Aravind Milan vs Jafir Malik
2022 Latest Caselaw 6207 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
      WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                       CON.CASE(C) NO. 826 OF 2022
AGAINST THE ORDER/JUDGMENT IN WP(C) 7723/2022 OF HIGH COURT OF KERALA


PETITIONER:

              ARAVIND MILAN
              AGED 24 YEARS
              S/O MILAN
              16/69A, A.K.XAVIER ROAD, THOPPUMPADI
              ERNAKULAM , PIN - 682005

              BY ADV P.P.JACOB



RESPONDENT:

              JAFIR MALIK,
              AGED 34 YEARS
              I.A.S , FATHER'S NAME NOT KNOWN TO THE PETITIONER ,
              DISTRICT COLLECTOR, ERNAKULAM,
              OFFICE OF THE DISTRICT COLLECTOR,
              CIVIL STATION, COLLECTORATE, KAKKANADU-, PIN - 682030




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 01.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 826 OF 2022                 2




                                  JUDGMENT

It is submitted by the learned Government Pleader that

an order has been passed on 9/5/2022. The said submission

is recorded. This Contempt of Courts Case is closed, without

prejudice to the contentions of the parties.

Sd/-

ANU SIVARAMAN JUDGE ska

APPENDIX OF CON.CASE(C) 826/2022

PETITIONER ANNEXURES

Annexure1 TRUE PHOTOCOPY OF THE RELEVANT PORTION OF THE DATA BANK RELATING TO THE PROPERTY VIDE SI.NO.

Annexure2 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) 7723/2022 DATED 31.3.2022

Annexure3 TRUE PHOTOCOPY OF THE ACKNOWLEDGMENT OF THE JUDGMENT THROUGH ENDORSEMENT MADE IN THE LETTER DATED 6.4.22 TO THE RESPONDENT