C.N.Manikanda Kumar vs Smt.Gayathri Devi
2023 Latest Caselaw 6006 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
      WEDNESDAY, THE 24TH DAY OF MAY 2023 / 3RD JYAISHTA, 1945
                       CON.CASE(C) NO. 992 OF 2023
  AGAINST THE ORDER/JUDGMENTWP(C) 6582/2023 OF HIGH COURT OF KERALA
PETITIONER:

              C.N.MANIKANDA KUMAR
              AGED 48 YEARS
              S/O.K.V.NARAYANAN POTTI, MEL SANTHI, SREE VADAVATHOOR
              SREE KRISHNA SWAMI TEMPLE, VADAVATHOOR (PO), KOTTAYAM,
              (NOW UNDER ORDERS OF SUSPENSION) RESIDING AT MANIKANDA
              BHAVANAM (CHIRAKKAL MADHOM), THIRUVANCHOOR P.O.,
              KOTTAYAM, PIN - 686019
              BY ADV BINOY VASUDEVAN


RESPONDENT:

              SMT.GAYATHRI DEVI,
              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
              SECRETARY, TRAVANCORE DEVASWOM BOARD, BOARD OFFICE,
              NANTHANCODE, THIRUVANANTHAPURAM, PIN - 695011
              BY ADV P.U.VINOD KUMAR-SC


     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.992 OF 2023
                                    2




                                JUDGMENT

Dated this the 24th day of May, 2023

Standing Counsel for the respondent submits that the

directions contained in the judgment dated 16.03.2023 in

W.P.(C) No.6582 of 2023 stand complied with and the

Secretary to the Devaswom Board has passed order on

10.05.2023.

Recording the submission, the Contempt of Court Case

is closed.

sd/-

N.NAGARESH JUDGE hmh CON.CASE(C) NO.992 OF 2023

APPENDIX OF CON.CASE(C) 992/2023

PETITIONER ANNEXURES

Annexure 1 TRUE COPY OF ROC.523/23/S DATED 16-01-

2023 ISSUED BY THE COMMISSIONER TRAVANCORE DEVASWOM BOARD Annexure2 TRUE COPY OF THE MEMORANDUM OF APPEAL DATED 13-02-2023 Annexure3 THE ON-LINE CERTIFIED COPY OF THE JUDGMENT DATED 16-03-2023 IN W.P.(C) NO.6582/2023