Aparna Babu George vs Smt. K.Meera
2024 Latest Caselaw 14671 Ker

Kerala High Court

Aparna Babu George vs Smt. K.Meera on 31 May, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
             THE HONOURABLE MR.JUSTICE N.NAGARESH
   FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                  CON.CASE(C) NO. 855 OF 2024
        AGAINST THE JUDGMENT IN WP(C) NO.28312 OF 2023
                    OF HIGH COURT OF KERALA
PETITIONERS/PETITIONERS:

    1     APARNA BABU GEORGE, AGED 29 YEARS
          D/O BABU.C.GEORGE, CHERUTHAZHOOR HOUSE,
          PANAMPILLY NAGAR P.O, KOCHI, PIN - 682036
    2     BABU C. GEORGE
          AGED 63 YEARS
          S/O LATE C.J.GEORGE, CHERUTHAZHOOR HOUSE,
          PANAMPILLY NAGAR P.O, KOCHI, PIN - 682036

          BY ADVS.
          T.R.S.KUMAR
          DEENA JOSEPH
          DEEPA R MENON
          RADHIKA IYER
          SONA MARIA PAULOSE
          AMRUTHA PREMJITH
RESPONDENT/2ND RESPONDENT:

          SMT.K.MEERA
          THE REVENUE DIVISIONAL OFFICER,
          REVENUE DIVISIONAL OFFICE, FORT KOCHI, PIN - 682001

          SRI.SREEJITH V.S., GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 31.05.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C) No.855 of 2024
                                2


                           JUDGMENT

Dated this the 31st day of May, 2024

Government Pleader submits that the directions contained

in the judgment dated 24.08.2023 in W.P.(C) No.28312 of 2023

stand complied with.

Recording the said submission, the Contempt of Court

Case is closed.

Sd/-

N.NAGARESH JUDGE spk

APPENDIX OF CON.CASE(C) 855/2024

PETITIONER ANNEXURES

Annexure 1 CERTIFIED COPY OF THE JUDGMENT DATED 24.08.2023 IN WP (C) NO.28312/2023