Ramachandran vs Ranjith. D. Ias
2024 Latest Caselaw 4966 Ker

Kerala High Court

Ramachandran vs Ranjith. D. 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. 113 OF 2024
  AGAINST THE JUDGMENT IN WP(C) 18108/2023 OF HIGH COURT OF KERALA
PETITIONER:

              RAMACHANDRAN
              AGED 65 YEARS
              S/O. SAROJINI AMMA, MEKKATTUTHODIYIL,
              PULAMANTHOLE P.O, MALAPPURAM,
              PIN - 679323

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


RESPONDENT:

              RANJITH. D. IAS
              (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
              THE REVENUE DIVISIONAL OFFICER,
              PERINTHALMANNA REVENUE DIVISIONAL OFFICE,
              SHORNUR - PERINTHALMANNA ROAD,
              SHANTI NAGAR, PERINTHALMANNA,
              MALAPPURAM, PIN - 679322

              SRI.S.GOPINATHAN-SR.GOVERNMENT PLEADER


     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.113 OF 2024
                                 2



                             JUDGMENT

Dated this the 9th day of February, 2024

Senior Government Pleader submits that the directions

contained in the judgment dated 08.06.2023 in W.P.(C)

No.18108 of 2023 stand complied with and an order has

been passed on 18.01.2024.

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 dated 18.01.2024 now

passed.

Sd/-

N.NAGARESH JUDGE hmh CON.CASE(C) NO.113 OF 2024

APPENDIX OF CON.CASE(C) 113/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P. (C) NO. 18108/2023 DATED 08-06-2023