Gopinadhan Vallil vs Sreekumar C
2023 Latest Caselaw 7421 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
      TUESDAY, THE 27TH DAY OF JUNE 2023 / 6TH ASHADHA, 1945
                         CON.CASE(C) NO. 887 OF 2023
  AGAINST THE ORDER/JUDGMENT IN WP(C) 2481/2023 OF HIGH COURT OF
                                      KERALA
PETITIONER:

             GOPINADHAN VALLIL,
             AGED 68 YEARS
             S/O V. KRISHNAN ARCADIA , T.C - 5/ 2568 (4)
             SASTHAMANGALAM SASTHAMANGALAM P.O , THIRUVANANTHAPURAM,
             PIN - 695010
             BY ADVS.
             P.K.SOYUZ
             E.V.BABYCHAN


RESPONDENT:

             SREEKUMAR C.
             (FATHER'S NAME & AGE NOT KNOWN TO THE PETITIONER) THE
             TAHSILDAR (LR) TALUK OFFICE, KOZHIKODE CIVIL STATION,
             ERANHIPPALAM , KOZHIKODE ,, PIN - 673020
OTHER PRESENT:

             SRI.APPU.P.S-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:
 CON.CASE(C) NO.887 OF 2023             2




                                 JUDGMENT

Dated this the 27th day of June, 2023

It is submitted that the directions contained in the

judgment have been complied with. However, the learned

counsel for the petitioner submits that there is a mistake

which has occurred in the factual statements in the order.

The petitioner is free to move the respondent for the

correction of the mistake.

Sd/-

ANU SIVARAMAN JUDGE ska

APPENDIX OF CON.CASE(C) 887/2023

PETITIONER ANNEXURES Annexure1 A CERTIFIED COPY OF THE JUDGMENT OF THE HON'BLE HIGH COURT OF KERALA IN W.PC NO. NO. 2481 OF 2023 DATED 08.02.2023 Annexure II A TRUE COPY OF THE POSTAL ACKNOWLEDGMENT RECEIPT DATED 20.02.2023