Akhil Shaji vs Jayamohan V
2024 Latest Caselaw 13125 Ker

Kerala High Court

Akhil Shaji vs Jayamohan V on 23 May, 2024

Con.Case (C) No. 908 of 2024      :1:


             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

   THURSDAY, THE 23RD DAY OF MAY        2024 / 2ND JYAISHTA, 1946

                      CON.CASE(C) NO. 908 OF 2024

AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.8996 OF 2023 OF
                     HIGH COURT OF KERALA

PETITIONER/PETITIONER:


           AKHIL SHAJI AGED 29 YEARS EETTINILKUNNATHIL
           KOODAL P.O, GANDHI JUNCTION,      KALANJOOR,
           PATHANAMTHITTA DISTRICT, PIN - 689693
           BY ADV UNNI. K.K. (EZHUMATTOOR)


RESPONDENT/3RD RESPONDENT:


           JAYAMOHAN V AGE NOT KNOWN, D/O NOT KNOWN TO THE
           PETITIONER REVENUE DIVISIONAL OFFICER,
           REVENUE DIVISIONAL OFFICE, ADOOR,PATHANAMTHITTA
           DISTRICT, PIN - 689523
           BY SR.GP - DEEPA NARAYANAN


      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.05.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C) No. 908 of 2024      :2:




                        VIJU ABRAHAM , J.
               ===========================
                   Con.Case (C) No. 908 of 2024
                                 in
                      WP(C) No.8996 of 2023
              ============================
                Dated this the 23rd day of May, 2024

                               JUDGMENT

When the matter was taken up for consideration, the learned

Government Pleader upon instructions submitted that the direction

has been complied with.

2. The learned counsel appearing for the petitioner would

submit that for the third time the application has been rejected.

Accordingly, the above contempt of Court case is closed, leaving

open the right of the petitioner to challenge the same, if the

petitioner is aggrieved.

Sd/-

VIJU ABRAHAM JUDGE sbk/-

APPENDIX OF CON.CASE(C) 908/2024

PETITIONER ANNEXURES

Annexure A CERTIFIED COPY OF THE JUDGEMENT DATED 23/11/2023 IN

Annexure B TRUE COPY OF THE LETTER DATED 29/11/2023 WITH RECEIPT ISSUED BY THE 3RD RESPONDENT Annexure C TRUE COPY OF THE LETTER DATED 27/03/2024 WITH RECEIPT ISSUED BY THE 3RD RESPONDENT