K. Narayanan vs S. Chandrasekhar, I.A.S
2023 Latest Caselaw 3528 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE V.G.ARUN
       FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945
                     CON.CASE(C) NO.500 OF 2023

AGAINST THE JUDGMENT DATED 20.10.2022 IN W.P.(C) NO.33357/2022 OF
HIGH COURT OF KERALA.
PETITIONER/PETITIONER:

           K. NARAYANAN,
           AGED 67 YEARS, S/O. NARAYANAN,
           KOZHUMMAL HOUSE,
           MURIYATHODE, PATTUVAM, ARIYIL P.O.,
           TALIPARAMBA VIA, KANNUR DISTRICT, PIN-670 143.

           BY ADVS.
           O.V.MANIPRASAD
           JOSE ANTONY
           HARIKRISHNAN P.


RESPONDENT/3RD RESPONDENT:

           S. CHANDRASEKHAR, I.A.S.
           (FATHER'S NAME & AGE NOT KNOWN TO THE PETITIONER)
           THE DISTRICT COLLECTOR, KANNUR,
           CIVIL STATION, KANNUR, PIN-670 301.

           SRI. RENJITH GEORGE, SENIOR PUBLIC PROSECUTOR

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 24.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                 -2-
CON.CASE(C) NO.500 OF 2023




                             JUDGMENT

Dated this the 24th day of March, 2023

It is informed that the direction is complied with. This

is recorded and the contempt of court case is closed.

Sd/-

V.G. ARUN JUDGE bpr

CON.CASE(C) NO.500 OF 2023

APPENDIX OF CON.CASE(C) 500/2023

PETITIONER'S ANNEXURES

ANNEXURE A1 A CERTIFIED COPY OF THE JUDGMENT DATED 20.10.2022 IN W.P.C NO. 33357 OF 2022

ANNEXURE A2 A TRUE COPY OF THE LETTER DATED 19.12.2022 FORWARDING ANNEXURE A1 JUDGMENT TO THE RESPONDENT

ANNEXURE A3 A TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT CARD DATED 20.12.2022