K.V. Sachidanandan vs Dr.V.Venu Ias
2021 Latest Caselaw 6121 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.146 OF 2019 IN WP(C). 40222/2017

 AGAINST THE JUDGMENT DATED 19.06.2018 IN WP(C) 40222/2017(C) OF HIGH
                          COURT OF KERALA

PETITIONER/PETITIONER IN WP(C):

                K.V. SACHIDANANDAN,
                AGED 74 YEARS
                S/O.LATE K.N.VALAYUDHAN,RESIDING AT KARUKAMPARA
                HOUSE,KIZHAKKUMPURAM,MANNUR-678642,PALAKKAD DISTRICT.

                BY ADVS.
                SRI.M.R.HARIRAJ
                SRI.K.RAJAGOPAL
                SMT.L.LAKSHMI OMANAKUTTAN

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

       1        DR.V.VENU IAS
                FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER,THE
                PRINCIPLE SECRETARY TO GOVERNMENT OF KERALA,DEPARTMENT
                OF FOREST AND WILD LIFE,SECRETARIAT,THIRUVANANTHAPURAM-
                695013.

       2        MR.NARENDRA NATH VELURI IFS,
                FATHER'S NAME AND AGE NOT KNOWN TO THE
                PETITIONER,DIVISIONAL FOREST OFFICER,PALAKKAD-678508.

       3        MR.SRI SHEREEF.C,
                FATHER'S NAME NOT KNOWN TO THE PETITIONER,
                FOREST RANGE OFFICED,OLAVAKKOD RANGE,
                OLAVAKKOD-678 002.

       4        MR.SHEIK HYDER HUSSAIN IFS,
                FATHER'S NAME NOT KNOWN TO THE PETITIONER,
                CHIEF CONSERVATOR OF FORESTS AND CUSTODIAN OF VESTED
                FORESTS,KERALA,1ST FLOOR,ARANYA BHAVAN
                COMPLEX,OLAVALAKKODE,PALAKKAD-678 002.


                R1 TO R4 BY SRI.K.SANDESH RAJA K. GOVERNMENT PLEADER

      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD ON
      19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 C.O.(C) No. 146/2019 in
W.P.(C) No. 40222/2017



              Dated this the 19th day of February, 2021.

                             JUDGMENT

This Contempt Case is filed complaining that the directives

contained in the judgment dated 19.06.2018 in W.P.(C) No. 40222 of

2017 is not complied with.

2. However, today, when the matter is taken up for

consideration, the learned counsel for the petitioner seeks permission

to withdraw the Contempt Case.

Therefore, I do not find any reason to proceed with the

Contempt Case further. Accordingly, this Contempt Case is closed.

sd/-

SHAJI P. CHALY, JUDGE.

Rv