Patriarch Elias Charitable ... vs Dr. A Jayathilak Ias
2023 Latest Caselaw 3631 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   WEDNESDAY, THE 29TH DAY OF MARCH 2023 / 8TH CHAITHRA, 1945
                     CON.CASE(C) NO. 588 OF 2023
AGAINST THE JUDGMENT IN WP(C) 23042/2022 OF HIGH COURT OF KERALA
PETITIONER:

             PATRIARCH ELIAS CHARITABLE SOCIETY,
             REPRESENTED BY ITS SECRETARY, KURUVILA GEORGE,
             CHEVALIER THARAKAN BUILDING, HOSPITAL JUNCTION,
             KUNDARA, PIN - 691501
             BY ADVS.
             UTHARA A.S
             C.UNNIKRISHNAN (KOLLAM)
             ANANDA PADMANABHAN
             VIJAYKRISHNAN S. MENON
             VIVEK NAIR P.
             GOUTHAM KRISHNA U.B.


RESPONDENT:

             DR.A.JAYATHILAK IAS
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             THE SECRETARY TO GOVERNMENT OF KERALA,
             DEPARTMENT OF REVENUE, GOVT. SECRETARIAT,
             THIRUVANANTHAPURAM - 695001.
             BY ADV ADVOCATE GENERAL OFFICE KERALA


OTHER PRESENT:

             SRI.JACOB E SIMON-GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 29.03.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO.588/2023             2

                             JUDGMENT

When this matter was called today, the learned Government

Pleader - Sri.Jacob E.Simon, submitted that an order dated

24.03.2023 has been issued by his client; which has been produced

on record along with his Memo dated 27.03.2023.

2. The learned counsel for the petitioner - Sri.C.Unnikrishnan,

conceded that his client has received the afore order; but sought

liberty to challenge it appropriately.

In the afore circumstances, this Contempt Case is closed, with

the afore requested liberty being reserved to the petitioner; for which

purpose, all contentions are left open.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/29.3

APPENDIX OF CON.CASE(C) 588/2023

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 03/08/2022 IN W.P. (C) NO. 23042/2022 OF THIS HON'BLE COURT Annexure A2 A TRUE COPY OF THE APPLICATION ADDRESSED TO THE MINISTER OF REVENUE DEPARTMENT, KERALA DATED 15/11/2022 Annexure A3 A TRUE COPY OF THE REPLY FROM REVENUE MINISTER'S OFFICE ADDRESSED TO THE SECRETARY OF THE PETITIONER TRUST DATED 22/11/2022