Viju K.K vs Harees Rasheed Ias
2024 Latest Caselaw 16261 Ker

Kerala High Court

Viju K.K vs Harees Rasheed Ias on 10 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
 MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
                CON.CASE(C) NO. 830 OF 2021
AGAINST THE JUDGMENT DATED 22.12.2020 IN WP(C) NO.28496 OF
               2020 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

         VIJU K.K.
         AGED 46 YEARS, S/O. KUNJAPPAN (LATE),
         KADAPARAMBATH HOUSE, AMRUTHA POST, ERNAKULAM
         DIST., PIN-684 041.
         BY ADV AVANEESH KOYIKKARA
RESPONDENT/3RD RESPONDENT:

    1     HAREES RASHEED IAS
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), THE REVENUE DIVISIONAL OFFICER,
          FORT KOCHI, REVENUE DIVISIONAL OFFICE, KB JACOB
          ROAD, FORT KOCHI, KOCHI HEAD POST, ERNAKULAM 682
          001.
 *ADDL R2 SRI.VISHNU RAJ IAS
          REVENUE DIVISIONAL OFFICER,FORT KOCHI.
          ADDL R2 IS SUOMOTU IMPLEADED VIDE ORDER DTD
          13/9/21 IN COC 830/2021
 *ADDL R3 KERALA STATE REMOTE SENSING AND ENVIRONMENT
          CENTRE (KSREC)
          IST FLOOR, VIKAS BHAVAN, NEAR LEGISLATIVE
          ASSEMBLY, UNIVERSITY OF KERALA, SENATE HOUSE
          CAMPUS, PMG, THIRUVANANTHAPURAM - 695033,
          REPRESENTED BY THE DIRECTOR.
          ADDL R3 IMPLEADED SUO MOTO VIDE ORDER DATED
          3.7.2023 IN COC 830/21
 *ADDL R4 VILLAGE OFFICER
          VILLAGE OFFICE, ELOOR, ELOOR FERRY ROAD,
          UDYOGAMANDAL P.O., ERNAKULAM - 683501
          ADDL R4 IS IMPLEADED SUO MOTO VIDE ORDER DATED
          10.7.2023.
          BY ADV.SRI.E.C.BINEESH, GOVERNMENT PLEADER
      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 10.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 830 OF 2021            2




                       P.B.SURESH KUMAR, J.
               -----------------------------------------------
               Contempt Case (C) No.830 of 2021
               -----------------------------------------------
              Dated this the 10th day of June, 2024


                            JUDGMENT

The learned counsel for the petitioner seeks time to get

instructions. The learned Government Pleader submits that the

directions issued by this Court have already been complied with.

In the light of the submission made by the learned

Government Pleader, this Contempt of Court Case is closed, without

prejudice to the right of the petitioner to file an application for

revival of the contempt proceedings, if required.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn

APPENDIX OF CON.CASE(C) 830/2021

PETITIONER ANNEXURES ANNEXURE A1 A CERTIFIED COPY OF JUDGMENT IN WPC NO.

28496/2020 DATED 22.12.2020.