Citation : 2024 Latest Caselaw 13343 Ker
Judgement Date : 23 May, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
CON.CASE(C) NO. 926 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.9930 OF 2023 OF HIGH
COURT OF KERALA
PETITIONER/S:
RAJEEV T G
AGED 55 YEARS, S/O T K GOPALAN,
THOTTAPATTU NANGELIL HOUSE, PULLUVAZHI P.O.,
PERUMBAVOOR, ERNAKULAM, PIN - 683541
BY ADVS.
K.R.PRATHISH
P.K.SREEVALSAKRISHNAN
RESPONDENT/S:
GEORGE
AGED 53 YEARS
S/O NOT KNOWN TO THE PETITIONER, THE TAHSILDAR, TALUK
OFFICE KUNNATHUNADU, KUNNATHUNADU, POOPPANI ROAD,
PERUMBAVOOR, ERNAKULAM, PIN - 683543
OTHER PRESENT:
SRI. VENUGOPAL V (GP)
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.926/2024 -2-
JUDGMENT
Learned Government Pleader on instructions would submit that in
compliance of the directions contained in the judgment the Tahsildar,
Kunnathunadu has proceeded in the matter and is awaiting permission of the
RDO, Muvattupuzha to take further steps in the matter. It is submitted that
the matter will be finalized as directed in the judgment immediately on
receiving necessary instructions from the RDO, Muvattupuzha.
2. Taking into consideration of the above submission, this contempt
of court case is closed, making it clear that if the proceedings are not finalized
within a reasonable time, it is open to the petitioner to file an application for
reopening the contempt of court case.
Sd/-
GOPINATH P. JUDGE
AMG
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