Abdul Mujeeb T vs Mr. Sachin Kumar Yadav Ias
2024 Latest Caselaw 5635 Ker

Citation : 2024 Latest Caselaw 5635 Ker
Judgement Date : 16 February, 2024

Kerala High Court

Abdul Mujeeb T vs Mr. Sachin Kumar Yadav Ias on 16 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 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
                 CON.CASE(C) NO. 111 OF 2024
AGAINST THE ORDER/JUDGMENT WP(C) 25457/2023 OF HIGH COURT OF
                             KERALA
PETITIONER/PETITIONER:

          ABDUL MUJEEB T.,
          AGED 39 YEARS, S/O. SULAIMAN,
          THAVARAKADAN HOUSE, TANUR P.O.,
          TIRUR TALUK, MALAPPURAM - 676302.

          BY ADV C.M.MOHAMMED IQUABAL


RESPONDENT/1ST RESPONDENT:

          MR. SACHIN KUMAR YADAV IAS,
          REVENUE DIVISIONAL OFFICER, TIRUR,
          TIRUR REVENUE DIVISIONAL OFFICE, TIRUR P.O.,
          MALAPPURAM DISTRICT, PIN - 676101
          (AGE AND NAME OF THE FATHER OF THE
          RESPONDENT IS NOT KNOWN TO THE PETITIONER).

          BY ADV.SRI.K.M.FAISAL, GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.02.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C)No.111 of 2024

                              :2:




                      JUDGMENT

Dated this the 16th day of February, 2024

Government Pleader submits that direction contained

in the judgment dated 03.08.2023 in W.P.(C) No.25457 of

2023 stands complied with and an order has been passed

on 08.05.2023. In view of passing of the order, directions

contained in the judgment stand substantially complied with.

The Contempt of Court Case is therefore closed

granting liberty to the petitioner to challenge the order

passed by the Revenue Divisional Officer, if the petitioner is

so advised.

Sd/-

N. NAGARESH JUDGE ams