N.P.Selvaraj vs Kavitha S. Kumar
2022 Latest Caselaw 5518 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

          FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944

                       CON.CASE(C) NO. 135 OF 2022

 JUDGMENT DATED 19.02.2019 IN WP(C) 2615/2019 OF HIGH COURT OF KERALA

PETITIONERS/PETITIONERS:

     1     N.P.SELVARAJ
           AGED 61 YEARS
           S/O.PONNAPPAN ACHARY, NADUVEETTIL HOUSE, ETTUMANOOR P.O.,
           KOTTAYAM DISTRICT, PIN - 686 631.
     2     SHANTHAMMA SELVARAJ
           W/O.N.P.SELVARAJAN, NADUVEETIL HOUSE, ETTUMANOOR P.O.,
           KOTTAYAM DISTRICT, PIN - 686 631.
     3     RAHUL.N.S.
           S/O.N.P.SELVARAJAN, NADUVEETTIL HOUSE, ETTUMANOOR P.O.,
           KOTTAYAM DISTRICT, PIN - 686 631.
     4     RAJEEV.N.S.
           S/O.N.P.SELVARAJAN, NADUVETTIL HOUSE, ETTUMANOOR P.O.,
           KOTTAYAM DISTRICT, PIN 686 631.
           BY ADVS.
           IVANS C. CHAMAKKALA
           P.R.ASHOK KUMAR


RESPONDENTS/3RD RESPONDENT:

           KAVITHA S. KUMAR, AGE & FATHER'S NAME NOT KNOWN TO THE
           PETITIONER, SECRETARY, ETTUMANOOR MUNICIPALITY, ETTUMANOOR
           P.O., KOTTAYAM DISTRICT, PIN- 686 631.
           BY ADV SHRI.SIBY CHENAPPADY, SC, ETTUMANOOR MUNICIPALITY



      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD ON

     20.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 C.O..(C) No. 135/2022                    :2:



               Dated this the 20th day of May, 2022.

                              JUDGMENT

This Contempt Case is filed complaining that the directives

contained in the judgment dated 19.02.2019 in W.P.(C) No. 2615 of

2019 is not complied with.

2. However, today, when the matter is taken up, learned counsel

for the respondent has produced an order dated 15.03.2022, whereby

I am satisfied that the directives contained in the judgment is complied

with.

3. The submission made by the learned counsel for the

respondent is endorsed by the learned counsel appearing for the

petitioners.

Therefore, I do not find any reason to pursue the contempt case

any further. Accordingly, this Contempt Case is closed.

sd/- SHAJI P. CHALY, JUDGE.

Rv