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Joseph Joseph vs Nivedhetha P.Haran
2024 Latest Caselaw 26998 Ker

Citation : 2024 Latest Caselaw 26998 Ker
Judgement Date : 6 September, 2024

Kerala High Court

Joseph Joseph vs Nivedhetha P.Haran on 6 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                            2024:KER:68220



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

          FRIDAY, THE 6TH DAY OF SEPTEMBER 2024 / 15TH BHADRA, 1946

                         CON.CASE(C) NO. 1322 OF 2010

         AGAINST THE ORDER DATED 19.02.2010 IN WPC NO.8618 OF 2004 OF HIGH

COURT OF KERALA


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

              JOSEPH JOSEPH
              AGED 65 YEARS
              SON OF JOSEPH
              KODIKULAM HOUSE, MAMMATTIKANAM POST,
              RAJAKKADU, VILLAGE, IDUKKI DISTRICT.

              BY ADV SRI.P.KURUVILLA JACOB


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

     1        NIVEDHETHA P.HARAN
              FATHER'S NAME IS NOT KNOWN TO PETITIONER) PRINCIPAL
              SECRETARY TO THE REVENUE DEPARTMENT, GOVERNMENT,
              SECRETARIAT,
              THIRUVANANTHAPURAM - 695 001.
     2        ASHOK KUMAR SINGH
              AGED ABOUT 45 YEARS
              (WHOSE FATHER'S NAME IS NOT KNOWN TO PETITIONER), THE
              DISTRICT COLLECTOR, IDUKKI DISTRICT,
              PAINAVU POST, IDUKKI-685 584.

              BY ADV. SUNIL V.K - SR. GP


         THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION

ON 06.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case (C) No.1322 of 2010      : 2 :

                                                  2024:KER:68220



                               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:68220

APPENDIX OF CON.CASE (C) No.1322 of 2010

PETITIONER'S EXHIBITS:-

ANNEXURE A1 TRUE COPY OF LETTER DATED 24.12.1992 OF THE TAHSILDAR, DEVIKULAM COMMUNICATED TO 2ND RESPONDENT.

ANNEXURE A2 TRUE COPY OF LETTER DATED 08.12.2003 OF THE RDO AT DEVIKULAM COMMUNICATED TO 2ND RESPONDENT.

ANNEXURE A3 TRUE COPY OF LETTER DATED 06.01.2007 OF THE ADDITIONAL TAHSILDAR, UDUMBACHOLA COMMUNICATED TO 2ND RESPONDENT.

ANNEXURE A4 TRUE COPY OF PETITIONER'S LETTER DATED 18.09.2010 SENT TO THE RESPONDENTS ON 22.09.2010 BY SPEED POST.

ANNEXURE A4(A) TRUE PHOTOSTAT COPY OF THE POSTAL RECEIPT FOR SENDING ANNEXURE - A4 TO 1ST RESPONDENT.

ANNEXURE A4(B) TRUE PHOTOSTAT COPY OF THE POSTAL RECEIPT FOR SENDING ANNEXURE - A4 TO 2ND RESPONDENT.

RESPONDENTS EXHIBITS: NIL.

 
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