Akarsh. C vs Harshil R. Meena Ias
2024 Latest Caselaw 26445 Ker

Kerala High Court

Akarsh. C vs Harshil R. Meena Ias on 3 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

CON.CASE(C) NO. 1768 OF 2024    : 1 :



                                            2024:KER:66545
         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. 1768 OF 2024

AGAINST THE JUDGMENT DATED 16.01.2024 IN WP(C) NO.1788 OF 2024


PETITIONER/PETITIONER:

          AKARSH. C, AGED 28 YEARS
          S/O. AJITH KUMAR, PEEYUSHAM (MUNDODY NILAM),
          MOKAVOOR, ERANJIKKAL P.O, KOZHIKODE DISTRICT-
          673303


          BY ADV BINIYAMIN K.S.


RESPONDENT/2ND RESPONDENT:

          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
          DISTRICT, PIN - 673020                      BY
          SR.GP SMT.MARY BEENA JOSEPH



     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. 1768 OF 2024   : 2 :



                                            2024:KER:66545



                     JUDGMENT

The learned Government Pleader has handed

over to me a copy of the order dated 06.04.2024

passed by the respondent pursuant to the

directions of this Court in Annexure-A1 judgment

dated 16.01.2024.

Accordingly, the contempt of court case is

closed with liberty to challenge the said order, if

aggrieved.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB

2024:KER:66545 APPENDIX

PETITIONER ANNEXURES

Annexure-A1 CERTIFIED COPY OF THE JUDGMENT IN W.P. (C) NO. 1788/2024 DATED 16.01.2024