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Mr.Sabu Varghese vs Shri. Biju Prabhakar Ias
2024 Latest Caselaw 12795 Ker

Citation : 2024 Latest Caselaw 12795 Ker
Judgement Date : 21 May, 2024

Kerala High Court

Mr.Sabu Varghese vs Shri. Biju Prabhakar Ias on 21 May, 2024

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
          THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
  TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                 CON.CASE(C) NO. 980 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.7603 OF 2024
OF HIGH COURT OF KERALA
PETITIONER:

         MR.SABU VARGHESE, AGED 53 YEARS
         S/O.VARGHESE, MANAGING PARTNER, ST.KURIAKOSE
         GRANITES, MP/12/457, MANGALATHUNADA P.O., NORTH
         MAZHUVANNOOR, ERNAKULAM, PIN -, PIN - 686669

         BY ADVS.
         P.MARTIN JOSE
         P.PRIJITH
         THOMAS P.KURUVILLA
         R.GITHESH
         AJAY BEN JOSE
         MANJUNATH MENON
         SACHIN JACOB AMBAT
         HARIKRISHNAN S.
         ANNA LINDA EDEN


RESPONDENT:

         SHRI. BIJU PRABHAKAR IAS,
         (AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER) SECRETARY, INDUSTRIES DEPARTMENT,
         GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM -, PIN
         - 695001


OTHER PRESENT:

         SR.GP-DEEPA NARAYANAN




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 21.05.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Cont. Case(C).No.980 of 2024         2




                     VIJU ABRAHAM,J
                  -------------------
             Cont. Case(C).No.980 of 2024
            -------------------------------
          Dated this the 21st day of May, 2024

                               JUDGMENT

When the matter was taken up for

consideration, the learned Government Pleader upon

instructions submitted that the direction in the

judgment has been complied with. Recording the

same, the Contempt Case is closed.

sd/-

VIJU ABRAHAM, JUDGE

pm

APPENDIX OF CON.CASE(C) 980/2024

PETITIONER'S ANNEXURES

Annexure I CERTIFIED COPY OF THE JUDGMENT DATED 27-02-2024 IN W.P.(C) 7603 OF 2024

Annexure II TRUE COPY OF APPLICATION DATED 04-03- 2024 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

Annexure III TRUE COPY OF COMMUNICATION NO.

898/M3/2024 DATED 21-03-2024 ISSUED BY THE MINING AND GEOLOGY DIRECTOR TO THE 1ST RESPONDENT

 
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