K.T.Haridas,Represented By ... vs S.Harikishore,Ias
2022 Latest Caselaw 7618 Ker

Con.Case(C) No.1049/2022                          1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                             THE HONOURABLE MR. JUSTICE T.R.RAVI
                Friday, the 24th day of June 2022 / 3rd Ashadha, 1944
              CONTEMPT CASE(C) NO. 1049 OF 2022(S) IN WP(C) 26054/2020
      PETITIONER/PETITIONER IN WPC NO.26054/2020:

                K.T. HARIDAS, KARUTHEDATH HOUSE, PALAPPURAM, OTTAPALAM,

                PALAKKAD-679 103, REPRESENTED BY        HIS POWER OF ATTORNEY HOLDER

                SANTHOSH. T, AGED 38 YEARS, S/O.THEVARKUTTY, SREE DURGA,

                VADAKKUMTHARA P.O, PALAKKAD- 678 012.

            BY ADV. SRI.JOBI JOSE KONDODY.

      RESPONDENT/4TH RESPONDENT IN WPC NO.26054/2020:


                S. HARIKISHORE, IAS,

                THE DIRECTOR, DIRECTORATE OF MINING AND GEOLOGY,

                KESAVADASAPURAM, PATTOM PALACE P.O.,

                THIRUVANANTHAPURAM - 695 004.

            BY ADV. SRI.NAGARAJ NARAYANAN, SPECIAL GOVERNMENT PLEADER (FOREST)

        This Contempt of court case (civil) having come up for orders on
   24.06.2022, the court on the same day passed the following:

                                             ORDER

Government Pleader to make submissions based on the judgment referred to in the order dated 13/06/2022. Post on 04/07/2022.

Sd/- T.R.RAVI JUDGE

24-06-2022 /True Copy/ Assistant Registrar