Baby S vs Biju Shivadasan
2022 Latest Caselaw 10547 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

        FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944

                      CON.CASE(C) NO. 138 OF 2022

CONTEMPT PETITIONER/PETITIONER:

           BABY S
           AGED 73 YEARS
           W/O LATE BABU, RESIDING AT K.K.BHAVANAM, CHAVARKODE,
           AYIROOR, PARIPALLY P.O.,
           THIRUVANANTHAPURAM,
            PIN - 691574
           BY ADV HARISH GOPINATH


RESPONDENT/RESPONDENT:

           BIJU SHIVADASAN
           AGED 53 YEARS
           SECRETARY, KALLUVATHUKKAL GRAMA PANCHAYAT,
           KALLUVATHUKKAL P.O., KOLLAM, PIN- 691 578.
           BY ADV M.R.SASITH



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

     07.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 C.O(C) No. 138/2022                       :2:



                              SHAJI P. CHALY, J.
               ---------------------------------------------------------
                           C.O.(C) No. 138 of 2022
                                          in
                             W.P.(C). No. 24663 of 2019
                     ---------------------------------------------------------
               Dated this the 7th day of October, 2022.

                                 JUDGMENT

This Contempt Case is filed complaining that the directives contained

in the judgment dated 17.09.2021 in W.P.(C) No. 24663 of 2019 is not

complied with.

2. However, the learned Senior Government Pleader has handed over

a memo dated 14.09.2022 along with an order dated 08.08.2022 passed by

the authority, from where I am satisfied that the directions issued by this

Court is complied with.

In that view of the matter, 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