Shibu B Kaimal vs [email protected]
2022 Latest Caselaw 10184 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   THURSDAY, THE 15TH DAY OF SEPTEMBER 2022 / 24TH BHADRA, 1944
                        CON.CASE(C) NO. 1510 OF 2022
        [IN JUDGMENT DATED 07.02.2022 IN WP(C) 28607/2021]
PETITIONER/7TH RESPONDENT:

             SHIBU B KAIMAL, AGED 46 YEARS,
             S/O.BHASKARA KAIMAL, KALATHILPARAMBI HOUSE,
             PEYAD P.O., THIRUVANANTHAPURAM - 695573.

             BY ADVS.P.M.SHAHIDA
             V.HARI


RESPONDENT/3RD RESPONDENT:

             SUNNYCHAN @ DEVASIA,
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             REVENUE DIVISIONAL OFFICER, ALAPPUZHA,
             REVENUE DIVISIONAL OFFICE, OPP: DISTRICT COURT COMPLEX,
             S.H.40, THONDAMKULANGARA, ALAPPUZHA DISTRICT - 688013.

             SMT.PARVATHY KOTTOL, GP


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 15.09.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1510 OF 2022
                                 -2-

                              JUDGMENT

A question certainly arises whether this

contempt case, at the instance of the 7th

respondent in the writ petition, is maintainable.

2. However, since the learned Government

Pleader - Smt.Parvathy Kottol, on behalf of the

respondent, undertakes that necessary proceedings,

in terms of the directions in the judgment, will

be issued not later than 45 days from the date of

receipt of a copy of this judgment. I deem it

appropriate to record the same and to close this

contempt case.

Resultantly, this contempt case is closed,

recording the afore undertaking of the learned

Government Pleader; but leaving liberty to the

petitioner to file a fresh one, in case the same

is violated.

Sd/-

DEVAN RAMACHANDRAN akv JUDGE CON.CASE(C) NO. 1510 OF 2022

APPENDIX OF CON.CASE(C) 1510/2022

PETITIONER ANNEXURES

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT DATED 07.02.2022 IN W.P.(C) NO.28607 OF 2021 PASSED BY THIS HONOURABLE COURT

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE