Poulin John vs Meera K. Ias
2024 Latest Caselaw 27805 Ker

Kerala High Court

Poulin John vs Meera K. Ias on 13 September, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

 Contempt Case (C)No. 2266 of 2024

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                                              2024:KER:69981

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
       THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 13TH DAY OF SEPTEMBER 2024 / 22ND BHADRA, 1946
                  CON.CASE(C) NO. 2266 OF 2024
        AGAINST     THE    ORDER/JUDGMENT   DATED   IN   WP(C)
 NO.4208 OF 2024 OF HIGH COURT OF KERALA
 PETITIONER(S)/PETITIONER:

            POULIN JOHN
            AGED 79 YEARS
            W/O.JOHN BERCHMAN FRANCIS, MANNALY HOUSE,
            NEMMARA.P.O., PALAKKAD. REPRESENTED BY HER
            POWER OF ATTORNEY HOLDER, FRANCIS MANNALY,
            AGED 61 YEARS, S/O.JOHN BERCHMAN FRANCIS,
            MANNALY HOUSE, NEMMARA.P.O., PALAKKAD,
            PIN - 678508

            BY ADV. AVANEESH KOYIKKARA


 RESPONDENT(S)/3RD RESPONDENT:

            MEERA K. IAS
            (AGE AND FATHER'S NAME NOT KNOWN TO THE
            PETITIONER), REVENUE DIVISIONAL OFFICER,
            REVENUE DIVISIONAL OFFICE, FORT KOCHI, KB
            JACOB RD, FORT KOCHI POST, ERNAKULAM,
            PIN - 682001

            BY ADV.
            SRI.SANAL P. RAJ, GP


       THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME
 UP FOR ADMISSION ON 13.09.2024, THE COURT ON THE SAME
 DAY DELIVERED THE FOLLOWING:
 Contempt Case (C)No. 2266 of 2024

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                                                      2024:KER:69981



               P.V.KUNHIKRISHNAN, J.
              ------------------------------
        Contempt Case (C)No. 2266 of 2024
      ----------------------------------------------
     Dated this the 13th day of September, 2024


                            JUDGMENT

When this Contempt Case (C) came up for

consideration, the learned Government Pleader

submitted that the directions have already been

complied with and the Contempt case can be closed.

2. The counsel appearing for the petitioner

submitted that, he wants to challenge the order.

Therefore, this Contempt Case (C) is closed

granting liberty to the petitioner to challenge the order

in accordance with law.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM Contempt Case (C)No. 2266 of 2024

2024:KER:69981

APPENDIX OF CON.CASE(C) 2266/2024

PETITIONER ANNEXURES

ANNEXURE A1 A CERTIFIED COPY OF JUDGMENT IN W.P. (C) NO.4208/2024 DATED 02.02.2024 .

RESPONDENTS EXHIBITS : NIL //TRUE COPY// PA TO JUDGE