Mathew T Thomas vs P. Vishnu Raj
2022 Latest Caselaw 11035 Ker

       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                       PRESENT
         THE HONOURABLE MR.JUSTICE N.NAGARESH
       THURSDAY, THE 3RD DAY OF NOVEMBER 2022 /
                 12TH KARTHIKA, 1944
             CON.CASE(C) NO. 2081 OF 2022
  AGAINST THE ORDER/JUDGMENTWP(C) 22889/2022 OF HIGH
                   COURT OF KERALA
PETITIONER

         MATHEW T THOMAS
         AGED 65 YEARS
         S/O T T THOMAS, MALAYA RAINBOW CASTLE ,
         J N STADIUM ROAD, PALARIVATTOM P O,
         ERNAKULAM, PIN - 682025
         BY ADVS.
         P.MOHAMED SABAH
         SADIK ISMAYIL
         LIBIN STANLEY
         R.GAYATHRI
         SAIPOOJA
         M.MAHIN HAMZA

RESPONDENT/RESPONDENT NO.1

         P. VISHNU RAJ
         (AGE AND FATHERS NAME NOT KNOWN), REVENUE
         DIVISIONAL OFFICER, FORT KOCHI, FIRST FLOOR,
         KB JACOB ROAD, FORT KOCHI, KOCHI,
         PIN - 682001



OTHER PRESENT:

         SMT.VIDYA KURIAKOSE GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME
UP FOR ADMISSION ON 03.11.2022, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 C.O.(C) No. 2081 of 2022       2
]




                           JUDGMENT

Dated this the 3rd day of November, 2022

The Government Pleader submits that the directions

contained in the judgment have been complied with and

orders have been passed and the land has been removed

from the Data Bank. Therefore, there is no requirement to

proceed with the matter.

Recording the said submission, the Contempt of Court

Case is closed.

Sd/-

N. NAGARESH, JUDGE

smm

]

APPENDIX OF CON.CASE(C) 2081/2022

PETITIONER ANNEXURES Annexure 1 THE CERTIFIED COPY OF THE JUDGMENT DATED 18.07.2022 OF THIS HON'BLE COURT IN W.P.(C)NO. 22889/2022 Annexure 2 TRUE COPY OF THE REPORT DATED 12.09.2022 ISSUED BY THE CONVENER OF LOCAL LEVEL MONITORING COMMITTEE AND AGRICULTURAL OFFICER, VYTTILA