Shaffek vs K.Gopalakrishnan
2021 Latest Caselaw 14962 Ker

Con.Case(C) No.923/2021                       1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                 Thursday, the 15th day of July 2021 / 24th Ashadha, 1943
               CONTEMPT CASE(CIVIL) NO. 923 OF 2021(S) IN WP(C) 26041/2020

   PETITIONER/PETITIONER

           SHAFFEK,AGED 32,S/O MUHAMMED,CHULLIYIL HOUSE,KADALUNDI NAGARAM.P.O,
           TIRURANGADI,MALAPPURAM.

         BY ADV STALIN PETER DAVIS
   RESPONDENTS/RESPONDENTS

       1. K.GOPALAKRISHNAN,DISTRICT COLLECTOR/CHAIRMAN,REGIONAL TRANSPORT
          AUTHORITY,MALAPPURAM,COLLECTORATE, MALAPPURAM-676505.
       2. JOSHY.K,REGIONAL TRANSPORT OFFICER/SECRETARY,REGIONAL TRANSPORT
          OFFICE,CIVIL STATION, DOWN HILL,MALAPPURAM-676505.

          GOVERNMENT PLEADER FOR RESPONDENTS

        This Contempt of court case (civil) having come up for orders on
   15.07.2021, the court on the same day passed the following:
 Con.Case(C) No.923/2021                            2/2




                                RAJA VIJAYARAGHAVAN V, J.
                               -------------------------------------
                                  Con.(C) No.923 of 2021
                                               in
                                 W.P.(C) No.26041 of 2020
                              --------------------------------------
                            Dated this the 15th day of July, 2021


                                              ORDER

The learned Government Pleader, on instructions, submitted that the

directions in the judgment shall be complied with, at any rate, within a

period of two weeks.

Post after two weeks.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE NS

15-07-2021 /True Copy/ Assistant Registrar