Muhammed Shameer K.K vs Mithun Premraj Ias
2024 Latest Caselaw 30772 Ker

Kerala High Court

Muhammed Shameer K.K vs Mithun Premraj Ias on 30 October, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                                   2024:KER:80945
                                         1
CON.CASE(C) NO. 2558 OF 2024


                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

   WEDNESDAY, THE 30TH DAY OF OCTOBER 2024 / 8TH KARTHIKA, 1946

                        CON.CASE(C) NO. 2558 OF 2024

        AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.17085 OF 2024 OF

HIGH COURT OF KERALA

PETITIONER/S:

             MUHAMMED SHAMEER K.K
             AGED 40 YEARS
             S/O MUHAMMED KARUVANKUZHIYIL HOUSE , PERUMUDIYOOR P.O,
             PATTAMBI PALAKKAD DISTRICT,, PIN - 679303

             BY ADVS.
             P.K.SOYUZ
             E.V.BABYCHAN

RESPONDENTS:

    1        MITHUN PREMRAJ IAS
             (FATHER'S NAME & AGE NOT KNOWN TO THE PETITIONER)
             THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR, OTTAPALAM
             RDO OFFICE, OTTAPALAM P.O, PALAKKAD DISTRICT, PIN -
             679101
    2        HANESH M
             (FATHER'S NAME & AGE NOT KNOWN TO THE PETITIONER) THE
             AGRICULTURAL OFFICER, MUTHUTHALA KRISHI BHAVAN,
             MUTHUTHALA P.O, PALAKKAD DISTRICT, PIN - 679303


             BY    SR.G.P SMT.MARY BEENA JOSEPH.


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING    COME   UP   FOR
ADMISSION ON 30.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                      2024:KER:80945
                                 2
CON.CASE(C) NO. 2558 OF 2024




                           JUDGMENT

It is submitted that pursuant to the direction in

Annexure I Judgment, an order has been passed

rejecting the application of the petitioner. Accordingly,

without prejudice to the right of the petitioner to

challenge the order, if aggrieved, the Contempt of Court

Case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.

2024:KER:80945

CON.CASE(C) NO. 2558 OF 2024

APPENDIX OF CON.CASE(C) 2558/2024

PETITIONER ANNEXURES

Annexure 1 THE CERTIFIED COPY OF THE JUDGMENT IN W.P.C NO. 17085 OF 2024 DATED 10.05.2024 OF THE HON'BLE HIGH COURT OF KERALA

Annexure II A TRUE COPY OF THE RECEIPT DATED 20.05.2024 ISSUED BY THE 1 ST RESPONDENT

Annexure III A TRUE COPY OF THE RECEIPT DATED 20.05.2024 ISSUED BY THE 2 ND RESPONDENT