N C Saly vs Vishnu Raj P Ias
2023 Latest Caselaw 8984 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
      MONDAY, THE 14TH DAY OF AUGUST 2023 / 23RD SRAVANA, 1945
                       CON.CASE(C) NO. 634 OF 2023
  AGAINST THE JUDGMENT IN WP(C) 40909/2022 OF HIGH COURT OF KERALA
PETITIONER:

              N C SALY
              AGED 54 YEARS, W/O G KESAVA CHANDRAN PERA/119 TUSHR
              PANORAMA ENCLAVE SUBASH CHANDRA BOSE ROAD VYTTILA PO
              ERNAKULAM DISTRICT, PIN - 682019
              BY ADVS.
              P.K.SOYUZ
              E.V.BABYCHAN


RESPONDENT:

              VISHNU RAJ P IAS
              FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER REVENUE
              DIVISIONAL OFFICER/ SUB COLLECTOR RDO OFFICE FORTKOCHI PO
              ERNAKULAM, PIN - 682001

              BY ADV
              ADVOCATE GENERAL OFFICE KERALA
              SMT. K M RESHMI - SR.GOVERNMENT PLEADER


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case.(C) No.634 OF 2023

                                 2




                              JUDGMENT

Dated this the 14th day of August, 2023

Counsel on either side submit that the directions contained

in the judgment dated 22.12.2022 in W.P.(C) No.40909 of 2022

stand complied with and therefore, no further orders are

required in the Contempt of Court Case.

Recording the submission, the Contempt of Court Case is

closed.

Sd/-

N.NAGARESH JUDGE ded Con.Case.(C) No.634 OF 2023

APPENDIX OF CON.CASE(C) 634/2023

PETITIONER ANNEXURES

Annexure1 CER TIFIED COPY OF THE JUDGMENT DATED 22-12 2022 OF THIS HONOURABLE HIGH CCOURT IN WO(C) 40909/2022 Annexure 11 TRUE COPY OF THE RECEIPT DATED 05-01-

RESPONDENT ANNEXURES

Annexure R1(a) TRUE COPY OF THE LETTER NO.REV-

P1/313/2021-REV DATED 09/04/2022 Annexure R1(b) A TRUE COPY OF THE NOTICE DATED 27/06/2023 ISSUED BY THE RDO,FORTKOCHI TO THE PETITIONER.