K.K.Ponnappan vs Vishnuraj P, Ias
2023 Latest Caselaw 1591 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     FRIDAY, THE 20TH DAY OF JANUARY 2023 / 30TH POUSHA, 1944
                         CON.CASE(C) NO. 446 OF 2022
     NON COMPLIANCE OF THE JUDGMENT DATED 29.09.2021 IN WP(C)
                   20474/2021 OF HIGH COURT OF KERALA
PETITIONER:

             K.K.PONNAPPAN
             AGED 69 YEARS
             S/O KELAPPAN, KANNAN NIVAS, KALAKKASERY HOUSE,
             VADAKKUMBHAGOM, ELOOR, KOCHI-683501.

             BY ADV RENI JAMES



RESPONDENT:

             VISHNURAJ P, IAS
             THE REVENUE DIVISIONAL OFFICER, RDO OFFICE, FORT KOCHI-
             682001.

             BY ADV ADVOCATE GENERAL OFFICE KERALA


             BY SRI.V.K.SUNIL-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:
 Contempt Case(C)NO.446 OF 2022

                                    2




                                 JUDGMENT

Dated this the 20th day of January, 2023

It is submitted by the learned counsel appearing

on either side that the directions contained in the judgment

stands complied.

The said submission is recorded. The contempt of

court case is accordingly closed.

Sd/-

ANU SIVARAMAN JUDGE SSK/20/01 Contempt Case(C)NO.446 OF 2022

APPENDIX

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 29.09.2021 IN WPC NO.20474/2021 OF THE HON'BLE HIGH COURT OF KERALA.

Annexure A2 TRUE COPY OF THE LETTER DATED 10.11.2021 FROM ADVOCATE GENERAL'S OFFICE CONFIRMING SENDING THE JUDGMENT TO THE RESPONDENT ON 25.10.2021.