Zabin Haroon vs Haaris Rasheed
2022 Latest Caselaw 8243 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
            Friday, the 1st day of July 2022 / 10th Ashadha, 1944
           CONTEMPT CASE(C) NO.1070 OF 2021(S) IN WP(C)12681/2020
PETITIONER/PETITIONER:

     ZABIN HAROON, AGED 53 YEARS, S/O. A.M. HAROON, SABHA COTTAGE,
     CHENGAMANADU VILLAGE,DESOM P.O, ALUVA TALUK, ERNAKULAM, PIN-683 102

    BY ADV. GEORGE SEBASTIAN
RESPONDENT/1ST RESPONDENT:

  1. HAARIS RASHEED, PRESENTLY WORKING AS THE REVENUE DIVISIONAL OFFICER,
     FORT KOCHI, PIN-682 001
  2. ADDL.R2. BINDHU, PRESENTLY HOLDING THE CHARGE OF REVENUE DIVISIONAL
     OFFICER, FORT KOCHI, PIN-682 001.

 ADDL.R2 IMPLEADED AS PER ORDER DATED 6.9.21 IN IA 1/21 IN COC 1070/21.

 3. ADDL.R3 VISHNURAJ, PRESENTLY HOLDING THE CHARGE OF THE REVENUE

    DIVISIONAL OFFICER, FORT KOCHI,PIN-682 001.

 ADDL.R3 IMPLEADED AS PER ORDER DATED 2/3/2022 IN IA/2/21 IN COC
1070/2021



    BY SRI.S RENJITH, SPECIAL GOVERNMENT PLEADER



     This Contempt of court case (civil) having come up for orders on
01.07.2022, the court on the same day passed the following:

                                                                    P.T.O
                                 ALEXANDER THOMAS, J.
                          -----------------------------------------------------
                        Contempt of Court Case (Civil) No.1070 of 2021
                    [arising out of judgment dated 26.06.2020 in W.P.(C) No.12681/2020]
                                             &
                        Contempt of Court Case (Civil) No.1169 of 2021
                    [arising out of judgment dated 25.08.2020 in W.P.(C) No.16421/2020]
                                             &
                        Contempt of Court Case (Civil) No.1925 of 2021
                    [arising out of judgment dated 25.05.2020 in W.P.(C) No.10202/2020]
                              --------------------------------------------
                                 Dated this the 01st day of July, 2022


                                              ORDER

Sri.S. Renjith, learned Special Government Pleader, seeks short time

to incorporate appropriate corrections in the reports already filed and also

to file additional reports in the matter.

2. The Registry will permit Sri.S.Renjith, learned Special

Government Pleader, to make appropriate corrections in the reports filed

before this Court, in these cases, to show the name of the officer, who has

submitted the said report.

List these cases on 13.07.2022.

Hand Over a copy of this order to both sides.

Sd/-

ALEXANDER THOMAS, JUDGE Skk//01072021

01-07-2022 /True Copy/ Assistant Registrar