Rasheed vs V R Krishna Teja
2024 Latest Caselaw 16045 Ker

Kerala High Court

Rasheed vs V R Krishna Teja on 7 June, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
                        CON.CASE(C) NO. 1133 OF 2024
AGAINST THE ORDER DATED 19.01.2023 IN WP(C) NO.42547 OF 2022 OF
HIGH COURT OF KERALA
PETITIONER/PETITIONER IN WRIT PETITION:

             RASHEED
             AGED 56 YEARS
             S/O BHAVU, KARUPPAM VEETTIL, CHALIL HOUSE, MANATHALA
             VILLAGE, CHAVAKKAD TALUK, THRISSUR, PIN - 680 506

             BY ADVS.
             K.K.SUBEESH
             ROY THOMAS (MUVATTUPUZHA)


RESPONDENTS/RESPONDENTS No. 3 AND 4 IN WRIT PETITION:

    1        V R KRISHNA TEJA
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             DISTRICT COLLECTOR- THRISSUR, COLLECTRATE, AYYANTHOLE,
             THRISSUR, PIN - 680 003

    2        VIBHOOSHANAN.P.A
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             SPECIAL DEPUTY COLLECTOR (LA) & COMPETENT AUTHORITY, LA
             NH 66, METHALA MINI CIVIL STATION, KODUNGALLUR,
             THRISSUR DISTRICT, PIN - 680 664



             SMT. VIDYA KURIAKOSE. GP.


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 07.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1133 OF 2024
                                        2



                                 T.R.RAVI.J
              -------------------------------------------------------
                  Contempt Case (C) No.1133 of 2024
                                       in
                         WP(C) No.42547 of 2022
             --------------------------------------------------------
                  Dated this the 07th day of June, 2024

                                JUDGMENT

When the case is taken up, it is submitted that orders

have been issued on 27.05.2024 in compliance with the

directions issued by this Court.

In view of the orders passed on 27.05.2024, this

contempt case is closed with liberty to the petitioner to move

appropriate application, if he is aggrieved by the order dated

27.05.2024 or to seek review of the order which has already

been issued by this Court.

Sd/-

T.R.RAVI

JUDGE sn CON.CASE(C) NO. 1133 OF 2024

APPENDIX OF CON.CASE(C) 1133/2024

PETITIONER'S ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN WRIT PETITION (CIVIL) NO. 42547 OF 2022 OF THIS HON'BLE COURT 2022 DATED 19.01.2023