Manoj T.G. vs Dr.Haarif Rasheed Ias
2021 Latest Caselaw 4228 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

    Con.Case(C).No.2110 OF 2020 IN WP(C). 22651/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 22651/2020(F) OF HIGH
                     COURT OF KERALA


PETITIONER/PETITIONER:

           MANOJ T.G., AGED 54 YEARS
           S/O.GOPALAKRISHNAN.T.P., KRISHNA GARDENS,
           SANKARANANDHASRAMAM ROAD, THIKKANARVATTOM
           DESOM, ERNAKULAM NORTH P.O., PIN-682 018,
           ERNAKULAM DISTRICT.

           BY ADV. SRI.SHOBY K.FRANCIS

RESPONDENT/1ST RESPONDENT IN WPC:

           DR.HAARIF RASHEED IAS, AGED ABOUT 30 YEARS
           (FATHERS NAME IS NO KNOWN TO THIS PETITIONER)
           SUB COLLECTOR/REVENUE DIVISIONAL OFFICER,
           FORT KOCHI P.O., COCHIN-682 001.


OTHER PRESENT:

           GP.G.RANJITA

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
FINALLY HEARD ON 04.02.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C).No.2110 OF 2020 IN
WP(C). 22651/2020

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                Contempt Case (C) No.2110 of 2020
                -----------------------------------------------


                                JUDGMENT

The learned Government Pleader submits that the

direction contained in the judgment has been complied with.

There is no representation for the petitioner.

In the light of the said submission, the Contempt of

Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE

ds 04.02.2021 Con.Case(C).No.2110 OF 2020 IN WP(C). 22651/2020

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APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A TRUE COPY OF THE APPLICATION DATED 26.08.2019 SUBMITTED TO THE RESPONDENT.

ANNEXURE B TRUE COPY OF THE COVERING LETTER DATED 10.11.2020 SENT BY THE PETITIONER TO THE RESPONDENT.

ANNEXURE C TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT CARD DATED 12.11.2020.