Jibin vs Harris Rasheed
2021 Latest Caselaw 18817 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  THURSDAY, THE 9TH DAY OF SEPTEMBER 2021 / 18TH BHADRA,
                             1943
               CON.CASE(C) NO. 802 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 28050/2020 OF HIGH
               COURT OF KERALA, ERNAKULAM
PETITIONER/WRIT PETITIONER:

         JIBIN
         AGED 35 YEARS
         S/O.KUNHAVARA, MAZHUVANCHERRY HOUSE,
         POIKKATTUSSERY, NEDUMBASSERY P.O., ERNAKULAM -
         683 111.

         BY ADV V.A.VINOD



RESPONDENT/2ND RESPONDENT IN THE WRIT PETITION:

         HARRIS RASHEED (AGE AND FATHER'S NAME NOT KNOWN
         TO THE PETITIONER)
         THE REVENUE DIVISIONAL OFFICER, K.B.JACOB ROAD,
         FORT KOCHI, ERNAKULAM - 682 001.

         BY GOVERNMENT PLEADER SMT. B. VINITHA




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 09.09.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 802 OF 2021

                                     ..2..




                Contempt Case (C) No.802 of 2021
                -----------------------------------------------


                                JUDGMENT

The learned counsel for the petitioner submits that

the direction contained in the judgment in W.P.(C) No.28050 of

2020 has been complied with. A memo to that effect has also

been filed by the counsel for the petitioner.

In the light of the submission made by the learned

counsel for the petitioner and the memo filed by him as

referred to above, the Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE

ds 09.09.2021 CON.CASE(C) NO. 802 OF 2021

..3..

APPENDIX OF CON.CASE(C) 802/2021

PETITIONER ANNEXURE

Appendix A1 CERTIFIED COPY OF THE JUDGMENT DATED 16/12/2020 IN W.P.(C) NO.28050/2020 OF THE HONBLE HIGH COURT OF KERALA.

Appendix A2 TRUE COPY OF THE COMMUNICATION OF THE ADVOCATE GENERAL OFFICE TO THE DISTRICT COLLECTOR DATED 14/01/2021.