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Sunil T.N vs Sherly John
2022 Latest Caselaw 6590 Ker

Citation : 2022 Latest Caselaw 6590 Ker
Judgement Date : 9 June, 2022

Kerala High Court
Sunil T.N vs Sherly John on 9 June, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 9TH DAY OF JUNE 2022 / 19TH JYAISHTA, 1944
                        CON.CASE(C) NO. 673 OF 2022


PETITIONER/PETITONER IN WPC:

             SUNIL T.N
             AGED 56 YEARS
             S/O.NARAYANAN,
             THOTTUPURATH HOUSE, KUMARAMANGALAM P.O,
             THODUPUZHA, IDUKKI DISTRICT, PIN - 685608

             BY ADVS.
             ARJUN RAGHAVAN
             T.R.HARIKUMAR



RESPONDENT/2ND RESPONDENT IN WPC:

             SHERLY JOHN
             AGED 52 YEARS, W/O.JAIRAJ,
             SECRETARY, KUMARAMANGALAM GRAMA PANCHAYAT,
             KUMARAMANGALAM P.O, IDUKKI, PIN - 685605


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 09.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 673 OF 2022
                                   2




                             T.R. RAVI, J.
              --------------------------------------------
             Contempt of Court Case (C). No. 673 of 2022
               --------------------------------------------
                 Dated this the 9th day of June, 2022

                             JUDGMENT

It is submitted that on the basis of the interim order dated

08.04.2022, the available granite has already been removed.

In view of the above submission, this Contempt of Court Case

is closed.

Sd/-

T.R. RAVI JUDGE

Pn CON.CASE(C) NO. 673 OF 2022

APPENDIX OF CON.CASE(C) 673/2022

PETITIONERS' ANNEXURES

Annexure-I A TRUE COPY OF THE DEVELOPMENT PERMIT DATED 18-08-2021 ISSUED BY THE RESPONDENT ALONG WITH THE APPROVED PLAN

Annexure-II A TRUE COPY OF THE BUILDING PERMIT DATED 08-09-2021 ISSUED BY THE RESPONDENT ALONG WITH THE APPROVED PLAN

Annexure-III A TRUE COPY OF THE ORDER NO.66/2021-

22/GBS/DOI/1506/M/2021 DATED 10-11-2021 ISSUED BY THE GEOLOGIST

Annexure-IV A TRUE COPY OF STOP MEMO NO.A22883/21 DATED 12-11-2021 ISSUED BY THE RESPONDENT

Annexure-V A TRUE COPY OF THE ORDER NO.DOI/1506/M/21 DATED 16-11-2021 ISSUED BY THE GEOLOGIST

Annexure-VI A TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY THE RESPONDENT IN WP(C) NO.26412 OF 2021 DATED 22-02-2022

Annexure-VII A TRUE COPY OF THE STATEMENT FILED BY THE 3RD RESPONDENT IN WP(C) NO.26412 OF 2021 DATED 24-02-2022

Annexure-VIII CERTIFIED COPY OF THE JUDGMENT DATED 04-03-2022 IN WP(C) NO.26412 OF 2021

Annexure-IX A TRUE COPY OF THE ORDER NO.189/2021-

22/GBS/DOI/1506/M/2021 DATED 21-03-2022 ISSUED BY THE GEOLOGIST, MINING & GEOLOGY DEPARTMENT, IDUKKI DISTRICT

Annexure-X A TRUE COPY OF STOP MEMO NO.A2-2883/2021 DATED 23-03-2022 ISSUED BY THE RESPONDENT CON.CASE(C) NO. 673 OF 2022

Annexure-XI A TRUE COPY OF ORDER DATED 24-03-2022 ISSUED BY THE GEOLOGIST, MINING & GEOLOGY DEPARTMENT, IDUKKI DISTRICT

Annexure-XII A TRUE COPY OF NEWS ITEM APPEARED IN DESABHIMANI DAILY DATED 25-03-2022

 
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