R.Geetha vs Shyju P Jacob
2024 Latest Caselaw 28896 Ker

Kerala High Court

R.Geetha vs Shyju P Jacob on 3 October, 2024

Cont. Case(C).No.1920 of 2024     1

                                                2024:KER:73618
            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

  THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946

                   CON.CASE(C) NO. 1920 OF 2024

       AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.34700 OF

2023 OF HIGH COURT OF KERALA

PETITIONER:

            R.GEETHA
            AGED 62 YEARS
            D/O RAVINDRANATHAN KARTHAVU , VRINDAVAN HOUSE,
            NO.36 PRESS CLUB COLONY, ANCHUMANA ROAD, EDAPPALLY
            P.O, EDAPPALLY ERNAKULAM DISTRICT, PIN - 682024


            BY ADVS.
            ANISH PAUL
            K.V.SURESH KUMAR


RESPONDENT:

            SHYJU P JACOB
            (AGE AND NAME OF FATHER NOT KNOWN TO THE
            PETITIONER) REVENUE DIVISIONAL OFFICER,
            MUVATTUPUZHA, REVENUE DIVISIONAL OFFICE, MINI
            CIVIL STATION, MUDAVOOR P.O, MUVATTUPUZHA,
            ERNAKULAM DISTRICT, PIN - 686669



      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION     ON   03.10.2024,     THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 Cont. Case(C).No.1920 of 2024     2

                                                     2024:KER:73618
                      VIJU ABRAHAM,J
                   -------------------
             Cont. Case(C).No.1920 of 2024
             -------------------------------
         Dated this the 3rd day of October, 2024

                                JUDGMENT

When the matter was taken up for

consideration, the learned Government Pleader upon

instructions submitted that the direction in the

judgment has been complied with whereby the request

of the petitioner has been rejected. Leaving open

the right of the petitioner to challenge the same

in appropriate proceedings, if aggrieved by the

same, the Contempt Case is closed.

sd/-

VIJU ABRAHAM, JUDGE

pm

2024:KER:73618 APPENDIX OF CON.CASE(C) 1920/2024

PETITIONER'S ANNEXURES

Annexure I CERTIFIED COPY OF THE JUDGEMENT DATED 07.11.2023 IN WP(C) NO.34700/ 2023 OF THIS HON'BLE COURT

Annexure II TRUE COPY OF THE COVER LETTER DATED 05.12.2023 SUBMITTED BEFORE THE RESPONDENT

Annexure III TRUE COPY OF THE CONTEMPT NOTICE DATED 08.07.2024 SENT BY THE PETITIONER TO THE RESPONDENT