P.P.Mahroof vs Chelsasini V
2022 Latest Caselaw 2330 Ker

Con.Case(C) No.2214/2021                       1/3

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                Wednesday, the 2nd day of March 2022 / 11th Phalguna, 1943
                   CONTEMPT CASE(C) NO. 2214 OF 2021 IN WP(C)5777/2020

   PETITIONER/1ST PETITIONER:


           P.P.MAHROOF, AGED 44 YEARS, S/O. MAMMED KOYA, DARUL MASOOD, MAITHRI
           ROAD, THIRUVANNUR P.O., PANNIYANKARA , KOZHIKODE DISTRICT

        BY ADVS.M.SASINDRAN AND P.K.SUBHASH,

   RESPONDENT/2ND RESPONDENT:


           CHELSASINI V., REVENUE DIVISIONAL OFFICER, KOZHIKODE,PIN-673 001

          BY SENIOR GOVERNMENT PLEADER

        This Contempt of court case (civil) having come up for orders on
   02.03.2022, the court on the same day passed the following:
                                      ORDER

Con.Case(C) No.2214/2021 2/3

ALEXANDER THOMAS, J.

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Cont. Case (C) No. 2214 of 2021 (arising out of judgment dated 27.2.2020 in WP(C).No.5777/2020)

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Dated this the 2nd day of March, 2022

ORDER

The learned Senior Government Pleader submits that short

time may be granted to enable him to get instructions and further

that he would give strict instructions and directives to the

respondent officer to ensure strict compliance of the directions

issued by this Court in Anx.AI judgment dated 27.2.2020 in

WP(C).No.5777/2020, etc.

In view of abovesaid submission, this Court is not now

issuing notice in the Contempt proceedings.

List this case for reporting compliance on 23.3.2022.

Sd/-

ALEXANDER THOMAS, JUDGE

MMG

02-03-2022 /True Copy/ Assistant Registrar Con.Case(C) No.2214/2021 3/3

APPENDIX OF CON.CASE(C) 2214/2021 Annexure AI TRUE COPY OF THE JUDGMENT DATED 27.02.202 IN WPC NO.5777/2020 OF THIS HON'BLE COURT