Olvin Paul vs Dr. A. Kauseegan
2023 Latest Caselaw 13289 Ker

Kerala High Court

Olvin Paul vs Dr. A. Kauseegan on 15 December, 2023

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

CON.CASE(C) NO. 2632 OF 2023                 1



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 FRIDAY, THE 15TH DAY OF DECEMBER 2023 / 24TH AGRAHAYANA, 1945
                         CON.CASE(C) NO. 2632 OF 2023
 AGAINST THE ORDER/JUDGMENT WP(C) 17676/2023 OF HIGH COURT OF
                                    KERALA
PETITIONER/S:

               OLVIN PAUL
               AGED 39 YEARS
               S/O. M.V. PAUL MARIKKARA PUTHENPURAYIL MEEMPARA
               P.O., PUTHENCRUZ, ERNAKULAM, PIN - 682308

               BY ADV SHEJI P.ABRAHAM



RESPONDENT/S:

              DR. A. KAUSEEGAN
              (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER)
              LAND REVENUE COMMISSIONER LAND REVENUE
              COMMISSIONARATE REVENUE COMPLEX, PUBLIC OFFICE
              BUILDING MUSEUM ROAD, VIKHAS BHAVAN
              THIRUVANANTHAPURAM, PIN - 695033

              SMT. NISHA BOSE, SR.GP


       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. 2632 OF 2023          2




                       P.V.KUNHIKRISHNAN, J
                   ---------------------------------------

in

-------------------------------------- Dated this the 15th day of December, 2023

judgment

It is submitted that the directions in the judgment are

already complied. Therefore, contempt case (C) is closed.

A copy of the order is handed over to the counsel

appearing for the petitioner by the learned Government

Pleader.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS