Kerala High Court
K.R. Sasidhara Kurup vs Gayathri Devi on 12 June, 2023
Author: Anu Sivaraman
Bench: Anu Sivaraman
Con.Case(C) No.772/2023 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
Monday, the 12th day of June 2023 / 22nd Jyaishta, 1945
CON.CASE(C) NO. 772 OF 2023(S) IN WP(C) 29623/2022
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. M/S. K.SASIKUMAR, S.ARAVIND & P.S.RAGHUKUMAR
RESPONDENT/1ST AND 2ND RESPONDENTS IN WP(C) NO. 29623/2022:
1. GAYATHRI DEVI, AGED 54 YEARS, DAUGHTER OF PADMANABHAN UNNI,
SECRETARY, TRAVANCORE DEVASWOM BOARD, NANTHANCODE,
THIRUVANANTHAPURAM - 695 003.
2. B.S. PRAKASH, DEVASWOM COMMISSIONER, TRAVANCORE DEVASWOM BOARD,
NANTHANCODE, THIRUVANANTHAPURAM - 695 003.
BY SRI.G.BIJU, STANDING COUNSEL
This Contempt of court case (civil) having come up for orders on
12.06.2023, the court on the same day passed the following:
ORDER
Admit. Petitioner to take out notice to the respondents by speed post.
In case the directions are not properly complied with, the respondents shall appear in person.
Post on 04/07/2023.
Sd/- ANU SIVARAMAN JUDGE 12-06-2023 /True Copy/ Assistant Registrar