K.P. Vasudevan Namboothiri vs Ibrahim Kunji K
2022 Latest Caselaw 11283 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
 FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944
                   CON.CASE(C) NO.543 OF 2022
      JUDGMENT IN WP(C) 4385/2021 OF HIGH COURT OF KERALA
                        DATED 15.11.2021
                      --------------------
PETITIONER/PETITIONER :-

          K.P.VASUDEVAN NAMBOOTHIRI, PRESIDENT,
          MARAKKARA EDUCATIONAL AND DEVELOPMENT SOCIETY,
          REG.NO.21966, MARAKKARA, KADAMPUZHA,
          MALAPPURAM DISTRICT - 676 553.

          BY ADVS.
          T.SETHUMADHAVAN (SR.)
          M.V.BALAGOPAL
          PREETHI. P.V.



RESPONDENT/2ND RESPONDENT :-

          IBRAHIM KUNJI K.
          AGE & FATHER'S NAME NOT KNOWN, SENIOR GEOLOGIST,
          DISTRICT OFFICE OF MINING AND GEOLOGY DEPARTMENT,
          MINI CIVIL STATION, MANJERI, MALAPPURAM - 676 505.

          BY SRI.M.RAJEEV, GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 02.12.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO.543 OF 2022

                                    -: 2 :-


                                 JUDGMENT

Dated this the 2nd day of December, 2022

It is submitted by the learned Government Pleader, on

instructions, that a revised order has been passed on 15.11.2022. A

copy of the order is also produced along with a memo.

2. The learned Senior Counsel appearing for the petitioner

submits that the permission granted by the present order is for

removal of ordinary earth/laterite stone during the period from

15.11.2022 to 14.1.2023. It is submitted that the entire work may

not be completed by then.

Leaving open the right of the petitioner to move the

appropriate authority for extension of time in case the same is

required, the Contempt of Court Case is closed.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/5.12.2022 CON.CASE(C) NO.543 OF 2022

APPENDIX OF CON.CASE(C) 543/2022

PETITIONER ANNEXURES

Annexure A TRUE COPY OF THE BUILDING PERMIT DATED 22/05/2019.

Annexure B TRUE COPY OF THE DEVELOPMENT PERMIT ALONG WITH THE PLAN DATED 25/10/2019.

Annexure C TRUE COPY OF THE JUDGMENT IN WP(C) NO.4385/2021 DATED 15/11/2021.

Annexure D TRUE COPY OF THE AFFIDAVIT SUBMITTED BY THE PETITIONER TO THE RESPONDENT DATED 24/11/2021.

Annexure E TRUE COPY OF THE ORDER OF THE RESPONDENT DATED 21/12/2021.