Abdul Azeez M.K vs Suresh
2022 Latest Caselaw 8680 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

              THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

         WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944

                        CON.CASE(C) NO. 262 OF 2022

   AGAINST THE JUDGMENT IN WP(C) 12986/2021 OF HIGH COURT OF KERALA

PETITIONER:

              ABDUL AZEEZ M.K.,
              AGED 57 YEARS
              S/O.KALATHODIPURAY AHAMMADKUTTY,
              KARUMARAKKAD AMSOM, VAZHAKKAD DESOM,
              KONDOTTY TALUK, MALAPPURAM DISTRICT-676 552.

              BY ADVS.
              JAMSHEED HAFIZ
              K.K.NESNA

RESPONDENTS:

     1        SURESH, (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
              THE REVENUE DIVISIONAL OFFICER, TIRUR,
              REVENUE DIVISIONAL OFFICE, TIRUR - THRIKANDIYOOR ROAD,
              MALAPPURAM DISTRICT-676 101.

 *ADDL R2     THE SUB COLLECTOR
              PERINTHALMANNA

              *IS SUO MOTU IMPLEADED VIDE ORDER DATED 14/06/2022 IN COC
              262/2022.




              SMT ANIMA M, GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 06.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 262 OF 2022                  2




                                       JUDGMENT

When this Contempt Case was taken up, Sri.Jamsheed Hafiz, the

learned counsel appearing for the petitioner submits that the directions in the

judgment have been complied and the petitioner have no further grievance.

The said submission is recorded and this Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

sru

APPENDIX OF CON.CASE(C) 262/2022

PETITIONER'S ANNEXURES

Annexure A1 THE TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 05.11.2021.

RESPONDENTS EXHIBITS : NIL