Citation : 2023 Latest Caselaw 10161 Ker
Judgement Date : 21 September, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 21ST DAY OF SEPTEMBER 2023 / 30TH BHADRA, 1945
CON.CASE(C) NO. 2037 OF 2023
AGAINST THE JUDGMENT IN WP(C) 20595/2023 OF HIGH COURT OF KERALA
PETITIONER:
RAMACHANDRAN C.
AGED 70 YEARS
S/O. CHELLIAH 10/191, MELADY, MARAYOOR IDUKKI DISTRICT,
KERALA., PIN - 685620
BY ADVS.
M.R.DHANIL
SENITTA P. JOJO
RESPONDENT
RAHUL KRISHNA SHARMA
AGE AND FATHER'S NAME IS NOT KNOWN TO THE PETITIONER,
PRESENTLY WORKING AS THE REVENUE DIVISIONAL OFFICER/ SUB
COLLECTOR, DEVIKULAM, IDUKKI DISTRICT, KERALA.,
PIN - 685613
SMT.SEENA C-GOVERNMENT PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 21.09.2023, ALONG WITH Con.Case(C).2042/2023 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NOs.2037 OF 2023 & con.cases
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 21ST DAY OF SEPTEMBER 2023 / 30TH BHADRA,
1945
CON.CASE(C) NO. 2042 OF 2023
AGAINST THE JUDGMENT IN WP(C) 20718/2023 OF HIGH COURT OF
KERALA
PETITIONER
G. MURUGAN
AGED 50 YEARS
S/O GOVINDAN, 653, VAGUVUARRAI ESTATE FACTORY
DIVISION, TALLIAR, GUNDUMALAI, KANNAN DEVAN
HILLS, CHATTAMANNAR, IDUKKI, KERALA., PIN -
685614
BY ADVS.
M.R.DHANIL
SENITTA P. JOJO
RESPONDENT:
RAHUL KRISHNA SHARMA
AGE AND FATHER'S NAME IS NOT KNOWN TO THE
PETITIONER, PRESENTLY WORKING AS THE REVENUE
DIVISIONAL OFFICER / SUB COLLECTOR,
DEVIKULAM,
IDUKKI DISTRICT, KERALA., PIN - 685613
SRI.M.P.PRASANTH-GOVERNMENT PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 21.09.2023, ALONG WITH
Con.Case(C).2037/2023, 2043/2023 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NOs.2037 OF 2023 & con.cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 21ST DAY OF SEPTEMBER 2023 / 30TH BHADRA,
1945
CON.CASE(C) NO. 2043 OF 2023
AGAINST THE JUDGMENT IN WP(C) 21774/2023 OF HIGH COURT OF
KERALA
PETITIONER
MAHARAJA S.
AGED 31 YEARS
S/O. SUBARAJ, 9/230, MASIVAYAL, MARAYOOR KARA,
MARAYOOR, IDUKKI DISTRICT, KERALA., PIN - 685620
BY ADVS.
M.R.DHANIL
SENITTA P. JOJO
RESPONDENT
RAHUL KRISHNA SHARMA
AGE AND FATHER'S NAME IS NOT KNOWN TO THE
PETITIONER,
PRESENTLY WORKING AS THE REVENUE DIVISIONAL
OFFICER/ SUB COLLECTOR,
DEVIKULAM, IDUKKI DISTRICT, KERALA., PIN - 685613
SMT.SEENA C.GOVERNMENT PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 21.09.2023, ALONG WITH
Con.Case(C).2042/2023 AND CONNECTED CASES, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NOs.2037 OF 2023 & con.cases
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 21ST DAY OF SEPTEMBER 2023 / 30TH BHADRA,
1945
CON.CASE(C) NO. 2045 OF 2023
AGAINST THE JUDGMENT IN WP(C) 20688/2023 OF HIGH COURT OF
KERALA
PETITIONER:
SAMUTHIRARAJ S.
AGED 56 YEARS
S/O. SUBBIYYA, 3/853 B, VAKKIL THOTTAM,
PARAKKADU, MURUGAMPALAYAM, IDUVAMPALAYAM P.O,
TIRUPPUR, TAMIL NADU- 641687
BY ADVS.
