Thayancheri Akkara Moothedath Hassan vs Apurva Tripathi Ias
2024 Latest Caselaw 28674 Ker

Kerala High Court

Thayancheri Akkara Moothedath Hassan vs Apurva Tripathi Ias on 26 September, 2024

Cont. Case(C).No.2000 of 2024     1

                                                 2024:KER:71933
            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

 THURSDAY, THE 26TH DAY OF SEPTEMBER 2024 / 4TH ASWINA, 1946

                   CON.CASE(C) NO. 2000 OF 2024

       AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.42749 OF

2023 OF HIGH COURT OF KERALA

PETITIONER:

           THAYANCHERI AKKARA MOOTHEDATH HASSAN
           AGED 63 YEARS
           S/O. MOIDEEN KUTTY, THAYANCHERI HOUSE, CHELAMBRA
           P.O, MALAPPURAM, PIN - 673634


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


RESPONDENT:

           APURVA TRIPATHI IAS
           (AGE AND FATHER'S NAME NOT KNOWN TO THE
           PETITIONER), THE REVENUE DIVISIONAL OFFICER,
           PERINTHALMANNA REVENUE DIVISIONAL OFFICE, SHORNUR -
           PERINTHALMANNA ROAD, SHANTI NAGAR, PERINTHALMANNA,
           MALAPPURAM, PIN - 679322



OTHER PRESENT:

            SRI. S.UNNIKRISHNAN, GP


      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 26.09.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Cont. Case(C).No.2000 of 2024     2

                                                    2024:KER:71933
                      VIJU ABRAHAM,J
                   -------------------
             Cont. Case(C).No.2000 of 2024
            -------------------------------
       Dated this the 26th day of September, 2024

                                JUDGMENT

When the matter was taken up for

consideration, the learned Government Pleader upon

instructions submitted that the direction in the

judgment has been complied with whereby the request

of the petitioner has been rejected. Leaving open

the right of the petitioner to challenge the same in

appropriate proceedings, if aggrieved by the same,

the Contempt Case is closed.

sd/-

VIJU ABRAHAM, JUDGE

pm

2024:KER:71933 APPENDIX OF CON.CASE(C) 2000/2024

PETITIONER'S ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P. (C) NO. 42749/2023 DATED 20-12-2023