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Haridasan T vs Dr. K. Harikumar Ias
2024 Latest Caselaw 29274 Ker

Citation : 2024 Latest Caselaw 29274 Ker
Judgement Date : 10 October, 2024

Kerala High Court

Haridasan T vs Dr. K. Harikumar Ias on 10 October, 2024

                                              2024:KER:75216

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN

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

               CON.CASE(C) NO.2212 OF 2024

AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.21583 OF 2024
OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN W.P(C):

         HARIDASAN.T, AGED 59 YEARS,
         S/O.DAMODARAN NAIR, EKAROOL POST,
         UNNIKULAM KOZHIKODE, PIN - 673574.


         BY ADVS.
         N.ANAND
         RAJESH O.N.
         ROY ANTONY




RESPONDENT:

         DR.K.HARIKUMAR IAS,
         (AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER), THE DIRECTOR OF MINING AND GEOLOGY,
         KESAVADASAPURAM, PATTOM PALACE P.O.,
         THIRUVANANTHAPURAM, PIN - 695004.

         BY ADVS.
         SMT.REKHA.S, SR.PUBLIC PROSECUTOR
         SRI.A.RAJESH,
         SPECIAL PUBLIC PROSECUTOR (VIGILANCE)



     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.2212 of 2024

                                -2-

                                                    2024:KER:75216




                           JUDGMENT

Dated, this the 10th day of October, 2024

Learned Public Prosecutor would submit that the judgment has

been complied with by issuing the Letter of Intent on

07.10.2024, a copy of which was handed over to the learned

counsel for the petitioner. After perusal, the counsel would

confirm that the judgment has been complied with.

In the circumstances, this contempt case will stand

closed.

Sd/-

C.JAYACHANDRAN, JUDGE

ww

2024:KER:75216

APPENDIX OF CON.CASE(C) 2212/2024

PETITIONER'S ANNEXURES:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGEMENT DATED 18.06.2024 PASSED BY THIS HON'BLE COURT IN WP(C) NO.21583/2024.

ANNEXURE A2 A TRUE COPY OF THE NOTICE DATED 29.07.2024 ISSUED BY RESPONDENT NO.2 IN NO.DMG/3348/2022-M4.

 
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