Muhammmed Fasil T vs O.Hamsa
2021 Latest Caselaw 1367 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

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

     Con.Case(C).No.1114 OF 2020 IN WP(C). 1174/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 1174/2020(V) OF HIGH
                    COURT OF KERALA


PETITIONER:

              MUHAMMMED FASIL T, AGED 29 YEARS
              S/O UMMER, THENATH KARIMBANCHALIL HOUSE,
              PAYYANAD P.O., ERANAD TALUK, MANJERI,
              MALAPPURAM DISTRICT,PIN-676 122

              BY ADVS.
              SRI.R.RANJITH (MANJERI)
              SMT.T.U.ANUKRISHNA

RESPONDENT:

              O.HAMSA, DEPUTY COLLECTOR.L.R., COLLECTORATE,
              CIVIL STATION, MALAPPURAM-676 505


              S GOPINATHAN SR GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
FINALLY HEARD ON 13.01.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C).No.1114 OF 2020 IN WP(C). 1174/2020

                                 ..2..




                           JUDGMENT

Dated this the 13th day of January 2021

The learned Government Pleader submits that the

directions in the judgment dated 23.01.2020 in W.P.(C)

No. 1174/2020 have been complied with on 29.12.2020.

Recording the compliance, the contempt case is

closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR Con.Case(C).No.1114 OF 2020 IN WP(C). 1174/2020

..3..

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE-A1 THE CERTIFIED COPY OF THE JUDGMENT OF THE HONOURABLE HIGH COURT OF KERALA IN WPC NO 1174 OF 2020 DATED 23.01.2020