P.Raju Pillai vs Sheel Vardhan Singh
2023 Latest Caselaw 10043 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
     MONDAY, THE 18TH DAY OF SEPTEMBER 2023 / 27TH BHADRA, 1945
                     CON.CASE(C) NO. 155 OF 2022
   AGAINST THE ORDER/JUDGMENT WP(C) 17061/2021 OF HIGH COURT OF
                                KERALA
PETITIONER/S:

          P.RAJU PILLAI
          AGED 51 YEARS
          ASSISTANT SUB INSPECTOR S OF CISF UNIT COCHIN PORT
          TRUST, PRESENTLY RESIDING AT C2-346 RNAS AREA,
          WELLINGTON ISLAND, COCHIN, KERALA, PIN-682003.
          BY ADVS.
          T.SANJAY
          SANIL KUMAR G.
          MIDHUN R.

RESPONDENT/S:

    1     SHEEL VARDHAN SINGH,
          AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER), THE
          DIRECTOR GENERAL/CISF, CISF HEAD QUARTERS, CGO COMPLEX,
          LODHI ROAD, NEW DELHI, PIN-110003.
    2     ANJANA SINHA,
          AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
          INSPECTOR GENERAL /CISF, SOUTH SECTOR HEAD QUARTERS,
          CHPT CAMPUS, CHENNAI 600013.
    3     NEERAJ KUMAR PATEL,
          AGED 31 YEARS
          (FATHERS NAME NOT KNOWN TO THE PETITIONER), DEPUTY
          COMMANDANT/ CISF, CISF UNIT COCHIN PORT TRUST,
          WELLINGTON ISLAND P.O., COCHIN KERALA 682 003.
    4     AJAY KUMAR BHALLA,
          (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER),
          SECRETARY, MINISTRY OF HOME AFFAIRS, NORTH BLOCK, NEW
          DELHI 110001.
          BY ADV MANU S., DSG OF INDIA

OTHER PRESENT:

          SRI. S MANU, DSGI
 CON.CASE(C) NO. 155 OF 2022
                              2


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.09.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 155 OF 2022
                                      3


                                  JUDGMENT

When the matter is taken up for consideration, it is submitted by the learned

counsel appearing for the petitioner that the Division Bench has set aside the

judgment and has remanded back the matter to the Home Secretary.

Learned counsel submits that in view of the above turn of events, this

contempt case can be closed.

This Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE SJ CON.CASE(C) NO. 155 OF 2022

APPENDIX OF CON.CASE(C) 155/2022

PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE JUDGMENT DATED 29.09.2021 IN WPC NO. 17061/2021.

Annexure A2 TRUE COPY OF THE COMMUNICATION DATED 27.10.2021 SUBMITTED BY THE PETITIONER TO THE 4TH RESPONDENT ENCLOSING AI JUDGMENT.