Citation : 2023 Latest Caselaw 3307 Ker
Judgement Date : 23 March, 2023
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. 2650 OF 2022
AGAINST THE JUDGMENT IN WP(C) 34355/2022 OF HIGH COURT OF
KERALA
PETITIONER/PETITIONER:
ARUN HARI
AGED 54 YEARS
S/O HARI, THIRUVONAM HOUSE,
THRIPUNITHURA DESOM,
NADAMA VILLAGE, KANAYANNUR TALUK,
ERNAKULAM - 682301.
BY ADVS.
ADOLPHIN MAMACHAN
CHRISTABEL D AVRAVU
RESPONDENT/1ST RESPONDENT:
TOMY SEBASTIAN
AGE AND FATHER'S NAME UNKNOWN,
TAHSILDAR (LAND RECORDS),
ALUVA TALUK OFFICE, MINI CIVIL STATION,
CIVIL STATION ROAD, PERIYAR NAGAR,
ALUVA, KERAL, PIN - 683101.
BY ADV ANIMA M.,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.2650 of 2022
2
JUDGMENT
Dated this the 23rd day of March, 2023
Government Pleader has filed a memo producing a copy of
the proceedings dated 15.03.2023 of the Tahsildar (LR), Aluva. In
view of the said proceedings, the directions contained in the
judgment dated 01.11.2022 in W.P.(C) No.34355/2022 stand
substantially complied with.
Therefore, the Contempt of Court Case is closed.
Sd/-
N. NAGARESH JUDGE ams Con.Case(C)No.2650 of 2022
APPENDIX OF CON.CASE(C) 2650/2022
PETITIONER'S ANNEXURES Annexure1 JUDGMENT DATED 01-11-2022 IN WP(C) 34355/2022 Annexure2 A TRUE COPY OF THE SALE DEED DOCUMENT NO.
1677 OF 2019 DATED 16-07-2019 OF THE S.R.O. ANGAMALY Annexure A3 TRUE COPY OF THE ABOVE REFERRED PROCEEDINGS OF THE DISTRICT COLLECTOR, ERNAKULAM Annexure A4 TRUE COPY OF FORM A SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 16-09-2022
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