Johny vs Arun S. Nair
2024 Latest Caselaw 6110 Ker

Kerala High Court

Johny vs Arun S. Nair on 23 February, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
    FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                         CON.CASE(C) NO. 487 OF 2024
   AGAINST THE ORDER/JUDGMENT WP(C) 37566/2023 OF HIGH COURT OF
                                      KERALA
PETITIONER:

             JOHNY
             AGED 65 YEARS
             VANIYAKIZHAKEL HOUSE, PANNOOR P.O., KARIMANNOR,
             THODUPUZHA, IDUKKI DISTRICT, KERALA, PIN - 685581

             BY ADV LUKE J CHIRAYIL



RESPONDENT:

             ARUN S. NAIR
             THE REVENUE DIVISIONAL OFFICER, AGE AND FATHER'S NAME
             NOT KNOWN TO THE PETITIONER, REVENUE DIVISIONAL OFFICE,
             IDUKKI DISTRICT KERALA, PIN - 685613


OTHER PRESENT:

             SMT. DEEPA NARAYANAN -SR.GP




     THIS     CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 23.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con. Case(C).No.487 of 2024         2


                   VIJU ABRAHAM, J.
                 ---------------------
              Con. Case(C).No.487 of 2024
          -----------------------------------
       Dated this the 23rd day of February, 2024

                              JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw the Contempt of Court Case.

Permission is granted. The Contempt of Court Case

is dismissed as withdrawn.

sd/- VIJUABRAHAM, JUDGE

pm

APPENDIX OF CON.CASE(C) 487/2024

PETITIONER'S ANNEXURES

Annexure A1 THE TRUE COPY OF THE ORDER DATED 28.11.2023 IN W.P. (C) NO. 37566 OF 2023 OF THE HONOURABLE HIGH COURT OF KERALA.