R.Muraleedharan Nair vs B.Sajeevkumar
2024 Latest Caselaw 26747 Ker

Kerala High Court

R.Muraleedharan Nair vs B.Sajeevkumar on 5 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                          2024:KER:67511



               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

      THURSDAY, THE 5TH DAY OF SEPTEMBER 2024 / 14TH BHADRA, 1946

                        CON.CASE(C) NO. 982 OF 2010

 AGAINST THE JUDGMENT DATED 19.05.2010 IN WPC NO.23882 OF 2007 OF HIGH

                             COURT OF KERALA

PETITIONER/PETITIONER IN W.P.(C):



            R.MURALEEDHARAN NAIR
            S/O.RAMAN PILLAI, AGED 63 YEARS,
            EDATTU HOUSE, POONJAR P.O.,
            KOTTAYAM DISTRICT, (FORESTER RETD.),
            PONMUDI SECTION, IDUKKI DISTRICT.

            BY ADVS.
                 SRI.P.K.SURESH KUMAR
                 SMT.N.N.PRASEEDA



RESPONDENT/2ND RESPONDENT IN W.P.(C):

            B.SAJEEVKUMAR
            FATHER'S NAME AND AGE NOT KNOWN TO THIS PETITIONER),
            DIVISIONAL FOREST OFFICER, DIVISIONAL FOREST OFFICE,
            FLYING SQUAD DIVISION, IDUKKI-685 603.

            BY ADV
                 V.K. SUNIL, SENIOR GOVERNMENT PLEADER

       THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD ON
05.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case (C) No.982 of 2010     : 2 :

                                                2024:KER:67511



                              JUDGMENT

This contempt of court case is of the year 2010. By

efflux of time, nothing survives to be considered in this

contempt of court case and accordingly, it is closed with

liberty to the petitioner to move for re-hearing, if

required.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SRJ

2024:KER:67511

APPENDIX OF CON.CASE (C) 982/2010

PETITIONER'S ANNEXURES

ANNEXURE A1 CERTIFIED COPY OF JUDGMENT DATED 19.05.2010, IN WP(C) No.23882 OF 2007 PASSED BY THIS HON'BLE COURT.

ANNEXURE A2 TRUE COPY OF LETTER DATED 31.05.2010 FROM THE PETITION TO THE ACCOUNTANT GENERAL, KERALA, THIRUVANANTHAPURAM.

ANNEXURE A3 TRUE COPY OF LETTER DATED 13.07.2010 ISSUED BY THE RESPONDENT TO SUB TREASURY OFFICER, ERATTUPETTA.