Kodiyil Ashraf vs Mohanakumar
2022 Latest Caselaw 1152 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
   THURSDAY, THE 27TH DAY OF JANUARY 2022/7TH MAGHA, 1943
                   CON.CASE(C) NO. 2179 OF 2021
                   JUDGMENT DATED 05.03.2020 IN
          WP(C) 28617/2012 OF HIGH COURT OF KERALA


PETITIONER:

         KODIYIL ASHRAF, AGED 48 YEARS,
         S/O. K.P. UMMER, TALIPARAMBA P.O.,
         TALIAPRAMBA AMSOM, TALIPARAMBA TALUK,
         KANNUR DISTRICT-670 141.

         BY ADVS.
         M.R.DHANIL
         P.SREESHA
RESPONDENTS:

    1    MOHANAKUMAR, AGE AND FATHER'S NAME
         IS NOT KNOWN TO THE PETITIONER,
         PRESENTLY WORKING AS THE VILLAGE OFFICER,
         KOOVERI VILLAGE, TALIPARAMBA TALUK,
         KANNUR DISTRICT-670 581.

    2    BHASKARAN, AGE AND FATHER'S NAME
         IS NOT KNOWN TO THE PETITIONER,
         PRESENTLY WORKING AS THE TAHSILDAR,
         TALIPARAMBA TALUK, KANNUR DISTRICT-670 141.

    3    S. CHANDRASEKHAR, AGE AND FATHER'S NAME
         IS NOT KNOWN TO THE PETITIONER,
         PRESENTLY WORKING AS THE DISTRICT COLLECTOR,
         CIVIL STATION, COLLECTORATE ROAD,
         KANNUR DISTRICT-670 002.

         SRI APPU P.S, G.P.

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.01.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 C.O.C.No.2179/2021 on WP(C)No.28617/2012

                                    2




                              JUDGMENT

Dated this the 27th day of January, 2022

The learned counsel for the petitioner submits that the

respondents have passed orders pursuant to the directions

of this Court and no further orders are warranted in this

Contempt Case. Recording the submission, the Contempt of

Court Case is closed.

Sd/-

N. NAGARESH JUDGE ncd/27.01.2022 C.O.C.No.2179/2021 on WP(C)No.28617/2012

APPENDIX OF CON.CASE(C) 2179/2021

PETITIONER'S ANNEXURES

Annexure A1 TRUE COPY OF THE JUDGMENT DATED 5.3.2020 IN WP(C) NO.28617/2012