K.C.Job vs Vishnuraj.P
2024 Latest Caselaw 17462 Ker

Kerala High Court

K.C.Job vs Vishnuraj.P on 21 June, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
                        CON.CASE(C) NO. 696 OF 2022
 AGAINST THE ORDER/JUDGMENT DATED 15.09.2021 IN WP(C) NO.18963 OF
                     2021 OF HIGH COURT OF KERALA
PETITIONERS:

    1        K.C.JOB
             AGED 57 YEARS
             KOLLANNOOR HOUSE,VADHYAR ROAD KALOOR DESOM,
             ELAMKULAM VILLAGE KANAYANNOOR TALUK
             ERNAKULAM DISTRICT, PIN - 682017
    2        KUNJUMOL JOB
             AGED 55 YEARS
             W/O.K.C.JOB, KOLLANNOOR HOUSE VADHYAR ROAD,
             KALOOR DESOM ELAMKULAM VILLAGE, KANAYANNOOR TALUK
             ERNAKULAM DISTRICT, PIN - 682017
             BY ADVS.
             V.RAJENDRAN (PERUMBAVOOR)
             N.RAJESH
             GOPAKUMAR P.


RESPONDENTS:

    1        VISHNURAJ.P
             REVENUE DIVISIONAL OFFICER FORT KOCHI,
             1ST FLOOR K.V.JACOB ROAD
             FORT KOCHI, PIN - 682001
    2        SMT.MEERA
             REVENUE DIVISIONAL OFFICER, FORT KOCHI,
             1ST FLOOR, K.V.JACOB ROAD,
             FORT KOCHI - 682 001.
             (ADDL.R2 IS IMPLEADED AS PER ORDER DATED 06/06/2024 IN
             IA 2/2024 IN COC 696/2022).
             BY ADV ADVOCATE GENERAL OFFICE KERALA


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 21.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 696 OF 2022
                               2



                 MOHAMMED NIAS C.P., J.
           =========================

             CON.CASE(C) NO. 696 OF 2022
           =========================
            Dated this the 21st day of June, 2024



                       JUDGMENT

Both sides submit that the directions in the judgment dated

15.09.2021 in W.P.(C) No.18963 of 2021 has been complied with.

This is recorded. Accordingly, the contempt of court case is

closed.

Sd/--

MOHAMMED NIAS C.P.,

JUDGE LU CON.CASE(C) NO. 696 OF 2022

APPENDIX OF CON.CASE(C) 696/2022

PETITIONER ANNEXURES :

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT DATED 15/9/2021 IN W.P. (C)18963/21 ANNEXURE A2 TRUE COPY OF COVERING LETTER NO.22/21 DATED 29.9.21 ISSUED BY THE COUNSEL FOR THE PETITIONERS TO THE RESPONDENT ENCLOSING CERTIFIED COPY OF ANNEXURE A1 JUDGMENT ANNEXURE A3 TRUE COPY OF THE LETTER NO.6/22 DATED 17.2.2022 ISSUED TO THE RESPONDENT THROUGH THE COUNSEL FOR THE PETITIONERS ANNEXURE A4 TRUE COPY OF LAWYER NOTICE NO.10/22 DATED 22.3.2022 ISSUED TO RESPONDENT ANNEXURE A11 TRUE COPY OF THE ORDER BEARING NO.RDOCHN/5699/2021-SUIT DATED 05.09.2022.

ANNEXURE A12 TRUE COPY OF THE LETTER BEARING NO.BEARING NO.RDOCHN/5699/2021-SUIT DATED 05.09.2022.

               //   True Copy   //     PA To Judge