Harilal vs Madhavikutty I.A.S
2023 Latest Caselaw 264 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
      FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944
                        CON.CASE(C) NO.1383 OF 2022
 AGAINST THE JUDGMENT IN WP(C) 5504/2021 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN WPC:

             HARILAL
             AGED 60 YEARS
             S/O. VIKRAMAN NAIR (LATE),
             K.G.LAND, MLA ROAD, KUDAPPANAKKUNNU,
             THIRUVANANTHAPURAM., PIN - 695 043

             BY ADV T.RAJASEKHARAN NAIR


RESPONDENT/2ND RESPONDENT IN WPC :

             MADHAVIKUTTY I.A.S.
             (AGE AND FATHER'S NAME NOT KNOWN TO
             THE PETITIONER)
             THE REVENUE DIVISIONAL OFFICER,
             OFFICE OF RDO, 2ND FLOOR CIVIL STATION BUILDING,
             CIVIL STATION ROAD,
             THIRUVANANTHPAURAM-, PIN - 695 043


             SMT. C. S. SHEEJA, SR.GP.


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 06.01.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO.1383 OF 2022
                                       2




                              T.R.RAVI, J.
                      ----------------------------------------
                 Contempt Case (C) No.1383 of 2022
                                    in
                     WP (C) No.5504 of 2021
                     -------------------------------------------
               Dated this the 06th day of January, 2023

                             JUDGMENT

When the case is taken up today, it is submitted that

orders have already been issued.

The Contempt Case is hence closed without prejudice to

the rights of the petitioner if necessary to challenge the orders.

Sd/-

T.R.RAVI

JUDGE sn CON.CASE(C) NO.1383 OF 2022

APPENDIX OF CON.CASE(C) 1383/2022

PETITIONER'S ANNEXURES

Annexure A THE CERTIFIED COPY OF THE JUDGMENT IN W.P.

(C).NO.5504/2021, DATED 18.11.2021, PASSED BY THIS HONOURABLE COURT

Annexure B A TRUE PHOTOCOPY OF THE REPORT SUBMITTED BY THE VILLAGE OFFICER TO THE RESPONDENT

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE