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Kerala High Court

Joe Antony vs Anu R.S on 18 October, 2019

Author: Anu Sivaraman

Bench: Anu Sivaraman

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     FRIDAY, THE 18TH DAY OF OCTOBER 2019 / 26TH ASWINA, 1941

          Con.Case(C).No.1215 OF 2019 IN WP(C). 1729/2019

AGAINST THE ORDER/JUDGMENT IN WP(C) 1729/2019(M) OF HIGH COURT OF
                             KERALA


PETITIONER:

               JOE ANTONY
               AGED 54 YEARS
               S/O. C.K. ANTONY, CHETTUPUZHA HOUSE, MARKET ROAD,
               ERNAKULAM, KOCHI-18.

               BY ADVS.
               SRI.R.SANJITH
               SMT.C.S.SINDHU KRISHNAH

RESPONDENTS:

      1        ANU R.S.
               AGE AND FAHTER'S NAME NOT KNOWN TO THE PETITIONER,
               SECRETARY, CORPORATION OF COCHIN, ERNAKULAM, KERALA
               PIN-682 011.

      2        RAJESH S.D,
               AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
               PUBLIC INFORMATION OFFICER, THE CORPORATION OF
               COCHIN, ERNAKULAM-682 011

               R1 BY ADV. SRI.RAAJESH S.SUBRAHMANIAN

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 18.10.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.1215 OF 2019 IN WP(C). 1729/2019

                                     2



                              JUDGMENT

Dated this the 18th day of October 2019 The learned counsel appearing on either side submit that copy of the orders passed in pursuance to the judgment have been served on the petitioner. An affidavit is also placed on record by the respondent.

In the above view of the matter I am of the opinion that this Court could not be justified in proceeding further with the Contempt of Court case. This Contempt of Court case is accordingly closed.

Sd/-


                                              ANU SIVARAMAN

Nsd                                                JUDGE
//true copy//
PA to Judge

Con.Case(C).No.1215 OF 2019 IN WP(C). 1729/2019 3 APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGEMENT DATED 30.01.2019 IN W.P.(C) NO. 1729/2019.
ANNEXURE A2 TRUE COPY OF THE FORWARDING LETTER DATED 13.02.2019.
ANNEXURE A2(A) TRUE COPY OF THE COUNTER RECEIPT DATED 15.02.2019 BEARING REF. NO. PIO/004525/19 ISSUED BY THE OFFICE OF THE RESPONDENTS.
ANNEXURE A3 TRUE COPY OF THE CONTEMPT NOTICE DATED 01.04.2019.

ANNEXURE A3(A) TRUE COPY OF THE POSTAL RECEIPTS. ANNEXURE A3(B) TRUE COPY OF THE TRACK CONSIGNMENT DETAILS AVAILABLE IN THE WEBSITE WWW. INDIAPOST. GOV. IN.

ANNEXURE A4 TRUE COPY OF THE SUPPOSED HEARING NOTICE ISSUED BY THE ASSISTANT EXECUTIVE ENGINEER (TOWN PLANNING) BEARING NO. ISO/MOPI 1667/19 DATED 30.03.2019 AND ITS POSTAL COVER.

ANNEXURE A5 TRUE COPY OF THE NOTICE DATED 6.4.19. ANNEXURE A5(A) TRUE COPY OF THE ACKNOWLEDGEMENT CARD. ANNEXURE A6 TRUE COPY OF THE COUNTER RECEIPTS ISSUED BY THE OFFICE OF THE RESPONDENTS' BEARING NOS. 77013 AND 79925 DATED 06.04.2019.