Jenson E.A vs A.T. James
2024 Latest Caselaw 32624 Ker

Kerala High Court

Jenson E.A vs A.T. James on 11 November, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

Cont.Case (C) No. 2753/2024

                                 ..1..

                                                        2024:KER:84074

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

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

                    CON.CASE(C) NO. 2753 OF 2024

       AGAINST THE JUDGMENT DATED 15.07.2024 IN WP(C) NO.24045 OF
                   2024 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

           JENSON E.A.
           AGED 40 YEARS, S/O. ANSON,
           ERAYIL HOUSE, MUTTINAKAM, VARAPUZHA P.O.,
           ERNAKULAM, P, PIN - 683517

           BY ADVS.
           K.R.VINOD
           M.S.LETHA
           LOVEWIN VINU
RESPONDENT/RESPONDENT:

           A.T. JAMES
           THE LAND REVENUE COMMISSIONER,
           THE APPELLATE AUTHORITY,
           (UNDER THE PROVISION OF EXPLOSIVE RULES),
           THIRUVANANTHAPURAM, PIN - 695009

           VIDYA KURIAKOSE, GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 11.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont.Case (C) No. 2753/2024

                                     ..2..

                                                             2024:KER:84074


                            JUDGMENT

It is submitted that the direction of this Court in the judgment

dated 15.07.2024 in W.P.(C) No.24045 of 2024 has been complied

with.

Hence, this Cont.Case (c) is closed.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE APA

..3..

2024:KER:84074

APPENDIX OF CON.CASE(C) 2753/2024

PETITIONER ANNEXURES

ANNEXURE A1 THE CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE HIGH COURT IN W.P(C) NO. 24045/2024 DATED 15.07.2024

ANNEXURE A2 TRUE COPY OF THEACKNOWLEDGMENT CARD DATED 13.08.2024.