P.K.Said Muhammed vs Prem Krishnan
2021 Latest Caselaw 17436 Ker

CON.CASE(C) NO.779 OF 2021           1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   WEDNESDAY, THE 25TH DAY OF AUGUST 2021 / 3RD BHADRA, 1943
                     CON.CASE(C) NO. 779 OF 2021
  AGAINST THE JUDGMENT DATED 22.12.2020 IN WP(C) 28731/2020 OF
                        HIGH COURT OF KERALA
PETITIONER/PETITIONER IN W.P.(C):

             P.K.SAID MUHAMMED
             AGED 74 YEARS,
             S/O BAVA KHADER, PERUMAKUDIYIL HOUSE,
             ADIMALI P.O., IDUKKI, PIN-685561.


             BY ADVS.
             P.S.ABDUL KAREEM
             SRI.R.ABDUL AHAD


RESPONDENT/1ST RESPONDENT IN W.P.(C):

             PREM KRISHNAN,
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             THE SUB COLLECTOR/REVENUE DIVISIONAL OFFICER,
             DEVIKULAM, REVENUE DIVISIONAL OFFICE, DEVIKULAM P.O.,
             IDUKKI, PIN-685613.



             SRI. BIJOY CHANDRAN, SR. GP




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO.779 OF 2021               2




                              JUDGMENT

When this matter was taken up, Sri. Bijoy Chandran, the learned Senior

Government Pleader submitted that the directions in the judgment have been

complied with. A copy of the order dated 18.8.2021 passed by the 1st

respondent is also handed over.

In that view of the matter, nothing further survives and this Contempt

Case (C) is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

NS

APPENDIX OF CON.CASE(C) 779/2021

PETITIONER(S) ANNEXURES :

ANNEXURE A TRUE COPY OF THE POSTAL RECEIPT ISSUED FROM THE POST OFFICE, HIGH COURT S.O., DATED 11.01.2021.

ANNEXURE B TRUE COPY OF THE DELIVERY REPORT DOWNLOADED FROM THE WEBSITE OF THE POSTAL DEPARTMENT.

RESPONDENT(S) ANNEXURES : NIL