Abdul Salam vs T.M. Jerson
2024 Latest Caselaw 32512 Ker

Kerala High Court

Abdul Salam vs T.M. Jerson on 8 November, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                                               2024:KER:83601


         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

           THE HONOURABLE MR.JUSTICE N.NAGARESH

FRIDAY, THE 8TH DAY OF NOVEMBER 2024 / 17TH KARTHIKA, 1946

               CON.CASE(C) NO. 2511 OF 2024

      AGAINST THE ORDER/JUDGMENT IN WP(C) NO.21801 OF 2024

                  OF HIGH COURT OF KERALA

PETITIONER/PETITIONER:

         ABDUL SALAM
         AGED 58 YEARS, S/O MOHAMMED ALI,
         KANHIKOTH HOUSE, CHENNARA P.O.,
         MANGALAM, MALAPPURAM, PIN - 676102.

         BY ADV LAVARAJ M.G.


RESPONDENT/RESPONDENT:

         T.M. JERSON
         SECRETARY, REGIONAL TRANSPORT AUTHORITY,
         REGIONAL TRANSPORT OFFICE, CIVIL STATION P.O.,
         MALAPPURAM [FATHERS NAME AND AGE IS NOT
         KNOWN TO THE PETITIONER], PIN - 676505.

         BY ADV.SMT. RESMI THOMAS, GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 08.11.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C)No.2511 of 2024

                             :2:              2024:KER:83601



                      JUDGMENT

Dated this the 8th day of November, 2024

Government Pleader submits that the direction of this

Court in the judgment dated 19.06.2024 in W.P.(C) No.21801 of

2024 stands complied with and the respondent has passed an

order dated 28.09.2024.

Recording the said submission, the Contempt of Court

Case is closed.

Sd/-

                                           N.NAGARESH
                                              JUDGE
ams


                             :3:             2024:KER:83601

APPENDIX OF CON.CASE(C) 2511/2024

PETITIONER ANNEXURE

Annexure A1 CERTIFIED COPY OF JUDGMENT IN WP[C] NO.21801/2024 DATED 19.6.2024