Ashiq Ks vs H. Nagesh Prabhu
2021 Latest Caselaw 18007 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 WEDNESDAY, THE 1ST DAY OF SEPTEMBER 2021 / 10TH BHADRA,
                             1943
               CON.CASE(C) NO. 1013 OF 2021
  AGAINST THE ORDER/JUDGMENT IN WP(C) 22161/2020 OF HIGH
                COURT OF KERALA, ERNAKULAM
PETITIONER/PETITIONER:

         ASHIQ KS, AGED 38 YEARS
         S/O SAIDALAVI, RESIDING AT KAITHAKKAL HOUSE,
         ERUMELLI P.O.KOTTAAYAM DISTRICT-585 509.

         BY ADVS.
         V.HARISH
         RAJAN VISHNURAJ



RESPONDENT/1ST RESPONDENT:

         H. NAGESH PRABHU
         (AGE AND FATHERS NAME NOT KNOWN TO THE
         PETITIONER) CHAIRMAN, KERALA STATE ENVIRONMENT
         IMPACT ASSESSMENT AUTHORITY, 4TH FLOOR, KSRTC
         TERMINAL COMPLEX, THAMPANOOR,
         THIRUVANANTHAPURAM-695 014.

         BY ADV M.P.SREEKRISHNAN

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 01.09.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1013 OF 2021
                                   2




            Contempt Case (C) No.1013 of 2021
             -----------------------------------------------


                             JUDGMENT

The learned counsel for the respondent submits, on

instructions, that the direction issued by this Court has been

complied with and the decision taken has been communicated

to the petitioner.

In the light of the submission made by the learned

counsel for the respondent, this Contempt of Court Case is

closed.

Sd/-

P.B.SURESH KUMAR, JUDGE

ds 01.09.2021 CON.CASE(C) NO. 1013 OF 2021

APPENDIX OF CON.CASE(C) 1013/2021

PETITIONER ANNEXURE

Annexure A1 A CERTIFIED COPY JUDGMENT DATED 19.10.2020 PASSED BY THE HONBLE HIGH COURT IN WPC NO 22161 OF 2020

Annexure A2 A TRUE COPY OF THE COMMUNICATION DATED 26.10.2020 PREFERRED BY THE PETITIONER TO THE RESPONDENT