Gopalakrishnan vs Dr Aswathy Srinivasan Ias
2024 Latest Caselaw 5252 Ker

Kerala High Court

Gopalakrishnan vs Dr Aswathy Srinivasan Ias on 15 February, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

Con.Case(C) No.272/2024                        1/3

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
                Thursday, the 15th day of February 2024 / 26th Magha, 1945

                   CONTEMPT CASE(C) NO. 272 OF 2024(S) IN WP(C) 29994/2023

      PETITIONER/PETITIONER IN WPC:

                GOPALAKRISHNAN, AGED 71 YEARS, S/O. KESHAVAN,

                TEENA BHAVAN, VELLOORKONAM, NAVAYIKULAM P.O,

                THIRUVANANTHAPURAM DISTRICT, PIN - 695 603,

                NOW RESIDING AT TEENA, FLAT- C, KULOTHUNGEN APARTMENTS,

                DR. NATESAN SALAI, ASHOK NAGAR, CHENNAI, TAMIL NADU,

                PIN - 600 183.

            BY ADVOCATES M/S. M.K.SUMOD, VIDYA M.K., RAJ CAROLIN V. & THUSHARA.K

      RESPONDENT/1ST RESPONDENT IN WPC:


                DR ASWATHY SRINIVASAN IAS,

                THE REVENUE DIVISIONAL OFFICER/ APPELLATE AUTHORITY,

                REVENUE DIVISIONAL OFFICER TRIVANDRUM,

                CIVIL STATION BUILDING, 1ST FLOOR, KUDAPPANAKUNNU,

                THIRUVANANTHAPURAM DISTRICT, PIN - 695 043.

              BY GOVERNMENT PLEADER

        This Contempt of court case (civil) having come up for orders on
   15.02.2024, the court on the same day passed the following:



                                                                     P.T.O.
 Con.Case(C) No.272/2024                   2/3




                           DINESH KUMAR SINGH, J.
                           ------------------------------------
                         Con.Case (C) No.272 of 2024
                           ------------------------------------
                    Dated this the 15th day of February, 2024

                                       ORDER

If on the next date of posting the direction issued by this

Court in Annexure A1 is not complied with, the contemnor shall

remain present before this Court for framing of the charge.

Post on 28.02.2024.

Sd/-

DINESH KUMAR SINGH

JUDGE

AP

15-02-2024 /True Copy/ Deputy Registrar

APPENDIX OF CON.CASE(C) 272/2024 Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P.(C). NO. 29994 OF 2023 DATED 20/09/2023 OF THIS HON'BLE COURT.

15-02-2024 /True Copy/ Deputy Registrar