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Mr. Nikhil Johnson vs P Vishnuraj Ias
2024 Latest Caselaw 4327 Ker

Citation : 2024 Latest Caselaw 4327 Ker
Judgement Date : 1 February, 2024

Kerala High Court

Mr. Nikhil Johnson vs P Vishnuraj Ias on 1 February, 2024

Author: Anu Sivaraman

Bench: Anu Sivaraman

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                 THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

         THURSDAY, THE 1ST DAY OF FEBRUARY 2024 / 12TH MAGHA, 1945

                         CON.CASE(C) NO. 2276 OF 2023

      AGAINST THE JUDGMENT IN WP(C) 6275/2023 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER:

            MR. NIKHIL JOHNSON
            AGED 31 YEARS
            S/O LATE MR. P S JOHNSON, RESIDING AT CC/18/664A, PALAPARAMBIL
            HOUSE, PALLURUTHY S.O, ERNAKULAM, KERALA, PIN - 682006
            BY ADVS.
            KARTHIKA MARIA
            SANTHOSH MATHEW
            ARUN THOMAS
            ABI BENNY AREECKAL
            MATHEW NEVIN THOMAS
            KURIAN ANTONY MATHEW
            DIANA LAURANCE PAUL


RESPONDENT/2ND RESPONDENT:

            P VISHNURAJ IAS
            AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, REVENUE
            DIVISIONAL OFFICER, REVENUE DIVISIONAL OFFICE, FORT KOCHI
            KOCHI-, PIN - 682001

OTHER PRESENT:

            SRI.SAIGY JACOB - GP



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

01.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 2276 OF 2023

                                    2




                                JUDGMENT

It is submitted by the learned Government Pleader on

instructions that orders have been passed on Form-5 application

on 05.11.2023. Copy of the order is also handed over to the

learned counsel for the petitioner.

Accordingly, this contempt case is closed leaving open the

contentions of the parties.

SD/-

ANU SIVARAMAN JUDGE rp CON.CASE(C) NO. 2276 OF 2023

APPENDIX OF CON.CASE(C) 2276/2023

PETITIONER ANNEXURES Annexure1 THE CERTIFIED COPY OF THE JUDGMENT IN W.P(C) NO.

6275 OF 2023 DATED 24.02.2023

 
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