Shanila Praveen vs Muhammed Shafeek, Ias
2024 Latest Caselaw 4962 Ker

Kerala High Court

Shanila Praveen vs Muhammed Shafeek, Ias on 9 February, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR.JUSTICE N.NAGARESH
       FRIDAY, THE 9TH DAY OF FEBRUARY 2024 / 20TH MAGHA, 1945
                       CON.CASE(C) NO. 51 OF 2024
  AGAINST THE JUDGMENT IN WP(C) 16972/2023 OF HIGH COURT OF KERALA
PETITIONER

             SHANILA PRAVEEN
             AGED 38 YEARS
             W/O. PRAVEEN, ATHIKKOT VEETTIL,
             UMANAGAR, STREET NO. 6, KOLAZTY,
             THRISSUR, PIN - 680010

             BY ADVS.
             AMJATHA D.A.
             MUHASIN K.M.
             FARHANA K.H.


RESPONDENT

             MUHAMMED SHAFEEK, IAS
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             THE REVENUE DIVISIONAL OFFICER,
             THRISSUR REVENUE DIVISIONAL OFFICE,
             CIVIL STATION, AYYANTHOLE, THRISSUR,
             PIN - 680003


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 09.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO.51 OF 2024
                                2



                             JUDGMENT

Dated this the 9th day of February, 2024

Senior Government Pleader submits that the directions

contained in the judgment dated 30.05.2023 in W.P.(C)

No.16972 of 2023 stand complied with and an order has

been passed on 09.06.2023.

Recording the said submission, the Contempt of Court

Case is closed. This will be without prejudice to the right of

the petitioner to challenge the order now passed, if the

petitioner is so advised.

Sd/-

N.NAGARESH JUDGE hmh CON.CASE(C) NO.51 OF 2024

APPENDIX OF CON.CASE(C) 51/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO. 16972/2023 DATED 30-05-2023