Saji Santhosh vs Vishnu Raj. P. Ias
2023 Latest Caselaw 247 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
      FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944
                        CON.CASE(C) NO. 2236 OF 2022
 AGAINST THE JUDGMENT IN WP(C) 2032/2022 OF HIGH COURT OF KERALA
PETITIONER/WRIT PETITIONER:

             SAJI SANTHOSH
             AGED 57 YEARS
             W/O. T K SANTHOSH, PANAKKAL HOUSE, NELLIKKAMALA,
             MANAMEL ROAD, THEVAKKAL, ERNAKULAM, PIN - 682021

             BY ADV RENI JAMES



RESPONDENT/2ND RESPONDENT IN THE WRIT PETITION:

             VISHNU RAJ. P. IAS
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER) THE
             REVENUE DIVISIONAL OFFICER, K B JACOB ROAD, FORT KOCHI,
             ERNAKULAM, PIN - 682001

             BY ADV ADVOCATE GENERAL OFFICE KERALA




     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 06.01.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                     2
CON.CASE(C) NO. 2236 OF 2022




                         Sathish Ninan, J.
                 ==============================
                  Cont.Case (C).No.2236 of 2022
                    ==========================
             Dated this the 6th day of January, 2023

                                 JUDGMENT

It is submitted by the learned counsel for the petitioner

that in compliance of the direction, orders have been passed.

Without prejudice to the rights of the petitioner, the

contempt case is closed.

Sd/-

Sathish Ninan, Judge rsr

CON.CASE(C) NO. 2236 OF 2022

APPENDIX OF CON.CASE(C) 2236/2022

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W. P. (C) NO. 2032/2022 DATED 20-01-2022