Gracey Jacob vs Meera. K. Ias
2024 Latest Caselaw 4969 Ker

Kerala High Court

Gracey Jacob vs Meera. K. Ias 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. 152 OF 2024
  AGAINST THE JUDGMENT IN WP(C) 25557/2023 OF HIGH COURT OF KERALA
PETITIONERS:

     1       GRACEY JACOB
             AGED 66 YEARS
             W/O. GEORGE JOSEPH,
             VENGATHANATHU HOUSE, 32/2011 F,
             NETHAJI ROAD, PADIVATTOM,
             EDAPILLY P.O, ERNAKULAM, PIN - 682024
     2       GEORGE JOSEPH
             AGED 69 YEARS
             S/O. ULAHANNAN JOSEPH, VENGATHANATHU HOUSE,
             32/2011 F, NETHAJI ROAD,
             PADIVATTOM, EDAPILLY P.O,
             ERNAKULAM, PIN - 682024

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


RESPONDENT/2ND RESPONDENT:

             MEERA. K. IAS
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             THE REVENUE DIVISIONAL OFFICER,
             FORT KOCHI REVENUE DIVISIONAL OFFICE,
             K B JACOB ROAD, FORT KOCHI,
             ERNAKULAM, PIN - 682001

             SRI.S.GOPINATHAN-SR.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.152 OF 2024
                               2



                            JUDGMENT

Dated this the 9th day of February, 2024

Senior Government Pleader submits that the petitioners'

Form-6 application has been considered and the petitioners

are directed to pay requisite conversion charges. A copy of

the order is served on the counsel for the petitioners.

In view of the above, there is substantial compliance of

the directions contained in the judgment dated 07.08.2023 in

W.P.(C) No.25557 of 2023. Contempt of Court Case is

therefore closed.

Sd/-

N.NAGARESH JUDGE hmh CON.CASE(C) NO.152 OF 2024

APPENDIX OF CON.CASE(C) 152/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO. 25557/2023 DATED 07.08.2023