Ramachandran N vs Mr. Manikantan
2023 Latest Caselaw 532 Ker

Con.Case(C) No.2387/2022                         1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
               Wednesday, the 11th day of January 2023 / 21st Pousha, 1944
                 CONTEMPT CASE(C) NO. 2387 OF 2022(S) IN WP(C) 8288/2022

   PETITIONER:


           RAMACHANDRAN N., S/O.NARAYANA PILLAI, MEKKATHIL VEEDU,
           SANKARANARAYANAPURAM, PERUMKADAVILA P.O., NEYYATINKARA,
           THIRUVANANTHAPURAM, KERALA, PIN-695 124.

        BY ADVS. M/S. K.M.ANEESH, SHASHANK DEVAN, DILEEP CHANDRAN, K.SANTHOSH
        KUMAR (KALIYANAM), BIJU VARGHESE ABRAHAM, ADARSH KUMAR.

   RESPONDENT:


           MR.MANIKANTAN, SECRETARY,
           NEYYATINKARA MUNICIPALITY, NEYYATINKARA MUNICIPALITY OFFICE,
           TB JUNCTION-HOSPITAL JUNCTION ROAD, ALUMMOODU,
           NEYYATTINKARA, KERALA, PIN - 695 121.

        BY SRI.R.T. PRADEEP, STANDING COUNSEL

        This Contempt of court case (civil) having come up for orders on
   11.01.2023, the court on the same day passed the following:

                                             ORDER

It is submitted by the learned counsel appearing for the respondent that Annexure A4 order stands withdrawn by proceedings dated 03/01/2023 and that proper orders in compliance with the directions contained in the judgment are being issued without delay.

Post on 13/02/2023.

                                                       Sd/- ANU SIVARAMAN JUDGE




11-01-2023                         /True Copy/                            Assistant Registrar
 Con.Case(C) No.2387/2022                  2/2

                           APPENDIX OF CON.CASE(C) 2387/2022
Annexure A4                 TRUE COPY OF THE COMMUNICATION DATED 09-06-2022 ISSUED
                            BY THE RESPONDENT