Lakshmi R Menon vs Meera. K. Ias
2024 Latest Caselaw 32616 Ker

Kerala High Court

Lakshmi R Menon vs Meera. K. Ias on 11 November, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                            2024:KER:83739



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

         MONDAY, THE 11TH DAY OF NOVEMBER 2024 / 20TH KARTHIKA, 1946

                          CON.CASE(C) NO. 2975 OF 2024
          AGAINST THE JUDGMENT DATED 10.05.2024 IN WP(C) NO.17027 OF 2024 OF
                             HIGH COURT OF KERALA
PETITIONER:



              LAKSHMI R MENON
              AGED 40 YEARS
              W/O. JIBIN JOSE, CLOUD 9 VILLA, NO. 5, DHANYA SOUTH ROAD,
              CHALIKKAVATTOM, COCHIN, PIN - 682 028.

              BY ADV. FARHANA K.H.

RESPONDENTS:

     1        MEERA. K. IAS
              (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER), THE
              REVENUE DIVISIONAL OFFICER, FORT KOCHI REVENUE DIVISIONAL
              OFFICE, K.B JACOB ROAD, FORT KOCHI, ERNAKULAM, PIN - 682 001.

     2        RAMESH
              (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER), THE
              AGRICULTURAL OFFICER, KOCHI CORPORATION KRISHI BHAVAN, SA
              ROAD AND MAHAKAVI VALLOPPILLI ROAD, KOCHI, PIN - 682 019.

     3        ABBAS. V. E
              (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER), THE
              DEPUTY COLLECTOR (RR), COLLECTORATE, CIVIL STATION, KAKKANAD,
              ERNAKULAM, PIN - 682 030.

              BY ADV. MARY BEENA JOSEPH, SENIOR GOVERNMENT PLEADER.


THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON

11.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case (C) No.2975 of 2024     : 2 :

                                                 2024:KER:83739




                               JUDGMENT

It is submitted by the learned Counsel for the

petitioner that the direction in Annexure A1 judgment

has been complied with.

Recording the said submission, the Contempt of

Court Case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SRJ

2024:KER:83739

APPENDIX OF CON.CASE(C) 2975/2024

PETITIONER'S ANNEXURES

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO.

17027/2024 DATED 10.05.2024.

ANNEXURE A2 TRUE COPY OF THE G.O. (P) NO. 140/2024/RD DATED 27.06.2024, AUTHORIZING THE 3RD RESPONDENT AS COMPETENT AUTHORITY.