Anand Ponnarath vs Misal Sagar Bharat Ias
2024 Latest Caselaw 29126 Ker

Kerala High Court

Anand Ponnarath vs Misal Sagar Bharat Ias on 10 October, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

CON.CASE(C) NO. 2281 OF 2024        : 1 :


                                                2024:KER:75419

           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. 2281 OF 2024

 AGAINST THE JUDGMENT DATED 13.03.2024 IN WP(C) NO.9783

PETITIONER/PETITIONER:

           ANAND PONNARATH, AGED 30 YEARS
           S/O. MURALIDHARAN P,
           MELEKUTTIKATTIL HOUSE, P O FAROOK COLLAGE,
           RAMANATTUKARA, KOZHIKODE, PIN - 673632


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


RESPONDENTS/R2 IN WPC & NOT A PARTY IN WPC:

    1      MISAL SAGAR BHARAT IAS
           (AGE AND FATHER'S NAME NOT KNOWN TO THE
           PETITIONER), THE REVENUE DIVISIONAL OFFICER,
           MANANTHAVADY REVENUE DIVISIONAL OFFICE,
           GANDI PARK, MANANTHAVADY, WAYANAD- 670645

    2      KURIAN P M
           (AGE AND FATHER'S NAME NOT KNOWN TO THE
           PETITIONER), THE DEPUTY COLLECTOR (LA),
           COLLECTORATE, CIVIL STATION NORTH,
           KALPETTA P.O., WAYANAD, PIN - 673121
           R BY GP 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:
 CON.CASE(C) NO. 2281 OF 2024   : 2 :


                                             2024:KER:75419




                      JUDGMENT

It is submitted by the learned counsel for the

petitioner that the directions in Annexure-A1

judgment have been complied with.

Accordingly, the contempt of court case is

closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB

2024:KER:75419

APPENDIX

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO. 9783/2024 DATED 13.03.2024

Annexure A2 TRUE COPY OF THE G.O. (P) NO.

140/2024/RD DATED 27.06.2024, AUTHORIZING THE 2ND RESPONDENT AS COMPETENT AUTHORITY