Josy George vs Haritha.V.Kumar
2023 Latest Caselaw 6799 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR.JUSTICE N.NAGARESH
         TUESDAY, THE 20TH DAY OF JUNE 2023 / 30TH JYAISHTA, 1945
                      CON.CASE(C) NO. 1065 OF 2023
 AGAINST THE ORDER/JUDGMENTWP(C) 34634/2022 OF HIGH COURT OF KERALA
PETITIONER

             JOSY GEORGE
             AGED 39 YEARS
             S/O.GEORGE P.I, PEREPPADAN HOUSE, KUTTIKKAD.P.O,
             THRISSUR DISTRICT., PIN - 680724
             BY ADVS.
             AVANEESH KOYIKKARA
             SALJO JOSE


RESPONDENTS:

     1       HARITHA.V.KUMAR
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER), THE
             DISTRICT COLLECTOR, COLLECTORATE, AYYANTHOLE.P.O
             THRISSUR., PIN - 680003
     2       SHAJI.M.K
             REVENUE DIVISIONAL OFFICER, CIVIL STATION ANNEX,
             IRINJALAKUDA, THRISSUR., PIN - 680125



             SMT. DEVISREE (GP)


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 20.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO.1065 OF 2023
                                   2




                               JUDGMENT

Dated this the 20th day of June, 2023

Government Pleader submits that the directions

contained in the judgment dated 02.11.2022 in W.P.(C)

No.34634 of 2022 stand complied with and the Revenue

Divisional Officer has passed an order on 31.05.2023.

Recording the said submission, the Contempt of Court

Case is closed.

Sd/-

N.NAGARESH JUDGE hmh CON.CASE(C) NO.1065 OF 2023

APPENDIX OF CON.CASE(C) 1065/2023

PETITIONER ANNEXURES

Annexure A1 A CERTIFIED COPY OF JUDGMENT IN W.P.(C) NO.34634/2022 DATED 02.11.2022.