Abdul Azeez P.P vs Dr.Usha Titus
2021 Latest Caselaw 4731 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

            THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

     TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942

          Con.Case(C).No.2013 OF 2020 IN WP(C). 19734/2020

AGAINST THE JUDGMENT DATED 24.09.20 IN WP(C) 19734/2020(N) OF HIGH
                         COURT OF KERALA


PETITIONER/PETITIONER IN W.P.(C) NO.19734/2020:

             ABDUL AZEEZ P.P
             AGED 62 YEARS
             S/O.AHAMMED KUTTY, RESIDING AT PANDARAM PARAMBATH
             HOUSE, VAZHAYOOR EAST P.O., VIA RAMANATTUKARA,
             MALAPPURAM DISTRICT, PIN-673633.

             BY ADV. SRI.K.K.ASHKAR

RESPONDENTS/1ST RESPONDENT IN W.P.(C) NO.19734/2020:

      1      DR.USHA TITUS
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             MEMBER SECRETARY, KERALA STATE ENVIRONMENT IMPACT
             ASSESSMENT AUTHORITY,
             K.S.R.T.C BUS TERMINAL COMPLEX, 4TH FLOOR,
             THAMPANOOR, THIRUVANANTHAPURAM-695001.

      2      DR.H.NAGESH PRABHU
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             CHAIRPERSON, KERALA STATE ENVIRONMENT IMPACT
             ASSESSMENT AUTHORITY, K.S.R.T.C BUS TERMINAL COMPLEX,
             4TH FLOOR, THAMPANOOR,
             THIRUVANANTHAPURAM-695001.

      3      DR.JAYACHANDRAN.K,
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             MEMBER, KERALA STATE ENVIRONMENT IMPACT ASSESSMENT
             AUTHORITY, K.S.R.T.C BUS TERMINAL COMPLEX, 4TH FLOOR,
             THAMPANOOR,
             THIRUVANANTHAPURAM-695001.

             R1-3 BY ADV. SRI.M.P.SREEKRISHNAN, SC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.2013 OF 2020 IN WP(C). 19734/2020

                                   2




                Cont.Case(C) No.2013 of 2020
             -----------------------------------------------


                          JUDGMENT

The learned counsel for the petitioner submits that the

direction contained in the judgment has been complied with. In the

light of the submission made by the learned counsel for the

petitioner, the Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

PV Con.Case(C).No.2013 OF 2020 IN WP(C). 19734/2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT DATED 24.09.2020 IN W.P.(C)NO.19734/2020 OF THIS HONOURABLE COURT.

ANNEXURE B TRUE COPY OF EMAIL COMMUNICATION DATED 07.10.2020 MADE BY THE PETITIONER TO THE RESPONDENT AUTHORITY FORWARDING THE COPY OF ANNEX.A JUDGMENT.

ANNEXURE C TRUE COPY OF THE COMMUNICATION DATED 10.11.2020 ISSUED TO THE PETITIONER BY THE RESPONDENT AUTHORITY.

ANNEXURE D TRUE COPY OF REPLY DATED 11.11.2020 MADE BY THE PETITIONER TO THE RESPONDENT AUTHORITY.