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Subha P.T vs Harshil R. Meena Ias
2024 Latest Caselaw 9412 Ker

Citation : 2024 Latest Caselaw 9412 Ker
Judgement Date : 3 April, 2024

Kerala High Court

Subha P.T vs Harshil R. Meena Ias on 3 April, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
    WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
                         CON.CASE(C) NO. 711 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.33113 OF 2023 OF HIGH
COURT OF KERALA
PETITIONER:

             SUBHA P.T
             AGED 65 YEARS
             W/O. BABU. N, PUTHIYOTTILTHAZHE HOUSE, VENGALAM P.O,
             KOZHIKODE DISTRICT, PIN - 673303
             BY ADV BINIYAMIN K.S.


RESPONDENT:

             HARSHIL R. MEENA IAS
             (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER) THE
             REVENUE DIVISIONAL OFFICER, KOZHIKODE REVENUE
             DIVISIONAL OFFICE, CIVIL STATION, WAYANAD ROAD,
             ERANHIPPALAM, KOZHIKODE DISTRICT, PIN - 673020
OTHER PRESENT:

             SRI. ASHI M.C. (PP)


     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. 711 OF 2024
                                     2

                    BECHU KURIAN THOMAS, J.
                    -----------------------------------------
                    Con.Case(C) No. 711 of 2024
                    ----------------------------------------
                 Dated this the 3rd day of April, 2024


                               JUDGMENT

Learned Government Pleader submitted that the judgment dated

10-10-2023 in W.P.(C)No. 33113 of 2023 has been complied with.

Accordingly, this contempt case is closed.

Sd/-

BECHU KURIAN THOMAS JUDGE AJM CON.CASE(C) NO. 711 OF 2024

APPENDIX OF CON.CASE(C) 711/2024

PETITIONER ANNEXURES Annexure-A1 CERTIFIED COPY OF THE JUDGMENT IN W.P. (C) NO. 33113/2023 DATED 10.10.2023 TRUE COPY

 
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