Vasudevan.K vs Apurva Tripathi. I.A.S
2024 Latest Caselaw 30972 Ker

Kerala High Court

Vasudevan.K vs Apurva Tripathi. I.A.S on 23 October, 2024

CON.CASE(C) NO. 2440 OF 2024       1



                                                       2024:KER:79342
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

   WEDNESDAY, THE 23RD DAY OF OCTOBER 2024 / 1ST KARTHIKA, 1946

                      CON.CASE(C) NO. 2440 OF 2024

       AGAINST THE JUDGMENT DATED 02.04.2024 IN WP(C) NO.18110 OF

                      2023 OF HIGH COURT OF KERALA

PETITIONER:

          VASUDEVAN.K.
          AGED 58 YEARS
          S/O. RAMAN NAIR,
          KUNNATHPARAMBIL HOUSE,
          ELAD P.O., CHERUKARA (VIA),
          MALAPPURAM DISTRICT.,
          PIN - 679340


          BY ADV U.K.DEVIDAS


RESPONDENT:

          APURVA TRIPATHI. I.A.S.,
          AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
          REVENUE DIVISIONAL OFFICER,
          R.D.O. OFFICE, PERINTHALMANNA P.O.,
          MALAPPURAM DISTRICT, PIN - 679322




          BY SRI.RIYAL DEVASSY, GOVERNMENT PLEADER


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 23.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 2440 OF 2024            2



                                                                 2024:KER:79342



                               JUDGMENT

The learned Government Pleader submits that the directions of this

Court in the judgment dated 02.04.2024 have been complied with. This is

recorded.

Nothing further remains for consideration in this contempt of court case

and the same is closed.

SD/-

MOHAMMED NIAS C.P.,

JUDGE DCS

2024:KER:79342 APPENDIX OF CON.CASE(C) 2440/2024

PETITIONER ANNEXURES

ANNEXURE -I CERTIFIED COPY OF THE JUDGMENT DATED 02.04.2024 IN W.P.(C.) NO. 18110 OF 2023 BY THIS HON'BLE COURT