V. P. Nandakumar vs Muhammed Shafeek, Ias
2023 Latest Caselaw 8375 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR.JUSTICE N.NAGARESH
      TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                      CON.CASE(C) NO. 1457 OF 2023
 AGAINST THE ORDER/JUDGMENTWP(C) 40558/2022 OF HIGH COURT OF KERALA
PETITIONER

             V. P. NANDAKUMAR
             AGED 68 YEARS
             S/O. PADMANABAN, MANAGING DIRECTOR AND CEO, VAZHAPPULLY,
             VALAPPAD, PALLIPROM, THRISSUR, PIN - 680567
             BY ADVS.
             SHAKTHI PRAKASH
             MUHASIN K.M.


RESPONDENT

             MUHAMMED SHAFEEK, IAS
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             THE REVENUE DIVISIONAL OFFICER,
             REVENUE DIVISIONAL OFFICE, 1ST FLOOR, CIVIL STATION,
             AYYANTHOLE, THRISSUR, PIN - 680003


             SR.GOVERNMENT PLEADER -SMT.DEEPA N


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 01.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO.1457 OF 2023
                                 2




                              JUDGMENT

Dated this the 1st day of August, 2023

Counsel on either side submit that the directions

contained in the judgment dated 14.12.2022 in W.P.(C)

No.40558 of 2022 stand complied with and therefore no

further orders are required in the Contempt of Court Case.

Recording the submission, the Contempt of Court Case

is closed.

Sd/-

N.NAGARESH JUDGE hmh CON.CASE(C) NO.1457 OF 2023

APPENDIX OF CON.CASE(C) 1457/2023

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W. P.

(C) NO. 40558/2022 DATED 14-12-2022