A.K.Santha vs Aanandakrishnan.S, I.P.S
2022 Latest Caselaw 10680 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944
                 CON.CASE(C) NO. 2004 OF 2022
AGAINST THE ORDER/JUDGMENTWP(C) 30053/2022 OF HIGH COURT OF
                            KERALA
PETITIONER/S:

          A.K.SANTHA
          AGED 79 YEARS
          W/O.M.N.PURUSHOTHAMAN (LATE), MOOTHEDATHU HOUSE,
          KAVUMPADY ROAD, MUVATTUPUZHA, ERNAKULAM
          DISTRICT., PIN - 686661
          BY ADVS.
          NIREESH MATHEW
          M.G.KARTHIKEYAN


RESPONDENT/S:

    1     AANANDAKRISHNAN.S, I.P.S
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), THE EXCISE COMMISSIONER,
          COMMISSIONERATE OF EXCISE, EXCISE HEAD QUARTERS,
          NANDAVANAM, THIRUVANANTHAPURAM., PIN - 695033
    2     JAYACHANDRAN
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), THE DEPUTY COMMISSIONER OF EXCISE,
          EXCISE DIVISION OFFICE, KACHERIPADY, ERNAKULAM.,
          PIN - 682018
OTHER PRESENT:

          0
          SRI.K.M.FAISAL, GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 21.10.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                                    -2-
Cont.Case (C) No. 2004 of 2022



                          P.V.KUNHIKRISHNAN, J.
                          ======================================================

                       Cont.Case (C) No. 2004 of 2022
                       =============================================================

                  Dated this the 21th day of October, 2022

                                       JUDGMENT

This contempt of court case is filed alleging non

compliance of the directions in the order dated 22.09.2022 in

WP(C) No.30053 of 2022.

When this contempt case came up for consideration, the

counsel for the petitioner submitted that the directions are

already complied with. Recording the above submission, the

contempt of court case is closed.

SD/-

P.V.KUNHIKRISHNAN JUDGE das

Cont.Case (C) No. 2004 of 2022

APPENDIX OF CON.CASE(C) 2004/2022

PETITIONER ANNEXURES Annexure-A CERTIFIED COPY OF THE INTERIM ORDER DATED 22.09.2022 IN WP(C)NO.30053/2022 Annexure-B A TRUE PHOTOCOPY OF THE COVERING LETTER DATED 23.09.2022 SENT TO THE RESPONDENTS.