Philip Abraham vs Vishnu Raj P Ias
2024 Latest Caselaw 10162 Ker

Kerala High Court

Philip Abraham vs Vishnu Raj P Ias on 5 April, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
            THE HONOURABLE MR.JUSTICE N.NAGARESH
   FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
                CON.CASE(C) NO. 2657 OF 2023
       AGAINST THE JUDGMENT IN WP(C) NO.14103 OF 2020
                   OF HIGH COURT OF KERALA


PETITIONER/PETITIONER IN WPC:

          PHILIP ABRAHAM
          AGED 63 YEARS
          S/O. E. M. ABRAHAM, EDASSERIYATHU HOUSE,
          PRAYAR, KALLISSERRY P O, CHENGANNOOR, PIN - 689 124
          NOW RESIDING AT PHILS EDASSERIATHU, KEEZHERIMEL,
          CHENGANNUR PO., ALAPPUZHA DISTRICT, PIN - 680121

          BY ADVS.
          VARUGHESE M EASO
          VIVEK VARGHESE P.J.


RESPONDENT/RESPONDENT NO.1 IN WPC:

          VISHNU RAJ P IAS
          AGE AND FATHERS & NAME NOT KNOWN TO THE PETITIONER,
          THE REVENUE DIVISIONAL OFFICER, FORT KOCHI,
          FORT KOCHI P.O, ERNAKULAM DISTRICT, PIN - 682001

          BY ADV SRI.RANJITH S., SPECIAL GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.04.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C) No.2657 of 2023
                                2


                           JUDGMENT

Dated this the 5th day of April, 2024

Counsel on either side submit that the directions contained

in the judgment dated 21.08.2023 in W.P.(C) No.14103 of 2020

stand complied with.

The Contempt of Court Case is therefore closed, granting

liberty to the petitioner to challenge the order now passed by

the respondent, if the petitioner is so advised.

Sd/-

N.NAGARESH JUDGE spk

APPENDIX OF CON.CASE(C) 2657/2023

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF THE INTERIM ORDER OF THIS HONOURABLE COURT DATED 21/07/2020 IN W

Annexure A2 ONLINE CERTIFIED COPY OF THE JUDGMENT OF THIS HONOURABLE COURT DATED 21/08/2023 IN W P © NO 14103/2020 Annexure A3 TRUE COPY OF THE RETURNED POSTAL ACKNOWLEDGMENT CARD DATED 07/09/2023 Annexure A4 TRUE COPY OF THE REPRESENTATION DATED 26/10/2023 ALONG WITH THE CALCULATION TABLE AND THE REPORTED DECISION OF THIS HONOURABLE COURT IN 2023(5) KHC 337 Annexure A5 TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT NO K2-723530/23 DATED 26/10/2023