Noushad Ahammed vs Meera. K. Ias
2024 Latest Caselaw 28135 Ker

Kerala High Court

Noushad Ahammed vs Meera. K. Ias on 24 September, 2024

                                                           2024:KER:70822
Con. Case(C) No.2206 of 2024      :1:


                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
   TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
                        CON.CASE(C) NO. 2206 OF 2024
          IN WP(C) NO.37620 OF 2023 OF HIGH COURT OF KERALA

PETITIONER:

              NOUSHAD AHAMMED
              AGED 63 YEARS
              S/O. ALAVIKUTTY, NOUSHAD MANZIL, THOTTAMUGHAM,
              ALUVA, ERNAKULAM, PIN - 683105


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



RESPONDENT:
    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

              GP - S. UNNIKRISHNAN
       THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.09.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                        2024:KER:70822
Con. Case(C) No.2206 of 2024    :2:




                            VIJU ABRAHAM, J.
         --     -- -- -- -- -- -- -- -- -- -- -- --
                     Con.Case(C) No.2206 of 2024
         --     -- -- -- -- -- -- -- -- -- -- -- --
                Dated this the 24th day of September 2024

                               JUDGMENT

The learned Government Pleader upon instructions submitted

that the directions in Annexure A1 judgment have been complied

with.

Recording the above said submission, the Contempt of Court

Case is closed.

Sd/-

VIJU ABRAHAM JUDGE sm/ 2024:KER:70822

APPENDIX OF CON.CASE(C) 2206/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO. 37620/2023 DATED 14.11.2023

Annexure A2 TRUE COPY OF THE G.O. (P) NO. 140/2024/RD DATED 27.06.2024, AUTHORIZING THE 2ND RESPONDENT AS COMPETENT AUTHORITY