A.Abdul Rasheed vs Sanjay Kaul, I.A.S
2024 Latest Caselaw 26451 Ker

Kerala High Court

A.Abdul Rasheed vs Sanjay Kaul, I.A.S on 3 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                                   2024:KER:66757
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CON.CASE(C) NO. 1169 OF 2010


                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. 1169 OF 2010

     AGAINST THE ORDER/JUDGMENT DATED 13.10.2008 IN WPC NO.16280

OF 2007 OF HIGH COURT OF KERALA

PETITIONER/S:

             A.ABDUL RASHEED
             AGED 54 YEARS, "CITADEL", T.C.NO.5/2353 (7),, GOLF
             LINKS ROAD, KOWDIAR, THIRUVANANTHAPURAM.


             BY ADVS.
             SRI.ANIL THOMAS(T)
             SMT.K.V.RESHMI




RESPONDENT/S:

             SANJAY KAUL, I.A.S.
             NAME NOT KNOWN TO THE PETITIONER, DISTRICT, COLLECTOR,
             THIRUVANANTHAPURAM.

             BY G.P. SRI. DHEERAJ



     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING    COME   UP   FOR
ADMISSION ON 03.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                   2024:KER:66757
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CON.CASE(C) NO. 1169 OF 2010




                           JUDGMENT

It is submitted by the learned counsel for the

petitioner that the Contempt of Court Case is not

pressed. Accordingly, the Contempt of Court Case is

dismissed as not pressed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.