T.J.Raju vs M.K.Varghese
2023 Latest Caselaw 4078 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.931 OF 2022
        JUDGMENT IN WP(C) 8067/2022 OF HIGH COURT OF KERALA
                           DATED 11.3.2022
                          -----------------
PETITIONER/PETITIONER :-

            T.J.RAJU, AGED 69 YEARS
            S/O.JOSEPH, RESIDING AT THANNIMOOTHIL HOUSE,
            CHIYYARAM EAST, P.O. CHIYYARAM, THRISSUR-680 026.

            BY ADVS.
            T.C.SURESH MENON
            B.DEEPAK


RESPONDENTS/RESPONDENTS 3 & 2 :-

    1       M.K.VARGHESE
            FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER,
            MAYOR, MUNICIPAL COUNCIL, THRISSUR CORPORATION,
            CORPORATION OFFICE, THRISSUR - 680 001.

    2       RAHESH KUMAR.R
            FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER,
            SECRETARY, THRISSUR CORPORATION, CORPORATION OFFICE,
            THRISSUR - 680 001.

            BY ADV SANTHOSH P.PODUVAL


     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.931 OF 2022

                                  -: 2 :-


                               JUDGMENT

Dated this the 30th day of March, 2023

It is submitted by the learned counsel appearing on either side

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.931 OF 2022

APPENDIX OF CON.CASE(C) 931/2022

PETITIONER ANNEXURES

Annexure-A TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.8067/ 2022 ON THE FILE OF THIS HONOURABLE COURT, DATED 11.3.2022

Annexure-B TRUE COPY OF THE COVERING LETTER, DATED 21.3.2022.