,
          REVENUE DIVISIONAL OFFICE,
          MADAVOOR P.O.,
          ERNAKULAM - 686 661.

          SRI.APPU P.S., GOVERNMENT PLEADER


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.03.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont.Case(c)No.2157/2021

                                 2




                           JUDGMENT

Dated this the 24th day of March, 2022

The learned Government Pleader submits that

pursuant to the directions of this Court, orders have been

passed on 10.03.2022. Recording the said submission, the

Contempt of Court case is closed.

Sd/-

N. NAGARESH JUDGE SR Cont.Case(c)No.2157/2021

APPENDIX OF CON.CASE(C) 2157/2021

PETITIONER'S ANNEXURES:

Annexure A1 A CERTIFIED COPY OF JUDGMENT IN W.P.

(C) NO.16285/2021 DATED 11.8.2021 Annexure A2 A COPY OF THE LETTER DATED 24.8.2021 FORWARDING THE CERTIFIED COPY OF JUDGMENT, WRIT PETITION COPY AND OTHER DOCUMENTS TO THE RESPONDENT HEREIN ALONG WITH ITS POSTAL ACKNOWLEDGMENT CARD.