Ezhuthan Sarada vs M.H.Ansari
2024 Latest Caselaw 13573 Ker

Kerala High Court

Ezhuthan Sarada vs M.H.Ansari on 24 May, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
           Friday, the 24th day of May 2024 / 3rd Jyaishta, 1946
         CONTEMPT CASE(C) NO. 1087 OF 2024(S) IN WP(C) 11797/2017

PETITIONER:


     EZHUTHAN SARADA, AGED 85 YEARS, W/O. LATE ARAYAKKANDY ACHUTHAN,
     PUTHIYAVEETIL HOUSE, ANDALUR, P.O.PALAYAD, THALASSERY,
     KANNUR DISTRICT, PIN - 670 661.

    BY ADVOCATES M/S. M.SASINDRAN & SATHEESHAN ALAKKADAN

RESPONDENT:


     M.H.ANSARI, UNDER SECRETARY/DEPUTY SECRETARY TO
     THE GOVERNMENT OF INDIA, MINISTRY OF HOME AFFAIRS,
     FFR DIVISION / SZ SECTION, 2ND FLOOR, NDCC II,
     JAISING ROAD, NEW DELHI, PIN - 110 001.

      BY SENIOR CENTRAL GOVERNMENT COUNSEL


     This Contempt of court case (civil) having come up for orders on
24.05.2024, the court on the same day passed the following:


                                                           P.T.O.
                                  RAJA VIJAYARAGHAVAN V., J.
                                 ----------------------------------
                              Cont.Case (C) No.1087 of 2024
                                 -------------------------------------
                             Dated this the 24th day of May, 2024

                                                 ORDER

The learned Senior Central Government Counsel appears for the

respondent and submit that he shall get instructions as to whether the

directions in the judgment have been complied with.

Post on 28.6.2024.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

PS/24/5/2024

24-05-2024 /True Copy/ Deputy Registrar