Molly vs Vishnu Raj. P. Ias
2023 Latest Caselaw 7433 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. 1902 OF 2022
 AGAINST THE ORDER/JUDGMENT IN WP(C) 22152/2021 OF HIGH COURT OF
                                       KERALA
PETITIONER:

             MOLLY
             AGED 59 YEARS
             W/O. KUNJAVARA, MUZHUVANCHERRY HOUSE, POYKKATTUSSERI,
             NEDUMBASSERY, CHENGAMANADU P.O., ERNAKULAM, PIN -
             683578
             BY ADV N.G.ANITHA


RESPONDENTS:

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

             SRI.M.H.HANILKUMAR-SPL.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. 1902 OF 2022             2




                                  JUDGMENT

Dated this the 27th day of June, 2023

It is submitted by the learned counsel appearing for

the petitioner that the directions contained in the

judgment stands complied with.

The said submission is recorded. This Contempt of

Court Case is closed.

Sd/-

ANU SIVARAMAN JUDGE ska

APPENDIX OF CON.CASE(C) 1902/2022

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W. P. (C) NO. 22152/2021 DATED 12-11-2021