Jansamma Vaippisseril vs Girija A.R
2024 Latest Caselaw 32159 Ker

Kerala High Court

Jansamma Vaippisseril vs Girija A.R on 7 November, 2024

Con.Case(C) No.2704/2024                          1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
               Thursday, the 7th day of November 2024 / 16th Karthika, 1946
                 CONTEMPT CASE(C) NO. 2704 OF 2024(S) IN WP(C) 41881/2023

   PETITIONER/PETITIONER:


           JANSAMMA VAIPPISSERIL, AGED 63 YEARS, W/O. P.T. JOY,
           POTHANIKKATTU HOUSE, ST. FRANCIS XAVIER'S CHURCH ROAD,
           ERNAKULAM NORTH P.O., KOCHI, PIN - 682 018.

        BY ADVOCATES M/S. BABU JOSEPH KURUVATHAZHA, ARCHANA K.S., MOHAMMED
        SHAFI.K & NOEL EALIAS

   RESPONDENT/4TH RESPONDENT:


           GIRIJA A.R., WORKING AS SPECIAL TAHSILDAR (LAND ASSIGNMENT),
           TALUK OFFICE, PEERMADE, IDUKKI DISTRICT, PIN - 685 531.

            BY GOVERNMENT PLEADER

        This Contempt of court case (civil) having come up for orders on
   07.11.2024, the court on the same day passed the following:

                                             ORDER

Respondent to file affidavit regarding the action taken for

complying with the direction pursuant to the judgment dated 04/01/2024.

Post on 28/11/2024.

Sd/- VIJU ABRAHAM JUDGE

07-11-2024 /True Copy/ Assistant Registrar