Kerala High Court
K.R. Sasidhara Kurup vs Gayathri Devi on 21 December, 2023
Author: Anu Sivaraman
Bench: Anu Sivaraman
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
THURSDAY, THE 21ST DAY OF DECEMBER 2023/30TH AGRAHAYANA, 1945
CON.CASE(C) NO.772 OF 2023
JUDGMENT IN WP(C) 29623/2022 OF HIGH COURT OF KERALA
DATED 17.11.2022
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PETITIONER/WRIT PETITIONER :-
K.R.SASIDHARA KURUP,
SREEKRISHNA VILASAM, MANTHUKA PO, KULANADA,
PATHANAMTHITTA DISTRICT - 689 503.
(RETIRED WATCHER, ELAVUMTHITTA DEVASWOM
TRAVANCORE DEVASWOM BOARD, ARANMULA GROUP)
BY ADVS.
K.SASIKUMAR
S.ARAVIND
P.S.RAGHUKUMAR
RESPONDENT/1ST AND 2ND RESPONDENTS :-
1 GAYATHRI DEVI, AGED 54 YEARS
DAUGHTER OF PADMANABHAN UNNI, SECRETARY,
TRAVANCORE DEVASWOM BOARD, NANTHANCODE,
THIRUVANANTHAPURAM - 695 003.
2 B.S.PRAKASH
AGE AND FATHER'S NAME NOT KNOW THE PETITIONER
DEVASWOM COMMISSIONER, TRAVANCORE DEVASWOM BOARD,
NANTHANCODE, THIRUVANANTHAPURAM - 695 003.
BY ADV SRI.G.BIJU
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 21.12.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
CON.CASE(C) NO.772 OF 2023
-: 2 :-
JUDGMENT
Dated this the 21st day of December, 2023 It is submitted by the learned counsel appearing on either side that the directions contained in the judgment stand complied with. The Contempt of Court Case is, accordingly, closed.
Sd/-
ANU SIVARAMAN JUDGE Jvt/21.12.2023 CON.CASE(C) NO.772 OF 2023 -: 3 :- APPENDIX OF CON.CASE(C) 772/2023 PETITIONER ANNEXURES :-
Annexure A1 A CERTIFIED COPY OF THE JUDGMENT DATED 17-11- 2022 IN WP-C NO. 29623/2022 PASSED BY THIS HON'BLE COURT Annexure A2 A TRUE COPY OF THE LETTER DATED 04-02-2023 FORWARDED FROM THE OFFICE OF THE DEVASWOM COMMISSIONER TO THE PETITIONER Annexure A3 A TRUE COPY OF THE LEGAL NOTICE DATED 15-02- 2023 ISSUED TO THE RESPONDENT RESPONDENT ANNEXURES :-
Annexure R2(a) TRUE COPY OF ORDER NO. ROC 12528/21/MIS-1 DATED 05-11-2022 Annexure R2(b) TRUE COPY OF ORDER ROC NO. 10947/22/MIS.1(I) DATED 25.01.2023