Ambika vs Sri. N S K Umesh Ias
2024 Latest Caselaw 27521 Ker

Kerala High Court

Ambika vs Sri. N S K Umesh Ias on 11 September, 2024

Con.Case(C) No.1948/2024                          1/1

                           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
                 CONTEMPT CASE(C) NO. 1948 OF 2024(S) IN WP(C) 13730/2024

      PETITIONERS/PETITIONERS IN WPC:


          1. AMBIKA, AGED 56 YEARS, W/O. SUDARSANAN, PANIKKASSERRY HOUSE,
             VATTAPPARAMBU P.O., ANGAMALY, ERNAKULAM DISTRICT, PIN - 683 579.
          2. JOSEPH, AGED 79 YEARS, S/O. DEVASSY, KACHAPPILLY HOUSE,
             CHAMPANNOOR SOUTH, ANGAMALLY SOUTH P O., ERNAKULAM DISTRICT, PIN -
             683 573.
          3. P V SUNNY, AGED 65 YEARS, S/O. VARGHESE, PARASSERRY HOUSE,
             ANGAMALY P O., ERNAKULAM DISTRICT, PIN - 683 572.

            BY ADVOCATE SMT.MEREENA.J.JOSEPH

      RESPONDENT/3RD RESPONDENT IN WPC:


                SRI. N S K UMESH IAS, DISTRICT COLLECTOR, ERNAKULAM,

                CIVIL STATION, KAKKANAD, ERNAKULAM, PIN - 682 030.

                BY GOVERNMENT PLEADER

        This Contempt of court case (civil) having come up for orders on
   11.09.2024, the court on the same day passed the following:

                                             ORDER

Learned counsel for the petitioner submits that as regard 1st petitioner the directions in the judgment has been complied with and as regard petitioners 2 and 3 hearing is over and awaiting orders.

Post on 14/10/2024 for reporting compliance.

Sd/- VIJU ABRAHAM JUDGE

11-09-2024 /True Copy/ Assistant Registrar