Sakeer Hussain T.P vs Harshil R Meena
2024 Latest Caselaw 30565 Ker

Kerala High Court

Sakeer Hussain T.P vs Harshil R Meena on 25 October, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                                              2024:KER:79644


        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

          THE HONOURABLE MR.JUSTICE N.NAGARESH

FRIDAY, THE 25TH DAY OF OCTOBER 2024 / 3RD KARTHIKA, 1946

              CON.CASE(C) NO. 2583 OF 2024

AGAINST THE JUDGMENT DATED 01.08.2023 IN WP(C) NO.25075

            OF 2023 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER:

         SAKEER HUSSAIN T.P
         AGED 54 YEARS, THACAHAMPOYYIL,
         VELLARICHALIL, THACHAPOYYIL P.O,
         THAMARASSERY KOZHIKODE DISTRICT,
         PIN - 673572

         BY ADV.
                   UNNI. K.K. (EZHUMATTOOR)


RESPONDENT/3RD RESPONDENT:

         HARSHIL R MEENA
         AGE AND FATHER'S NAME NOT KNOWN,
         REVENUE DIVISIONAL OFFICER( SUB COLLECTOR),
         REVENUE DIVISIONAL OFFICE,
         CIVIL STATION, ERNAHIPALAM,
         KOZHIKODE, PIN - 673020

         BY ADV.
                   RESMI THOMAS, GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 25.10.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                                   2024:KER:79644

Con.Case (C) No.2583 of 2024
                                  :2:




                               JUDGMENT

Dated this the 25th day of October, 2024

Counsel appearing for the petitioner submits that the

directions contained in the judgment dated 01.08.2023 in

W.P.(C) No.25075 of 2023 stand complied with.

Recording the said submission, the Contempt of

Court Case is closed.

Sd/-

N.NAGARESH JUDGE AMR 2024:KER:79644

APPENDIX OF CON.CASE(C) 2583/2024

PETITIONER'S ANNEXURES

Annexure A CERTIFIED COPY OF THE JUDGEMENT DATED 1.8.2023 IN W.P[C] NO.25075/2023

Annexure B TRUE COPY OF THE REPORT OF KSRSEC DATED 13.3.2024