Sabu C T vs Suraj Shaji Ias
2022 Latest Caselaw 11051 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
 THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944
                  CON.CASE(C) NO.2100 OF 2022
      JUDGMENT IN WP(C) 8149/2022 OF HIGH COURT OF KERALA
                        DATED 11.3.2022
                      -------------------
PETITIONER/WRIT PETITIONER :-

          SABU C T, AGED 51 YEARS
          S/O. A. THANKAPPAN, CHENNACKALCHIRA, VADACKAL P.O.,
          SANATHANAPURAM, PARAVUR, ALAPPUZHA, PIN - 688 003

          BY ADV RENI JAMES



RESPONDENT/2ND RESPONDENT IN THE WRIT PETITION :-

          SURAJ SHAJI IAS
          (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
          THE REVENUE DIVISIONAL OFFICER,
          REVENUE DIVISIONAL OFFICE, DISTRICT COURT WAY ROAD,
          KIDANGAMPARAMP, THONDANKULANGARA, THATHAMPALLY,
          ALAPPUZHA, PIN - 688 013

          BY SRI.SUNIL KUMAR 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:
 CON.CASE(C) NO.2100 OF 2022

                                -: 2 :-


                              JUDGMENT

Dated this the 3rd day of November, 2022

It is submitted by the learned counsel for the petitioner that

the directions contained in the judgment have been complied with.

The said submission is recorded. The Contempt of Court Case is,

accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/3.11.2022 CON.CASE(C) NO.2100 OF 2022

APPENDIX OF CON.CASE(C) 2100/2022

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO.

8149/2022 DATED 11.03.2022