Kerala High Court
Petitioner In The W.P.(C)No.37134 Of 2 vs Respondent No.2 In W.P(C) No.37134 Of 2 on 14 December, 2010
Author: Antony Dominic
Bench: Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT :
THE HONOURABLE MR. JUSTICE ANTONY DOMINIC
WEDNESDAY, THE 17TH AUGUST 2011 / 26TH SRAVANA 1933
Con.Case(C).No. 617 of 2011(S)
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AGAINST THE JUDGEMENT/ORDER IN WPC.37134/2010 Dated 14/12/2010
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PETITIONER(S): PETITIONER IN THE W.P.(C)NO.37134 OF 2010
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V.RAMAKRISHNA KAMATH,S/O.R.VIJAYAKUMAR
KAMATH,AGED 20 YEARS,35/2700,SIVALAYAM ROAD,
KARNAKODAM,THAMMANAM.P.O,ERNAKULAM-682032,KERALA.
BY ADV. SMT.R.RANJINI
RESPONDENT(S): RESPONDENT NO.2 IN W.P(C) NO.37134 OF 2010
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JAIPRAKASH CHATURVEDI,S/O.NOT KNOWN TO
THE PETITIONER,AGED NO KNOWN TO THE PETITIONER,
ASSSITANT SECRETARY,THE CENTRAL BOARD OF SECONDARY
EDUCATION,REGIONAL OFFICE,1630-A,J BLOCK,
ANNA NAGAR(WEST)CHENNAI-40.
ADDL.R2. AJITH PATIL, S/O. NOT KNOWN AGED NOT KNOWN,
THE SECRETARY, CORPORATION OF KOCHI,
PARK AVENUE ROAD, ERNAKULAM,
KOCHI 682011.
ADDL.R3. MANJUSHA VARGHEESE, W/O VARGHESE, AGED NOT KNOWN,
THE HEALTH OFFICER/REGISTRAR OFBRITHS AND DEATHS,
CORPORATION OF KOCHI, PARK AVENUE ROAD,
ERNAKULAM, KOCHI 682011.
(ADDL.R2 AND R3 ARE IMPLEADED AS PER ORDER IN IA NO.390/11 DATED 11/7/11)
ADV. SRI.DEVAN RAMACHANDRAN FOR R1
SRI.S.NIKHIL SANKAR
SRI.K.SANTHOSH KUMAR (KALIYANAM)
SRI.BABU KARUKAPADATH,SC,COCHIN CORPN. FOR R2,3
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 17/08/2011, THE COURT ON THE SAME DAY DELIVERED THEFOLLOWING:
COC NO.617/11
APPENDIX
PETITIONER'S EXHIBITS
ANNEXURE A1: THE PHOTOCOPY of JUDGMENT DATED 14.12.2010 IN PW
NO.37134/2010.
ANNEXURE A2: THE PHOTOCOPY OF APPLICATION SUBMITTED BEFORE
THE SCHOOL BY THE PETITIONER.
ANNEXURE A3: THE PHOTOCOPY OF THE COMMUNICATION DATED
21.2.2011.
ANNEXURE A4: THE PHOTOCOPY OF REMINDER DATED 27.5.2011.
//TRUE COPY//
P.A. TO JUDGE
Rp
ANTONY DOMINIC, J.
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Cont.Case (C) NO. 617 OF 2011
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Dated this the 17th day of August, 2011
J U D G M E N T
It is submitted that the judgment has been complied with. Recording the above submission, the contempt petition is closed.
ANTONY DOMINIC, JUDGE Rp WPC No. :2 : ANTONY DOMINIC, J.
================ Cont.Case (C) NO. 617 OF 2011 ===================== Dated this the 22nd day of July, 2011 O R D E R From the statement filed by additional respondents 2 and 3, it is seen that by letter dated 15/7/2011, they have reported that the particulars entered in the birth certificate produced by the petitioner herein tally with the birth register maintained in the Corporation of Kochi. The letter reads as under:-
"With reference to the above, I am inform you that on verification of the Birth Register for the year 1990, it is seen that particulars entered in the birth certificate copy received from your office tally with the original birth register kept in our office".
2. Now that such a report is made by the aforesaid respondents, it is for the respondent herein to take appropriate action in the matter. This the respondent shall do within two weeks of production of a copy of this order. Petitioner to produce a copy of this order along with a copy of the statement filed by respondents 2 and 3 before the respondent for compliance.
Post after two weeks.
WPC No. :3 : ANTONY DOMINIC, JUDGE Rp