Dr.N.Krishna Iyer vs Vishnuraj Ias
2023 Latest Caselaw 7737 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
           Friday, the 14th day of July 2023 / 23rd Ashadha, 1945
             CON.CASE(C) NO. 1531 OF 2023(S) IN WP(C) 9479/2022
PETITIONER/PETITIONER:

     DR.N. KRISHNA IYER, SON OF LATE K.S. NARAYANA IYER,
     AGED 75 YEARS, HOUSE NO.47/1502, BALAKRISHNA HOUSE,
     VADUTHALA P.O., CHERANELLOOR VILLAGE, KANAYANNUR TALUK,
     ERNAKULAM DISTRICT.

    BY ADVS. M/S. P.M.ZIRAJ, IRFAN ZIRAJ.

RESPONDENT/RESPONDENT NO.4:


     VISHNURAJ IAS,
     THE REVENUE DIVISIONAL OFFICER (R.D.O.),
     FORTKOCHI, ERNAKULAM DISTRICT- 682 001.

     BY GOVERNMENT PLEADER


     This Contempt of court case (civil) having come up for orders on
14.07.2023, the court on the same day passed the following:


                                                     P.T.O.
                            P.V.KUNHIKRISHNAN, J.
                         --------------------------------
                  Con.Case(C).Nos.1527, 1529, 1531 and
                                 1538 of 2023
                  ----------------------------------------------
                    Dated this the 14th day of July, 2023


                                     ORDER

After going through the pleading in these

Contempt cases, I am of the prima facie opinion

that the respondent, who is the same person in

these cases, committed contempt.

Therefore, the respondent in these cases shall

appear in person before this Court on 31.07.2023.

In the meanwhile, if the directions in the impugned

judgment are complied or if it is varied or modified,

the appearance is dispensed with.

Post on 31.07.2023.

Sd/-

                                          P.V.KUNHIKRISHNAN
             DM                                  JUDGE




14-07-2023                  /True Copy/                        Assistant Registrar