Citation : 2022 Latest Caselaw 9944 Ker
Judgement Date : 31 August, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
WEDNESDAY, THE 31ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944
CON.CASE(C) NO. 1144 OF 2022
AGAINST THE ORDER/JUDGMENT WP(C) 17112/2021 OF HIGH COURT OF
KERALA
PETITIONER/S/PETITIONER IN W.P.(C):
ALIYAS JOSE
AGED 32 YEARS
ALIYAS JOSE, AGED 32, S/O JOSE, MADATHIKKUNNATHU HOUSE,
ONAKKOOR.P.O,PAMPAKUDA, MUVATTUPUZHA, ERNAKULAM, PIN -
686667
BY ADVS.
K.S.SAJEEV KUMAR
SUKESAN P.S.
RESPONDENT/S/RESPONDENT NO.3 IN W.P.(C):
JAFAR MALIK, THE DISTRICT COLLECTOR
SRI.JAFAR MALIK, AGED 32, FATHER'S NAME NOT KNOWN,
DISTRICT COLLECTOR, COLLECTORATE,
CIVIL STATION, KAKKANAD,
ERNAKULAM - 682030., PIN - 682030
BY ADV GOVERNMENT PLEADER
OTHER PRESENT:
GP RAJEEV JYOTHISH GEORGE
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 31.08.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
CON.CASE(C) NO. 1144 OF 2022
2
JUDGMENT
Dated this the 31st day of August, 2022
It is informed that, in term of the direction in
Annexure A1, an order issued by the respondent on
20.08.2022 and the petitioner joined duty.
In view of this welcome development, the Contempt of
Court case is closed.
Sd/-
V.G.ARUN JUDGE RK CON.CASE(C) NO. 1144 OF 2022
APPENDIX OF CON.CASE(C) 1144/2022
PETITIONER ANNEXURES Annexure1 COPY OF THE INTERIM ORDER DATED 27.08.2021 Annexure2 CERTIFIED COPY OF THE ORDER DATED 31.03.2022 IN WP(C).NO.17112/2021 ON THE FILE OF THE HON'BLE HIGHT COURT OF KERALA Annexure3 A TRUE COPY OF THE COVERING LETTER DATED 2.04.2022 SUBMITTED BY THE PETITIONER TO THE RESPONDENT Annexure4 A TRUE COPY OF THE LAWYER NOTICE DATED 17.05.2022 ISSUED BY THE PETITIONER TO THE RESPONDENT.
Annexure5 A TRUE COPY OF THE POSTAL RECEIPT DATED 17.05.2022 ISSUED BY THE POSTAL DEPARTMENT EVIDENCING ISSUANCE OF NOTICE BY THE RESPONDENT. Annexure6 A TRUE COPY OF THE ACKNOWLEDGMENT CARD DATED 18.05.2022 ISSUED BY THE POSTAL DEPARTMENT EVIDENCING RECEIPT OF NOTICE BY THE RESPONDENT
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