James vs Vishnu Raj, Ias
2023 Latest Caselaw 10304 Ker

                 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. 72 OF 2023
  AGAINST THE JUDGMENT IN WP(C) 27525/2022 OF HIGH COURT OF KERALA


PETITIONER:

              JAMES
              AGED 69 YEARS
              S/O.PAULOSE, KACHAPPILLY HOUSE, CHAMPANNOOR, ANGAMALY,
              ERNAKULAM, PIN - 683572
              BY ADVS.
              JOBY CYRIAC
              KURIAN K JOSE


RESPONDENT:

              VISHNU RAJ, IAS
              (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
              THE REVENUE DIVISIONAL OFFICER, FIRST FLOOR,
              KB JACOB ROAD, FORT KOCHI, KOCHI, PIN - 682001

              SRI.M.P.PRASANTH-GOVERNMENT PLEADER
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 21.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO.72 OF 2023
                               2




                            JUDGMENT

Dated this the 21st day of September, 2023

Government Pleader submits that pursuant to the

directions contained in the judgment dated 26.08.2022 in

W.P.(C) No.27525 of 2022, the Revenue Divisional Officer

has passed an order on 20.09.2023.

In view of the above, the Contempt of Court Case is

closed.

Sd/-

N.NAGARESH JUDGE hmh CON.CASE(C) NO.72 OF 2023

APPENDIX OF CON.CASE(C) 72/2023

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 26-08-2022 IN WP(C).NO.27525/2022 OF THIS HON'BLE HIGH COURT OF KERALA Annexure A2 TRUE COPY OF THE POSTAL RECEIPT DATED 23-12-2022.