Jillet.K.T vs Dr.Rajan.N.Kobragade Ias
2024 Latest Caselaw 28025 Ker

Kerala High Court

Jillet.K.T vs Dr.Rajan.N.Kobragade Ias on 23 September, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                                   2024:KER:70562
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

     MONDAY, THE 23RD DAY OF SEPTEMBER 2024 / 1ST ASWINA, 1946

                        CON.CASE(C) NO. 2415 OF 2024

        AGAINST THE JUDGMENT DATED IN WP(C) NO.28405 OF 2024 OF HIGH

                               COURT OF KERALA

PETITIONERS:

    1        JILLET.K.T.
             AGED 50 YEARS
             S/O.THOMAS.K.S., KAVALAMKUZHY, GOTHURUTH, MOOTHAKUNNAM,
             ERNAKULAM, PIN - 683516.

    2        SUNIL.T.K.
             AGED 43 YEARS
             S/O.KUMARAN, THOTTUPURATHU HOUSE, SANTHIPURAM.P.O.,
             ALA, THRISSUR, PIN - 680668.


             BY ADVS.
             C.A.CHACKO
             C.M.CHARISMA
             BABU V.P.


RESPONDENT/1ST RESPONDENT:

             DR.RAJAN.N.KOBRAGADE IAS
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             SECRETARY TO GOVERNMENT, DEPARTMENT OF HEALTH AND
             FAMILY WELFARE, SECRETARIAT, THIRUVANANTHAPURAM,
             PIN - 696001.


             SMT. DEEPA NARAYANAN, SR. GP.


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING    COME   UP   FOR
ADMISSION ON 23.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                             2024:KER:70562
CON.CASE(C) NO. 2415 OF 2024         2



                                 JUDGMENT

The learned Government Pleader informs that this

Court's direction has been complied with.

The Contempt of Court Case is hence closed,

reserving the petitioners liberty to challenge the order, if so

advised.

Sd/-

V.G.ARUN JUDGE Sru