Joseph vs V R Krishna Teja
2024 Latest Caselaw 26780 Ker

Kerala High Court

Joseph vs V R Krishna Teja on 5 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                                   2024:KER:67368
                                         1
CON.CASE(C) NO. 1750 OF 2024



                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. 1750 OF 2024

     AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.32619 OF 2023 OF

HIGH COURT OF KERALA

PETITIONER/S:

             JOSEPH
             AGED 71 YEARS
             S/O KUNJUVAREED, THADIKARAN HOUSE, EDATHIRUTHY
             VILLAGE , THRISSUR DISTRICT., PIN - 680703


             BY ADV RAJESH CHAKYAT

RESPONDENT/S:

             V R KRISHNA TEJA
             AGE AND FATHER’S NAME NOT KNOWN TO THE
             PETITIONER, THE DISTRICT COLLECTOR, THRISSUR,
             COLLECTORATE, AYYANTHOLE, THRISSUR., PIN - 680003

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



     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING    COME   UP   FOR
ADMISSION ON 05.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                      2024:KER:67368
                                 2
CON.CASE(C) NO. 1750 OF 2024




                            JUDGMENT

It is submitted by the learned Government

Pleader on instructions that an order has been passed

pursuant to the directions in Annexure 1 Judgment on

19.08.2024. Recording the said submission, the

Contempt of Court Case is closed, however, without

prejudice to the right of the petitioner to challenge the

order, if aggrieved.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.

2024:KER:67368

CON.CASE(C) NO. 1750 OF 2024

APPENDIX OF CON.CASE(C) 1750/2024

PETITIONER ANNEXURES

Annexure 1 CERTIFIED COPY OF THE JUDGMENT DATED 05.10.2023 IN W.P.(C) NO.32619/2023 OF THIS HON'BLE COURT