George Paul vs Safna Nazarudeen, Ias
2023 Latest Caselaw 6007 Ker

           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
                 CON.CASE(C) NO. 717 OF 2023
 AGAINST THE ORDER/JUDGMENTWP(C) 23272/2022 OF HIGH COURT OF
                              KERALA
PETITIONER/WRIT PETITIONER:

          GEORGE PAUL
          AGED 63 YEARS
          S/O. PAUL, VALIYAMATTATHIL HOUSE, AYARKUNNAM P.O,
          KOTTAYAM, PIN - 686 564.

          BY ADV ARYA UNNIKRISHNAN


RESPONDENT/RESPONDENT IN THE WRIT PETITION:

          SAFNA NAZARUDEEN, IAS
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), THE REVENUE DIVISIONAL OFFICER,
          REVENUE DIVISIONAL OFFICE, 2ND FLOOR, MINI CIVIL
          STATION, UNION CLUB ROAD, PUTHENANGADY, KOTTAYAM,
          PIN - 686 001.

          BY ADV ADVOCATE GENERAL OFFICE KERALA


OTHER PRESENT:

          devisree.r- g.p


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.05.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C) No.717 of 2023             2



                               JUDGMENT

Dated this the 24th day of May, 2023

Government Pleader submits that the directions

contained in the judgment dated 19.07.2022 in W.P.(C) No.23272

of 2022 stand complied with and therefore no further orders are

required in the Contempt of Court Case.

Recording the submission, the Contempt of Court Case

is Closed.

Sd/-

N.NAGARESH JUDGE AMR

APPENDIX OF CON.CASE(C) 717/2023

PETITIONER'S ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO. 23272/2022 DATED 19.07.2022.