Leelamma Mathew vs Meera Ias
2024 Latest Caselaw 32413 Ker

Kerala High Court

Leelamma Mathew vs Meera Ias on 8 November, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                                             2024:KER:83431




        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

          THE HONOURABLE MR.JUSTICE N.NAGARESH

 FRIDAY, THE 8TH DAY OF NOVEMBER 2024 / 17TH KARTHIKA, 1946

              CON.CASE(C) NO. 2676 OF 2024

       AGAINST THE ORDER/JUDGMENT IN WP(C) NO.27127 OF

              2023 OF HIGH COURT OF KERALA

PETITIONERS/PETITIONERS:

   1     LEELAMMA MATHEW
         AGED 72 YEARS, W/O. MATHEW, PANTHAPLACKAL
         HOUSE, KIZHAKKAMBALAM P.O., KIZHAKKAMBALAM
         VILLAGE, KUNNATHUNADU TALUK,
         ERNAKULAM, KERALA, PIN - 683562.

   2     RENJINI RAGHAVAN
         AGED 61 YEARS, D/O. V.T. SIVASANKARAN NAIR,
         H.NO.34/546, "NARAYANEEYAM", PADIVATTOM,
         EDAPALLY P.O., KANAYANNUR TALUK,
         ERNAKULAM, KERALA, PIN - 682024.

         BY ADVS.
         K.J.MOHAMMED ANZAR
         P.K.MINIMOLE
         A.RADHAKRISHNAN NAIR
         BAPPU GALIB SALAM
         G.MOTILAL
 Con.Case(C)No.2676 of 2024
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RESPONDENTS/RESPONDENT:

         MEERA IAS
         (AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER), THE REVENUE DIVISIONAL OFFICER/SUB
         COLLECTOR, FORT KOCHI, FIRST FLOOR, KB JACOB RD,
         FORT KOCHI, ERNAKULAM, KERALA, PIN - 682001.

         BY ADV.SMT.SHEEJA C.S, SR.GOVERNMENT PLEADER


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 08.11.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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                        JUDGMENT

Dated this the 8th day of November, 2024

Government Pleader submits that the direction of this

Court in the judgment dated 17.08.2023 in W.P.(C) No.27127

of 2023 stands complied with and the respondent has passed

an order dated 07.11.2024.

Recording the said submission, the Contempt of Court

Case is closed. The petitioners will be at liberty to challenge the

order now passed in accordance with law, if the petitioners are

so advised.

Sd/-

N. NAGARESH JUDGE ams

2024:KER:83431

APPENDIX OF CON.CASE(C) 2676/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 17.08.2023 IN WP(C) 27127 OF 2023

Annexure A2 TRUE COPY OF THE RECEIPT OF ACKNOWLEDGMENT DATED 11.09.2023