Madhusoodhanan vs V.R. Premkumar
2023 Latest Caselaw 6362 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
        MONDAY, THE 12TH DAY OF JUNE 2023 / 22ND JYAISHTA, 1945
                     CON.CASE(C) NO. 1015 OF 2023
   AGAINST THE ORDER/JUDGMENTWP(C) 3135/2023 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

          MADHUSOODHANAN
          AGED 47 YEARS
          CHERIYAMPURATH HOUSE, SREEVALSAM, KLARI P.O.,
          EDARIKKODE, MALAPPURAM DISTRICT., PIN - 676501.

          BY ADV I.DINESH MENON

RESPONDENTS/RESPONDENTS:

    1     V.R. PREMKUMAR
          DISTRICT COLLECTOR AND CHAIRMAN, REGIONAL TRANSPORT
          AUTHORITY, MALAPPURAM, REGIONAL TRANSPORT OFFICE, CIVIL
          STATION P.O., UPHILL, MALAPPURAM-676505.[FATHER'S NAME
          AND AGE IS NOT KNOWN TO THE PETITIONER]

    2     R.RAJEEV
          DEPUTY TRANSPORT COMMISSIONER AND MEMBER, REGIONAL
          TRANSPORT AUTHORITY, MALAPPURAM, REGIONAL TRANSPORT
          OFFICE, CIVIL STATION P.O., UPHILL, MALAPPURAM-676505.
          [FATHER'S NAME AND AGE IS NOT KNOWN TO THE PETITIONER]

    3     SUJITH DAS
          SUPERINTENDENT OF POLICE AND MEMBER, REGIONAL TRANSPORT
          AUTHORITY, MALAPPURAM, REGIONAL TRANSPORT OFFICE, CIVIL
          STATION P.O., UPHILL, MALAPPURAM, [FATHERS NAME AND AGE
          IS NOT KNOWN TO THE PETITIONER]

    4     CVM SHERIF
          SECRETARY, REGIONAL TRANSPORT AUTHORITY, MALAPPURAM,
          REGIONAL TRANSPORT OFFICE, CIVIL STATION P.O., UPHILL,
          MALAPPURAM-676505. [FATHERS NAME AND AGE IS NOT KNOWN
          TO THE PETITIONER]



          SRI.T R RENJITH, SR PP
 CON.CASE(C) NO. 1015 OF 2023     2
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 12.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1015 OF 2023                 3



                                       JUDGMENT

When this matter was taken up for consideration, the learned Government

Pleader submits that the directions in the judgment have been complied with.

This Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

sru

APPENDIX OF CON.CASE(C) 1015/2023

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN WP[C] NO.

3135/2023 DATED 13.02.2023.