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M. K. Sidhan vs Adheela Abdulla, Ias
2023 Latest Caselaw 5889 Ker

Citation : 2023 Latest Caselaw 5889 Ker
Judgement Date : 24 May, 2023

Kerala High Court
M. K. Sidhan vs Adheela Abdulla, Ias on 24 May, 2023
Con.Case(C) No.434/2023                     1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                            THE HONOURABLE MR.JUSTICE N.NAGARESH
                 Wednesday, the 24th day of May 2023 / 3rd Jyaishta, 1945
                   CONTEMPT CASE(C) NO. 434 OF 2023(S) IN WP(C) 33710/2022

         PETITIONER/PETITIONER IN WP(C):


                   M. K. SIDHAN, AGED 72 YEARS,   S/O. LATE KUNJAN,

                   RESIDING AT MANAMEL, ARAKKUZHI, VADACODE KARA,

                   THEVAKKAL VKC P.O, ERNAKULAM - 682 021.

               BY ADVOCATES M/S. ANEESH JAMES, JIJO THOMAS & M.D. BEENA

         RESPONDENT/2ND RESPONDENT IN WP(C):


               ADHEELA ABDULLA, IAS,

               THE REVENUE DIVISIONAL OFFICER (RDO)

               FORT KOCHI, REVENUE DIVISIONAL OFFICE,

               FORT KOCHI, COCHIN - 682 001.

               BY GOVERNMENT PLEADER

        This Contempt of court case (civil) having come up for orders on
   24.05.2023, the court on the same day passed the following:


                                                                          P.T.O.
 Con.Case(C) No.434/2023                            2/3




                                         N.NAGARESH,J
                                  ---------------------------------------
                                    Con.Case No.434 of 2023
                                                    in
                                   W.P.(C) No. 33710 of 2023
                                  --------------------------------------
                              Dated this the 24th day of May, 2023
                                              ORDER

The judgment in writ petition was delivered on

25.10.2022 directing to pass orders on Ext.P4 within a period of

three months. Now, more than six months have lapsed and no

orders are passed.

Post the Contempt Case on 26.06.2023 on which date

the respondent shall file a compliance report, failing which the

respondent shall appear in person before this Court.

Sd/-

N.NAGARESH AMR JUDGE

24-05-2023 /True Copy/ Assistant Registrar Con.Case(C) No.434/2023 3/3

APPENDIX OF CON.CASE(C) 434/2023 Exhibit P4 in WP(C) A TRUE COPY OF THE APPLICATION IN FORM 7 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 11.10.2022.

24-05-2023 /True Copy/ Assistant Registrar

 
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