Naja P T vs Apurva Tripathi Ias
2024 Latest Caselaw 22970 Ker

Kerala High Court

Naja P T vs Apurva Tripathi Ias on 31 July, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

Con.Case(C) No.1881/2024                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
                 Wednesday, the 31st day of July 2024 / 9th Sravana, 1946
                 CONTEMPT CASE(C) NO. 1881 OF 2024(S) IN WP(C) 4020/2024

   PETITIONER/PETITIONER:


           NAJA P T, AGED 33 YEARS, W/O ANWAR SHAKEEB,
           KANDAMKULANGARA, KIZHUPARAMBA, THRIKKALAYOOR,
           MALAPPURAM, PIN - 673 639.

        BY ADVS. M/S. FARHANA K.H. & MUHASIN K.M.

   RESPONDENTS/RESPONDENTS 2 & 4:


       1. APURVA TRIPATHI IAS, THE REVENUE DIVISIONAL OFFICER, PERINTHALMANNA
          REVENUE DIVISIONAL OFFICE, SHORNUR - PERINTHALMANNA ROAD, SHANTI
          NAGAR, PERINTHALMANNA, MALAPPURAM, PIN - 679 322.
       2. SHEBIN, THE AGRICULTURAL OFFICER, KIZHUPARAMBA KRISHI BHAVAN,
          KIZHUPARAMBA - KOTOOLI ROAD, KIZHUPARAMBA, MALAPPURAM, PIN - 673
          639.

            BY GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   31.07.2024, the court on the same day passed the following:


                                               ORDER

Government Pleader will get instructions from the 2nd respondent whether report as directed by this Court is submitted to the 1st respondent as ordered in the judgment.

Post on 09.08.2024.

Sd/- P.V.KUNHIKRISHNAN JUDGE

31-07-2024 /True Copy/ Assistant Registrar