Vahidha vs Meera. K. Ias
2024 Latest Caselaw 27351 Ker

Kerala High Court

Vahidha vs Meera. K. Ias on 11 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

CON.CASE(C) NO. 2153 OF 2024         : 1 :



                                              2024:KER:69113
           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
 WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA,
                             1946
                 CON.CASE(C) NO. 2153 OF 2024
AGAINST THE JUDGMENT DATED 19.01.2024 IN WP(C) NO.2111 OF 2024


PETITIONER:

           VAHIDHA, AGED 58 YEARS
           W/O. ABDUL NASAR, PANATTIL HOUSE, CUSAT,
           KALAMASSERY P.O., ERNAKULAM, PIN - 682022


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



RESPONDENTS:

    1      MEERA. K. IAS
           (AGE AND FATHER'S NAME NOT KNOWN TO THE
           PETITIONER), THE REVENUE DIVISIONAL OFFICER,
           FORT KOCHI REVENUE DIVISIONAL OFFICE, K.B JACOB
           ROAD, FORT KOCHI, ERNAKULAM, PIN - 682001

    2      BIPIN KUMAR. M
           (AGE AND FATHER'S NAME NOT KNOWN TO THE
           PETITIONER), THE DEPUTY COLLECTOR (LA),
           COLLECTORATE, CIVIL STATION, KAKKANAD,
           ERNAKULAM, PIN - 682030

    3      ABHA RAJ
           (AGE AND FATHER'S NAME NOT KNOWN TO THE
           PETITIONER), THE AGRICULTURAL OFFICER,
           KEEZHMADU KRISHI BHAVAN, KEEZHMAD,
           ERNAKULAM, PIN - 683112
           R BY SMT.MARY BEENA JOSEPH, SR.GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 11.09.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 2153 OF 2024     : 2 :



                                             2024:KER:69113



                      JUDGMENT

The learned Government Pleader, on

instructions, submits that pursuant to the directions

in Annexure-A1 judgment dated 19.01.2024, an order

has been passed on 22.08.2024 rejecting the

application of the petitioner.

Accordingly, the contempt of court case is

closed, without prejudice to the right of the petitioner

to challenge the said order, if aggrieved.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB

2024:KER:69113 APPENDIX

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO. 2111/2024 DATED 19.01.2024

Annexure A2 TRUE COPY OF THE G.O DATED 27.06.2024, AUTHORIZING THE 2ND RESPONDENT AS COMPETENT AUTHORITY