Pushpa.S vs Suma.S
2023 Latest Caselaw 3534 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
  FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945
                  CON.CASE(C) NO. 2539 OF 2022
 AGAINST THE ORDER/JUDGMENTWP(C) 18903/2022 OF HIGH COURT
                           OF KERALA
PETITIONER:

         PUSHPA.S
         AGED 60 YEARS
         W/O.SURENDRAN (LATE),
         UPPIKERIL HOUSE,
         PUTHENKAVU.P.O.,
         ANGADICKAL,
         ALAPPUZHA DISTRICT., PIN - 689122

         BY ADV AVANEESH KOYIKKARA


RESPONDENT:

         SUMA.S,
         REVENUE DIVISIONAL OFFICER,
         REVENUE DIVISIONAL OFFICE,
         CHENGANNUR, CHENGANNUR.P.O.,
         ALAPPUZHA., PIN - 689121

         BY SMT. K.G.SAROJINI, GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 24.03.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con. Case (C) No.2539 of 2022
                                 :2 :




                            JUDGMENT

Dated this the 24th day of March, 2023

The counsel on either side submit that the

directions contained in the judgment dated 10.06.2022 in

W.P.(C) No.18903 of 2022 have been complied with.

Recording the above submission, the Contempt of Court

Case is closed.

Sd/-

N. NAGARESH JUDGE sss Con. Case (C) No.2539 of 2022

APPENDIX OF CON.CASE(C) 2539/2022

PETITIONER'S EXHIBITS

EXHIBIT P1 A CERTIFIED COPY OF JUDGMENT IN W.P.(C) NO.18903/2022 DATED 10.06.2022.