Rosily vs Vishnu Raj. P. Ias
2023 Latest Caselaw 9665 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     FRIDAY, THE 8TH DAY OF SEPTEMBER 2023 / 17TH BHADRA, 1945
                         CON.CASE(C) NO. 327 OF 2023
   AGAINST THE ORDER/JUDGMENT WP(C) 23965/2021 OF HIGH COURT OF
                                      KERALA
PETITIONER:

             ROSILY
             AGED 61 YEARS
             W/O. AUGUSTHYKUTTY, MANJALI HOUSE, ATTUMPURAM,
             AYIROOR P.O., ERNAKULAM, PIN - 683579
             BY ADV ARYA UNNIKRISHNAN
RESPONDENT:

             VISHNU RAJ. P. IAS
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             THE REVENUE DIVISIONAL OFFICER, K B JACOB ROAD,
             FORT KOCHI, ERNAKULAM, PIN - 682001
             SRI.M.RAJEEV, GP
     THIS     CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 08.09.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO.327 OF 2023

                                     2




                              JUDGMENT

Dated this the 8th day of September, 2023

It is submitted by the learned counsel for the petitioner that the

directions contained in the judgment have been complied with.

This contempt of court case is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE NP CON.CASE(C) NO.327 OF 2023

APPENDIX OF CON.CASE(C) 327/2023

PETITIONER'S ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO.23965/2021 DATED 17-02-2022 RESPONDENT'S ANNEXURES: NIL