Mohammed Shafeeq vs Sachin Yadav Ias
2023 Latest Caselaw 8377 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. 1193 OF 2023
 AGAINST THE ORDER/JUDGMENTWP(C) 41393/2022 OF HIGH COURT OF KERALA
PETITIONER:

              MOHAMMED SHAFEEQ
              AGED 27 YEARS
              SON OF USMAN, ACHATH HOUSE, PUNNATHALA P.O,
               KURUMBATHUR VILLAGE, TIRUR TALUK, MALAPPURAM DISTRICT
              (OWNER OF LORRY BEARING REGISTRATION NO.KL-41-A-4933),
              PIN - 676552
              BY ADVS.
              P.M.ZIRAJ
              IRFAN ZIRAJ
              NIMISHA ANTONY
              VISHNU P.S.
              MOHAMMED SHEHIN.S.S
              BIPIN KRISHNAKUMAR
              ABHIJITH P.A.


RESPONDENT:

              SACHIN YADAV IAS
              AGED 30 YEARS
              FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE REVENUE
              DIVISIONAL OFFICER (R.D.O.) TIRUR, MALAPPURAM DISTRICT,
              PIN - 676101



              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.1193 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 21.12.2022 in W.P.(C)

No.41393 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.1193 OF 2023

APPENDIX OF CON.CASE(C) 1193/2023

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF THE APPLICATION DATED 10.12.2022 SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT Annexure A2 CERTIFIED COPY OF THE JUDGMENT OF THIS HONOURABLE COURT DATED 21.12.2022 IN WP(C) NO. 41393 OF 2022