Rasheed K vs K.Gopalakrishnan
2021 Latest Caselaw 5759 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

    WEDNESDAY, THE 17TH DAY OF FEBRUARY 2021 / 28TH MAGHA,1942

           Con.Case(C).No.254 OF 2021 IN WP(C).23348/2020

 AGAINST THE JUDGMENT DATED 18.11.2020 IN WP(C) 23348/2020(P) OF
                      HIGH COURT OF KERALA



PETITIONER/PETITIONER:


             RASHEED K.,
             AGED 44 YEARS,
             S/O. AHAMMEDKUTTY, KUZHIKKANDATHIL HOUSE,
             MUNDUMUZHI P.O., VAZHAKKAD, MALAPPURAM.

             BY ADV. SRI.K.V.GOPINATHAN NAIR


RESPONDENTS/RESPONDENTS:



      1      K.GOPALAKRISHNAN,
             AGED 40 YEARS,
             FATHER'S NAME NOT KNOWN TO THE PETITIONER, CHAIRMAN,
             REGIONAL TRANSPORT AUTHORITY, CIVIL STATION ROAD,
             UPHILL, MALAPPURAM-676 505.

      2      SASIKUMAR A.K.,
             AGED 53 YEARS,
             FATHER'S NAME NOT KNOWN TO THE PETITIONER, DEPUTY
             TRANSPORT COMMISSIONER, MEMBER, REGIONAL TRANSPORT
             AUTHORITY, CIVIL STATION ROAD, UPHILL,
             MALAPPURAM-676 505.

      3      ABDUL KARIM U.,
             AGED 42 YEARS,
             FATHER'S NAME NOT KNOWN TO THE PETITIONER, DISTRICT
             POLICE CHIEF (RURAL), MEMBER, REGIONAL TRANSPORT
             AUTHORITY, CIVIL STATION ROAD, UP HILL,
             MALAPPURAM-676 505.
 Con.Case(C).No.254 OF 2021

IN WP(C). 23348/2020         2

      4      ANANTHAKRISHNAN G.,
             AGED 52 YEARS,
             FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             SECRETARY, REGIONAL TRANSPORT AUTHORITY, CIVIL
             STATION ROAD, UPHILL, MALAPPURAM-676 505.



             SMT MABLE C KURIAN, GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 17.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.254 OF 2021

IN WP(C). 23348/2020              3




                             JUDGMENT

When this contempt case was taken up, Smt. Chitra G., the learned

counsel appearing for the petitioner, submitted that the directions in

judgment dated 18.11.2020 have been complied with and the petitioner

has no further grievance.

The said submission is recorded and this Contempt Case (C) is

closed.

SD/-

RAJA VIJAYARAGHAVAN V

JUDGE NS Con.Case(C).No.254 OF 2021

APPENDIX PETITIONER'S/S ANNEXURE:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WPC NO.23348 OF 2020 DATED 18.11.2020.

RESPONDENT'S/S ANNEXURE:

NIL

//TRUE COPY// P.A.TO JUDGE