Jerry Perrera vs N.S.K. Umesh
2024 Latest Caselaw 29282 Ker

Kerala High Court

Jerry Perrera vs N.S.K. Umesh on 10 October, 2024

                                             2024:KER:75191

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN

 THURSDAY, THE 10TH DAY OF OCTOBER 2024/18TH ASWINA, 1946

               CON.CASE(C) NO.2326 OF 2024

AGAINST THE JUDGMENT DATED 22.05.2024 IN WP(C) NO.18394 OF
2024 OF HIGH COURT OF KERALA
PETITIONER:

         JERRY PERRERA, AGED 63 YEARS,
         S/O.LAZAR M.PERRERA,
         THOPPIL ST.ANTONY'S BANGALOW,
         VARPPUZHA LANDING P.O, VARAPPUZHA, PIN - 683517.


         BY ADVS.
         C.K.PAVITHRAN
         NEENU PAVITHRAN




RESPONDENT:

         N.S.K. UMESH,
         (AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER), THE DISTRICT COLLECTOR,
         CIVIL STATION, KAKKANAD,
         ERNAKULAM, PIN - 682030.

         BY ADVS.
         REKHA.S, SR.PUBLIC PROSECUTOR
         A.RAJESH, SPECIAL PUBLIC PROSECUTOR (VIGILANCE)



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 10.10.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con. Case (C) No.2326 of 2024

                                -2-

                                                  2024:KER:75191




                           JUDGMENT

Dated, this the 10th day of October, 2024

Learned Public Prosecutor would submit that the judgment has

been complied by issuing necessary order. The factum of

issuance of order is confirmed by the learned counsel for the

petitioner.

In the circumstances, this contempt case will stand

closed.

Sd/-

C.JAYACHANDRAN, JUDGE

ww

2024:KER:75191

APPENDIX OF CON.CASE(C) 2326/2024

PETITIONER'S ANNEXURES:

ANNEXURE-A1 CERTIFIED COPY OF THE JUDGMENT DATED 22.05.24 IN WP(C) 18394/24.

ANNEXURE-A2 TRUE COPY OF NOTICE DATED 27.07.2024 ISSUED BY THE RESPONDENT.