Dr.K.E.Eapen vs Meera K Ias
2024 Latest Caselaw 25900 Ker

Kerala High Court

Dr.K.E.Eapen vs Meera K Ias on 30 September, 2024

                                                          2024:KER:72499
Con.Case(C) No.2285 of 2024       :1:


               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
    MONDAY, THE 30TH DAY OF SEPTEMBER 2024 / 8TH ASWINA, 1946
                        CON.CASE(C) NO. 2285 OF 2024
        AGAINST THE JUDGMENT DATED IN WP(C) NO.39799 OF 2023 OF
HIGH COURT OF KERALA

PETITIONER:

              DR.K.E.EAPEN
              AGED 79 YEARS
              S/O.K.E.EAPEN (LATE), KADAMAPUZHA HOUSE,
              KANJIRAPALLY.P.O., ERNAKULAM. REPRESENTED BY HIS
              POWER OF ATTORNEY HOLDER, EAPEN KADAMAPUZHA EAPEN,
              AGED 48 YEARS, S/O.DR.K.E.EAPEN, KADAMAPUZHA HOUSE,
              KANJIRAPALLY.P.O., ERNAKULAM - 686507. NOW RESIDING
              AT NO.9002, SOBHA DAFFODIL, 24TH MAIN, 2ND SECTOR,
              NEAR DHL OFFICE, HSR LAYOUT, BANGALORE SOUTH,
              KARNATAKA - 560102., PIN - 686507


              BY ADV AVANEESH KOYIKKARA

RESPONDENT:
          MEERA K IAS
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), THE REVENUE DIVISIONAL OFFICER,
          REVENUE DIVISIONAL OFFICE, FORT KOCHI, KB JACOB RD,
          KOCHI HEAD POST, ERNAKULAM., PIN - 682001

              GP - S. UNNIKRISHNAN


       THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.09.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                       2024:KER:72499
Con.Case(C) No.2285 of 2024    :2:




                           VIJU ABRAHAM, J.
         --    -- -- -- -- -- -- -- -- -- -- -- --
                    Con.Case(C) No.2285 of 2024
         --    -- -- -- -- -- -- -- -- -- -- -- --
               Dated this the 30th day of September 2024

                              JUDGMENT

When the matter was taken up for consideration today, the

learned learned counsel for the petitioner submits that the

directions in Annexure A1 judgment have been complied with.

Recording that above said submission, the Contempt of Court

Case is closed.

Sd/-

VIJU ABRAHAM JUDGE sm/ 2024:KER:72499

APPENDIX OF CON.CASE(C) 2285/2024

PETITIONER ANNEXURES

Annexure A1 A CERTIFIED COPY OF JUDGMENT IN W.P.(C) NO.39799/2023 DATED 29.11.2023.