Joly Jacob vs Ani.P.N
2023 Latest Caselaw 12998 Ker

Kerala High Court

Joly Jacob vs Ani.P.N 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. 2545 OF 2022
AGAINST THE JUDGMENT DATED 29.06.2022 WP(C) No.21156/2022 OF
                       HIGH COURT OF KERALA
PETITIONER:

         JOLY JACOB
         AGED 61 YEARS, S/O.P.P.YACOB (LATE),
         PALACKAPPILLIL (HOUSE), KURUPPAMPADY.P.O,
         RAYAMANGALAM, ERNAKULAM DISTRICT.,
         PIN - 683 545.

          BY ADV
               AVANEESH KOYIKKARA


RESPONDENT:

          ANI.P.N.
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), REVENUE DIVISIONAL OFFICER,
          MUVATTUPUZHA REVENUE DIVISIONAL OFFICE,
          MUVATTUPUZHA.P.O., ERNAKULAM., PIN - 686 661.

          BY ADV
               MABLE    C. KURIAN -    SENIOR 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.2545 of 2023
                               :2:




                           JUDGMENT

Dated this the 8th day of December, 2023

In the light of the Memo filed by the Counsel for the

petitioner, it is evident that the directions contained in the

judgment dated 29.06.2022 in W.P.(C) No.21156 of 2022

stand complied with.

Therefore, the Contempt of Court Case is closed.

Sd/-

N. NAGARESH JUDGE AMR

APPENDIX OF CON.CASE(C) 2545/2022

PETITIONER'S ANNEXURES

Annexure A1 A CERTIFIED COPY OF JUDGMENT IN W.P. (C) NO.21156/2022 DATED 29.06.2022.