Citation : 2024 Latest Caselaw 26786 Ker
Judgement Date : 5 September, 2024
2024:KER:67444
1
CON.CASE(C) NO. 876 OF 2010
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. 876 OF 2010
AGAINST THE ORDER/JUDGMENT DATED IN WPC NO.19076 OF 2008 OF
HIGH COURT OF KERALA
PETITIONER/S:
U.FASSALUDEEN
52 YEARS, DEPUTY TAHSILDAR, REVENUE RECOVERY,, KOLLAM
NOW WORKING AS TAHSILDAR, AMBALAPUZHA TALUK, OFFICE,
ALAPPUZHA.
BY ADVS.
SRI.K.JAJU BABU
SMT.M.U.VIJAYALAKSHMI
RESPONDENTS:
1 SMT.NIVEDITHA P.HARAN
FATHER'S NAME NOT KNOWN TO THE PETITIONER,, PRINCIPAL
SECRETARY TO GOVERNMENT, REVENUE, DEPARTMENT,
GOVT.SECRETARIAT, TRIVANDRUM.
2 SRI.K.R.MURALEEDHARAN IAS
AGED AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
COMMISSIONER OF LAND REVENUE ,TRIVANDRUM.
BY SR.G.P. SRI. V.K.SUNIL
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:67444
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CON.CASE(C) NO. 876 OF 2010
JUDGMENT
This contempt of court case is of the year 2010.
By efflux of time, nothing survives to be considered in
this contempt of court case and accordingly, it is closed
with liberty to the petitioner to move for re-hearing, if
required.
Sd/-
MURALI PURUSHOTHAMAN
JUDGE al/-.
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