Manzoor M. K vs Muhammed Shafeek, Ias
2024 Latest Caselaw 29109 Ker

Kerala High Court

Manzoor M. K vs Muhammed Shafeek, Ias on 10 October, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

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CON.CASE(C) NO. 2256 OF 2024



                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

    THURSDAY, THE 10TH DAY OF OCTOBER 2024 / 18TH ASWINA, 1946

                      CON.CASE(C) NO. 2256 OF 2024

        AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.9658 OF 2024 OF

HIGH COURT OF KERALA

PETITIONER/S:

            MANZOOR M. K.
            AGED 45 YEARS
            S/O. B. K. MUHAMMED, KANNANATH, GANDHIJI NAGAR,
            PULLAZHI, OLARIKKARA, THRISSUR, PIN - 680012


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




RESPONDENTS:

    1       MUHAMMED SHAFEEK, IAS
            (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
            THE REVENUE DIVISIONAL OFFICER, THRISSUR REVENUE
            DIVISIONAL OFFICE, CIVIL STATION, AYYANTHOLE, THRISSUR,
            PIN - 680003

    2       REKHA C. R.
            (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
            THE AGRICULTURAL OFFICER, CHELAKKARA KRISHI BHAVAN,
            CHELAKKARA, THRISSUR, PIN - 680586

    3       BALASUBRAMANIAN. N.
            (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
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CON.CASE(C) NO. 2256 OF 2024



             THE DEPUTY COLLECTOR (DM), COLLECTORATE, CIVIL STATION,
             AYYANTHOLE, THRISSUR, PIN - 680003


             BY G.P.SRI. DHEERAJ


     THIS    CONTEMPT   OF   COURT   CASE   (CIVIL)   HAVING    COME   UP   FOR
ADMISSION ON 10.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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CON.CASE(C) NO. 2256 OF 2024




                           JUDGMENT

It is submitted by the learned counsel for the

petitioner that pursuant to the direction in Annexure

A1 Judgment, an order has been passed rejecting the

application of the petitioner. Accordingly, without

prejudice to the right of the petitioner to challenge the

same, the Contempt of Court Case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.

2024:KER:75449

CON.CASE(C) NO. 2256 OF 2024

APPENDIX OF CON.CASE(C) 2256/2024

PETITIONER ANNEXURES

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

9658/2024 DATED 12.03.2024

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