Abdul Gafoor vs Sachin Kumar Yadav Ias
2023 Latest Caselaw 10327 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT
                 THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    THURSDAY, THE 21ST DAY OF SEPTEMBER 2023 / 30TH BHADRA, 1945
                       CON.CASE(C) NO. 2055 OF 2023
 AGAINST THE ORDER/JUDGMENT WP(C) 6485/2023 OF HIGH COURT OF KERALA
PETITIONER:

              ABDUL GAFOOR
              AGED 53 YEARS
              S/O. MUHAMMED, KAATTIL PEEDIYAKKAL HOUSE, ULLANAM SOUTH
              P.O., PARAPPANANGADY, MALAPPURAM, PIN - 676303

              BY ADVS.
              SHAKTHI PRAKASH
              FARHANA K.H.



RESPONDENT:

              SACHIN KUMAR YADAV IAS
              (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER), THE
              REVENUE DIVISIONAL OFFICER, TIRUR REVENUE DIVISIONAL
              OFFICE, TIRUR - THRIKANDIYOOR ROAD, TIRUR, MALAPPURAM,
              PIN - 676101


OTHER PRESENT:

              SRI.B.UNNIKRISHNA KAIMAL-SR.GP




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 21.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Cont.Case(c) No.2055 of 2023             2




                                  JUDGMENT

Dated this the 21st day of September, 2023

It is submitted by the learned Government Pleader that

the directions contained in the judgment stand complied with

and that orders have been passed on 29/5/2023 on the

Form-5 application submitted by the petitioner.

The said submission is recorded. This Contempt of Court

Case is accordingly closed.

Sd/-

ANU SIVARAMAN JUDGE ska

APPENDIX OF CON.CASE(C) 2055/2023

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO.

6485/2023 DATED 28-02-2023