Pious @ Peeyus Varkey vs Vishnu Raj P. Ias
2022 Latest Caselaw 5793 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
   FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
                  CON.CASE(C) NO. 556 OF 2022
 AGAINST THE JUDGMENT DATED 20.07.2021 IN WP(C) 10713/2021
                    OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

            PIOUS @ PEEYUS VARKEY,
            AGED 62 YEARS,
            S/O.VARKEY, PYNADATH, KARUKUTTY P.O., KARUKUTTY
            VILLAGE, ERNAKULAM DISTRICT, PIN - 683 576.

            BY ADVS.
            P.K.SOYUZ
            E.V.BABYCHAN



RESPONDENT/RESPONDENT NO.1:

            VISHNU RAJ P. IAS,
            (FATHER'S NAME & AGE NOT KNOWN TO THE
            PETITIONER), REVENUE DIVISIONAL OFFICER/SUB
            COLLECTOR, RDO OFFICE, FORT KOCHI, ERNAKULAM,
            PIN - 682 001.




            SRI.APPU P S, GOVERNMENT PLEADER




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION    ON   27.05.2022,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 COC 556/2022 IN
WP(C) NO.10713 OF 2021               2



                           JUDGMENT

Dated this the 27th day of May, 2022

The learned counsel for the petitioner submits that the

direction contained in the judgment in W.P. (C) No.10713 of

2021 has been complied with during the pendency of the

Contempt Case. In view of the above, this Contempt Case

(Civil) is dismissed.

Sd/-

N. NAGARESH, JUDGE DSV/27.05.2022 COC 556/2022 IN

APPENDIX OF CON.CASE(C) 556/2022

PETITIONER'S ANNEXURES:

Annexure I TRUE CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO.10713/2021 DATED 20/07/2021.

Annexure II TRUE COPY OF THE REMINDER LETTER DATED 21/02/022.

RESPONDENT'S ANNEXURES : NIL