Umarul Farook vs Ani P.N
2024 Latest Caselaw 30943 Ker

Kerala High Court

Umarul Farook vs Ani P.N on 23 October, 2024

Con.Case(C) No.2562/2024                     1/3

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
               Wednesday, the 23rd day of October 2024 / 1st Karthika, 1946
                  CONTEMPT CASE(C) NO. 2562 OF 2024(S) IN WP(C) 41501/2023

      PETITIONER/PETITIONER IN THE WRIT PETITION:


                UMARUL FAROOK, AGED 32 YEARS,      S/O MUHAMMED IQBAL,

                NELLICKAL HOUSE, NEDUMTHODU BHAGUM, PALLIPRAM,

                MUDICKAL P.O., PERUMPAVOOR, ERNAKULAM, PIN - 683 547.

            BY ADV. SRI. K.C.VINCENT

      RESPONDENTS/2ND RESPONDENT IN THE WRIT PETITION AND THE OFFICER DESIGNATED:


          1. ANI P.N., AGED 53 YEARS, THE REVENUE DIVISIONAL OFFICER, OFFICE OF
             THE REVENUE DIVISIONAL OFFICER, MUVATTUPUZHA, PIN - 686 669.
          2. RAICHAL K. VARGHESE, AGED 53 YEARS, THE DEPUTY COLLECTOR (L.R.),
             (THE OFFICE DESIGNATED TO PERFORM THE FUNCTIONS OF THE 2ND
             RESPONDENT IN THE WRIT PETITION), COLLECTORATE, KAKKANAD,
             ERNAKULAM, PIN - 682 030.

                BY GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   23.10.2024, the court on the same day passed the following:

                                                                P.T.O.
 Con.Case(C) No.2562/2024                         2/3




                                      VIJU ABRAHAM , J.
                           ===========================
                            Con.Case(C) Nos. 2562 & 2561 of 2024
                           ============================
                           Dated this the 23rd day of October, 2024

                                                 ORDER

The learned Counsel for the petitioners submits that inspite of

the specific direction in Annexure A1 judgment directing the 2 nd

respondent to accept Ext.P4 application submitted in Form-5

manually and to take a decision in the matter, now an order has

been passed rejecting the request of the petitioners since the

application has been submitted manually.

2. This is a clear violation of the direction issued by this

Court. Thereupon the learned Government Pleader seeks a short

time to take appropriate action so as to purge the contempt.

Post on 01.11.2024.

Sd/-

VIJU ABRAHAM JUDGE

sbk/-

23-10-2024 /True Copy/ Assistant Registrar

APPENDIX OF CON.CASE(C) 2562/2024 Annexure A1 A CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO. 41501 OF 2023 DATED 18.12.2023.

Exhibit P4 of WP(C) A TRUE COPY OF THE APPLICATION IN FORM 5 PREPARED BY 41501/2023 THE PETITIONER DATED NIL.

23-10-2024 /True Copy/ Assistant Registrar