Seema vs Vishnu Raj. P. Ias
2023 Latest Caselaw 10904 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    THURSDAY, THE 19TH DAY OF OCTOBER 2023 / 27TH ASWINA, 1945
                        CON.CASE(C) NO. 1779 OF 2023
AGAINST THE ORDER/JUDGMENT WP(C) 9697/2023 OF HIGH COURT OF KERALA


PETITIONER/WRIT PETITIONER:

             SEEMA
             AGED 48 YEARS
             W/O. SREEKUMAR MENON, EDARATHU HOUSE,
             SREEVALSAM, KUNNUMPURAM, DESOM P.O.,
             ALUVA, ERNAKULAM, PIN - 683102
             BY ADVS.
             SHAKTHI PRAKASH
             MUHASIN K.M.
RESPONDENT/2ND RESPONDENT IN THE WRIT PETITION:

             VISHNU RAJ. P. IAS
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             THE REVENUE DIVISIONAL OFFICER, FORT KOCHI REVENUE
             DIVISIONAL OFFICE, K B JACOB ROAD, FORT KOCHI,
             ERNAKULAM, PIN - 682001
             SRI.B.UNNIKRISHNA KAIMAL-SR.GP
     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 19.10.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO.1779 OF 2023

                                    2




                              JUDGMENT

Dated this the 19th day of October, 2023

It is submitted by the learned Government Pleader, on

instructions, that the directions contained in the judgment stand

complied with and that an order has been passed on 19.10.2023 and

that the property stands removed from the data bank.

The said submission is recorded. This contempt of court case is,

accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE

NP CON.CASE(C) NO.1779 OF 2023

APPENDIX OF CON.CASE(C) 1779/2023

PETITIONER'S ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO.9697/2023 DATED 21-03-2023 RESPONDENT'S ANNEXURES: NIL