M. Abdulla vs Sajad A
2024 Latest Caselaw 13679 Ker

Kerala High Court

M. Abdulla vs Sajad A on 27 May, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

CON.CASE(C) NO. 2716 OF 2023         1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
                          CON.CASE(C) NO. 2716 OF 2023
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.25605 OF 2023 OF
HIGH COURT OF KERALA
PETITIONER/S:
          M. ABDULLA
          AGED 70 YEARS
          S/O. MAMMU SHAKKEELAS, KOYILANDY VALAPPE VAIKILERI,
          VADAKARA KOZHIKODE DISTRICT, PIN - 673103

               BY ADV C.G.PREETHA


RESPONDENT/S:
   1    SAJAD A.
        AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER THE
        DISTRICT SUPPLY OFFICER DISTRICT SUPPLY OFFICE, CIVIL
        STATION VIDYANAGAR KASARAGOD DISTRICT, PIN - 671123

    2      ADDL.R2 SULFIKER M.
           AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE
           DISTRICT SUPPLY OFFICER, DISTRICT SUPPLY OFFICE, CIVIL
           STATION, VIDYANAGAR, KASARAGOD (IS IMPLEADED AS PER
           ORDER DATED 25.03.2024 IN IA 1/24 IN COC)

               BY ADV ADVOCATE GENERAL OFFICE KERALA,
               SRI.B.S.SYAMANTAK, GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.05.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 2716 OF 2023        2




                        P.V.KUNHIKRISHNAN, J
                   -------------------------------------------
                   Cont. Case (C) No. 2716 of 2023
                                       in
                      W.P.(C.) No. 25605 of 2023
                    -----------------------------------------
                 Dated this the 27th day of May, 2024



                                JUDGMENT

Both sides submitted that the directions in the judgment

dated 04.08.2023 in W.P.(C.) No.25605 of 2023 are complied

with.

Hence, this contempt case is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF CON.CASE(C) 2716/2023

PETITIONER ANNEXURES

ANNEXURE A1 THE CERTIFIED COPY OF THE JUDGMENT IN W.P. (C.)NO 25605 OF 2023 PASSED BY THIS HON'BLE COURT DATED 04.08.2023

ANNEXURE A2 . THE TRUE COPY OF THE ACKNOWLEDGMENT ISSUED FROM THE OFFICE OF THE RESPONDENT TO THE PETITIONER DATED 14.08.2023

RESPONDENT ANNEXURES

Annexure R1(b) True copy of the communication No.CCS/7550/2023-A9 dated 16/12/2023 from the Commissioner of Civil Supplies to the Secretary to Government,Department of Civil Supplies and Consumer Affairs

Annexure R1(a) True copy of the communication No.DSOKSD/382/2023-CS1 dated 24/11/2023 from the District Supply Officer,Kasaragod to the Commissioner of Civil Supplies,Thiruvananthapuram