Abdul Gafoor vs Sachin Kumar Yadhav I.A.S
2024 Latest Caselaw 4968 Ker

Kerala High Court

Abdul Gafoor vs Sachin Kumar Yadhav I.A.S 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. 133 OF 2024
  AGAINST THE JUDGMENT IN WP(C) 20692/2023 OF HIGH COURT OF KERALA
PETITIONER

             ABDUL GAFOOR
             AGED 69 YEARS
             S/O. ABDURAHIMANKUTTY, FAJR HOUSE,
             THRIKKAVU, PONNANI, MALAPPURAM,
             PIN - 679579

             BY ADVS.
             SHERRY J. THOMAS
             JOEMON ANTONY
             ANTONY NILTON REMELO


RESPONDENT/RESPONDENT NO.3:

             SACHIN KUMAR YADHAV I.A.S,
             (FATHER'S NAME AND AGE NOT KNOW TO THE PETITIONER),
             THE REVENUE DIVISIONAL OFFICER,
             REVENUE DIVISIONAL OFFICE,
             TIRUR- THRIKKANDIYOOR ROAD,
             TIRUR, KERALA,, PIN - 679101

             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.133 OF 2024
                             2

                         JUDGMENT

Dated this the 9th day of February, 2024

Senior Government Pleader submitted that the

petitioner's application has been considered and the

petitioner has been directed to pay conversion charges.

2. In view of the above, there is substantial

compliance of the directions contained in the judgment dated

26.06.2023 in W.P.(C) No.20692 of 2023.

The Contempt of Court Case is therefore closed.

Sd/-

N.NAGARESH JUDGE hmh CON.CASE(C) NO.133 OF 2024

APPENDIX OF CON.CASE(C) 133/2024

PETITIONER ANNEXURES

Annexure A1 THE CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO.20692/2023 DATED 26-06-2023 Annexure A2 THE COPY OF THE RECEIPT ISSUED FROM THE RESPONDENT OFFICE DATED 20-07-2023