Shajan T.P vs Renu Raj
2023 Latest Caselaw 2370 Ker

Con.Case(C) No.2141/2022                            1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
              Friday, the 10th day of February 2023 / 21st Magha, 1944
        IA.NO.1/2023 IN CON.CASE(C) NO. 2141 OF 2022(S) IN WP(C) 34306/2019
      PETITIONER/PETITIONER

                SHAJAN T.P., AGED 52 YEARS, SON OF PRABHAKARAN,

                THELAPARAMBIL HOUSE, POONITHURA VILLAGE, KOCHI-38.


      RESPONDENTS/ RESPONDENTS


     1. MS.RENU RAJ, DISTRICT COLLECTOR, ERNAKULAM, COLLECTORATE, KAKKANAD,
        ERNAKULAM, PIN- 682 030.
     2. MS.GEETHA, SPECIAL TAHSILDAR (LA NO. 1), KOCHI METRO RAIL LIMITED, CIVIL
        STATION, KAKKANAD, ERNAKULAM, PIN- 682 030.
     3. MS.LEKHA N., SPECIAL TAHSILDAR (LA), NH NO. 3, VYTILLA, ERNAKULAM, KOCHI
        - 682 019.



        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to reopen/revive the
   above Contempt of Court Case.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 20/01/2023 and upon hearing the arguments of M/S. BASIL MATHEW,
   NINAN JOHN, NINAN JOHN, SANJANA SARA VARGHESE ANNIE, AJAY KRISHNAN S. &
   ARYA A.R., Advocates for the petitioner in IA/COC and of GOVERNMENT
   PLEADER for the respondents in IA/COC ,the court passed the following:
                                      ORDER

Sri.Basil Mathew submits that this IA is not pressed because the directions in the judgment have been complied with. This IA is thus closed.

Sd/- DEVAN RAMACHANDRAN JUDGE

10-02-2023 /True Copy/ Assistant Registrar