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Adv. Abdul Jaleel vs Anupam Misra I.A.S
2021 Latest Caselaw 1293 Ker

Citation : 2021 Latest Caselaw 1293 Ker
Judgement Date : 13 January, 2021

Kerala High Court
Adv. Abdul Jaleel vs Anupam Misra I.A.S on 13 January, 2021
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

         Con.Case(C).No.1267 OF 2020 IN WP(C). 25198/2019

   AGAINST THE JUDGMENT IN WP(C) 25198/2019(Y) dated 23.09.2019



PETITIONER:

              ADV. ABDUL JALEEL, AGED 43 YEARS
              S/O. ABOOBACKER, NAZEEM SADANAM,
              KEETODIYIL HOUSE, THRICHATTUKULAM P. O.,
              CHERTHALA, ALAPPUZHA DISTRICT, PIN - 688 526.

              BY ADV. SRI.VINUCHAND


RESPONDENT/1ST RESPONDENT:

              ANUPAM MISRA I.A.S
              AGE AND FATHER'S NAME ARE NOT KNOWN TO THE
              PETITIONER, REVENUE DIVISIONAL OFFICER,
              ALAPPUZHA, PIN - 689 335.


              SRI. MATHEW GEORGE VADAKKEL - SR.GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 COC 1267/20
                              2




                          JUDGMENT

This COC is closed reserving liberty to

the petitioner to approach this Court with a

request for review of the judgment in question.

Sd/-

                                  DEVAN RAMACHANDRAN
       RR                               JUDGE
 COC 1267/20




                            APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF JUDGMENT PASSED BY THIS HONOURABLE COURT DATED 23.09.2019 IN W.P.(C) NO.25198/2019.

ANNEXURE A2 THE TRUE COPY OF THE COVERING LETTER DATED 31.10.2019 ISSUED BY THE PETITIONER TO THE RESPONDENT.

ANNEXURE A3 THE TRUE COPY OF PROPER APPLICATION SUBMITTED BY THE PETITIONER DATED 31.10.2019.

ANNEXURE A4 THE TRUE COPY OF THE POSTAL RECEIPT DATED 1.11.2019 EVIDENCING THE DESPATCH OF ANNEXURE A2 AND A3 THROUGH REGISTERED POST TO THE RESPONDENT.

ANNEXURE A5 THE TRUE COPY OF THE CONTEMPT OF COURT NOTICE TO THE RESPONDENT DATED 12.02.2020 ISSUED BY THE PETITIONER.

ANNEXURE A6 THE TRUE COPY OF THE POSTAL RECEIPT DATED 13.02.2020 EVIDENCING THE DESPATCH OF ANNEXURE A5.

ANNEXURE A7 THE TRUE COPY OF THE REPORT SUBMITTED BY THE VILLAGE OFFICER, PANAVALLY VILLAGE DATED 14.07.2020.

ANNEXURE A8 THE TRUE COPY OF THE ORDER DATED 27.07.2020 PASSED BY THE RESPONDENT BEARING NO.J-6447/19.

 
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