Vipin Kaithakottil vs Vishnuraj P Ias
2022 Latest Caselaw 10770 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
 FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944
               CON.CASE(C) NO. 605 OF 2022
      AGAINST THE JUDGMENT DATED 26.10.2021 IN WP(C)
          NO.23095/2021 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

         VIPIN KAITHAKOTTIL,
         AGED 41 YEARS
         S/O. ISON JOHN (LATE),
         KAITHAKOTTIL HOUSE,
         CHETHIKODE P. O, AMBALLUR,
         ERNAKULAM DISTRICT - 682 315.

         BY ADVS.
         AVANEESH KOYIKKARA
         NEENA BASIL


RESPONDENT/3RD RESPONDENT:

         VISHNURAJ P. IAS,
         (AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER),
         THE REVENUE DIVISIONAL OFFICER,
         FORT KOCHI,
         REVENUE DIVISIONAL OFFICE,
         FORT KOCHI, ERNAKULAM - 682 001.

         SMT. SURYA BINOY - SR. 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:
 CON.CASE(C) NO.605 OF 2022
                                 2




                             JUDGMENT

The learned Government Pleader has filed a

memo producing a copy of the order dated

15.10.2022 passed pursuant to Annexure - A1

judgment of this Court. In view of the said memo,

the Contempt of Court Case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SPR CON.CASE(C) NO.605 OF 2022

APPENDIX

PETITIONER'S EXHIBITS:-

ANNEXURE A1 A CERTIFIED COPY OF JUDGMENT IN W.P.C NO. 23095/2021 DATED 26.10.2021. ANNEXURE A2 A COPY OF THE LETTER DATED 04.11.2021 FORWARDING THE CERTIFIED COPY OF THE JUDGMENT AND COPY OF WRIT TO THE RESPONDENT HEREIN.

ANNEXURE A2 (a) A COPY OF THE ITS POSTAL ACKNOWLEDGMENT CARD.

RESPONDENT'S EXHIBITS: NIL.