C.J.John vs Laila
2022 Latest Caselaw 5806 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
   THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
  FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
               CON.CASE(C) NO. 875 OF 2019
NON-COMPLOIANCE OF THE JUDGMENT DATED 13.03.2018 IN WP(C)
            8487/2018 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

         C.J.JOHN
         AGED 58 YEARS
         S/O. EENASU,
         CHITTATTUKARAKKARAN HOUSE, ROSE GARDEN,
         PERINGAVU P.O.,
         THRISSUR 680 018.


         BY ADV TOMSON T.EMMANUEL


RESPONDENT/RESPONDENT:

         SMT.LAILA
         AGE AND FATHERS NAME NOT KNOWN TO THE
         PETITIONER, THE AGRICULTURAL OFFICER, KRISHI
         BHAVAN, THRISSUR 680 001, CONVENOR, THE LOCAL
         LEVEL MONITORING COMMITTEE FOR THRISSUR
         CORPORATION.


         BY SR. GOVT. PLEADER SRI. A.J VARGHESE


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 27.05.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                                :2:
Cont. Case (Civil).No.875 of 2019




                                         JUDGMENT

It is submitted by the learned Government Pleader, on

instructions, that the directions in the judgment dated 13.03.2018 in

WP(C).No.8487 of 2018 have been complied with by passing an order

dated 18.07.2019. Inasmuch as the learned counsel for the petitioner

says that a copy of the order has not been served on the petitioner, the

Contempt of Court Case is closed with a direction to the respondent to

serve a copy of the order aforesaid to the petitioner within two weeks

from the date of receipt of a copy of this judgment.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns

Cont. Case (Civil).No.875 of 2019

APPENDIX OF CON.CASE(C) 875/2019

PETITIONER ANNEXURES

ANNEXURE A TRUE COPY OF THE PROCEEDINGS OF THE REVENUE DIVISIONAL OFFICER, THRISSUR DATED 27.6.1995.

ANNEXURE B CERTIFIED COPY OF THE JUDGMENT DATED 13.3.2018 IN WPC NO. 8487/2018.

RESPONDENTS ANNEXURES:NIL

//TRUE COPY//

P.A TO JUDGE