Hamsa vs Sreedhanya
2023 Latest Caselaw 1592 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. 116 OF 2022
NON COMPLIANCE OF THEJUDGMENT DATED 28.09.2021 IN WP(C) 20308/2021
                          OF HIGH COURT OF KERALA
PETITIONER/WRIT PETITIONER:

             HAMSA
             AGED 68 YEARS
             S/O. MOHAMMED, KALAKKANDAN,KOLATHUR, MALAPPURAM-679 338

             BY ADV RENI JAMES



RESPONDENT/2ND RESPONDENT IN THE WRIT PETITION:

             SREEDHANYA
             THE REVENUE DIVISIONAL OFFICER, RDO OFFICE, V
             PERINTHALMANNA, MALAPPURAM-679 322




             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.116 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.116 OF 2022

APPENDIX

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 28/9/2021 IN W.P.(C) NO.20308/2021 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 23.10.2021