Karthik R vs Dr. S. Chithra I.A.S
2024 Latest Caselaw 16822 Ker

Kerala High Court

Karthik R vs Dr. S. Chithra I.A.S on 12 June, 2024

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
     WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
                      CON.CASE(C) NO. 853 OF 2024
AGAINST THE ORDER DATED 18.03.2024 IN WP(C) NO.7045 OF 2024 OF
HIGH COURT OF KERALA
PETITIONERS/PETITIONER IN WP(C):

     1     KARTHIK R., AGED 32 YEARS
           S/O. RAMALINGAM, KANDATHUPARA, MARUTHAROAD P.O,
           PALAKKAD DISTRICT, PIN - 678007

     2     SHANMUGHAN, AGED 75 YEARS
           S/O. NARAYANASWAMI GOUNDER, UDHUVAKKAD HOUSE,
           PALLATHERI P.O, ELAPPULLY,
           PALAKKAD DISTRICT, PIN - 678007

           BY ADVS.
           JACOB SEBASTIAN
           WINSTON K.V
           ANU JACOB


RESPONDENT/1ST RESPONDENT IN WP(C):

           DR. S. CHITHRA I.A.S., AGE AND FATHER'S NAME
           NOT KNOWN TO THE PETITIONER,
           THE DISTRICT COLLECTOR, PALAKKAD, COLLECTORATE,
           CIVIL STATION, PALAKKAD DISTRICT, PIN - 678001

OTHER PRESENT:

           SR.GP DEEPA NARAYANAN



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
12.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case (C) No.853 of 2024
           in                                             2
W.P.(C) No.7045 of 2024




                                 VIJU ABRAHAM, J.
                 .................................................................
                         Con.Case (C) No.853 of 2024
                                                in
                             W.P.(C) No.7045 of 2024
                 .................................................................
                    Dated this the 12th day of June, 2024


                                       JUDGMENT

The learned counsel for the petitioners would submit that the

direction in the order dated 18.03.2024 in W.P.(C) No.7045 of 2024 has

been complied with. Recording the same the contempt of court case is

closed.

Sd/-

VIJU ABRAHAM JUDGE

cks

APPENDIX OF CON.CASE(C) 853/2024

PETITIONER ANNEXURES

Annexure-A1 A CERTIFIED COPY OF THE INTERIM ORDER DATED 18.03.2024 IN W.P.(C) NO. 7045/2024 OF THIS HONOURABLE COURT.

Annexure-A2 A TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT DATED 20.03.2024 ISSUED FROM THE OFFICE OF THE RESPONDENT.