Mathew Joseph vs Shri.P.P.Pramod
2021 Latest Caselaw 10225 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

THURSDAY, THE 25TH DAY OF MARCH 2021 / 4TH CHAITHRA, 1943

     Con.Case(C).No.1468 OF 2020 IN WP(C). 23262/2019

 AGAINST THE ORDER DATED10.12.2019 IN WP(C) 23262/2019(G)
                 OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

             MATHEW JOSEPH,
             AGED 66 YEARS, S/O JOSEPH, VAZHAPILLIL HOUSE,
             CHOORAPPALLAM, ANAKKAL POST,
             MALAMPUZHA, PALAKKAD,PIN-678651.

             BY ADV. SRI.P.K.MOHANAN(PALAKKAD)

RESPONDENT/2ND RESPONDENT:

             SHRI.P.P.PRAMOD,
             (AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER), CHIEF FOREST CONSERVATOR,
             OFFICE OF THE CHIEF FOREST CONSERVATOR
             CUSTODIAN OF VESTED FOREST,
             EASTERN CIRCLE, ARANYA BHAVAN, OLAVAKODE,
             PALAKKAD, PIN-678002.

             SRI.SANDESH RAJA SPL GP

    THIS    CONTEMPT   OF   COURT   CASE   (CIVIL)   HAVING   BEEN
FINALLY HEARD ON 25.03.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Cont.Case(C) No.1468 of 2020           2




                   Cont.Case(C) No.1468 of 2020
               -----------------------------------------------


                               JUDGMENT

The learned Special Government Pleader, on

instructions, submits that the direction contained in the interim order

dated 10.12.2019 has been complied with. In the light of the

submission made by the learned Special Government Pleader, the

Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

YKB

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE 1 TRUE COPY OF INTERIM ORDER DATED 10.12.2019 IN W.P(C)NO.23262/2019(G).

ANNEXURE 2 TRUE COPY OF THE APPLICATION SUBMITTED BEFORE THE RESPONDENT PRODUCING THE INTERIM ORDER DATED 10.12.2019 IN W.P(C)NO.23262/2019(G).