Manzoor M. K vs Muhammed Shafeek, Ias
2024 Latest Caselaw 29142 Ker

Kerala High Court

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

Author: Murali Purushothaman

Bench: Murali Purushothaman

CON.CASE(C) NO. 2374 OF 2024      : 1 :


                                                2024:KER:75417

           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. 2374 OF 2024
 AGAINST THE JUDGMENT DATED12.03.2024 IN WP(C) NO.9674 OF 2024


PETITIONER/PETITIONER:

           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/RESPONDENT NO.2,5 AND 1:

    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 LOCAL LEVEL MONITORING
           COMMITTEE
           REPRESENTED BY ITS CONVENER/ 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
           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. 2374 OF 2024    : 2 :


                                              2024:KER:75417




                      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:75417

APPENDIX

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO. 9674/2024 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