A.Sanilkumar vs A.Sanilkumar
2021 Latest Caselaw 909 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                    THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

                                          &

                     THE HONOURABLE MR. JUSTICE GOPINATH P.

            MONDAY, THE 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942

                   Con.Case(C).No.1517 OF 2020 IN OP(KAT). 140/2020

 AGAINST THE ORDER DATED 25-06-2020 IN OP(KAT) 140/2020 OF HIGH COURT OF KERALA

PETITIONER/RESPONDENT:

                 A.SANILKUMAR
                 AGED 56 YEARS, S/O.GOVINDAN,
                 ADDITIONAL TAHSILDAR (RETD.),
                 TALUK OFFICE, THALASSERY, KANNUR DISTRICT-670 101.
                 (RESIDING AT SREE VIHAR P.O., CHAMPAD, KANNUR, KERALA-670 694).

                 BY ADVS.
                 SRI.T.T.MUHAMOOD
                 SRI.V.E.ABDUL GAFOOR
                 SRI.A.MOHAMMED SAVAD
                 SRI.C.Y.VINOD KUMAR

RESPONDENTS 1 TO 4/PETITIONERS:

       1         DR.A.JAYATHILAK. I.A.S.
                 SECRETARY TO GOVERNMENT, REVENUE DEPARTMENT,
                 GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

       2         SMT. C.A.LATHA,
                 THE LAND REVENUE COMMISSIONER, LAND REVENUE
                 COMMISSIONERATE, PUBLIC OFFICE BUILDING,
                 VIKAS BHAVAN, THIRUVANANTHAPURAM-695 033.

       3         T.V. SUBHASH I.A.S.
                 THE DISTRICT COLLECTOR,
                 COLLECTORATE, KANNUR-670 001.

       4         S.SUNIL RAJ IA AND AS,
                 THE DEPUTY ACCOUNTANT GENERAL (G & SSA),
                 KERALA BRANCH, THRISSUR-682 001.


OTHER PRESENT:

                 SRI. A.J. VARGHESE-SR. G.P.

       THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con. Case (C) No.1517/2020       -2-



                             JUDGMENT

DATED THIS THE 11th DAY OF JANUARY, 2021

Shaffique, J:

Learned counsel for the petitioner submitted that the

respondents had complied with the directions issued by this

court. The petitioner does not intend to proceed further in this

contempt of court case.

Accordingly the contempt of court case is closed.

(Sd/-) A.M. SHAFFIQUE, JUDGE.

(Sd/-) GOPINATH P., JUDGE.

AMG

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A TRUE COPY OF THE INTERIM ORDER DATED 25.06.2020 IN OP(KAT) NO.140/2020.

ANNEXURE B TRUE COPY OF LR.NO.FB(A11) 36429/2019 DATED 18.08.2020 ISSUED BY THE LAND REVENUE COMMISSIONER.