Anita Gopinadhan vs Harshil R Meena Ias
2024 Latest Caselaw 13150 Ker

Kerala High Court

Anita Gopinadhan vs Harshil R Meena Ias on 23 May, 2024

               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. 652 OF 2024

  AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.37525 OF 2023 OF
                       HIGH COURT OF KERALA

PETITIONER/PETITONER:

             ANITA GOPINADHAN
             AGED 62 YEARS W/O GOPINADHAN ARCADIA ,
             T.C - 5/ 2568 (4) SASTHAMANGALAM            SASTHAMANGALAM P.O ,
             THIRUVANANTHAPURAM, PIN - 695010
             BY ADVS. P.K.SOYUZ E.V.BABYCHAN


RESPONDENT/RESPONDENT NO.1:


             HARSHIL R MEENA IAS (FATHER'S NAME & AGE NOT KNOWN TO
             THE PETITIONER)     THE REVENUE DIVISIONAL OFFICER / SUB
             COLLECTOR , KOZHIKODE        RDO OFFICE, CIVIL STATION ,
             ERANHIPPALAM P.O        KOZHIKODE, PIN - 673020
             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. 652 of 2024       :2:

                          VIJU ABRAHAM , J.
                 ===========================
                     Con.Case (C) No. 652 of 2024
                                   in
                       WP(C) No.37525 of 2023
                ============================
                  Dated this the 23rd day of May, 2024

                               JUDGMENT

When the matter was taken up for consideration, both sides

submit that the direction in the judgment has been complied with.

2. The learned Government Pleader submits that an affidavit

has been filed explaining the delay in complying with the direction

within the time limit granted by this Court, and seeking for

dispensation of personal appearance of the respondent which is

ordered as per order dated 12.04.2024.

3. After going through the affidavit and the submission made

by the learned Government Pleader, I am inclined to dispense with

the personal appearance of the respondent since the directions have

been complied with.

Accordingly, the above contempt of Court case is closed.

Sd/-

VIJU ABRAHAM JUDGE sbk/-

APPENDIX OF CON.CASE(C) 652/2024

PETITIONER ANNEXURES

Annexure I CERTIFIED COPY OF THE JUDGMENT OF THE HON'BLE HIGH COURT OF KERALA IN W.P.C NO. 37525 OF 2023 DATED 14.11.2023 Annexure II A TRUE COPY OF THE POSTAL ACKNOWLEDGMENT CARD DATED 28.11.2023