Ramesh vs Nizarudheen
2023 Latest Caselaw 3564 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

       THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

     FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945

                     CON.CASE(C) NO. 188 OF 2018

ARISING OUT OF THE JUDGMENT DATED 27.03.2017 IN WPC 38589/2015 OF

                        HIGH COURT OF KERALA

PETITIONER/1ST PETITIONER IN THE WRIT PETITION:

             RAMESH
             AGED 54 YEARS
             AGED 54 YEARS, S/O.NARAYANAN, KUNNUMMAL HOSUE, 3/1227,
             VIYYUR, THRISSUR-680 010.
             BY ADV SRI.K.R.ARUN KRISHNAN


RESPONDENT/2ND RESPONDENT IN THE WRIT PETITION:

             NIZARUDHEEN
             FATHER'S NAME AND AGE NOT KNWON TO THE
             PETITIONER,WORKING AS SECRETARY, THRISSUR MUNCIPAL
             CORPORATION,M.O.ROAD, THRISSUR-680 003.


             BY ADVS.
             SMT.R.RAJITHA
             SRI.SANTHOSH P.PODUVAL


     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.188 of 2018




                              JUDGMENT

Taking note of the submission of learned counsel for the

respondent Corporation that the revised master plan that was directed

to be finalised has since come into force, the Contempt of Court Case is

closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns

Con. Case(C).No.188 of 2018

APPENDIX OF CON.CASE(C) 188/2018

PETITIONER ANNEXURES

ANNEXURE I A CERTIFIED COPY OF THE JUDGMENT IN WPC NO.38589 OF 2015 DATED 27-03-2017 OF THIS HON'BLE COURT