Georgie Alexander vs Vishnu Raj Ias
2023 Latest Caselaw 2879 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                    THE HONOURABLE MR. JUSTICE T.R.RAVI
         WEDNESDAY, THE 1ST DAY OF MARCH 2023 / 10TH PHALGUNA, 1944
                         CON.CASE(C) NO. 1587 OF 2022
     ARISING FROM THE JUDGMENT DATED 05.04.2022 IN WP(C) 26901/2021
PETITIONER/PETITIONER:

     1       GEORGIE ALEXANDER
             AGED 67 YEARS
             S/O. MR.ALEXANDER, ''MELEL'', AANCHUMURI LANE,
             P.O.THAMMANAM, COCHIN, PIN - 682032
             BY ADV V.N.HARIDAS


RESPONDENT/RESPONDENT:

     1       VISHNU RAJ IAS
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             THE REVENUE DIVISIONAL OFFICER, RD OFFICE,
             FIRST FLOOR, K.B. JACOB ROAD KOCHI, PIN - 682001
             SRI. RENJITH, SPL. GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
01.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C) No.1587 of 2022
                                  2




                            T.R. RAVI, J.
                 ------------------------------------
                 Con.Case(C.) No.1587 of 2022
                 ------------------------------------
             Dated this the 01st day of March, 2023

                              JUDGMENT

When the case is taken up today, it is submitted

by the Special Government Pleader that the order

has already been complied with.

Accordingly, the Contempt of Court Case is

closed.

Sd/-

T.R.RAVI JUDGE SKP/01-03 Con.Case(C) No.1587 of 2022

APPENDIX OF CON.CASE(C) 1587/2022

PETITIONER'S ANNEXURES: ANNEXURE I CERTIFIED COPY OF THE JUDGMENT DATED 05/04/2022 IN W.P(C) NO.26901/2022 OF THIS HON'BLE COURT ANNEXURE II TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT DATED 07.05.2022 RESPONDENTS' ANNEXURES:NIL

TRUE COPY

P.A. TO JUDGE