Tuesday, 12, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Sheela Paily vs Snehil Kumar Singh
2023 Latest Caselaw 7083 Ker

Citation : 2023 Latest Caselaw 7083 Ker
Judgement Date : 23 June, 2023

Kerala High Court
Sheela Paily vs Snehil Kumar Singh on 23 June, 2023
          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
    FRIDAY, THE 23RD DAY OF JUNE 2023 / 2ND ASHADHA, 1945
                 CON.CASE(C) NO. 1267 OF 2019
  AGAINST THE JUDGMENT IN WP(C) 18665/2018 OF HIGH COURT OF
                             KERALA
PETITIONERS/PETITIONERS:

    1     SHEELA PAILY, AGED 74 YEARS
          W/O. DR. V.P. PAILY, VAKKANAL HOUSE, RAVEENDRAN
          ROAD, KADAVANTHRA, COCHIN-682020.
    2     MRS. GEETHA JAMES, AGED 65 YEARS
          W/O. JAMES VARGHESE, NEDUMCHALIL HOUSE, MUDAVOOR
          P.O, MUVATTUPUZHA, ERNAKULAM DISTRICT.
          BY ADVS.
          SAMPATH V. TOMS
          SRI.CHRISTY THOMAS


RESPONDENT/1ST RESPONDENT:

          SNEHIL KUMAR SINGH
          SUB COLLECTOR, FORT KOCHI, ERNAKULAM-682001.
OTHER PRESENT:

          GP MM JASMINE


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.06.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C).No.1267 of 2019               2




                               JUDGMENT

The learned Government Pleader submits that the directions in the

judgment dated 07.06.2018 in W.P(C).No.18665/2018 have been complied

with by the R.D.O. by passing an order dated 13.03.2020, on Exts.P1 and P2

applications.

Taking note of the said submission, this Contempt of Court Case is

closed, without prejudice to any action that the petitioners may initiate

against the order dated 13.03.2020, if they are so advised.

Sd/-

A. K. JAYASANKARAN NAMBIAR JUDGE

Sbna/

APPENDIX OF CON.CASE(C) 1267/2019

PETITIONER ANNEXURES ANNEXURE 1 CERTIFIED COPY OF THE JUDGMENT IN W.P.

(C)NO.18665/2018 OF THE HON'BLE HIGH COURT DATED 07.06.2018.

ANNEXURE 2 TRUE COPY OF LETTER(WITHOUT ENCLOSURES) DATED 01.07.2018.

ANNEXURE 3 TRUE COPY OF NOTICE DATED 01.08.2018. ANNEXURE 4 TRUE COPY OF E-MAIL COMMUNICATION DATED 16.08.2018.

ANNEXURE 5 TRUE COPY OF HEARING NOTICE NO.K-

1/2233/2018 DATED 26.11.2018. ANNEXURE 5(a) TRUE COPY OF ARGUMENT NOTE DATED 4.12.2018.

ANNEXURE 6 TRUE COPY OF NOTICE DATED 07.03.2019. ANNEXURE 7 TRUE COPY OF FEES PAID BY 1ST PETITIONER DATED 20.04.2019.

ANNEXURE 7(a) TRUE COPY OF FEES PAID BY 2ND PETITIONER DATED 20.4.2019.

ANNEXURE 8 TRUE COPY OF FORM 6 BY 1ST PETITIONER DATED 07.05.2019.

ANNEXURE 8(a) TRUE COPY OF FORM 6 BY 2ND PETITIONER DATED 07.05.2019.

ANNEXURE 9 TRUE COPY OF ACKNOWLEDGEMENT RECEIPT DATED 07.05.2019.

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter