Muhammed Ismail vs Dr.B.Ashok, I.A.S
2024 Latest Caselaw 16106 Ker

Kerala High Court

Muhammed Ismail vs Dr.B.Ashok, I.A.S on 7 June, 2024

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
               CON.CASE(C) NO. 509 OF 2020
 AGAINST THE JUDGMENT DATED 20.11.2019 IN WP(C) NO.26541
             OF 2019 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN WPC:

         MUHAMMED ISMAIL, AGED 41 YEARS
         S/O. LATE HASSAN MUHAMMED, KOTTIMUNDA HOUSE,
         KARIYAMBADI P.O., WAYANAD

         BY ADV TESSY JOSE



RESPONDENT/RESPONDENT NO.1:

         DR.B.ASHOK, I.A.S, AGED ABOUT 45 YEARS,
         S/O. B.BALASUNDARAM, MANAGING DIRECTOR,
         KERALA WATER AUTHORITY, JALABHAVAN,
         VELLAYAMABALAM, THIRUVANANTHAPURAM-695 101

         SRI.E.C.BINEESH GOVERNMENT PLEADER


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 07.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Contempt Case (C) No.509 of 2020               2




                          P.B.SURESH KUMAR, J.
                  -----------------------------------------------
                  Contempt Case (C) No.509 of 2020
                  -----------------------------------------------
                  Dated this the 7th day of June, 2024


                               JUDGMENT

There is no representation for the petitioner.

The contempt case, in the circumstances, is dismissed

for default.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn

APPENDIX OF CON.CASE(C) 509/2020

PETITIONER ANNEXURES

ANNEXURE-A1 TRUE COPY OF JUDGMENT IN WPC NO.26541/2019 DATED 20.11.2019 OF THIS HONOURABLE COURT

ANNEXURE-A2 TRUE COPY OF ACKNOWLEDGEMENT CARD ISSUED BY THE POSTAL AUTHORITY