Rosilint Varghese vs Meera. K. Ias
2024 Latest Caselaw 18636 Ker

Kerala High Court

Rosilint Varghese vs Meera. K. Ias on 27 June, 2024

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
   THURSDAY, THE 27TH DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                   CON.CASE(C) NO. 1214 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.37356 OF 2023 OF
HIGH COURT OF KERALA
PETITIONER:

          ROSILINT VARGHESE
          AGED 68 YEARS
          W/O. VARGHESE, KOLLAMPARAMBIL,
          THOTTAKKATTUKARAYIL, ALUVA WEST, ERNAKULAM, PIN -
          683101
          BY ADVS.
          FARHANA K.H.
          MUHASIN K.M.


RESPONDENT:

          MEERA. K. IAS
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), THE REVENUE DIVISIONAL OFFICER, FORT
          KOCHI REVENUE DIVISIONAL OFFICE, K B JACOB ROAD,
          FORT KOCHI, ERNAKULAM, PIN - 682001
OTHER PRESENT:

          SR.GP-DEEPA NARAYANAN


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.06.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con. Case (C) No.1214 of 2024    :2:




                           VIJU ABRAHAM, J.
          --    -- -- -- -- -- -- -- -- -- -- -- --
                    Con. Case (C) No.1214 of 2024
          --    -- -- -- -- -- -- -- -- -- -- -- --
                   Dated this the 27th day of June, 2024

                                JUDGMENT

When the matter was taken up for consideration today, the

learned Government Pleader upon instructions submitted that the

directions in Annexure A1 judgment have been complied with.

Recording the above said submission, the Contempt of Court

Case is closed.

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF CON.CASE(C) 1214/2024

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO. 37356/2023 DATED 13.11.2023