Citation : 2024 Latest Caselaw 33683 Ker
Judgement Date : 21 November, 2024
Con.Case(C) No.354/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
Thursday, the 21st day of November 2024 / 30th Karthika, 1946
IA.NO.2/2024 IN CONTEMPT CASE(C) NO. 354 OF 2024(S) IN WP(C) 29563/2023
APPLICANT/PETITIONER:
MADANAN MENON, AGED 58, S/O. OMANA MENON,
PAZAVOOR MADOM, NEAR SEVASRAMAM, PARAKADAVU,
PULIYANAM P.O, ALUVA TALUK, ERNAKULAM DISTRICT,
PIN - 683 572.
RESPONDENT/RESPONDENT:
MR. SHAJI. R, THE REVENUE DIVISIONAL OFFICER,
IRINJALAKUDA DIVISION, REVENUE DIVISIONAL OFFICE,
IRINJALAKUDA, 1ST FLOOR, CIVIL STATION ANNEX,
IRINJALAKUDA, THRISSUR DISTRICT, PIN - 680 125.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to pass an order to
re-open the above contempt case for rehearing, so as to secure the ends
of justice.
This Application coming on for orders upon perusing the
application and the affidavit filed in support thereof, this Court's
judgment dated 29/02/2024 in COC and upon hearing the arguments of M/S.
M.K. SUMOD, VIDYA M.K., RAJ CAROLIN V. & THUSHARA K., Advocates for the
applicant in IA/petitioner in COC and of GOVERNMENT PLEADER for the
respondent in IA/COC, the court passed the following:
ORDER
This is an application to re-open the contempt case.
Learned Government Pleader, upon instructions, submitted that, the
judgment has been complied with.
The said submission is recorded.
Hence, this petition to re-open the contempt case is closed.
Sd/- BECHU KURIAN THOMAS JUDGE
21-11-2024 /True Copy/ Assistant Registrar
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