Mr. Aali vs Mr. Sachin Kumar Yadav, Ias
2024 Latest Caselaw 27930 Ker

Kerala High Court

Mr. Aali vs Mr. Sachin Kumar Yadav, Ias on 13 September, 2024

Con. Case(C).No.1967 of 2024       1



                                               2024:KER:70014
           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

 FRIDAY, THE 13TH DAY OF SEPTEMBER 2024 / 22ND BHADRA, 1946

                   CON.CASE(C) NO. 1967 OF 2024

      AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.39856 OF

2023 OF HIGH COURT OF KERALA

PETITIONER:

           MR. AALI
           AGED 54 YEARS
           S/O BAPPUTTY @ MOITHUNNY, RESIDING AT PALLATH,
           KANJOOR, MOOKUTHALA, NANNAMUKKU VILLAGE, PONNANI
           TALUK, MALAPPURAM DISTRICT., PIN - 679574


           BY ADVS.
           R.O.MUHAMED SHEMEEM
           NASEEHA BEEGUM P.S.


RESPONDENT:

           MR. SACHIN KUMAR YADAV, IAS
           AGED 38 YEARS
           FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE
           REVENUE DIVISIONAL OFFICER/(SDM), TIRUR,
           THRIKANDIYOOR ROAD, TIRUR, MALAPPURAM DISTRICT,
           MALAPPURAM., PIN - 676101



      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 13.09.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con. Case(C).No.1967 of 2024       2



                                                      2024:KER:70014
                   VIJU ABRAHAM, J.
                 --------------------
             Con. Case(C).No.1967 of 2024
           --------------------------------
      Dated this the 13th day of September, 2024

                               JUDGMENT

The learned counsel for the petitioner

submits that the Contempt of Court Case is not

pressed. Submission is recorded. The Contempt Case

is dismissed as not pressed.

sd/-

VIJU ABRAHAM,JUDGE

pm

2024:KER:70014 APPENDIX OF CON.CASE(C) 1967/2024

PETITIONER'S ANNEXURES

Annexure 1 A CERTIFIED COPY OF THE JUDGMENT DATED 29.11.2023 IN WPC NO. 39856 OF 2023

Annexure 2 A TRUE COPY OF THE LAWYER NOTICE DATED 24.06.2024 ISSUED TO THE RESPONDENT BY THE PETITIONER TO COMPLY WITH THE ANX-1 JUDGMENT.

Annexure 3 A TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT DATED 01.07.2024.