Moideen E K vs Meera. K. Ias
2024 Latest Caselaw 6029 Ker

Kerala High Court

Moideen E K vs Meera. K. Ias on 23 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 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                 CON.CASE(C) NO. 12 OF 2024
AGAINST THE ORDER/JUDGMENT WP(C) 25375/2023 OF HIGH COURT OF
                             KERALA
PETITIONER/PETITIONER:

          MOIDEEN E K
          AGED 48 YEARS, S/O. KUNJI KADAR,
          EREEMAKULAM HOUSE, KAKKANAD P.O.,
          ERNAKULAM, PIN - 682030.

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


RESPONDENT/2ND RESPONDENT:

          MEERA. K. IAS
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), THE REVENUE DIVISIONAL OFFICER,
          FORT KOCHI REVENUE DIVISIONAL OFFICE,
          K B JACOB ROAD, FORT KOCHI,
          ERNAKULAM, PIN - 682001.

          BY ADV.SRI.S.GOPINATHAN, SENIOR GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.02.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C)No.12 of 2024

                              :2:




                      JUDGMENT

Dated this the 23rd day of February, 2024

Government Pleader submits that the writ petition was

disposed of directing the 4th respondent-Agricultural Officer

to forward a report to the 2nd respondent-Revenue Divisional

Officer within a period of one month.

2. The Agricultural Officer, after site visit, has found

that a KSREC report is necessary to ascertain the matter

scientifically. Therefore, the petitioner has been called upon

to make arrangements for obtaining the KSREC Report.

The fact being so, now it is for the petitioner to apply for

KSREC Report paying prescribed fee.

In view of the afore developments, I find that there is

substantial compliance of the direction of this Court. The

Contempt of Court Case is closed granting liberty to the

petitioner to approach this Court again, if situation so

warrants.

Sd/-

N. NAGARESH JUDGE ams

APPENDIX OF CON.CASE(C) 12/2024

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO. 25375/2023 DATED 04.08.2023