Jayasree Sreedharan vs Sreeram Sambhasiva Rao
2023 Latest Caselaw 12555 Ker

Kerala High Court

Jayasree Sreedharan vs Sreeram Sambhasiva Rao on 22 November, 2023

Author: T.R. Ravi

Bench: T.R.Ravi

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 22ND DAY OF NOVEMBER 2023 / 1ST AGRAHAYANA, 1945
                         CON.CASE(C) NO. 2059 OF 2023
 AGAINST THE JUDGMENT DATED 15.06.2022 IN WP(C) 21218/2020 OF HIGH COURT
                                  OF KERALA
PETITIONER/PETITIONER:

           JAYASREE SREEDHARAN
           AGED 64 YEARS
           W/O JYOTHI CHANDRA BHANU, RESIDING AT BRINDAVAN,
           T.C NO.24/93 (NEW T.C NO. 28/928), THYCAUD P.O,
           THIRUVANANTHAPURAM., PIN - 695014
           BY ADVS.
           K.B.PRADEEP
           HARISANKAR R

RESPONDENTS/RESPONDENTS:

     1     SREERAM SAMBHASIVA RAO
           OFFICIATING AS DIRECTOR OF SURVEY,
           DEPARTMENT OF SURVEY AND LAND RECORDS,
           OFFICE OF THE DIRECTOR, VAZHUTHACAUD,
           THIRUVANANTHAPURAM, PIN - 695014
     2     MOHAN
           NOW OFFICIATING AS ADDITIONAL THAHASILDHAR,
           TALUK OFFICE, FORT P.O, THIRUVANANTHAPURAM, PIN - 695014

           SMT. NISHA BOSE. SR.GOVERNMENT PLEADER


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
22.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con Case (C.) No.2059 of 2023
in W.P.(C.) No.21218 of 2020

                                      2




                      T.R. RAVI, J.
           ------------------------------------
           Con. Case (C.) No.2059 of 2023
            in W.P.(C.) No.21218 of 2020
           ------------------------------------
      Dated this the 22nd day of November, 2023

                                JUDGMENT

An affidavit has been filed by the 2 nd

respondent explaining the delay and also

rendering an unconditional apology for the delay

in complying with the directions issued by this

Court.

The apology is accepted and the Contempt

Case is closed.

Sd/-

T.R.RAVI JUDGE SKP/22-11

APPENDIX OF CON.CASE(C) 2059/2023

PETITIONER'S ANNEXURES:

ANNEXURE 1 CERTIFIED COPY OF THE JUDGMENT IN WPC 21218 /2020 DATED 15/6/2020 RESPONDENT'S ANNEXURES:

ANNEXURE R2(A) TRUE COPY OF THE ORDER NO.LRM3-11588/22 DATED 30.09.2022

TRUE COPY

P.A. TO JUDGE