Abdul Salam vs Bishwanath Sinha
2023 Latest Caselaw 11309 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
                  CON.CASE(C) NO. 2080 OF 2023
 AGAINST THE JUDGMENT IN WP(C) 4698/2021 OF HIGH COURT OF
                                KERALA
PETITIONER/PETITIONER IN WPC:

            ABDUL SALAM, AGED 62 YEARS
            S/O OF LATE T.B. MOHAMMED, RESIDING AT
            KILIPARAMBIL HOUSE, INTUC JUNCTION, NETTOOR,
            ERNAKULAM, PIN - 682040
            BY ADVS.
            P.G.JAYASHANKAR
            P.K.RESHMA (KALARICKAL)
            S.RAJEEV (K/001711/2019)
            SAJANA V.H
            SHAIJU GEORGE
            AADERSH R.S. PANICKER


RESPONDENTS/CONTEMNORS/RESPONDENTS 1 AND 2 IN WPC:

    1       BISHWANATH SINHA, ADDL CHIEF SECRETARY, HOME
            DEPARTMENT, GOVERNMENT OF KERALA, GOVERNMENT
            SECRETARIAT, THIRUVANANTHAPURAM (SECY-
            [email protected]), PIN - 695001
    2       N.S.K. UMESH
            DISTRICT COLLECTOR, ERNAKULAM, COLLECTORATE,
            CIVIL STATION, KAKKANADU, ERNAKULAM, PIN - 682030
OTHER PRESENT:

            K R.RENJITH, PP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION    ON   27.10.2023,    THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 Con. Case (C) 2080/2023                2




                  P. V. KUNHIKRISHNAN, J.
               -------------------------------------------
                Con. Case (C) No.2080 of 2023
               -------------------------------------------
            Dated this the 27th day of October, 2023

                            JUDGMENT

It is submitted that the directions in the judgment will be

complied on or before 31.10.2023. A proceedings is produced by the

Government Pleader to that effect.

Recording the above memo, the contempt of court case is

closed. If there is any further violation, the petitioner is free to

reopen the contempt of court case.

Sd/-

P. V. KUNHIKRISHNAN JUDGE Sbna/

APPENDIX OF CON.CASE(C) 2080/2023

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF JUDGMENT DATED 04.01.2022 IN WPC 4698/2022 Annexure A2 A TRUE COPY OF THE EMAIL DATED 05.01.2022 ISSUED BY THE PETITIONER THROUGH HIS COUNSEL TO THE RESPONDENTS Annexure A3 A TRUE COPY OF THE ORDER DATED 08.06.2022 IN I.A NO. 2 OF 2022, IN WPC NO. 3524 OF 2021 Annexure A4 A TRUE COPY OF THE INTERIM ORDER DATED 10.02.2023 IN IA NO. 1 OF 2023 IN WPC NO. 4698 OF 2021 OF THIS HON'BLE COURT