Sagir A vs Vishnu Raj Ias
2022 Latest Caselaw 2982 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
    WEDNESDAY, THE 16TH DAY OF MARCH 2022 / 25TH PHALGUNA, 1943
                        CON.CASE(C) NO. 119 OF 2022
 AGAINST THE ORDER/JUDGMENT IN WP(C) 14105/2021 OF HIGH COURT OF
                                     KERALA
PETITIONER/PETITIONER:

             SAGIR A.
             AGED 50 YEARS
             S/O C.J. ABDUL SALAM, 63/2681, MUESHA, MASJID LANE, SRM
             ROAD, ERNAKULAM NORTH POST, ERNAKULAM, PIN-682 018.
             BY ADV AVANEESH KOYIKKARA


RESPONDENT/4TH RESPONDENT:

             VISHNU RAJ IAS
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             THE REVENUE DIVISIONAL OFFICER, FORT KOCHI, REVENUE
             DIVISIONAL OFFICE, KB JUNCTION ROAD, FORT KOCHI, KOCHI
             HEAD POST, ERNAKULAM-682 001.
     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 16.03.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 119 OF 2022          2

                              JUDGMENT

It is reported that the directions in the

judgment dated 15.07.2021 in W.P.(C)No.14105 of

2021 have since been complied with.

Recording the above submission, the Contempt

of Court Case is closed.

Sd/-

SATHISH NINAN JUDGE sd

APPENDIX OF CON.CASE(C) 119/2022

PETITIONER ANNEXURES Annexure A1 A CERTIFIED COPY OF JUDGMENT IN WP(C) NO.14105/2021 DATED 15.07.2021. Annexure A2 A COPY OF THE LETTER DATED 04.08.2021 FORWARDING THE JUDGMENT TO THE RESPONDENT HEREIN.

Annexure A2(a) A COPY OF THE POSTAL ACKNOWLEDGEMENT CARD OF ANNEXURE A2.