Ancy vs Vinod Raj
2024 Latest Caselaw 4953 Ker

Kerala High Court

Ancy vs Vinod Raj on 9 February, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR.JUSTICE N.NAGARESH
       FRIDAY, THE 9TH DAY OF FEBRUARY 2024 / 20TH MAGHA, 1945
                        CON.CASE(C) NO. 370 OF 2024
  AGAINST THE JUDGMENT IN WP(C) 23052/2023 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER

           ANCY
           AGED 55 YEARS
           W/O. VARKEY, OOTHUNIKKALAYIL HOUSE,
           KIZHAKKUMBAGAMKKARA, KOTTAYAM,
           PIN - 686637

           BY ADVS.
           FARHANA K.H.
           AMJATHA D.A.
           MUHASIN K.M.


RESPONDENT/2ND RESPONDENT IN WPC:

           VINOD RAJ
           (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
           THE REVENUE DIVISIONAL OFFICER,
           KOTTAYAM REVENUE DIVISIONAL OFFICE, 2ND FLOOR,
           MINI CIVIL STATION, UNION CLUB ROAD,
           PUTHENANGADY, KOTTAYAM, PIN - 686001

           SRI.K.M.FAIZAL-GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 09.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO.370 OF 2024


                             2




                       JUDGMENT

Dated this the 9th day of February, 2024

Counsel for the petitioner submits that the directions

contained in the judgment dated 21.07.2023 in W.P.(C)

No.23052 of 2023 stand complied with.

In view of the above, the Contempt of Court Case is

closed.

Sd/-

N.NAGARESH JUDGE hmh CON.CASE(C) NO.370 OF 2024

APPENDIX OF CON.CASE(C) 370/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO. 23052/2023 DATED 21.07.2023