Nias Razack vs Harshil. R. Meena. Ias
2024 Latest Caselaw 26324 Ker

Kerala High Court

Nias Razack vs Harshil. R. Meena. Ias on 3 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                             2024:KER:66477

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
    THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
 TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946
               CON.CASE(C) NO. 2251 OF 2024
       AGAINST THE ORDER/JUDGMENT IN WP(C) NO.6263 OF
               2024 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER:

         NIAS RAZACK
         AGED 52 YEARS, S/O. KOYA ABDUL RASAK,
         D OLIVE, V. K. KRISHNAN MENON ROAD,
         KALLAI P.O,, KOZHIKODE, PIN - 673003.

         BY ADVS.
         FARHANA K.H.
         MUHASIN K.M.



RESPONDENTS:

   1     HARSHIL. R. MEENA. IAS
         (AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER), THE REVENUE DIVISIONAL OFFICER,
         KOZHIKODE REVENUE DIVISIONAL OFFICE, CIVIL
         STATION, WAYANAD ROAD, ERANHIPPALAM,
         KOZHIKODE, PIN - 673020.

   2     HIMA. K
         (AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER), THE DEPUTY COLLECTOR (RR),
         COLLECTORATE, CIVIL STATION, WAYANAD ROAD,
         ERANHIPPALAM, KOZHIKODE, PIN - 673020.

         BY ADV.SMT.MARY BEENA JOSEPH,
         SR.GOVERNMENT PLEADER
 Con.Case(C)No.2251 of 2024
                             :2:
                                         2024:KER:66477

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 03.09.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C)No.2251 of 2024
                                 :3:
                                                  2024:KER:66477




                         JUDGMENT

Dated this the 3rd day of September, 2024

It is submitted by the learned Counsel for the petitioner

that the direction in Annexure-A1 judgment has been complied

with.

Recording the said submission, the Contempt of Court

Case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE ams

2024:KER:66477

APPENDIX OF CON.CASE(C) 2251/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO. 6263/2024 DATED 27.02.2024

Annexure A2 TRUE COPY OF THE RELEVANT PAGES OF THE G.O. (P) NO. 140/2024/RD DATED 27.06.2024, AUTHORIZING THE 2ND RESPONDENT AS COMPETENT AUTHORITY