Sadanandan vs Deepa.K.P
2024 Latest Caselaw 29275 Ker

Kerala High Court

Sadanandan vs Deepa.K.P on 10 October, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

Con.Case(C) No.2300/2024                            1/2

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                Thursday, the 10th day of October 2024 / 18th Aswina, 1946
                 CONTEMPT CASE(C) NO. 2300 OF 2024(S) IN WP(C) 3460/2022

   PETITIONER/PETITIONER IN WP(C) NO.3460 OF 2022:


           SADANANDAN, AGED 56 YEARS, S/O VASU,
           MOOLAYIL HOUSE, KALLARA SOUTH P.O.,
           KOTTAYAM, PIN - 686 611.

        BY ADVOCATES M/S. V.M. KRISHNAKUMAR & P.R. REENA

   RESPONDENT/1ST RESPONDENT IN WP(C) NO.3460 OF 2022:


           DEEPA K.P., REVENUE DIVISIONAL OFFICER,
           OFFICE OF THE REVENEU DIVISIONAL OFFICER,
           PALA, KOTTAYAM DISTRICT, PIN - 686 575.

            BY GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   10.10.2024, the court on the same day passed the following:


                                                ORDER

It is submitted by the learned Government Pleader that pursuant to the direction in Annexure 1 judgment, an order has been passed on 06/09/2024.

The learned counsel for the petitioner seeks time to go through the order.

Post on 23/10/2024.

Sd/- MURALI PURUSHOTHAMAN JUDGE

10-10-2024 /True Copy/ Assistant Registrar

APPENDIX OF CON.CASE(C) 2300/2024 Annexure 1 CERTIFIED COPY OF THE JUDGMENT DATED 23.02.2024 IN W.P(C) NO.3460/2022.