Baby vs Sri. Vishnu Raj. Ias
2023 Latest Caselaw 12799 Ker

Kerala High Court

Baby vs Sri. Vishnu Raj. Ias on 8 December, 2023

Author: N.Nagaresh

Bench: N.Nagaresh

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT
                THE HONOURABLE MR.JUSTICE N.NAGARESH
    FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                    CON.CASE(C) NO. 2232 OF 2022
 AGAINST THE ORDER/JUDGMENT WP(C) 21237/2022 OF HIGH COURT OF KERALA


PETITIONERS:

     1     BABY
           AGED 53 YEARS
           S/O PAILY, MELAPPILLY HOUSE, PULIYANAM P.O,
           ANGAMALY., PIN - 683572
     2     LISSY POULOSE
           AGED 53 YEARS
           W/O LATE PAULOSE, THELAPPILLY HOUSE,
           PULIYANAM P.O, ANGAMALY., PIN - 683572
     3     SUMATHI
           AGED 61 YEARS
           W/O SUDHAKARAN, CHITTEKKARA HOUSE, ELAVOOR P.O,
           ANGAMALY, PIN - 683572
     4     JOY
           AGED 56 YEARS
           S/O MATHAI, KACHAPPILY HOUSE, PULAYANAM P.O,
           ANGAMALY., PIN - 683572
     5     RAGHUPATHY HARI
           AGED 46 YEARS
           S/O K.R.H AIYAR ALIAS KR HARIHARAN,
           THANGA VIHAR,
           43/736 PIPELINE ROAD, PALARIVATTOM,
           ERNAKULAM DISTRICT, KERALA., PIN - 682025

           BY ADV MEREENA.J.JOSEPH
 Con.Case(C)NO.2232 Of 2022
                             2




RESPONDENT:

          SRI. VISHNU RAJ. IAS
          AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONERS,
          THE REVENUE DIVISIONAL OFFICER,
          REVENUE DIVISIONAL OFFICE, FORT KOCHI., PIN -
          682001
          SRI.DHEERAJ A.S-GOVERNMENT PLEADER


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.12.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C)NO.2232 Of 2022
                                3




                             JUDGMENT

Dated this the 8th day of December, 2023

Counsel on either side submit that the directions contained

in the judgment dated 30.06.2022 in W.P.(C) No.21237 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 hmh Con.Case(C)NO.2232 Of 2022

APPENDIX OF CON.CASE(C) 2232/2022

PETITIONER ANNEXURES

Annexure I CERTIFIED COPY OF THE JUDGMENT IN W.P. (C) NO. 21237/2022 DATED 3-6-2022 Annexure II TRUE COPY OF THE ACKNOWLEDGEMENT CARD, DATED 22-7-2022