Abdul Latheef vs P.H Kurian
2024 Latest Caselaw 26602 Ker

Kerala High Court

Abdul Latheef vs P.H Kurian on 5 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                       2024:KER:67366

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CON.CASE(C) NO. 1710 OF 2024


                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

    THURSDAY, THE 5TH DAY OF SEPTEMBER 2024 / 14TH BHADRA, 1946

                      CON.CASE(C) NO. 1710 OF 2024

        AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.19904 OF 2023 OF

HIGH COURT OF KERALA

PETITIONER/S:

             ABDUL LATHEEF
             AGED 32 YEARS
             S/O MOHAMMED HAJI, RESIDING AT THAZHATHIYIL HOUSE,
             MONGAM P.O, MALAPPURAM, PIN - 673642


            BY ADVS.
            ASHIK K.MOHAMED ALI
            RUKSANA K. ZUBAIR
            MUHAMMED RIFA P.M.
            EHLAS HALEEMA C.K.
            SALMAN FARIS
            GAYATHRI ASHISH NAIR


RESPONDENTS:

    1        P.H KURIAN
             THE PRINCIPAL SECRETARY, DEPARTMENT OF REVENUE,
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
             695001

    2        APOORVA TRIVADI IAS
             THE REVENUE DIVISIONAL OFFICER, PERINTHALMANNA,
             SHORNUR-PERINTHALMANNA ROAD, MALAPPURAM., PIN - 679322

    3        RUBEENA
             CONVENER-AGRICULTURAL OFFICER, KRISHI BHAVAN, MORAYUR,
             MALAPPURAM., PIN - 673642
                                                                2024:KER:67366

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CON.CASE(C) NO. 1710 OF 2024



    4        SHABAREESH
             VILLAGE OFFICER, MORAYUR VILLAGE OFFICE, MORAYUR,
             MALAPPURAM, PIN - 673642

             BY SR.G.P. SMT.MARY BEENA JOSEPH.


     THIS    CONTEMPT   OF   COURT   CASE   (CIVIL)   HAVING    COME   UP   FOR
ADMISSION ON 05.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                      2024:KER:67366

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CON.CASE(C) NO. 1710 OF 2024


                            JUDGMENT

It is submitted by the learned counsel for the

petitioner that pursuant to the direction in Annexure A3

Judgment, an order has been passed. This is recorded

and the Contempt of Court Case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.

2024:KER:67366

CON.CASE(C) NO. 1710 OF 2024

APPENDIX OF CON.CASE(C) 1710/2024

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF THE JUDGMENT DATED 12-10-2022 IN WP (C) NO. 22550 OF 2022 OF THIS HONOURABLE COURT

Annexure A2 TRUE COPY OF THE JUDGMENT DATED 05-04-2023 OF THIS HONOURABLE COURT IN WP (C) NO. 7816 OF

Annexure A3 CERTIFIED COPY OF THE JUDGMENT DATED 26-02- 2024 IN WP (C) NO. 19904 OF 2023 OF THIS HONOURABLE COURT

Annexure A4 TRUE COPY OF THE CIRCULAR NO. TA (2) 18988/16 DATED 26-07-2017, ISSUED BY THE DIRECTORATE OF AGRICULTURE

Annexure A5 TRUE COPY OF THE APPLICATION PREFERRED BY THE PETITIONER AND OTHERS BEFORE THE 3RD RESPONDENT