Lissypoulose vs Smt. Meera K. Ias
2024 Latest Caselaw 27116 Ker

Kerala High Court

Lissypoulose vs Smt. Meera K. Ias on 6 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

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               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. 1240 OF 2024

       AGAINST THE JUDGMENT DATED 04.03.2024 IN WP(C) NO.5213 OF 2024 OF

                           HIGH COURT OF KERALA


PETITIONER(S)/ PETITIONER IN WP(C):

            LISSYPOULOSE,
            AGED 67 YEARS
            W/O. LATE POULOSE, THELAPPILLIL HOUSE, PULIYANAM P.O.,
            ANGAMALLY, ERNAKULAM DISTRICT., PIN - 683 572.

            BY ADV MEREENA.J.JOSEPH


RESPONDENT(S)/ 4TH RESPONDENT IN WPC:

            SMT. MEERA K. IAS,
            AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS,THE
            REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL OFFICE,
            FORT KOCHI, ERNAKULAM DISTRICT., PIN - 682 001.

            BY ADV. MARY BEENA JOSEPH, SENIOR GOVERNMENT PLEADER.



      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.1240 of 2024    : 2 :

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                               JUDGMENT

It is submitted by the learned counsel for the

petitioner that the direction in Annexure -1 judgment has

been complied with.

Recording the said submission, the Contempt of

Court case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SRJ

2024:KER:68435

APPENDIX OF CON.CASE(C) 1240/2024

PETITIONER'S ANNEXURES

ANNEXURE-1 CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO 5213/2024 DATED 4/3/2024OF THIS HON'BLE COURT.

ANNEXURE -II TRUE COPY OF THE ACKNOWLEDGEMENT CARD, DATED 11-3-2024.