Joseph Donie John vs Meera. K. Ias
2024 Latest Caselaw 33378 Ker

Kerala High Court

Joseph Donie John vs Meera. K. Ias on 15 November, 2024

Con.Case(C) No.1833/2024                         1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
               Friday, the 15th day of November 2024 / 24th Karthika, 1946
              CONTEMPT CASE(C) NO. 1833 OF 2024(S) IN WP(C) 37188/2023

    PETITIONER/PETITIONER:


             JOSEPH DONIE JOHN, AGED 49 YEARS, S/O. M.T. JOHN,

             MUTHUKKATTIL HOUSE, SIVA TEMPLE ROAD, THOTTAKKATTUKARA P.O,

             BYE LINE NO.1, ERNAKULAM, PIN - 683 108.

            BY ADVOCATES M/S. FARHANA K.H. & MUHASIN K.M.

    RESPONDENT/2ND RESPONDENT:


             MEERA. K. IAS, THE REVENUE DIVISIONAL OFFICER,

             FORT KOCHI REVENUE DIVISIONAL OFFICE, K B JACOB ROAD,

             FORT KOCHI, ERNAKULAM, PIN - 682 001.

             BY GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   15.11.2024, the court on the same day passed the following:


                                             ORDER

The learned Government Pleader submits that since the KSRSEC report is not received yet, the directions in Annexure A1 judgment could not be complied with.

Show the name of the learned Standing Counsel for the KSRSEC in the cause list. Post on 02/12/2024.

Sd/- VIJU ABRAHAM JUDGE

15-11-2024 /True Copy/ Assistant Registrar

APPENDIX OF CON.CASE(C) 1833/2024 Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO.

37188/2023 DATED 10.11.2023.