Roji George vs Jayakumar B
2023 Latest Caselaw 8370 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                         CON.CASE(C) NO. 1127 OF 2022
  AGAINST THE ORDER IN WP(C) 15452/2022 OF HIGH COURT OF KERALA
PETITIONER:

             ROJI GEORGE
             AGED 46 YEARS
             S/O. P.J. GEORGE PUTHENTHARAYIL (H), PADINJAREKARA
             (P.O), VAIKOM KOTTAYAM DISTRICT. PIN - 686 146.
             BY ADVS.
             K.B.ARUNKUMAR
             T.U.ZIYAD
             POOJA K.S.


RESPONDENT:

             JAYAKUMAR B
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             SECRETARY IN CHARGE (MUNICIPAL ENGINEER), VAIKOM
             MUNICIPALITY, MUNICIPALITY OFFICE, WEST GATE, WEST GATE
             ROAD, VAIKOM, KOTTAYAM DISTRICT. PIN - 686 146.

             BY ADV Sreekala A


     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 01.08.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1127 OF 2022                2




                                 JUDGMENT

Dated this the 1st day of August, 2023

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. This Contempt of

Court Case is closed.

Sd/-

ANU SIVARAMAN JUDGE ska

APPENDIX OF CON.CASE(C) 1127/2022

PETITIONER ANNEXURES Annexure1 THE CERTIFIED COPY OF THE INTERIM ORDER DATED 30.05.2022 IN W.P.(C) NO. 15452/2022 Annexure2 THE TRUE COPY OF THE COMMUNICATION DATED 13.06.2022