E.V. Antony vs Shri. N S K Umesh Ias
2024 Latest Caselaw 32909 Ker

Kerala High Court

E.V. Antony vs Shri. N S K Umesh Ias on 13 November, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Con.Case(C) No.2580/2024                            1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Wednesday, the 13th day of November 2024 / 22nd Karthika, 1946
                CONTEMPT CASE(C) NO. 2580 OF 2024(S) IN WP(C) 28662/2021

   PETITIONER/PETITIONER:


           E.V. ANTONY, AGED 70 YEARS, S/O. LATE VARGHESE,
           EACHORANGATTE HOUSE, ELOOR NORTH, PIN - 683 501.

         BY ADVOCATE SRI.GEORGE SEBASTIAN

   RESPONDENT/2ND RESPONDENT:


           SHRI. N S K UMESH IAS, PRESENTLY WORKING AS THE CHAIRMAN,
           (DISTRICT COLLECTOR) DISASTER MANAGEMENT AUTHORITY,
           KAKKANAD, KOCHI, PIN - 682 022.

            BY GOVERNMENT PLEADER

        This Contempt of court case (civil) having come up for orders on
   13.11.2024, the court on the same day passed the following:

                                               ORDER

The learned Government Pleader says that orders in terms of the

judgment of this Court will be issued within 10 days and offers to produce

the same on record by the next posting date.

List on 27/11/2024.

Sd/- DEVAN RAMACHANDRAN JUDGE

13-11-2024 /True Copy/ Assistant Registrar