Mubarak vs Ranjith. D. Ias
2024 Latest Caselaw 5650 Ker

Kerala High Court

Mubarak vs Ranjith. D. 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. 128 OF 2024
AGAINST THE ORDER/JUDGMENT WP(C) 20023/2023 OF HIGH COURT OF
                             KERALA
PETITIONER/PETITIONER:

          MUBARAK
          AGED 34 YEARS, S/O. MUHAMMED,
          ULLATTUPARA HOUSE, CHERIYAM, MANKADA,
          MALAPPURAM, PIN - 679324.

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


RESPONDENT/2ND 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.

          BY ADV.SMT.REKHA C NAIR,
          SENIOR 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.128 of 2024

                              :2:




                      JUDGMENT

Dated this the 16th day of February, 2024

Counsel on either side submit that the direction of this

Court in the judgment dated 21.06.2023 in W.P.(C)

No.20023 of 2023 stands complied with.

Recording the said submission, the Contempt of Court

Case is closed.

Sd/-

N. NAGARESH JUDGE ams

APPENDIX OF CON.CASE(C) 128/2024

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P(C)NO.20023/2023 DATED 21-06-2023