Geetha S. Pillai vs Moby. J
2024 Latest Caselaw 25901 Ker

Kerala High Court

Geetha S. Pillai vs Moby. J on 30 September, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

  Con.Case(C) No.2273 of 2024


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                                                   2024:KER:72522


           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

       THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

MONDAY, THE 30TH DAY OF SEPTEMBER 2024 / 8TH ASWINA, 1946

                   CON.CASE(C) NO. 2273 OF 2024

           AGAINST     THE      ORDER/JUDGMENT   DATED   22.02.2024

  IN WP(C) NO.6709 OF 2024 OF HIGH COURT OF KERALA




  PETITIONER(S)/PETITIONER:

              GEETHA S. PILLAI
              AGED 63 YEARS
              W/O. SADASIVAN PILLAI (LATE), KANNANKARA
              PUTHEN VEEDU, VTC PANDANADU, CHENGANNUR,
              KEEZHUVANMAZHIMURI, ALAPPUZHA, PIN - 689506


              BY ADVS.
              FARHANA K.H.
              MUHASIN K.M.




  RESPONDENT(S)/R2 IN WPC/R4 IN WPC:

       1      MOBY J.
              (AGE AND FATHER'S NAME NOT KNOWN TO THE
              PETITIONER), THE SUB COLLECTOR/REVENUE
              DIVISIONAL OFFICER, CHENGANNUR REVENUE
              DIVISIONAL OFFICE, MAVELIKKARA -
              KOZHENCHERY ROAD, CHENGANNUR, ALAPPUZHA,
              PIN - 689 121
 Con.Case(C) No.2273 of 2024


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                                                  2024:KER:72522




     2      ARCHANA
            (AGE AND FATHER'S NAME NOT KNOWN TO THE
            PETITIONER), THE AGRICULTURAL OFFICER,
            PANDANAD KRISHI BHAVAN, PULIYOOR,
            CHENGANNUR, ALAPPUZHA, PIN - 689 510

            BY ADV.
            SRI. RENJITH T.R., SR. GP


         THIS   CONTEMPT      OF   COURT   CASE   (CIVIL)   HAVING
COME UP FOR ADMISSION ON 30.09.2024, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C) No.2273 of 2024


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                                               2024:KER:72522



                 P.V.KUNHIKRISHNAN, J.
             ---------------------------------------
            Con. Case(C) No.2273 of 2024
            ----------------------------------------
      Dated this the 30th day of September, 2024



                              JUDGMENT

When this Con.Case(C) came up for

consideration, the learned Government Pleader

submitted that the directions in the judgment dated

22.02.2024 in WP(C) No.6709/2024 are complied

with and an order is also passed. The Government

Pleader will hand over a copy of the order to the

learned counsel appearing for the petitioner.

In the light of the submission of the learned

Government Pleader, this Contempt Case(C) is

closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE nvj

2024:KER:72522

APPENDIX OF CON.CASE(C) 2273/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO. 6709/2024 DATED 22.02.2024

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE