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Abdul Kareem vs Muhammed Shafeek, Ias
2024 Latest Caselaw 29134 Ker

Citation : 2024 Latest Caselaw 29134 Ker
Judgement Date : 10 October, 2024

Kerala High Court

Abdul Kareem vs Muhammed Shafeek, Ias on 10 October, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                       2024:KER:75450
                                   1
CON.CASE(C) NO. 2261 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. 2261 OF 2024

        AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.9601 OF 2024 OF

HIGH COURT OF KERALA

PETITIONER/S:

            ABDUL KAREEM
            AGED 62 YEARS
            S/O. AMMU, KANNANATH, MANNALAMKUNNU, PUNNAYUR,
            CHAVAKKAD, THRISSUR, PIN - 680518


            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, CIVIL LINES ROAD,
            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),
            THE DEPUTY COLLECTOR (DM), COLLECTORATE, CIVIL STATION,
            AYYANTHOLE, THRISSUR, PIN - 680003
                                                                2024:KER:75450
                                      2
CON.CASE(C) NO. 2261 OF 2024


              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:
                                                   2024:KER:75450
                                 3
CON.CASE(C) NO. 2261 OF 2024




                             JUDGMENT

It is submitted by the learned counsel for the

petitioner that the direction in Annexure A1 Judgment

has been complied with. Accordingly, the Contempt of

Court Case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.

2024:KER:75450

CON.CASE(C) NO. 2261 OF 2024

APPENDIX OF CON.CASE(C) 2261/2024

PETITIONER ANNEXURES

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

9601/2024 DATED 12.03.2024

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

 
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