K.P.Jose @ Philip Jose vs Roshan.T.George
2023 Latest Caselaw 9876 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   WEDNESDAY, THE 13TH DAY OF SEPTEMBER 2023 / 22ND BHADRA, 1945
                        CON.CASE(C) NO. 1891 OF 2023
  AGAINST THE JUDGMENT WP(C) 16575/2022 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN WPC:


             K.P.JOSE @ PHILIP JOSE, AGED 75 YEARS, S/O PHILIP,
             KAVUNNUKATTIL (THECCANATTU) HOUSE, KIDANGOOR VILLAGE,
             MEENACHIL TALUK, KOTTAYAM DISTRICT, PIN - 686577

             BY ADVS.
             R.REJI
             M.V.THAMBAN
             THARA THAMBAN
             B.BIPIN
             ARUN BOSE


RESPONDENT/4TH RESPONDENT IN WPC:


             ROSHAN.T.GEORGE, AGE AND FATHER NAME NOT KNOWN
             TO THE PETITIONER WORKING AS THE VILLAGE OFFICER,
             KIDANGOOR VILLAGE OFFICE, KIDANGOOR (PO), KOTTAYAM
             DISTRICT, PIN - 686577

             SMT.VIDYA KURIAKOSE - GP


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 13.09.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1891 OF 2023
                                  2


                               JUDGMENT

When this matter was called today, the learned

Government Pleader submitted that the directions in the

judgment have been fully complied with and that the transfer

of Registry has been effected in favour of the petitioner.

The learned counsel for the petitioner submitted that he

does not have full instructions in this regard.

In the afore circumstances, I close this contempt case

recording the afore submissions of Smt.Vidya Kuriakose;

however, leaving liberty to the petitioner to seek a rehearing,

if it is found to be inaccurate in future.

Sd/- DEVAN RAMACHANDRAN JUDGE stu CON.CASE(C) NO. 1891 OF 2023

APPENDIX OF CON.CASE(C) 1891/2023

PETITIONER ANNEXURES

Annexure I CERTIFIED COPY OF THE JUDGMENT DATED 23.05.2022 IN W.P(C) NO. 16575/2022 OF THIS HON'BLE COURT

Annexure II TRUE COPY OF THE REPLY NOTICE NO.

192/2022 DATED 19.07.2022 ISSUED BY THE VILLAGE OFFICER, KIDANGOOR TO THE PETITIONER