Juhi Thomas vs K. Meera, Revenue Divisional Officer
2024 Latest Caselaw 30281 Ker

Kerala High Court

Juhi Thomas vs K. Meera, Revenue Divisional Officer on 24 October, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                                   2024:KER:79195
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CON.CASE(C) NO. 2475 OF 2024


                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

    THURSDAY, THE 24TH DAY OF OCTOBER 2024 / 2ND KARTHIKA, 1946

                        CON.CASE(C) NO. 2475 OF 2024

     AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.6168 OF 2024 OF

HIGH COURT OF KERALA

PETITIONER/S:
           JUHI THOMAS
           AGED 50 YEARS
           W/O K.J. THOMAS KURIKAL HOUSE, VAZHAKALA VILLAGE,
           ERNAKULAM, PIN - 682024

             BY ADVS.
             JOBY JOSEPH
             BABY THOMAS
             GEORGE T.J
             INDRAJITH S KAIMAL
             ALICIA JOSE
             AISWARYARAJ
             JOHNY GEORGE
RESPONDENT/S:

             K. MEERA, REVENUE DIVISIONAL OFFICER
             AGED 30 YEARS
             FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE REVENUE
             DIVISIONAL OFFICER, RDO OFFICE, CIVIL STATION, FORT
             KOCHI, ERNAKULAM, PIN - 682001

             BY SR.G.P.SMT. MARY BEENA JOSEPH.


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING    COME   UP   FOR
ADMISSION ON 24.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                     2024:KER:79195
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CON.CASE(C) NO. 2475 OF 2024




                           JUDGMENT

It is submitted by the learned counsel for the

petitioner that pursuant to the direction in Annexure A1

Judgment, an order has been passed. Accordingly, the

Contempt of Court Case is closed without prejudice to

the right of the petitioner to challenge the order, if

aggrieved.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.