Aravind.P vs Shyju .P. Jacob
2024 Latest Caselaw 16283 Ker

Kerala High Court

Aravind.P vs Shyju .P. Jacob on 10 June, 2024

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
   MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
                   CON.CASE(C) NO. 1127 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.39782 OF 2023 OF
HIGH COURT OF KERALA
PETITIONER:

         ARAVIND.P
         AGED 32 YEARS
         S/O.PADMAKUMAR.G, SAPTHASWARA HOUSE , SOUTH MARADY
         POST, ERNAKULAM. REPRESENTED BY HIS POWER OF
         ATTORNEY, PADMAKUMAR.G, AGED 60 YEARS, S/O.
         GOPALAKRISHNAN NAIR, SAPTHASWARA HOUSE, SOUTH
         MARADY POST, ERNAKULAM - 686673., PIN - 686673
         BY ADV AVANEESH KOYIKKARA


RESPONDENT:

          SHYJU .P. JACOB
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), REVENUE DIVISIONAL OFFICER, REVENUE
          DIVISIONAL OFFICE, MUVATTUPUZHA, PATTIMATTOM,
          MUVATTUPUZHA RD, MUVATTUPUZHA, ERNAKULAM.,
          PIN - 686673
          BY ADV ADVOCATE GENERAL OFFICE KERALA


OTHER PRESENT:

          SR.GP PREETHA K K


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.06.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con. Case(C) No.1127 of 2024    :2:




                           VIJU ABRAHAM, J.
         --     -- -- -- -- -- -- -- -- -- -- -- --
                    Con. Case(C) No.1127 of 2024
         --     -- -- -- -- -- -- -- -- -- -- -- --
                   Dated this the10th day of June, 2024

                               JUDGMENT

The learned Government Pleader has produced an order

dated 28.05.2024 pursuant to the directions issued in Annexure A1

judgment, whereby the application submitted by the petitioner has

been rejected.

In view of the above order, I am of the opinion that nothing

survives in the Contempt of Court Case and is accordingly closed.

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF CON.CASE(C) 1127/2024

PETITIONER ANNEXURES Annexure A1 A CERTIFIED COPY OF JUDGMENT IN W.P.(C) NO.39782/2023 DATED 29.11.2023.