Merly Samson vs Sangeta Satish
2024 Latest Caselaw 13891 Ker

Kerala High Court

Merly Samson vs Sangeta Satish on 28 May, 2024

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
   TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                   CON.CASE(C) NO. 1032 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.4900 OF 2024 OF
HIGH COURT OF KERALA
PETITIONER:

          MERLY SAMSON
          AGED 54 YEARS
          WIFE OF M.J. JACOB, MOONUKANDATHIL HOUSE, ANIKKADU
          P.O., ANIKKADU VILLAGE, KOTTAYAM TALUK, KOTTAYAM
          DISTRICT, PIN - 686503
          BY ADVS.
          K.R.SUNIL
          R.S.ANANDAN
          K.S.GRACY SUNDAR


RESPONDENT:

          SANGETA SATISH
          THE GEOLOGIST, GEOLOGY DEPARTMENT, DISTRICT
          OFFICE, KOTTAYAM ., PIN - 686001
          BY ADV ADVOCATE GENERAL OFFICE KERALA


OTHER PRESENT:

          SR.GP-DEEPA NARAYANAN


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 28.05.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con. Case (C) No.1032 of 2024    :2:




                           VIJU ABRAHAM, J.
          --    -- -- -- -- -- -- -- -- -- -- -- --
                    Con. Case (C) No.1032 of 2024
          --    -- -- -- -- -- -- -- -- -- -- -- --
                   Dated this the 28th day of May, 2024

                                JUDGMENT

Pursuant to the direction No.(iv) issued in Annexure A1

judgment, the 1st respondent has considered Ext.P12 request

submitted by the petitioner and passed order dated 12.04.2024,

rejecting the request of the petitioner.

2. In view of the above, I do not find any disobedience to the

orders issued by this Court. If the petitioner is aggrieved by the

above said order, she can challenge the same in appropriate

proceedings.

With the above said observations, the Contempt of Court Case

is closed.

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF CON.CASE(C) 1032/2024

PETITIONER ANNEXURES Annexure 1 THE CERTIFIED COPY OF THE JUDGMENT OF THIS HONOURABLE COURT DATED 16.02.2024 IN W.P.(C) NO. 4900 OF 2024 Annexure 2 THE TRUE COPY OF THE LETTER DATED 22.02.2024 SUBMITTED TO THE RESPONDENT Annexure 3 THE TRUE COPY OF THE NOTICE DATED 13.03.2024 SENT BY THE RESPONDENT TO THE PETITIONER Annexure 4 TRUE COPY OF THE LETTER DATED 13.03.2024 SUBMITTED BY THE PETITIONER TO THE RESPONDENT Annexure 5 THE TRUE COPY OF THE STATEMENT SUBMITTED BY THE PETITIONER DATED 23.03.2024 Annexure 6 THE TRUE COPY OF THE ORDER DATED 12.04.2024 ISSUED BY THE 1ST RESPONDENT