Irshad Karadan vs K.Gopalakrishnan Ias
2021 Latest Caselaw 16831 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
              THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
    WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
                        CON.CASE(C) NO. 812 OF 2021
  AGAINST THE ORDER/JUDGMENT IN WP(C) 15990/2020 OF HIGH COURT OF
                             KERALA, ERNAKULAM
PETITIONER/1st WRIT PETITIONER:

             IRSHAD KARADAN
             AGED 29 YEARS
             S/O. MUHAMMED, KARADAN HOUSE, ADVOCATE, ROOM NO.12,
             MALABAR BUILDING, NILAMBUR, MALAPPURAM DISTRICT,
             PIN-679329.

             BY ADVS.


             P.SAMSUDIN
             M.ANUROOP



RESPONDENT/2ND RESPONDENT:

             SRI.K.GOPALAKRISHNAN IAS
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             THE DISTRICT COLLECTOR, MALAPPURAM,
             CIVIL STATION-676505, MALAPPURAM DISTRICT.

             BY ADV.


             SRI.SAIGI JACOB PALATTY, SR.GOVT.PLEADER




     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 11.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 812 OF 2021

                                   2

                     ALEXANDER THOMAS, J.
                     =====================
                      Cont.Case(C) No.812 of 2021
                [arising out of the judgment 20.08.2020
                       in WP(C) No.15990 of 2020]
                  =====================
               Dated this the 11th day of August, 2021


                              JUDGMENT

Today when the matter has been taken up for consideration, the

learned Senior Government Pleader would submit on the basis of

instructions that now the respondent District Collector has passed

order dismissing Ext.P2 appeal and that hence the directions issued by

this Court in Annexure A1 judgment has been complied with.

2. It is made clear that in case the petitioner has any legally

justiciable grievances thereto, it is for him liberty accorded to him to

workout his remedies in the manner known to law.

With the said liberty, the above Contempt of Court Case will

stand disposed of.

Sd/-

ALEXANDER THOMAS JUDGE SCS CON.CASE(C) NO. 812 OF 2021

APPENDIX OF CON.CASE(C) 812/2021

PETITIONER ANNEXURE

ANNEXURE A1 CERTIFIED COPY OF JUDGMENT DATED 20.8.2020 IN WP(C) 15990 OF 2020.