Abdul Majeed vs Muhammed Shafeek, Ias
2023 Latest Caselaw 8562 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
      MONDAY, THE 7TH DAY OF AUGUST 2023 / 16TH SRAVANA, 1945
                        CON.CASE(C) NO. 1737 OF 2023
AGAINST THE ORDER/JUDGMENTWP(C) 13969/2022 OF HIGH COURT OF KERALA
PETITIONER/WRIT PETITIONER:

             ABDUL MAJEED
             AGED 49 YEARS
             S/O. HASSN, KALLINGAL HOUSE, KILLIMANGALAM P.O.,
             THRISSUR, PIN - 680591

             BY ADVS.
             SHAKTHI PRAKASH
             MUHASIN K.M.



RESPONDENT/2ND RESPONDENT IN THE WRIT PETITION:

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

             SMT.NISHA BOSE-SR.GP




     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 07.08.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Contempt Case(C)NO.1737 OF 2023

                                   2



                        ANU SIVARAMAN, J.
                =========================
                   Con. Case (C) No.1737 of 2023
                =========================
                 Dated this the 7 th day of August, 2023

                              JUDGMENT

It is submitted by the learned Government

Pleader that even without noticing Annexure A1 judgment,

the application submitted by the petitioner had been

rejected on 27.05.2023. It is submitted that the order had

also been communicated to the petitioner.

In the above view of the matter, this contempt of

court case is closed without prejudice to the contentions of

the petitioner and his right to challenge the order, if so

advised.

Sd/-

ANU SIVARAMAN JUDGE SSK/07/08 Contempt Case(C)NO.1737 OF 2023

APPENDIX

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W. P. (C) NO. 13969/2022 DATED 24-05-2022