Mathew Thomas vs K Vinod
2022 Latest Caselaw 10000 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 31ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944
                        CON.CASE(C) NO. 831 OF 2022


PETITIONERS/WRIT PETITIONERS:

    1        MATHEW THOMAS
             ONAMTHURUTHIYIL, KEZHUVAMKULAM P.O,
             KOTTAYAM DISTRICT, PIN - 686584

    2        MANOJ ABRAHAM
             MANAYKKALYYAT HOUSE, KEZHUVAMKULAM P.O,
             KOTTAYAM DISTRICT, PIN - 686584

             BY ADV SRI.GEORGEKUTTY MATHEW



RESPONDENT/2ND RESPONDENT IN THE WRIT PETITION:

             K VINOD
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETTIIONER
             WORKING AS THE SECRETARY OF KOZHUVANAL GRAMA
             PANCHAYATH, KOZHUVANAL P.O,
             KOTTAYAM, PIN - 686574

             BY ADV SRI.SUNIL CYRIAC




     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 31.08.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 831 OF 2022
                                   2



                            T.R. RAVI, J.
             --------------------------------------------
                Contempt Case (C). No.831 of 2022
              --------------------------------------------
              Dated this the 31st day of August, 2022

                             JUDGMENT

The allegation in the contempt application is that an interim

order issued in WPC No.8997/2022 is not complied with. This Court

had directed the respondents 1 to 4 to ensure that the crusher unit of

the 6th respondent in the writ petition is functioning with all necessary

licenses and permissions. Subsequently, orders have been issued by

the Secretary of the Panchayat, which is the subject matter of

challenge in WPC No.16816/2022.

In such circumstances, there is no necessity to continue with

the contempt application. Contempt of Court Case is hence closed

without prejudice to the rights of either parties in the pending writ

petitions.

Sd/-

T.R. RAVI JUDGE

Pn CON.CASE(C) NO. 831 OF 2022

APPENDIX OF CON.CASE(C) 831/2022

PETITIONERS' ANNEXURES

Annexure1 CERTIFIED COPY OF THE ORDER IN WPC NO.

8997/2022 DATED 07.04.2022

Annexure2 TRUE COPY OF THE COVERING LETTER DATED 16.04.2022

Annexure3 TRUE COPY OF THE EXT P8 APPLICATION IN THE WRIT PETITION

Annexure4 TRUE COPY OF THE EXT P9 INFORMATION IN THE WRIT PETITION

Annexure5 TRUE COPY OF THE INFORMATION DATED 28.04.2022 UNDER RTI ACT

Annexure6 TRUE COPY OF THE CONSENT TO ESTABLISHING PRIMARY CRUSHER UNITS DATED 02.03.2006 OBTAINED FROM POLLUTION CONTROL BOARD

Annexure7 TRUE COPY OF THE NOTICE DATED 16.06.2014 OBTAINED UNDER THE RIGHT TO INFORMATION ACT