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Cini Andrews vs Vishnu Raj P. Ias
2024 Latest Caselaw 5346 Ker

Citation : 2024 Latest Caselaw 5346 Ker
Judgement Date : 15 February, 2024

Kerala High Court

Cini Andrews vs Vishnu Raj P. Ias on 15 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 15TH DAY OF FEBRUARY    2024 / 26TH MAGHA, 1945

                         CON.CASE(C) NO. 2762 OF 2023

    AGAINST THE JUDGMENT IN WP(C) 11278/2023 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER:

            CINI ANDREWS
            AGED 50 YEARS
            W/O ANDREWS MATHEW VEMBANATTU HOUSE, PUTHIYAKAVU ,
            THRIPUNITHURA P.O , ERNAKULAM DISTRICT, PIN - 682301

            BY ADVS.
            P.K.SOYUZ
            E.V.BABYCHAN


RESPONDENT/RESPONDENT NO.1:

            VISHNU RAJ P. IAS
            (FATHER'S NAME & AGE NOT KNOWN TO THE PETITIONER)
            REVENUE DIVISIONAL OFFICER/ SUB COLLECTOR RDO OFFICE,
            FORT KOCHI ERNAKULAM,, PIN - 682001


OTHER PRESENT:

            SRI. SAIGY-SR.GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 2762 OF 2023
                                         2




                                 JUDGMENT

(Dated this the 15th day of February, 2024)

It is submitted by the learned counsel appearing on either side

that the directions in the judgment stand complied with.

Accordingly, this Contempt Case is closed.

SD/-

ANU SIVARAMAN JUDGE

rp CON.CASE(C) NO. 2762 OF 2023

APPENDIX OF CON.CASE(C) 2762/2023

PETITIONER ANNEXURES

Annexure I CERTIFIED COPY OF THE JUDGMENT IN W.PC NO. 11278 OF 2023 DATED 30.03.2023 OF THE HON'BLE HIGH COURT OF KERALA

Annexure II A TRUE COPY OF THE RECEIPT DATED 10.04.2023 ISSUED BY THE RESPONDENT

Annexure III A TRUE COPY OF THE REPORT OF THE VILLAGE OFFICER , KUREEKKAD FORWARDED TO THE RESPONDENT

 
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