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Gopinathan vs Francis
2021 Latest Caselaw 16824 Ker

Citation : 2021 Latest Caselaw 16824 Ker
Judgement Date : 11 August, 2021

Kerala High Court
Gopinathan vs Francis on 11 August, 2021
Con.Case(C) No.337/2021                       1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
               Wednesday, the 11th day of August 2021 / 20th Sravana, 1943
                 CONTEMPT CASE(C) NO. 337 OF 2021(S) IN WP(C) 16220/2020

   PETITIONER/4TH RESPONDENT:
         GOPINATHAN, AGED 60 YEARS, S/O.BALACHANDRAN,
         NEDIYEDATH (H), NEAR OUSHADI, THALIKKULA P.O.,
         THRISSUR - 680 569.

            BY ADV SRI.RAJIT


   RESPONDENT/2ND RESPONDENT:
         FRANCIS,THE SECRETARY, THALIKKULAM GRAMA PANCHAYATH, NH 66,
         THALIKKULAM, THRISSUR DISTRICT - 689 569.

            ADVOCATES M/S. K.V. SASIDHARAN & S.U. NAZAR FOR RESPONDENT
            SRI.T. NAVEEN, STANDING COUNSEL, KERALA STATE POLLUTION CONTROL BOARD.




        This Contempt of court case (civil) having come up for orders on
   11.08.2021, the court on the same day passed the following:

                                                                    P.T.O.
 Con.Case(C) No.337/2021                           2/2




                                ALEXANDER THOMAS, J.
                                =====================
                                  Cont.Case (C) No.337 of 2021
                          [arising out of the judgment dated 13.08.2021
                                         in 16220 of 2020]
                               =====================
                            Dated this the 11th day of August, 2021


                                                  ORDER

The respondent Panchayath Secretary shall immediately file

affidavit in this case failing which this Court may be constrained to

issue notice in this Contempt Petition and take further steps theron.

Sri.K.V.sasidharan, learned counsel appearing for the respondent

Panchayath Secretary seeks two weeks' time to file the affidavit.

Time granted.

List the case on 01.09.2021.

Hand over.

Sd/-

ALEXANDER THOMAS JUDGE SCS

11-08-2021 /True Copy/ Assistant Registrar

 
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