Roshan Roy vs Ani P. N
2024 Latest Caselaw 16301 Ker

Kerala High Court

Roshan Roy vs Ani P. N on 10 June, 2024

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
                 CON.CASE(C) NO. 1643 OF 2021
 AGAINST THE JUDGMENT DATED 30.10.2020 IN WP(C) NO.23192
                OF 2020 OF HIGH COURT OF KERALA
CONTEMPT PETITIONER/PETITIONER:

    1       ROSHAN ROY,
            AGED 34 YEARS, S/O. ROY,
            PERMANENT RESIDENT OF AIKKARANAD HOUSE,
            KADAMATTOM P.O., ERNAKULAM DISTRICT-682 311.

    2       ROY PAULOSE ,
            AGED 63 YEARS, S/O. MATHAI,
            PERMANENT RESIDENT OF AIKKARANAD HOUSE,
            KADAMATTOM P.O., ERNAKULAM DISTRICT-682 311

           BY ADVS.
           E.ADITHYAN
           MEERA RAMESH


RESPONDENT/RESPONDENT NO.2:

           ANI P. N.
           AGE AND FATHER'S NAME NOT KNOWN,
           REVENUE DIVISIONAL OFFICER, MUVATTUPUZHA,
           PATTIMATTOM, MUVATTUPUZHA ROAD, ERNAKULAM,
           KERALA - 686 673.

           BY GOVERNMENT PLEADER SRI.E.C.BINEESH


        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 10.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Contempt Case (C) No.1643 of 2021             2




                         P.B.SURESH KUMAR, J.
                 -----------------------------------------------
                Contempt Case (C) No.1643 of 2021
                 -----------------------------------------------
               Dated this the 10th day of June, 2024


                              JUDGMENT

There is no representation for the petitioners.

The learned Government Pleader submits that the

directions contained in the judgment have been complied with.

In the light of the submission made by the learned

Government Pleader, this Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn

APPENDIX OF CON.CASE(C) 1643/2021

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF THE JUDGMENT IN WP NO.23192 OF 2020 DATED 30.10.2020.