M.R.DHANIL
SENITTA P. JOJO
RESPONDENT
RAHUL KRISHNA SHARMA (IAS)
AGE AND FATHER'S NAME IS NOT KNOWN TO THE
PETITIONER,
PRESENTLY WORKING AS THE REVENUE DIVISIONAL
OFFICER/ SUB COLLECTOR,
DEVIKULAM, IDUKKI DISTRICT, KERALA., PIN - 685613
SMT.SEENA C.GOVERNMENT PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 21.09.2023, ALONG WITH
Con.Case(C).2042/2023 AND CONNECTED CASES, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NOs.2037 OF 2023 & con.cases
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 21ST DAY OF SEPTEMBER 2023 / 30TH BHADRA,
1945
CON.CASE(C) NO. 2047 OF 2023
AGAINST THE ORDER/JUDGMENT WP(C) 20661/2023 OF HIGH COURT
OF KERALA
PETITIONER
VENKITESH
AGED 59 YEARS
VENKITESH, S/O. GOPAL, SEVENMALLAY ESTATE,
NAGARMUDI DIVISION, MUNNAR VILLAGE, MUNNAR P.O,
IDUKKI DISTRICT, KERALA., PIN - 685620
BY ADVS.
M.R.DHANIL
SENITTA P. JOJO
RESPONDENT:
RAHUL KRISHNA SHARMA
AGE AND FATHER'S NAME IS NOT KNOWN TO THE
PETITIONER,
PRESENTLY WORKING AS THE REVENUE DIVISIONAL
OFFICER/ SUB COLLECTOR, DEVIKULAM,
IDUKKI DISTRICT, KERALA., PIN - 685613
SMT.SEENA C-GOVERNMENT PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 21.09.2023, ALONG WITH
Con.Case(C).2042/2023 AND CONNECTED CASES, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NOs.2037 OF 2023 & con.cases
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 21ST DAY OF SEPTEMBER 2023 / 30TH BHADRA,
1945
CON.CASE(C) NO. 2058 OF 2023
AGAINST THE JUDGMENT IN WP(C) 20626/2023 OF HIGH COURT OF
KERALA
PETITIONER
LAKSHMI S.
AGED 50 YEARS
W/O. ANTHONY SAMI C., 7/117,PUTHACHIVAYAL,
MARAYOOR, IDUKKI DISTRICT, KERALA., PIN - 685620
BY ADVS.
M.R.DHANIL
SENITTA P. JOJO
RESPONDENT
RAHUL KRISHNA SHARMA
AGE AND FATHER'S NAME IS NOT KNOWN TO THE
PETITIONER,
PRESENTLY WORKING AS THE REVENUE DIVISIONAL
OFFICER/ SUB COLLECTOR, DEVIKULAM,
IDUKKI DISTRICT, KERALA., PIN - 685613
SRI.M.P.PRASANTH-GOVERNMENT PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 21.09.2023, ALONG WITH
Con.Case(C).2042/2023 AND CONNECTED CASES, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NOs.2037 OF 2023 & con.cases
7
7
JUDGMENT
Dated this the 21st day of September, 2023
[Con.Case(C) Nos.2037, 2042, 2043, 2045, 2047 & 2058 of 2023]
Counsel representing either side submit that pursuant to
the directions of this Court, the Sub Collector, Devikulam has
passed order dated 26.08.2023.
In view of the said order, no further orders are required in
the Contempt of Court Cases. The Contempt of Court Cases
are therefore closed.
Sd/-
N.NAGARESH JUDGE hmh CON.CASE(C) NOs.2037 OF 2023 & con.cases
APPENDIX OF CON.CASE(C) 2037/2023
PETITIONER ANNEXURES
Annexure A1 CERTIFIED COPY OF THE COMMON JUDGMENT DATED 26/06/2023 IN WP(C) NO. 20595/2023 CON.CASE(C) NOs.2037 OF 2023 & con.cases
APPENDIX OF CON.CASE(C) 2042/2023
PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE COMMON JUDGMENT DATED 26/06/2023 IN WP(C) NO. 20718/2023 CON.CASE(C) NOs.2037 OF 2023 & con.cases
APPENDIX OF CON.CASE(C) 2043/2023
PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE COMMON JUDGMENT DATED 05/07/2023 IN WP(C) NO. 21774/2023 CON.CASE(C) NOs.2037 OF 2023 & con.cases
APPENDIX OF CON.CASE(C) 2045/2023
PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE COMMON JUDGMENT DATED 26/06/2023 IN WP(C) NO. 20688/2023 CON.CASE(C) NOs.2037 OF 2023 & con.cases
APPENDIX OF CON.CASE(C) 2047/2023
PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE COMMON JUDGMENT DATED 26/06/2023 IN WP(C) NO. 20661/2023 CON.CASE(C) NOs.2037 OF 2023 & con.cases
APPENDIX OF CON.CASE(C) 2058/2023
PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE COMMON JUDGMENT DATED 26/06/2023 IN WP(C) NO. 20626/2023
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