Ramani.V vs Amrithavally D
2024 Latest Caselaw 12955 Ker

Kerala High Court

Ramani.V vs Amrithavally D on 22 May, 2024

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
  WEDNESDAY, THE 22ND DAY OF MAY 2024 / 1ST JYAISHTA, 1946
                   CON.CASE(C) NO. 500 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.20453 OF 2023 OF
HIGH COURT OF KERALA
PETITIONERS:

    1     RAMANI.V
          AGED 54 YEARS
          W/O. M. RAJAGOPALAN, MALAYIL HOUSE, ELAMBULASSERI
          P.O, OTTAPALAM TALUK, PALAKKAD DISTRICT, PIN -
          678595
    2     ABHIJITH.S
          AGED 34 YEARS
          S/O. SURENDRAN, ELANTHIYANKODU, 24/649,
          KUNNATHURMEDU P.O, PALAKKAD DISTRICT, PIN - 678013
          BY ADVS.
          JACOB SEBASTIAN
          WINSTON K.V
          ANU JACOB


RESPONDENT:

         AMRITHAVALLY D
         AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
         THE REVENUE DIVISIONAL OFFICER, PALAKKAD, OFFICE
         OF THE REVENUE DIVISIONAL OFFICER, CIVIL STATION
         P.O, PALAKKAD DISTRICT, PIN - 678001
OTHER PRESENT:

          SR.GP - DEEPA NARAYANAN


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.05.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con. Case(C) No.500 of 2024    :2:




                           VIJU ABRAHAM, J.
         --     -- -- -- -- -- -- -- -- -- -- -- --
                     Con. Case(C) No.500 of 2024
         --     -- -- -- -- -- -- -- -- -- -- -- --
                   Dated this the 22nd day of May, 2024

                              JUDGMENT

When the matter was taken up for consideration today, the

learned counsel for the petitioners submits that 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) 500/2024

PETITIONER ANNEXURES Annexure-A1 A CERTIFIED COPY OF THE JUDGMENT DATED 10.11.2023 IN W.P.(C) NO. 20453 OF 2023 OF THIS HONOURABLE COURT.

Annexure-A2 A TRUE COPY OF THE COMMUNICATION DATED 25.01.2024 ISSUED BY THE RESPONDENT.