Abdul Saleem vs A.P.Kiran
2021 Latest Caselaw 17430 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
WEDNESDAY, THE 25TH DAY OF AUGUST 2021 / 3RD BHADRA, 1943
                CON.CASE(C) NO. 775 OF 2021
        AGAINST THE JUDGMENT IN WP(C) 26264/2020 OF
                   HIGH COURT OF KERALA
PETITIONERS/WRIT PETITIONERS   :

    1     ABDUL SALEEM,
          AGED 33 YEARS, S/O.MUHAMMED,
          KADUKKAPILLIL HOUSE, PAIMATTOM,
          KUTTAMANGALAM - 686 692.
    2     SHEEBA,
          W/O.ABDUL SALEEM,
          KADUKKAPILLIL HOUSE,
          PAIMATTOM, KUTTAMANGALAM - 686 692.
          BY ADV N.KRISHNA RAJA MAULI

RESPONDENT/2ND RESPONDENT IN THE WRIT PETITION   :

          A.P.KIRAN,
          THE REVENUE DIVISIONAL OFFICER,
          RDO OFFICE, MUVATTUPUZHA,
          ERNAKULAM - 686 661.


          BY SMT.PRINCY XAVIER, GOVERNMENT PLEADER

    THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 25.08.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.14269 of 2021        2




              Contempt Case(C)No.775 of 2021
             -----------------------------------------------

                           JUDGMENT

The learned counsel for the petitioners submits that

the directions contained in the judgment have been complied

with. In the light of the submission made by the learned

counsel for the petitioners, this Contempt of Court Case is

closed.

Sd/-

P.B.SURESH KUMAR, JUDGE rkj

APPENDIX OF CON.CASE(C) 775/2021

PETITIONER ANNEXURE ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 27/11/2020 IN W.P.(C) NO.26264/2020 OF THE HON'BLE HIGH COURT OF KERALA. ANNEXURE A2 TRUE COPY OF THE COMMUNICATION OF THE ADVOCATE GENERAL OFFICE TO THE DISTRICT COLLECTOR DATED 18/12/2020.