Dr. A.V. Sajeev vs Vishnuraj I.A.S, The Revenue ...
2023 Latest Caselaw 6782 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR. JUSTICE T.R.RAVI
     TUESDAY, THE 20TH DAY OF JUNE 2023 / 30TH JYAISHTA, 1945
                   CON.CASE(C) NO. 2163 OF 2022
AGAINST THE JUDGMENT DATED 26/07/2022 IN WP(C) 20265/2021 OF HIGH
                         COURT OF KERALA
PETITIONER/PETITIONER IN THE WPC:

          DR. A.V. SAJEEV
          AGED 51 YEARS
          S/O. A.K. VALSALAN, ASAKANTHARA HOUSE, PAZHAVOOR P.O,
          THAYOOR VILLAGE, THRISSUR, PIN - 680 584
          REPRESENTED BY HIS FATHER AND POWER OF ATTORNEY HOLDER
          A.K VALSALAN, AGED 83 YEARS, S/O. LATE KESAVAN,
          ASAKANTHARA HOUSE, PAZHAVOOR P.O, THAYOOR VILLAGE,
          THRISSUR, PIN - 680 584

          BY ADVS.
          VAISAKHI V.
          BABU KARUKAPADATH
          M.A.VAHEEDA BABU
          P.U.VINOD KUMAR
          ARYA RAGHUNATH
          T.M.MUHAMMED MUSTHAQ
          AJWIN P LALSON
          KARUKAPADATH WAZIM BABU
          P.LAKSHMI
          AYSHA E.M.


RESPONDENTS/RESPONDENTS 1 TO 3 IN THE WPC:

    1     VISHNURAJ I.A.S,
          AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
          THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,
          REVENUE DIVISIONAL OFFICE,
          FIRST FLOOR, KB JACOB RD, FORT KOCHI,
          KOCHI, KERALA, PIN - 682 001
 CON.CASE(C) NO. 2163 OF 2022
IN WP(C) NO.20265 OF 2021
                                      2



    2        SALEESH T K
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             THE VILLAGE OFFICER, POONITHURA VILLAGE OFFICE,
             POONITHRUA P.O, ERNAKULAM DISTRICT, PIN - 682 038

    3        RENJITH GEORGE
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             THE TAHSILDAR, KANAYANNUR TALUK, PARK AVENUE, NEAR
             SUBHASH PARK, MARINE DRIVE, KOCHI, KERALA, PIN - 682011


             SRI. RENJITH, SPL. GP.




     THIS    CONTEMPT   OF   COURT   CASE   (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 20.06.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 2163 OF 2022
IN WP(C) NO.20265 OF 2021
                                      3




                             T.R.RAVI, J.
                     ----------------------------------------
               Contempt Case(C) No.2163 of 2022
                                   in
                   WP(C) No.20265 of 2021
                   -------------------------------------------
               Dated this the 20th day of June, 2023

                            JUDGMENT

When the case is taken up today, it is submitted that

the directions in the judgment have been complied with

and that the refund of amount paid is not yet made.

The contempt case is hence closed without prejudice

to the right of the petitioner to approach this Court if there

is any non compliance regarding the payment.

Sd/-

T.R.RAVI

JUDGE sn CON.CASE(C) NO. 2163 OF 2022 IN WP(C) NO.20265 OF 2021

APPENDIX OF CON.CASE(C) 2163/2022

PETITIONER'S ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 26/07/2022 IN W.P(C) NO. 20265/2021 OF THIS HON'BLE COURT

Annexure A2 A TRUE COPY OF THE FORWARDING LETTER DATED 01/08/2022 BY WHICH THE COUNSEL FOR THE PETITIONER SENT CERTIFIED COPY OF ANNEXURE A1 JUDGMENT FOR COMPLIANCE ALONG WITH ITS RECEIPTS

RESPONDENT'S ANNEXURES : NIL

//TRUE COPY// PA TO JUDGE