Friday, 08, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Nipin vs Dr. Aswathy Srinivas. I.A.S
2024 Latest Caselaw 9229 Ker

Citation : 2024 Latest Caselaw 9229 Ker
Judgement Date : 3 April, 2024

Kerala High Court

Nipin vs Dr. Aswathy Srinivas. I.A.S on 3 April, 2024

Author: P Gopinath

Bench: P Gopinath

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
    WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
                        CON.CASE(C) NO. 45 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.21589 OF 2023 OF HIGH
COURT OF KERALA
PETITIONER/PETITIONER IN WPC:

             NIPIN , AGED 34 YEARS
             S/O SREEKUMAR, THIRUVATHIRA, PALACHIRA P O,
             MARAKKADAMUKKU, VARKALA TALUK, VARKALA,
             THIRUVANANTHAPURAM DISTRICT., PIN - 695143
             BY ADVS.
             M.K.SUMOD
             VIDYA M.K.
             RAJ CAROLIN V.
             THUSHARA.K


RESPONDENT/RESPONDENT NO.1 IN WPC:

             DR. ASWATHY SRINIVAS. I.A.S
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
              REVENUE DIVISIONAL OFFICER TRIVANDRUM,
             REVENUE DIVISIONAL OFFICE, 1ST FLOOR, CIVIL STATION,
             KUDAPPANAKUNNU,
             THIRUVANANTHAPURAM DISTRICT., PIN - 695043


             SRI.VENUGOPAL V.-GP


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 03.04.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 45 OF 2024                 2



                                    JUDGMENT

When this matter is taken up for consideration today,

learned Government Pleader submits that, pursuant to the

directions contained in the W.P.(C.) No.21589 of 2023, a hearing

was offered to the petitioner on 12.03.2024 and final orders (as

directed in the judgment) will be issued within a period of two

weeks from today.

2. Taking into consideration the above submission of the

learned Government Pleader, the Contempt of Court Case is

closed, making it clear that if the orders are not issued within the

aforesaid period, it will be open to the petitioner to apply for

reopening of the Contempt of Court Case.

Sd/-

GOPINATH P. JUDGE ajt

APPENDIX OF CON.CASE(C) 45/2024

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO.

21589 OF 2023 DATED 04/07/2023 OF THIS HON'BLE COURT Annexure A2 TRUE COPY OF THE COVERING LETTER SUBMITTED BEFORE THE FIRST RESPONDENT DATED 02/09/2023 ALONG WITH THE POSTAL RECEIPT

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter