Abdul Nasar vs Meera. K. Ias
2024 Latest Caselaw 28785 Ker

Kerala High Court

Abdul Nasar vs Meera. K. Ias on 3 October, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

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CON.CASE(C) NO. 2208 OF 2024


                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

     THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946

                      CON.CASE(C) NO. 2208 OF 2024

        AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.2939 OF 2024 OF

HIGH COURT OF KERALA

PETITIONER/S:

            ABDUL NASAR
            AGED 66 YEARS
            S/O. ABDUL KADHAR HAJI, PANATTIL HOUSE, CUSAT,
            KALAMASSERY P.O., ERNAKULAM, PIN - 682022


            BY ADVS.
            FARHANA K.H.
            MUHASIN K.M.



RESPONDENTS:

    1       MEERA. K. IAS
            (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
            THE REVENUE DIVISIONAL OFFICER, FORT KOCHI REVENUE
            DIVISIONAL OFFICE, K.B JACOB ROAD, FORT KOCHI,
            ERNAKULAM, PIN - 682001

    2       ABHA RAJ
            (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
            THE AGRICULTURAL OFFICER, KEEZHMADU KRISHI BHAVAN,
            KEEZHMAD, ERNAKULAM, PIN - 683112

    3       BIPIN KUMAR. M
            (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
            THE DEPUTY COLLECTOR (LA), COLLECTORATE, CIVIL STATION,
            KAKKANAD, ERNAKULAM, PIN - 682030
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CON.CASE(C) NO. 2208 OF 2024



             BY G.P. SRI. RIYAL DEVASY.


     THIS    CONTEMPT   OF   COURT   CASE   (CIVIL)   HAVING    COME   UP   FOR
ADMISSION ON 03.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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CON.CASE(C) NO. 2208 OF 2024




                           JUDGMENT

It is submitted by the learned counsel for the

petitioner that the directions in Annexure A1 Judgment

dated 25.01.2024 of this Court, has been complied with.

Accordingly, the Contempt of Court Case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.

2024:KER:73548

CON.CASE(C) NO. 2208 OF 2024

APPENDIX OF CON.CASE(C) 2208/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO.

2939/2024 DATED 25.01.2024

Annexure A2 TRUE COPY OF THE RELEVANT PAGES OF THE G.O. (P) NO. 140/2024/RD DATED 27.06.2024, AUTHORIZING THE 3RD RESPONDENT AS COMPETENT AUTHORITY