Muhammed Shafeeq Ahmed Ansarri vs Vishnu Raj Ias
2022 Latest Caselaw 12272 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
  THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944
                  CON.CASE(C) NO. 407 OF 2022
 AGAINST THE JUDGMENT WP(C) 18914/2021 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN W.P.(C):

          MUHAMMED SHAFEEQ AHMMED ANSARRI
          AGED 44 YEARS
          S/O LATE HAJI ABDUL SATHAR,
          SKYLINE, QUEENS PARK,
          VILLA NO.7, KEERTHINAGAR,
          ELAMAKKARA, ERNAKULAM-682 026.

          BY ADVS.
                K.R.SUNIL
                KRISHNA SURESH
                SANJUNA GOPINATH K.P


RESPONDENT/RESPONDENT No.2:

          VISHNU RAJ IAS
          FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER,
          REVENUE DIVISIONAL OFFICER, FORT KOCHI,
          ERNAKULAM-682 001.


OTHER PRESENT:

          SRI.M.H.HANILKUMAR- SPL.GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.12.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C) No. 407 of 2022             2




                               JUDGMENT

Dated this the 22nd day of December, 2022

It is submitted by the learned counsel for the respondent that the

directions contained in the judgment stand complied with. A memo has

also been filed producing the order dated 14.11.2022. Submission is

recorded. Contempt of Case is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE AMR

APPENDIX OF CON.CASE(C) 407/2022

PETITIONER'S ANNEXURES Annexure A1 THE CERTIFIED COPY OF THE JUDGMENT DATED 12.10.2021 IN W.P(C)NO.18914/2021.

Annexure A2 THE TRUE COPY OF THE LETTER DATED 02.11.2021 SENT BY THE PETITIONER TO THE RESPONDENT.