Abdul Azeez M.K vs Suresh
2022 Latest Caselaw 2087 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
       Wednesday, the 23rd day of February 2022 / 4th Phalguna, 1943
        CONTEMPT CASE(CIVIL) NO. 262 OF 2022(S) IN WP(C) 12986/2021

PETITIONER/1ST PETITIONER

     ABDUL AZEEZ M.K.,S/O.KALATHODIPURAY AHAMMADKUTTY, KARUMARAKKAD
     AMSOM, VAZHAKKAD DESOM, KONDOTTY TALUK, MALAPPURAM DISTRICT-676 552.

    BY ADVS.JAMSHEED HAFIZ,K.K.NESNA
RESPONDENT/2ND RESPONDENT

     MR.SURESH, THE REVENUE DIVISIONAL OFFICER, TIRUR, REVENUE DIVISIONAL
     OFFICE, TIRUR- THRIKANDIYOOR ROAD, MALAPPURAM DISTRICT-676 101.

     BY GOVERNMENT PLEADER

     This Contempt of court case (civil) having come up for orders on
23.02.2022, the court on the same day passed the following:
                              RAJA VIJAYARAGHAVAN V, J.
                             ----------------------------------
                            Cont. Case (C) No. 262 of 2022
                                             in
                             W.P.(C) No.12986 of 2021
                         ------------------------------------------
                       Dated this the 23rd day of February, 2022


                                             ORDER

It is submitted by the learned Government Pleader that by the judgment dated

30.06.2021 this Court had directed the Revenue Divisional Officer, Tirur to consider

the request and pass orders.

2. The learned Government Pleader points out that there has been a Division

change and now the area in question is within the territorial limits of the Sub

Collector, Perunthalmanna. It is further submitted that the request shall be considered

and appropriate orders shall be passed within a period of ten days.

Post on 09.03.2022.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

DSV

23-02-2022 /True Copy/ Assistant Registrar