P K Baby vs Ani .P N
2023 Latest Caselaw 5856 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     WEDNESDAY, THE 24TH DAY OF MAY 2023 / 3RD JYAISHTA, 1945
                        CON.CASE(C) NO. 337 OF 2023
AGAINST THE JUDGMENT DATED 02.11.2022 IN WP(C) 21854/2022 OF HIGH
                              COURT OF KERALA
PETITIONER/PETITIONER IN WP(C):

             P. K. BABY
             AGED 70 YEARS
             S/O. VARKEY KURIAKOSE,
             PALIYETH HOUSE, PAZHAMTHOTTAM,
             VADAVUKODE P. O, PUTHENKURISHU VILLAGE,
             KUNNATHUNADU TALUK, MUVATTUPUZHA,
             ERNAKULAM DISTRICT, PIN - 682 310.

             BY ADVS.
             VARUGHESE M. EASO
             VIVEK VARGHESE P.J.


RESPONDENT/RESPONDENT NO.1 IN WP(C):

             ANI. P N
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             REVENUE DIVISIONAL OFFICER
             RDO OFFICE, MUVATTUPUZHA,
             MUVATTUPUZHA P. O.,
             ERNAKULAM DISTRICT,
             PIN - 686 661.

             SRI. K. M FAISAL - GP



     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 24.05.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO.337 OF 2023
                                2




                             JUDGMENT

This contempt case is filed alleging that the

respondent has defied and flouted the directions of

this Court in Annexure-A1 judgment.

2. A memo has been filed by the learned

Senior Government Pleader producing the copy of the

order passed pursuant to the directions in Annexure-

A1 judgment.

3. A reply affidavit has been filed by the

petitioner to the said memo stating that the

directions in the judgment has been defied by the

respondent.

4. Since an order has been passed by the

respondent, it is for the petitioner to challenge the

order in appropriate proceedings. CON.CASE(C) NO.337 OF 2023

With liberty as above and without prejudice to

the contentions of the parties, the Contempt of Court

Case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR CON.CASE(C) NO.337 OF 2023

APPENDIX

PETITIONER'S ANNEXURES:-

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 02/11/2022 IN W P(C).NO. 21854/2022 OF THIS HON'BLE COURT.

ANNEXURE A2 TRUE COPY OF THE LAWYER NOTICE DATED 13/01/2023 CAUSED TO ISSUE BY THE PETITIONER TO THE RESPONDENT. ANNEXURE A3 TRUE COPY OF THE ACKNOWLEDGMENT CARD DATED 18/01/2023 ON THE LAWYER NOTICE DATED 13/01/2023 ACKNOWLEDGING RECEIPT OF THE SAME BY THE RESPONDENT.

RESPONDENT'S EXHIBITS: NIL.