Mary Stephen vs Vishnuraj.P Ias
2023 Latest Caselaw 1568 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
       THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 FRIDAY, THE 20TH DAY OF JANUARY 2023 / 30TH POUSHA, 1944
                  CON.CASE(C) NO. 2659 OF 2022
AGAINST THE ORDER/JUDGMENTWP(C) 6787/2022 OF HIGH COURT OF
                                KERALA
PETITIONER/S:

            MARY STEPHEN, AGED 65 YEARS
            W/O.STEPHEN GEORGE, THATTASSERIL HOUSE,
            MAIKKAD.P.O., ERNAKULAM DISTRICT., PIN - 683589
            BY ADVS.
            AVANEESH KOYIKKARA
            M.G.AISHWARYA
RESPONDENT/S:
    1     VISHNURAJ.P IAS
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER),
          THE REVENUE DIVISIONAL OFFICER, FORT KOCHI
          REVENUE DIVISIONAL OFFICE, KB JACOB RD,
          FORT KOCHI, KOCHI HEAD POST, ERNAKULAM., PIN -
          682001
    2     BENNY SEBASTIAN
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER),
          SENIOR SUPERINTENDENT (RDO IN CHARGE),
          REVENUE DIVISIONAL OFFICE,
          FORT KOCHI, ERNAKULAM., PIN - 682001
OTHER PRESENT:
          SRI.RENJITH.T.R, SR.GP
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION    ON   20.01.2023,    THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                                     -2-
Cont.Case (C) No. 2659 of 2022



                           P.V.KUNHIKRISHNAN, J.
                           ======================================================

                        Cont.Case (C) No. 2659 of 2022
                        =============================================================

                   Dated this the 20th day of January, 2023

                                        JUDGMENT

When this contempt case came up for consideration, the

learned Government Pleader submits that the directions in the

judgment dated 12.07.2022 in WP(C) No.6787 of 2022 are

complied with. Recording the submission made by the learned

Government Pleader, this contempt of court case is closed.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

Cont.Case (C) No. 2659 of 2022

APPENDIX OF CON.CASE(C) 2659/2022

PETITIONER ANNEXURES Annexure A1 A CERTIFIED COPY OF JUDGMENT IN W.P.(C) NO.6787/2022 DATED 12.07.2022.