Girijadevi vs Shri.Tomy Sebastian
2024 Latest Caselaw 29280 Ker

Kerala High Court

Girijadevi vs Shri.Tomy Sebastian on 10 October, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

Con.Case(C) No.2381/2024                            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. 2381 OF 2024(S) IN WP(C) 18130/2023

   PETITIONER/PETITIONER:


           GIRIJADEVI, AGED 61 YEARS, W/O. T. SASIDHARAN,
           PAVANA HOUSE, VALLUVALLY, KOONAMMAVU PO,
           ERNAKULAM DISTRICT, PIN - 683 518.

         BY ADVOCATE SMT. M.A. ZOHRA

   RESPONDENT/3RD RESPONDENT:


           SHRI.TOMY SEBASTIAN, PRESENTLY WORKING AS THE TAHSILDAR (LR),
           TALUK OFFICE, NORTH PARAVUR, ERNAKULAM, PIN - 683 513.

            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 A1 Judgment, an order has been passed.

The learned Government Pleader to produce the order along with a memo.

Post on 24/10/2024.

Sd/- MURALI PURUSHOTHAMAN JUDGE

10-10-2024 /True Copy/ Assistant Registrar

APPENDIX OF CON.CASE(C) 2381/2024 Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 13-10-2023 IN W.P.(C) NO.18130/2023.