Citation : 2024 Latest Caselaw 18653 Ker
Judgement Date : 27 June, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 27TH DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CON.CASE(C) NO. 1279 OF 2024
AGAINST THE ORDER DATED 27.06.2024 IN WP(C) NO.38752 OF 2023 OF
HIGH COURT OF KERALA
PETITIONER:
BIJU,
AGED 56 YEARS
S/O EEPEN GEORGE, NALAMVELIL HOUSE,
KUTTIKATTUKARA, ELOOR EAST, UDYOGAMANDAL P.O,
ERNAKULAM DISTRICT,PIN - 683501
BY ADV T.K.AJITHKUMAR (VALATH)
RESPONDENTS:
MEERA IAS,
AGED 30 YEARS
FATHER'S NAME NOT KNOWN TO THE PETITIONER,
REVENUE DIVISIONAL OFFICER, FORT KOCHI,
REVENUE DIVISIONAL OFFICE, FORT KOCHI, PIN - 682001
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 27.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Cont. Case (C.) No. 1279 of 2024
2
MOHAMMED NIAS C.P., J.
=========================
Cont. Case (C.) No. 1279 of 2024
=========================
Dated this the 27th day of June, 2024
JUDGMENT
Both sides submit that orders have been passed pursuant to
the directions in the order dated 25.03.2024. This is recorded.
Without prejudice to the right of the petitioner to challenge the
order, in case he feels aggrieved, this contempt case is closed.
SD/-
MOHAMMED NIAS C.P.,
JUDGE DCS Cont. Case (C.) No. 1279 of 2024
APPENDIX OF CON.CASE(C) 1279/2024
PETITIONER ANNEXURES
Annexure 1 THE TRUE COPY OF THE NOTICE DATED 17-11-2023 ISSUED BY THE 1ST RESPONDENT
Annexure 2 THE TRUE PHOTO COPY OF THE E-CHALAN RECEIPT DATED 26-2-2024 SUBMITTED TO THE 1ST RESPONDENT
Annexure 3 THE CERTIFIED COPY OF THE ORDER DATED 25-3-
Annexure 4 THE TRUE PHOTO COPY OF THE RECEIPT DATED 30- 3-2024 ISSUED FROM THE OFFICE OF THE RESPONDENT
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