T.Y. Alias vs Smt. Meera K. Ias
2024 Latest Caselaw 27284 Ker

Kerala High Court

T.Y. Alias vs Smt. Meera K. Ias on 11 September, 2024

Con.Case (C) No.2075 of 2024
           in
W.P.(C) No.37100 of 2023                 1

                                                            2024:KER:69095
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

   WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946

                       CON.CASE(C) NO. 2075 OF 2024

       AGAINST THE JUDGMENT DATED 10.11.2023 IN WP(C) NO.37100 OF

2023 OF HIGH COURT OF KERALA


PETITIONER/PETITIONER IN WPC:

             T.Y. ALIAS,AGED 53 YEARS
             S/O.YACOB,THEKKANATH HOUSE,
             VAPPALASSERRY P O, ANGAMALLY,
             PIN - 683572


             BY ADV MEREENA.J.JOSEPH


RESPONDENT/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, PIN - 682001



OTHER PRESENT:

             SRI. S.UNNIKRISHNAN, GP


      THIS   CONTEMPT    OF    COURT   CASE   (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 11.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case (C) No.2075 of 2024
           in
W.P.(C) No.37100 of 2023                            2

                                                                                 2024:KER:69095


                                  VIJU ABRAHAM, J.
                  .................................................................
                         Con.Case (C) No.2075 of 2024
                                                 in
                             W.P.(C) No.37100 of 2023
                  .................................................................
                 Dated this the 11th day of September, 2024


                                        JUDGMENT

When the matter was taken up for consideration the learned

Government Pleader upon instruction submits that the direction in the

judgment dated 10.11.2023 in W.P.(C) No.37100 of 2023 has been

complied with.

Recording the same the contempt of court case is closed.

Sd/-

VIJU ABRAHAM JUDGE

cks

in

2024:KER:69095 APPENDIX OF CON.CASE(C) 2075/2024

PETITIONER ANNEXURES

Annexure-1 CERTIFIED COPY OF THE JUDGMENT IN W.P. (C) NO 37100/2023 DATED 10/11/2023 OF THIS HON'BLE COURT

Annexure-II TRUE COPY OF THE ACKNOWLEDGEMENT CARD, DATED 16-11-2023