Josephine vs Sri. Venugopalan P.T
2024 Latest Caselaw 12763 Ker

Kerala High Court

Josephine vs Sri. Venugopalan P.T on 21 May, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
          Tuesday, the 21st day of May 2024 / 31st Vaisakha, 1946
          CONTEMPT CASE(C) NO. 537 OF 2024(S) IN WP(C) 33907/2023

PETITIONER/PETITIONER IN WPC:


     JOSEPHINE, AGED 76 YEARS, W/O. LATE ALBI @ ALFRED,
     ANJIPARAMBIL HOUSE, KARITHALA DESOM, KANAYANNUR TALUK,
     POONITHURA P.O., ERNAKULAM DISTRICT, PIN - 682 038.

   BY ADVS. M/S. V.N.HARIDAS, SAIFUDEEN T.S, B.SHAMEERA & NIMISHAMOL
   SASIDHARAN

RESPONDENT/2ND RESPONDENT IN WPC:


     SRI. VENUGOPALAN P.T., THE TAHSILDAR (LR),
     KANYANNUR TALUK OFFICE, KANAYANNUR, PARK AVENUE,
     NEAR SUBHASH PARK, MARINE DRIVE, KOCHI, PIN - 682 011.

      BY GOVERNMENT PLEADER


     This Contempt of court case (civil) having come up for orders on
21.05.2024, the court on the same day passed the following:

                                                     P.T.O.
                          MURALI PURUSHOTHAMAN, J.
                    ---------------------------------------------
                         Con. Case (C) No. 537 OF 2024
                  -------------------------------------------------
                       Dated this the 21st day of May, 2024


                                       ORDER

The learned Government Pleader on instructions

submits that pursuant to the directions in Annexure A1

judgment, survey has been conducted and a sketch has

been prepared.

The learned counsel for the petitioner seeks time to

verify the same.

Post on 04.06.2024.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.

21-05-2024 /True Copy/ Deputy Registrar