Jyothi C G vs Shibu P
2025 Latest Caselaw 1182 Ker

Kerala High Court

Jyothi C G vs Shibu P on 18 July, 2025

Author: C.S.Dias

Bench: C.S.Dias

                                                        2025:KER:53436
CON.CASE(C) NO. 1708 OF 2025

                                   1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

    FRIDAY, THE 18TH DAY OF JULY 2025 / 27TH ASHADHA, 1947

                     CON.CASE(C) NO. 1708 OF 2025

        AGAINST   THE   ORDER/JUDGMENT    DATED   15.12.2023   IN   WP(C)

NO.42128 OF 2023 OF HIGH COURT OF KERALA

PETITIONER:

            JYOTHI C G
            AGED 46 YEARS
            W/O. GIREESH, PALLATHERY VEEDU, MOOLAMKUDAM,
            MATTATHURKUNNU P.O, THRISSUR DISTRICT,PIN,
            PIN - 680684

            BY ADV SMT. ARYA ASHOKAN


RESPONDENTS:

    1       SHIBU P
            (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
            THE REVENUE DIVISIONAL OFFICER, IRINJALAKUDA REVENUE
            DIVISIONAL OFFICE, MINI CIVIL STATION, IRINJALAKUDA,
            THRISSUR DISTRICT, -, PIN - 680125

    2       MANOJ R
            (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
            DEPUTY COLLECTOR (LA), CIVIL STATION THRISSUR,
            AYYANTHOLE, THRISSUR DISTRICT, PIN - 680003

            SR.GP SMT. PREETHA K.K.



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.07.2025, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                     2025:KER:53436
CON.CASE(C) NO. 1708 OF 2025

                                  2




                            JUDGMENT

Dated this the 18th day of July, 2025

The contempt case is filed alleging non-compliance

of the directions in Annexure-A1 judgment.

2. The learned Senior Government Pleader submits

that, the directions in Annexure A1 judgment have been

complied with on 18.05.2025, by rejecting the petitioner's

Form 5 application.

Recording the above submission and reserving the

right of the petitioner to workout her remedies in

accordance with law, the contempt case is closed.

Sd/-

C.S.DIAS, JUDGE

rmm18/7/2025 2025:KER:53436 CON.CASE(C) NO. 1708 OF 2025

APPENDIX OF CON.CASE(C) 1708/2025

PETITIONER ANNEXURES

Annexure1 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO. 42128 OF 2023 DATED 15.12.2023 Annexure-A2 TRUE COPY OF THE G.O. (P) NO. 140/2024/RD DATED 27.06.2024, AUTHORIZING THE 2ND RESPONDENT AS THE COMPETENT AUTHORITY