Sherly George vs Vishnuraj. T
2023 Latest Caselaw 8149 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
            THE HONOURABLE MR.JUSTICE N.NAGARESH
    MONDAY, THE 31ST DAY OF JULY 2023 / 9TH SRAVANA, 1945
                CON.CASE(C) NO. 1017 OF 2023
 AGAINST THE ORDER/JUDGMENTWP(C) 41779/2022 OF HIGH COURT OF
                             KERALA
PETITIONERS/PETITIONERS:

    1     SHERLY GEORGE
          AGED 61 YEARS, W/O GEORGE, CHAKKALAKKAL,
          THATTAZHAM ROAD, VADUTHALA P O,
          KOCHI, PIN - 682023.

    2     SHEELA BETSY
          AGED 34 YEARS, D/O GEORGE, CHAKKALAKKAL,
          THATTAZHAM ROAD, VADUTHALA P O,
          KOCHI-682023, PIN - 682023.

          BY ADV P.SAREENA GEORGE


RESPONDENT/2ND RESPONDENT:

          VISHNURAJ. T
          AGED 30 YEARS
          S/O NOT KNOWN TO THE PETITIONER,
          REVENUE DIVISIONAL OFFICER FORT KOCHI,
          KOCHI, PIN - 682002.

          BY ADV DEEPA N, GOVERNMENT PLEADER


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 31.07.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C)No.1017 of 2023
                                 2




                        JUDGMENT

Dated this the 31st day of July, 2023

Government Pleader submits that pursuant to the directions

of this Court in the judgment dated 23.12.2022 in W.P.(C)

No.41779 of 2022, an order dated 07.06.2023 has been passed

by the Sub Collector and a memo to that effect has been filed.

In view of the above, the Contempt of Court Case is closed.

Sd/-

N. NAGARESH JUDGE ams Con.Case(C)No.1017 of 2023

APPENDIX OF CON.CASE(C) 1017/2023

PETITIONER ANNEXURES Annexure1 CERTIFIED COPY OF JUDGEMENT DATED 23-12-2022 IN WPC NO 41779/2022 Annexure A2 A TRUE COPY OF ACKNOWLEDGEMENT RECEIPT DATED 11-01-2023 BEARING SUIT NO 599364/23