Muhammed Shaji vs Apurva Tripathi Ias
2024 Latest Caselaw 16881 Ker

Kerala High Court

Muhammed Shaji vs Apurva Tripathi Ias on 12 June, 2024

              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
                      CON.CASE(C) NO. 1125 OF 2024
AGAINST THE JUDGMENT DATED 20.12.2023 IN WP(C) NO.43093 OF 2023 OF
HIGH COURT OF KERALA
PETITIONER/PETITIONER:

           MUHAMMED SHAJI,AGED 43 YEARS
           S/O HUSSAIN, KALAKKAPARA HOUSE. RAMAPURAM,
           PUZHAKKATTIRI, MALAPPURAM ., PIN - 679321

           BY ADV CHITHRA CHANDRASEKHARAN


RESPONDENT/1ST RESPONDENT:

           APURVA TRIPATHI IAS
           FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER,
           REVENUE DIVISIONAL OFFICER, OFFICE OF THE RDO,
           PERINTHALMANNA, MALAPPURAM., PIN - 679322

OTHER PRESENT:

           SR.GP DEEPA NARAYANAN



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
12.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case (C) No.1125 of 2024
            in                                     2
W.P.(C) No.43093 of 2023




                                  VIJU ABRAHAM, J.
                  .................................................................
                         Con.Case (C) No.1125 of 2024
                                                 in
                             W.P.(C) No.43093 of 2023
                  .................................................................
                     Dated this the 12th day of June, 2024


                                        JUDGMENT

The learned Government Pleader upon instruction submitted that

the direction in the judgment dated 20.12.2023 in W.P.(C) No.43093 of

2023 has been complied with. Recording the same the contempt of court

case is closed.

Sd/-

VIJU ABRAHAM JUDGE

cks

APPENDIX OF CON.CASE(C) 1125/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 20-12-2023 IN WP(C) NO: 43093/2023 BEFORE THE HON'BLE COURT

Annexure A2 TRUE COPY OF THE RECEIPT ISSUED FROM THE OFFICE OF THE 1ST RESPONDENT DATED 22/12/2023