Jomy Sebastian vs Vishnu Raj. P. Ias
2023 Latest Caselaw 4076 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
             THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
   THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                     CON.CASE(C) NO.532 OF 2023
        JUDGMENT IN WP(C) 2930/2022 OF HIGH COURT OF KERALA
                           DATED 28.1.2022
                         -------------------
PETITIONERS/WRIT PETITIONERS :-

    1       JOMY SEBASTIAN, AGED 43 YEARS
            S/O. SEBASTIAN V M, VEZHUPARAMBIL HOUSE,
            THURAVUMKARA P.O., THURAVUMKARA,
            ERNAKULAM, PIN - 683 575

    2       NAIJO VARGHESE, AGED 42 YEARS
            S/O. VARGHESE, VARAYILAM HOUSE, THURAVUMKARA P.O.,
            THURAVUMKARA, ERNAKULAM, PIN - 683 575

            BY ADV SHAKTHI PRAKASH



RESPONDENT/2ND RESPONDENT IN THE WP(C) :-

            VISHNU RAJ. P. IAS
            (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
            THE REVENUE DIVISIONAL OFFICER,
            REVENUE DIVISIONAL OFFICE, K B JACOB ROAD,
            FORT KOCHI, ERNAKULAM, PIN - 682 001

            SMT.PARVATHY K, GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.03.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO.532 OF 2023

                                 -: 2 :-


                              JUDGMENT

Dated this the 30th day of March, 2023

It is submitted by the learned counsel for the petitioners that

the directions contained in the judgment have been complied with.

The said submission is recorded. The Contempt of Court Case is,

accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE Jvt/31.3.2023 CON.CASE(C) NO.532 OF 2023

APPENDIX OF CON.CASE(C) 532/2023

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 28-01-2022 IN W. P. (C) NO. 2930/2022