Ambedkar Smarakha Library vs Vishnu Raj
2023 Latest Caselaw 13279 Ker

Kerala High Court

Ambedkar Smarakha Library vs Vishnu Raj on 15 December, 2023

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 15TH DAY OF DECEMBER 2023 / 24TH AGRAHAYANA, 1945
                   CON.CASE(C) NO. 2344 OF 2023
 AGAINST THE ORDER/JUDGMENT WP(C) 2293/2023 OF HIGH COURT OF
                              KERALA
PETITIONER:

         AMBEDKAR SMARAKHA LIBRARY
         REGISTRATION NO. 5409, CHALACKEL, ALUVA, ERNAKULAM
         DISTRICT- REPRESENTED BY ITS SECRETARY , P.E.
         SUDHAKARAN, AGED 57, S/O ITTAMAN, THOTTUMUKHAM P .
         O, ALUVA, ERNAKULAM DISTRICT, PIN - 683105
         BY ADV P.V.JEEVESH

RESPONDENT:

          VISHNU RAJ
          AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER,THE SUB COLLECTOR , FIRST FLOOR, KB
          JACOB RD, FORT KOCHI, KOCHI, KERALA, PIN - 682001
OTHER PRESENT:

         GP - SYAMANTHAK B.S.


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.12.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con. Case(C) No.2344 of 2023
                                :2:



                            VIJU ABRAHAM, J.
         --     -- -- -- -- -- -- -- -- -- -- -- --
                    Con. Case(C) No.2344 of 2023
         --     -- -- -- -- -- -- -- -- -- -- -- --
                Dated this the 15th day of December, 2023

                               JUDGMENT

When the matter was taken up for consideration, the learned

Government Pleader upon instructions submitted that orders have

been issued in compliance with the order issued by this Court,

whereby the Form 5 application submitted by the petitioner has

been allowed.

Recording the above said submission, the Contempt of Court

Case is closed.

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF CON.CASE(C) 2344/2023

PETITIONER ANNEXURES Annexure A1 THE CERTIFIED COPY OF THE JUDGMENT, DATED 11/4/2023, IN WP(C).NO.2293 OF 2023, BY THIS COURT