Dhanya vs Sheeba George Ias
2023 Latest Caselaw 3322 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. 429 OF 2023
 AGAINST THE ORDER/JUDGMENTWP(C) 22667/2022 OF HIGH COURT OF
                           KERALA
PETITIONER/PETITIONER:

          DHANYA
          AGED 54 YEARS
          D/O BHUVANENDRAN,
          KAVUMPRAYIL VEETTIL,
          N.R CITY P.O, IDUKKI - 685565.

          BY ADVS.
          K.J.MOHAMMED ANZAR
          P.K.MINIMOLE
          MUHAMMED ASHIQUE
          A.RADHAKRISHNAN NAIR


RESPONDENT/RESPONDENT:

          SHEEBA GEORGE IAS
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), THE DISTRICT COLLECTOR,
          COLLECTORATE, IDUKKI, KUYILIMALA,
          KERALA., PIN - 685603.

          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.429 of 2023
                                2




                         JUDGMENT

Dated this the 23rd day of March, 2023

Government Pleader has filed a memo dated 25.02.2023,

making available the proceedings of the District Collector dated

23.02.2023. In view of the said proceedings of the District

Collector, the directions contained in the judgment dated

13.07.2022 in W.P.(C) No.22667 of 2022 stand complied with.

Accordingly, the Contempt of Court Case is closed.

Sd/-

N. NAGARESH JUDGE ams Con.Case(C)No.429 of 2023

APPENDIX OF CON.CASE(C) 429/2023

PETITIONER'S ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 13/07/2022 IN WP(C) 22667/2022 Annexure A2 TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT DATED 27.07.2022 ISSUED FROM THE OFFICE OF THE RESPONDENT Annexure A3 TRUE COPY OF THE VAKALATH SUBMITTED BEFORE THE RESPONDENT