E.J. Kuriakose vs Radhakrishnan
2024 Latest Caselaw 28676 Ker

Kerala High Court

E.J. Kuriakose vs Radhakrishnan on 26 September, 2024

Con.Case(C) No.2343/2024                           1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
               Thursday, the 26th day of September 2024 / 4th Aswina, 1946
                CONTEMPT CASE(C) NO. 2343 OF 2024(S) IN WP(C) 23202/2022

   PETITIONER/PETITIONER:


           E.J. KURIAKOSE, AGED 79 YEARS, S/O LATE E.O. JOHN,
           ELAVINAMANNIL JOY BHAVAN, OMALLOOR P.O., MANJINIKKARA,
           PATHANAMTHITTA, PIN - 689 647.

        BY ADVS. M/S. JACOB P.ALEX, JOSEPH P.ALEX, MANU SANKAR P. & AMAL AMIR
        ALI

   RESPONDENTS/2ND         AND 3RD RESPONDENTS:


       1. RADHAKRISHNAN, REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL
          OFFICE, ADOOR, PIN - 691 523.
       2. SUDHEEP, TAHSILDAR (LR), KOZHENCHERRY TALUK, MINI CIVIL STATION,
          PATHANAMTHITTA, PIN - 689 645.

            BY GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   26.09.2024, the court on the same day passed the following:


                                              ORDER

The learned Government Pleader upon instructions submitted that the direction in the judgment has been complied with and seeks time to produce the copy of the order.

Post on 30/09/2024.

Sd/- VIJU ABRAHAM JUDGE

26-09-2024 /True Copy/ Assistant Registrar