KRISHNANKUTTY Vs. VIJAYA SENAN

JUDGEMENT

(1.) BY Annexure-A1 judgment dated 16th August, 2011, request of the petitioner for mutation of the property was ordered to be considered. It is complaining of non-compliance of the aforesaid direction, the contempt petition is filed.

(2.) INSTRUCTIONS have been obtained by the Government Pleader and it is submitted before this court that by order dated 13.9.2011, orders have been passed on the application made by the petitioner for mutation and that mutation has been effected in the name of the petitioner. It is also stated that the same has been communicated to the petitioner on 24.9.2011. Submission is recorded an the Contempt Petition is closed.