Sameer M vs Tinku Biswal
2024 Latest Caselaw 16773 Ker

Kerala High Court

Sameer M vs Tinku Biswal on 12 June, 2024

Con.Case(C) No.857/2024                     1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
                Wednesday, the 12th day of June 2024 / 22nd Jyaishta, 1946
                 CONTEMPT CASE(C) NO. 857 OF 2024(S) IN WP(C) 32048/2023

      PETITIONER/PETITIONER:


                SAMEER M., AGED 47 YEARS, S/O. MOIDEEN RAWTHER MAKKU,

                AASHIYANA, JANASAKTHY ROAD, VELLOORKUNNAM P.O.,

                MUVATTUPUZHA, PIN - 686 673.

            BY ADVOCATES M/S. RINNY STEPHEN CHAMAPARAMPIL, ASHA ELIZABETH MATHEW
            & NEENA ELISABATH ANTONY.

      RESPONDENT/1ST RESPONDENT:


                TINKU BISWAL, SECRETARY, REVENUE DEPARTMENT,

                GOVERNMENT SECRETARIAT, THIRUVANTHAPURAM, PIN - 695 001.

              BY GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   12.06.2024, the court on the same day passed the following:


                                                                     P.T.O.
 Con.Case(C) No.857/2024                                  2/3




                                             VIJU ABRAHAM, J.
                             .................................................................
                                     Con.Case (C) No.857 of 2024
                                                            in
                                        W.P.(C) No.32048 of 2023
                             .................................................................
                                Dated this the 12th day of June, 2024


                                                      ORDER

Learned counsel for the petitioner submits that the direction issued

in Annexure-A judgment has not been complied with.

2. The learned Government Pleader upon instruction submitted that

the authorities are intending to prefer an appeal challenging Annexure-A

judgment, but the same has not been filed till date.

If the direction in Annexure-A judgment is not complied with and

reported to this Court on or before the next posting date the respondent

shall be present before this Court on the next posting date, except in

case were the direction issued in Annexure-A judgment has not been

stayed or modified by the appellate court.

Post on 21.06.2024.

Sd/-

VIJU ABRAHAM JUDGE

cks

12-06-2024 /True Copy/ Assistant Registrar

APPENDIX OF CON.CASE(C) 857/2024 Annexure A ONLINE CERTIFIED COPY OF THE JUDGMENT DATED 22/11/2023 OF THIS HON'BLE COURT IN WRIT PETITION (CIVIL) NO. 32048/2023.

12-06-2024 /True Copy/ Assistant Registrar