Umarul Farook vs Ani P.N
2024 Latest Caselaw 33374 Ker

Kerala High Court

Umarul Farook vs Ani P.N on 15 November, 2024

Con.Case(C) No.2562/2024                         1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
               Friday, the 15th day of November 2024 / 24th Karthika, 1946
                 CONTEMPT CASE(C) NO. 2562 OF 2024(S) IN WP(C) 41501/2023

      PETITIONER/PETITIONER IN THE WRIT PETITION:


                UMARUL FAROOK, AGED 32 YEARS,          S/O MUHAMMED IQBAL,

                NELLICKAL HOUSE, NEDUMTHODU BHAGUM, PALLIPRAM,

                MUDICKAL P.O., PERUMPAVOOR, ERNAKULAM, PIN - 683 547.

            BY ADV. SRI. K.C.VINCENT

      RESPONDENTS/2ND RESPONDENT IN THE WRIT PETITION AND THE OFFICER DESIGNATED:


     1. ANI P.N., AGED 53 YEARS, THE REVENUE DIVISIONAL OFFICER, OFFICE OF THE
        REVENUE DIVISIONAL OFFICER, MUVATTUPUZHA, PIN - 686 669.
     2. RAICHAL K. VARGHESE, AGED 53 YEARS, THE DEPUTY COLLECTOR (L.R.), (THE
        OFFICE DESIGNATED TO PERFORM THE FUNCTIONS OF THE 2ND RESPONDENT IN THE
        WRIT PETITION), COLLECTORATE, KAKKANAD, ERNAKULAM, PIN - 682 030.

           BY GOVERNMENT PLEADER

               SRI. VISHNU S. CHEMPAZHANTHIYIL, STANDING COUNSEL


        This Contempt of court case (civil) having come up for orders on
   15.11.2024, the court on the same day passed the following:


                                             ORDER

The learned Government Pleader submits that since the KSRSEC report is not received yet, the directions in Annexure A1 judgment could not be complied with.

Show the name of Adv. Vishnu S. Chempazhanthiyil, the learned Standing Counsel for the KSRSEC in the cause list. Post on 02/12/2024.

Sd/- VIJU ABRAHAM JUDGE

15-11-2024 /True Copy/ Assistant Registrar

APPENDIX OF CON.CASE(C) 2562/2024 Annexure A1 A CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO. 41501 OF 2023 DATED 18.12.2023.