Reji Varghese vs Meera. K. Ias
2024 Latest Caselaw 28901 Ker

Kerala High Court

Reji Varghese vs Meera. K. Ias on 3 October, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                      2024:KER:73547
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CON.CASE(C) NO. 2513 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. 2513 OF 2024

        AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.7892 OF 2024 OF

HIGH COURT OF KERALA

PETITIONERS:

    1       REJI VARGHESE
            AGED 55 YEARS
            S/O. K. M. VARGHESE, KANICHUKATTU KUZHIUZHATHIL,
            PURAMATTOM, PATHANAMTHITTA, PIN - 689543

    2       PREETHI REJI VARGHESE
            AGED 49 YEARS
            W/O. REJI VARGHESE, KANICHUKATTU KUZHIUZHATHIL,
            PURAMATTOM, PATHANAMTHITTA, PIN - 689543


            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       SHILPA VARKEY
            (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
            THE AGRICULTURAL OFFICER, THRIKKAKARA KRISHI BHAVAN,
            KUNNUMPURAM, THRIKKAKARA, KAKKANAD, ERNAKULAM, PIN -
            682030
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CON.CASE(C) NO. 2513 OF 2024



    3        ABBAS V E
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             THE DEPUTY COLLECTOR (RR), COLLECTORATE, CIVIL STATION,
             KAKKANAD, ERNAKULAM, PIN - 682030

             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. 2513 OF 2024




                           JUDGMENT

The learned Government Pleader on instructions

submits that pursuant to the directions in Annexure-A1

Judgment of this Court dated 29.02.2024, an order has

been passed on 26.09.2024. Accordingly, the Contempt

of Court Case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.

2024:KER:73547

CON.CASE(C) NO. 2513 OF 2024

APPENDIX OF CON.CASE(C) 2513/2024

PETITIONER ANNEXURES

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

7892/2024 DATED 29.02.2024

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