Rajan Choyikkandy vs K. Hemachandran, I.P.S
2024 Latest Caselaw 28553 Ker

Kerala High Court

Rajan Choyikkandy vs K. Hemachandran, I.P.S on 25 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                       2024:KER:71509



               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

      WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946

                        CON.CASE(C) NO. 1853 OF 2017

        AGAINST THE JUDGMENT DATED 12.04.2017 IN WPC NO.14179 OF 2016 OF

                           HIGH COURT OF KERALA


PETITIONER/ PETITIONER IN W.P.(C) :

            RAJAN CHOYIKKANDY
            AGED 54 YEARS, S/O.KUNHIRAMAN, CHOTHARA VEEDU, NEERVELI
            P.O., VIA NIRMALAGIRI, KANNUR DISTRICT-670 701,
            (DRIVER, KSRTC, KANNUR DEPOT)



            BY ADV SRI.K.P.JUSTINE (KARIPAT)


RESPONDENT/ RESPONDENT IN W.P.(C):

            K. HEMACHANDRAN, I.P.S
            (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
            MANAGING DIRECTOR, KSRTC, TRANSPORT BHAVAN, EAST FORT,
            THIRUVANANTHAPURAM-695 023.



            BY ADV. T.P. SAJAN, STANDING COUNSEL FOR KSRTC.



      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD ON

25.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case (C) No.1853 of 2017     : 2 :

                                                 2024:KER:71509




                               JUDGMENT

It is submitted by the learned Counsel for the

petitioner that the direction in Annexure -1 judgment has

been complied with.

Recording the said submission, the Contempt of

Court Case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SRJ

2024:KER:71509

APPENDIX OF CON.CASE (C) 1853/2017

PETITIONER'S ANNEXURE

ANNEXURE 1 TRUE COPY OF THE JUDGMENT DATED 12.04.2017 IN WP(C) NO.14179/2016.