Susan Rajan George vs Ani P.N
2024 Latest Caselaw 5643 Ker

Kerala High Court

Susan Rajan George vs Ani P.N on 16 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 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
                CON.CASE(C) NO. 2667 OF 2023
AGAINST THE ORDER/JUDGMENT WP(C) 17905/2023 OF HIGH COURT OF
                              KERALA
PETITIONER/PETITIONER:

          SUSAN RAJAN GEORGE
          AGED 64 YEARS, W/O. RAJAN GEORGE MANGALATH,
          FLAIR HOMES VILLA NO. 220, ROSHAN MANSHAN'
          MANAKKAKADAVU, THENGODU P.O, KAKKANAD,
          ERNAKULAM, PIN - 682030.

          BY ADV C.K.SHERIN


RESPONDENT/1ST RESPONDENT:

          ANI P.N
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), REVENUE DIVISIONAL OFFICER,
          REVENUE DIVISIONAL OFFICE,
          MUVATTUPUZHA, PIN - 686673.

          BY ADV.SMT.REKHA C NAIR,
          SENIOR GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.02.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C)No.2667 of 2023

                              :2:




                      JUDGMENT

Dated this the 16th day of February, 2024

Counsel on either side submit that the direction of this

Court in the judgment dated 02.06.2023 in W.P.(C)

No.17905 of 2023 stands complied with.

Recording the said submission, the Contempt of Court

Case is closed with liberty to challenge the order now

passed by the Revenue Divisional Officer, if the petitioner is

so advised.

Sd/-

N. NAGARESH JUDGE ams

APPENDIX OF CON.CASE(C) 2667/2023

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 02.06.2023 IN WP(C) NO.17905/2023