Thomas P.V vs Apurva Thripathi I.A.S
2024 Latest Caselaw 33689 Ker

Kerala High Court

Thomas P.V vs Apurva Thripathi I.A.S on 21 November, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

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CON.CASE(C) NO. 1573 OF 2024


                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

   THURSDAY, THE 21ST DAY OF NOVEMBER 2024 / 30TH KARTHIKA, 1946

                        CON.CASE(C) NO. 1573 OF 2024

     AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.4686 OF 2024 OF

HIGH COURT OF KERALA

PETITIONER/S:

             THOMAS P.V
             AGED 63 YEARS
             S/O VARGHESE, PLAVILAKANDATHIL HOUSE, NETTIKULAM,
             BHOODANAM P.O, MALAPPURAM, PIN - 679334


             BY ADV DEEPAK MOHAN


RESPONDENT/S:

             APURVA THRIPATHI I.A.S
             AGE AND FATHER'S NAME NOT KNOWN, REVENUE DIVISIONAL
             OFFICER/SUB COLLECTOR, PERINTHALMANNA, SHORNUR-
             PERINTHALMANNA ROAD, PERINTHALMANNA, MALAPPURAM
             DISTRICT, PIN - 679322

             BY SR.G.P. SMT. MARY BEENA JOSEPH.



     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING    COME   UP   FOR
ADMISSION ON 21.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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CON.CASE(C) NO. 1573 OF 2024




                               JUDGMENT

The learned Government Pleader submits that

pursuant to the direction of this Court in Annexure A1

Judgment, an order has been passed on 20.11.2024

rejecting the application of the petitioner. Accordingly, the

Contempt of Court Case is closed without prejudice to the

right of the petitioner to challenge the order, if aggrieved.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.

2024:KER:87487

CON.CASE(C) NO. 1573 OF 2024

APPENDIX OF CON.CASE(C) 1573/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 07.02.2024 IN W.P. (C).NO.4686/2024 OF THIS HON'BLE COURT