Davison.A.K vs Shri.A.P.M Mohammed Hanish Ias
2024 Latest Caselaw 13214 Ker

Kerala High Court

Davison.A.K vs Shri.A.P.M Mohammed Hanish Ias on 23 May, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

Con.Case(C) No.545/2024                        1/3

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                 Thursday, the 23rd day of May 2024 / 2nd Jyaishta, 1946
                 CONTEMPT CASE(C) NO. 545 OF 2024(S) IN WP(C) 39630/2023

   PETITIONER/PETITIONER:


       1. DAVISON A.K., AGED 63 YEARS, S/O.KORAPPAN K., GENERAL SECRETARY,
          CHERUKIDA KARINGAL QUARRY OWNERS ASSOCIATION (SSQA), 49/1734,
          KHADEEJA MANZIL, NADAKKAVU P.O, KOZHIKODE DISTRICT - 673 011,
          RESIDING AT DEVI NIVAS, ELATHUR P.O, KOZHIKODE, PIN - 673 011.
       2. SHERRY JOSEPH, AGED 51 YEARS, S/O. JOSEPH, RESIDING AT
          PAZHAYAPRAMBIL, KOOVAPOYIL, CHEMPANODA, KOZHIKODE, PIN - 673 528.

        BY ADVOCATES M/S. N. KRISHNA PRASAD & P. SHANES METHAR

   RESPONDENT/1ST RESPONDENT:


           SHRI. A.P.M. MOHAMMED HANISH IAS, WORKING AS PRINCIPAL SECRETARY,
           INDUSTRIES DEPARTMENT, SECRETARIAT, TRIVANDRUM, PIN - 695 001.

            BY GOVERNMENT PLEADER


          This Contempt of court case (civil) having come up for orders on
   23.05.2024, the court on the same day passed the following:

                                                                P.T.O.
 Con.Case(C) No.545/2024                      2/3




                             MURALI PURUSHOTHAMAN, J.
                           ---------------------------------------------
                               Con.Case (C) No.545 of 2024
                          ----------------------------------------------
                          Dated this the 23rd day of May, 2024


                                          O R D E R

The learned Government Pleader, on instructions,

submits that an application for extension of time to

comply with the direction in Annexure A1 judgment has

been filed in the writ petition.

Post on 10.06.2024.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SRJ

23-05-2024 /True Copy/ Deputy Registrar

APPENDIX OF CON.CASE(C) 545/2024 Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 12.12.2023 IN WP(C) NO. 39630 /2023.

23-05-2024 /True Copy/ Deputy Registrar