Deepa P vs Sreejith
2024 Latest Caselaw 10565 Ker

Kerala High Court

Deepa P vs Sreejith on 11 April, 2024

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT

                       THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

           THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946

                               CON.CASE(C) NO. 640 OF 2024

AGAINST THE JUDGMENT DATED          15.11.2023 IN WP(C) NO.37798 OF 2023 OF HIGH

COURT OF KERALA

PETITIONER/PETITIONER IN WP(C):

              DEEPA P., AGED 54 YEARS
              W/O. K.T CHENTHAMARA, KOLAPPULLYKALAM HOUSE,
              NAVAKODE, KODUVAYUR P.O,
              PALAKKAD DISTRICT, PIN - 678501

              BY ADVS.
              JACOB SEBASTIAN
              WINSTON K.V
              ANU JACOB



RESPONDENTS/1ST ABD 2ND RESPONDENT IN WP(C):

       1      SREEJITH
              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
              THE REVENUE DIVISIONAL OFFICER PALAKKAD,
              OFFICE OF THE REVENUE DIVISIONAL OFFICER PALAKKAD,
              PALAKKAD HEAD POST OFFICE,
              PALAKKAD DISTRICT, PIN - 678001

       2      SAJNA T.A
              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
              THE AGRICULTURAL OFFICER FOR THE KODUVAYUR GRAMA PANCHAYAT,
              AGRICULTURE OFFICE, KODUVAYUR P.O,
              PALAKKAD DISTRICT, PIN - 678501

OTHER PRESENT:

              GP - AJITH VISWANATHAN



THIS   CONTEMPT   OF   COURT    CASE   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON

11.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case (C) No.640 of 2024
          in                                                  2
W.P.(C) No.37798 of 2023




                                 VIJU ABRAHAM, J.
                 .................................................................
                         Con.Case (C) No.640 of 2024
                                                in
                            W.P.(C) No.37798 of 2023
                 .................................................................
                     Dated this the 11th day of April, 2024


                                       JUDGMENT

When the matter was taken up for consideration, it is reported

that the direction in the judgment has been complied with. Recording

the same, the contempt of court case is closed.

Sd/-

VIJU ABRAHAM JUDGE

cks

APPENDIX OF CON.CASE(C) 640/2024

PETITIONER ANNEXURES

Annexure-A1 A CERTIFIED COPY OF THE JUDGMENT DATED 15.11.2023 IN W.P. (C).NO.37798/2023 OF THIS HONOURABLE COURT.