Kurian Abraham vs Vishnu Raj. P. Ias
2023 Latest Caselaw 6610 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
            THE HONOURABLE MR.JUSTICE N.NAGARESH
  TUESDAY, THE 13TH DAY OF JUNE 2023 / 23RD JYAISHTA, 1945
                CON.CASE(C) NO. 1203 OF 2023
       AGAINST THE ORDER/JUDGMENT WP(C) 40881/2022 OF
                    HIGH COURT OF KERALA
PETITIONER/WRIT PETITIONER:

          KURIAN ABRAHAM
          AGED 68 YEARS
          S/O. T. T. ABRAHAM,
          KOOTTUPLAKKAL HOUSE,
          CHENGANNOOR, PULIYOOR,
          ALAPPUZHA, PIN - 683510

          BY ADVS.
          SHAKTHI PRAKASH
          MUHASIN K.M.


RESPONDENT/2ND RESPONDENT IN THE WRIT PETITON:

          VISHNU RAJ. P. IAS
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), THE REVENUE DIVISIONAL OFFICER,
          REVENUE DIVISIONAL OFFICE, K B JACOB ROAD,
          FORT KOCHI, ERNAKULAM, PIN - 682001


          DEVISREE.R- G.P


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 13.06.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C) No.1203 of 2023

                                  2


                              JUDGMENT

Dated this the 13th day of June, 2023

Counsel on either side submit that the directions contained

in the judgment dated 16.12.2022 in W.P.(C) No.40881 of 2022

stand complied with.

Recording the said submission, the Contempt of Court

Case is closed.

Sd/-

N.NAGARESH JUDGE spk Con.Case(C) No.1203 of 2023

APPENDIX OF CON.CASE(C) 1203/2023

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO. 40881/2022 DATED 16-12-2022