Pretty. C P vs Shri Venugopalan P T
2024 Latest Caselaw 4708 Ker

Kerala High Court

Pretty. C P vs Shri Venugopalan P T on 6 February, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
        TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                       CON.CASE(C) NO. 238 OF 2024
  AGAINST THE ORDER/JUDGMENT WP(C) 31266/2023 OF HIGH COURT OF KERALA
PETITIONER/WRIT PETITIONER:

           PRETTY. C P
           AGED 50 YEARS
           D/O PETER CHETTIVELIKKAKATH HOUSE, KUTTIKATTUKARA P.O.
           ALUPURAM ERNAKULAM DISTRICT., PIN - 683501.

           BY ADV SUNNY XAVIER

RESPONDENT/2ND RESPONDENT:

           SHRI VENUGOPALAN P T
           (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER) THE
           TAHASILDHAR (LAND RECORDS) KANAYANNUR TALUK, NEAR DISTRICT
           COURT COMPLEX, ERNAKULAM., PIN - 682011.



           SMT.RASMI THOMAS, GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 06.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 238 OF 2024                 2


                                       JUDGMENT

When this Contempt Case was taken up, the learned Government

Pleader submitted that the directions issued by this Court have been complied

with, and orders have also been passed on 25.1.2024 by which directions have

been issued to the Village Officer to effect mutation of the property.

In that view of the matter, nothing further survives in this matter.

This Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE Sru

APPENDIX OF CON.CASE(C) 238/2024

PETITIONER'S ANNEXURES Annexure I ONLINE CERTIFIED COPY OF JUDGMENT DATED 26-09-2023 IN W.P.(C). NO. 31266/2023 OF THIS HON'BLE COURT.

Annexure II TRUE COPY OF THE NOTICE DATED 18-12-2023 SENT BY REGISTERED NOTICE TO RESPONDENT.