Kochukoonambayikulam Sree Durga ... vs George Khosy
2021 Latest Caselaw 6120 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

     FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

        Con.Case(C).No.218 OF 2018(S) IN WP(C). 35999/2017

 AGAINST THE JUDGMENT IN WPC 35999/2017 DATED 18-12-2017 OF HIGH
                         COURT OF KERALA


PETITIONER/PETITIONER:

             KOCHUKOONAMBAYIKULAM SREE DURGA DEVI KSHETRAM,
             VADAKKEVILA, KOLLAM REPRESENTED BY ITS SECRETARY
             PRASANNA RAJAN, AGED 45 YEARS,
             S/O.LATE ARAVINDAKSHAN, VAYALIL VEEDU,MULLUVILA,
             VADAKKEVILA P.O., KOLLAM DISTRICT.

             BY ADV. SRI.C.RAJENDRAN

RESPONDENT/NOT A PARTY IN WP(C):

             GEORGE KHOSY,
             AGED 40 YEARS, S/O NOT KNOWN TO THE PETITIONER,
             ASSISTANT CITY POLICE COMMISSIONER, KOLLAM
             CITY,KOLLAM 691 001.


             BY ADV.
             SRI.SURIN GEORGE IPE,SR.GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).Nos.218 OF 2018
IN WP(C). 35999/2017
                                           2


                                     JUDGMENT

Dated this the 19th day of February 2021

This contempt case is filed complaining that the directives

contained in the judgment dated 18.12.2017 in W.P.

(C).No.35999/17, is not complied with. On a reading of the

judgment, it is clear that the subject issue in this case was in

relation to the application pending before the statutory authority

under the provisions of the Noise Pollution (Regulation and

Control) Rules, 2000. Apparently, the subject issue was in respect

of a particular period and the contempt petition was filed in the

year 2018.

In that view of the matter, I do not think anything survives

to be considered in this contempt petition at this instance of time.

That apart the learned Senior Government Pleader has produced a

communication dated 19.02.2021, from where I am satisfied that

already directives are complied with as early as on 24.08.2019,

granting sanction for the use of the mike.

Therefore, the Contempt of Court case is closed,

accordingly.

Sd/-

SHAJI P. CHALY JUDGE VPK Con.Case(C).Nos.218 OF 2018 IN WP(C). 35999/2017

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT DATED 18.12.2017 IN WP(C) NO.35999/2017 OF THIS HONOURABLE COURT.