Sheela vs N.Sivan
2023 Latest Caselaw 8151 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
       MONDAY, THE 31ST DAY OF JULY 2023 / 9TH SRAVANA, 1945
                        CON.CASE(C) NO. 1556 OF 2023
  JUDGMENT DATED 27.03.2023 IN WP(C) 4044/2023 OF HIGH COURT OF
                                      KERALA
PETITIONER/WRIT PETITIONER:

             SHEELA
             AGED 52 YEARS
             W/O LATE MOHANAN, ARACKAL HOUSE, ANNAMANADA DESOM,
             KALLUR THEKKUMURI VILLAGE, ANNAMANADA P.O,
             CHALAKKUDY TALUK, THRISSUR DISTRICT, PIN - 680741

             BY ADVS.
             ANAND KALYANAKRISHNAN
             C.DHEERAJ RAJAN


RESPONDENT/1ST RESPONDENT:

             N.SIVAN
             AGE NOT KNOWN TO THE PETITIONER,
             FATHER'S NAME NOT KNOWN TO THE PETITIONER, SECRETARY,
             ROAD TRANSPORT AUTHORITY, CHALAKKUDY,
             SUB REGIONAL TRANSPORT OFFICE, MINI CIVIL STATION,
             CHALAKKUDY, THRISSUR DISTRICT, PIN - 680307

             BY ADV
             ADV C.S. HRITHWIK - SR.PUBLIC PROSECUTOR
     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. 1556 OF 2023
                                 2

                            JUDGMENT

The Contempt of Court Case was submitted alleging non

compliance of the judgment passed by this Court. The Writ Petition

was disposed of by this Court directing the 1 st respondent to take a

decision on Ext.P8 application after hearing the parties within a

period of one month from the date of production copy of this

judgment.

Today when the matter came up for consideration, the learned

counsel for the petitioner as well as the learned Government Pleader

submitted that the hearing is over and the orders were passed in

pursuance to the same and thus, the direction in the judgment has

been complied with. In such circumstances, nothing survives in this

Contempt of Court Case and it is closed recording the above

submission.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE scs CON.CASE(C) NO. 1556 OF 2023

APPENDIX OF CON.CASE(C) 1556/2023

PETITIONER ANNEXURES Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 27.03.2023 PASSED BY THIS HON'BLE COURT IN WPC NO. 4044/2023