K.Muralidharan vs Vishnuraj.P Ias
2023 Latest Caselaw 3304 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
            THE HONOURABLE MR.JUSTICE N.NAGARESH
  THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                  CON.CASE(C) NO. 9 OF 2023
 AGAINST THE ORDER/JUDGMENTWP(C) 19047/2022 OF HIGH COURT OF
                           KERALA
PETITIONER/PETITIONER:

          K.MURALIDHARAN
          AGED 71 YEARS
          S/O.K.P.APPU MEMON (LATE),
          44/643, 12 DD VILLAGE, MAY FIRST ROAD,
          THAMMANAM.P.O., ERNAKULAM - 682032.

          BY ADV AVANEESH KOYIKKARA


RESPONDENTS/3RD RESPONDENT & RDO IN CHARGE:

    1     VISHNURAJ.P IAS
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), THE REVENUE DIVISIONAL OFFICER,
          FORT KOCHI REVENUE DIVISIONAL OFFICE,
          KB JACOB RD, FORT KOCHI, KOCHI HEAD POST,
          ERNAKULAM - 682001.

    2     BENNY SEBASTIAN
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), SENIOR SUPERINTENDENT
          (RDO IN CHARGE), REVENUE DIVISIONAL OFFICE,
          FORT KOCHI, ERNAKULAM - 682001.

          BY ADV.K.G.SAROJINI,GP.

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.03.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C)No.9 of 2023
                                  2




                          JUDGMENT

Dated this the 23rd day of March, 2023

The counsel for the petitioner submits that the directions

contained in the judgment dated 13.06.2022 in W.P.(C.) No.

19047 of 2022 stand complied with and the petitioner does not

want to prosecute the Contempt of Court Case.

Recording the said submission, the Contempt of Court Case

is dismissed.

Sd/-

N. NAGARESH JUDGE ams Con.Case(C)No.9 of 2023

APPENDIX OF CON.CASE(C) 9/2023

PETITIONER'S ANNEXURES Annexure A1 A CERTIFIED COPY OF JUDGMENT IN W.P.(C) NO.19047/2022 DATED 13.06.2022.