Johnson Lukose vs Soly Manoj
2024 Latest Caselaw 12751 Ker

Kerala High Court

Johnson Lukose vs Soly Manoj on 21 May, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
        TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                         CON.CASE(C) NO. 925 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.43165 OF 2023 OF HIGH
COURT OF KERALA
PETITIONERS:

    1        JOHNSON LUKOSE,AGED 63 YEARS
             EBANESAR COTTAGE, PARUTHIYARA, ODANAVATTOM P.O,
             KOTTARAKARA TALUK, KOLLAM DISTRICT REPRESENTED BY POWER
             OF ATTORNEY HOLDER SURAJ.T, S.B.NIVAS, ODANAVATTOM P.O,
             KOTTARAKARA TALUK, KOLLAM DISTRICT, PIN - 691512

    2        ANNAMMA JOHNSON,AGED 59 YEARS
             EBANESAR COTTAGE, PARUTHIYARA, ODANAVATTOM P.O,
             KOTTARAKARA TALUK KOLLAM DISTRICT REPRESENTED BY POWER
             OF ATTORNEY HOLDER SURAJ.T, S.B.NIVAS, ODANAVATTOM P.O,
             KOTTARAKARA TALUK, KOLLAM DISTRICT, PIN - 691512

             BY ADV A.R.DILEEP


RESPONDENT:

             SOLY MANOJ,AGED 9 YEARS
             (AGE AND FATHER OF THE RESPONDENT IS NOT KNOWN TO THE
             PETITIONERS) REVENUE DIVISIONAL OFFICER, OFFICE OF THE
             RDO, PUNALUR, PIN - 691305

             BY ADV ADVOCATE GENERAL OFFICE KERALA


OTHER PRESENT:

             SR.GP -DEEPA NARAYANAN


     THIS     CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 21.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont. Case(C).No.925 of 2024              2



                      VIJU ABRAHAM,J
                   -------------------
              Cont. Case(C).No.925 of 2024
             -------------------------------
           Dated this the 21st day of May, 2024

                               JUDGMENT

When the matter was taken up for

consideration, it is reported that the direction

in the judgment has been complied with. Recording

the same, the Contempt Case is closed.

sd/-

VIJU ABRAHAM, JUDGE

pm

APPENDIX OF CON.CASE(C) 925/2024

PETITIONERS' ANNEXURES

Annexure 1 CERTIFIED COPY OF JUDGMENT DATED 20.12.2023 OF THIS HONOURABLE COURT IN

Annexure 2 A TRUE COPY OF RECEIPT DATED 08.01.2024 EVIDENCING DESPATCH OF ANNEXURE 1