Athira Aji vs Meera. K. Ias
2024 Latest Caselaw 28552 Ker

Kerala High Court

Athira Aji vs Meera. K. Ias on 25 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                        2024:KER:71430


                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

     WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946

                        CON.CASE(C) NO. 1617 OF 2024

       AGAINST THE JUDGMENT DATED 24.01.2024 IN WP(C) NO.2806 OF 2024 OF

                           HIGH COURT OF KERALA


PETITIONER:

              ATHIRA AJI
              AGED 22 YEARS
              D/O. AJI, NADUVELIL HOUSE, YORDHANAPURAM P.O., MATTOOR,
              ERNAKULAM, PIN - 683 574.

              BY ADVS.
                   FARHANA K.H.
                   MUHASIN K.M.




RESPONDENT:

              MEERA. K. IAS
              (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER), THE
              REVENUE DIVISIONAL OFFICER, FORT KOCHI REVENUE DIVISIONAL
              OFFICE, K B JACOB ROAD, FORT KOCHI, ERNAKULAM,
              PIN - 682 001.

              BY ADV. MARY BEENA JOSEPH, SENIOR GOVERNMENT PLEDER


      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION

ON 25.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case (C) No.1617 of 2024     : 2 :

                                                 2024:KER:71430




                               JUDGMENT

The learned Government Pleader has produced a

memo dated 03.09.2024 producing the copy of the order

No.218/2024 dated 03.09.2024 passed in compliance of

the direction in Annexure A1 judgment.

Recording the said memo, the Contempt of Court

Case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SRJ

2024:KER:71430

APPENDIX OF CON.CASE(C) 1617/2024

PETITIONER'S ANNEXURES

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO.

2806/2024 DATED 24.01.2024.