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Syama M vs Smt. Divya S Iyer
2023 Latest Caselaw 7404 Ker

Citation : 2023 Latest Caselaw 7404 Ker
Judgement Date : 27 June, 2023

Kerala High Court
Syama M vs Smt. Divya S Iyer on 27 June, 2023
          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   TUESDAY, THE 27TH DAY OF JUNE 2023 / 6TH ASHADHA, 1945
                 CON.CASE(C) NO. 1329 OF 2023
 AGAINST THE ORDER WP(C) 41159/2022 OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

          SYAMA M
          AGED 52 YEARS
          D/O. N.G.SUKUMARAN NAIR, MANI SADANAM,
          MANGARAM, KONNI P.O., PATHANAMTHITTA DT.,
          PIN - 689691
          BY ADV JESTIN MATHEW

RESPONDENTS:

    1     SMT. DIVYA S IYER
          AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER
          DISTRICT COLLECTOR AND CHAIRPERSON OF DISTRICT
          DISASTER MANAGEMENT AUTHORITY DDMA,
          PATHANAMTHITTA DISTRICT, COLLECTORATE.
          PATHANAMTHITTA DISTRICT, PIN - 689645
    2     BIJU G R
          AGE AND FATHERS NAME NOT KNOWN TO THE
          PETITIONER,EXECUTIVE ENGINEER,
          KERALA STATE TRANSPORT PROJECT ,
          KSTP, PONKUNNAM, KANJIRAPPALLY,
          KOTTAYAM DISTRICT,, PIN - 686506
          BY SMT.VIDYA KURIAKOSE, GP



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.06.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CO(C).No.1329/2023

                                  2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
            Contempt Case (C).No.1329 of 2023
             ----------------------------------------------
            Dated this the 27th day of June, 2023


                            JUDGMENT

After going through the order dated 12.04.2023 in

W.P.(C). No.41159/2022 and also going through Ext.R5(b)

produced in the above writ petition, I am of the opinion

that there is no contumacious act on the part of the

respondents. The contentions of the petitioner can be

raised in the writ petition.

The contempt case is closed.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE CO(C).No.1329/2023

APPENDIX OF CON.CASE(C) 1329/2023

PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE LETTER NO.

DCPTA/3478/2022-DM5 DATED 04/07/2022 Annexure A2 CERTIFIED COPY OF THE ORDER DATED 12/04/2023 IN WPC 41159/2022 Annexure A3 TRUE COPY OF THE RECEIPT DATED 17/04/2023 ISSUED BY THE RESPONDENT'S OFFICE

 
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