C Rasheed vs Padmachandra Kurup C
2023 Latest Caselaw 3076 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
            THE HONOURABLE MR.JUSTICE N.NAGARESH
  MONDAY, THE 13TH DAY OF MARCH 2023 / 22ND PHALGUNA, 1944
                 CON.CASE(C) NO. 85 OF 2023
  AGAINST THE ORDERWP(C) 23903/2022 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

          C RASHEED
          AGED 56 YEARS
          S/O CHELLAPPAN RAWUTHAR
          NEDIYATH HOUSE NOORANAD
          ALAPPUZHA DISTRICT
          NOW RESIDING AT FLAT NO 402
          SEVEN SEAS APARTMENT
          T D ROAD ERNAKULAM - 682011.

          BY ADVS.
          P.K.SOYUZ
          E.V.BABYCHAN


RESPONDENT/RESPONDENT NO.2:

          PADMACHANDRA KURUP C
          FATHER'S NAME AND AGE NOT KNOWN
          TO THE PETITIONER
          REVENUE DIVISIONAL OFFICER /SUB COLLECTOR
          RDO OFFICE FORT KOCHI
          ERNAKULAM - 682001.

          BY ADV.K.G.SAROJINI GP.


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 13.03.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                  2

Con.Case(C)No.85 of 2023




                          JUDGMENT

Dated this the 13th day of March, 2023

Government Pleader submits that pursuant to the directions

contained in the interim order dated 23.08.2022 in W.P.(C)

No.23903 of 2022, the Revenue Divisional Officer has passed an

order dated 13.03.2023.

In the circumstances, I find that the direction of this Court

has been substantially complied with. Therefore, the Contempt of

Court Case is closed.

Sd/-

N. NAGARESH JUDGE ams

Con.Case(C)No.85 of 2023

APPENDIX OF CON.CASE(C) 85/2023

PETITIONER'S ANNEXURES Annexure1 TRUE CERTIFIED COPY OF THE INTERIM ORDER DATED 23 8 2022 IN WP(C) 23903 /2022 Annexure 11 TRUE COPY OF THE RECEIPT DATED 24 8 2022