Chandukutty vs Dr.H.Nagesh Prabhu
2022 Latest Caselaw 2324 Ker

Con.Case(C) No.2129/2021                       1/3

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                Wednesday, the 2nd day of March 2022 / 11th Phalguna, 1943
                   CONTEMPT CASE(C) NO. 2129 OF 2021 IN WP(C)5572/2019

   PETITIONER/PETITIONER:


           CHANDUKUTTY, AGED 57 YEARS, S/O. KELAPPAN, RESIDING AT SOWPARNIKA,
           THEVARKKAD, EDAKKARA P.O., CHELLANNUR, KOZHIKODE 673 616.

        BY ADVS.V.HARISH AND RAJAN VISHNURAJ,

   RESPONDENT/3RD RESPONDENT:


           DR.H.NAGESH PRABHU, THE CHAIRMAN, KERALA STATE ENVIRONMENTAL IMPACT
           ASSESSMENT AUTHORITY, 4TH FLOOR, K.S.R.T.C BUS TERMINAL COMPLEX,
           THAMPANOOR , THIRUVANANTHAPURAM 695 001.

        BY SRI. M.P. SREEKRISHNAN, STANDING COUNSEL FOR KERALA STATE
    ENVIRONMENTAL IMPACT ASSESSMENT AUTHORITY


        This Contempt of court case (civil) having come up for orders on
   02.03.2022, the court on the same day passed the following:

                                             ORDER

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                                   ALEXANDER THOMAS, J.

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Cont. Case (C) No. 2129 of 2021 (arising out of judgment dated 28.2.2020 in WP(C).No.5572/2019)

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Dated this the 2nd day of March, 2022

ORDER

Sri.M.P.Sreekrishnan, learned Standing Counsel for the

Kerala State Environmental Impact Assessment Authority, would

submit on the basis of instructions that the statutory term of the

committee has expired on 18.9.2021, and that the new committee

is expected to be reconstituted by 10 th March, 2022 or so, and that

after the new committee has taken charge, necessary advice will

be given to recall Anx.A-10 order dated 5.10.2021 if it is found that

the said order has been passed without hearing the petitioner and

if that be so, steps will also be taken to pass fresh orders in the

matter after affording reasonable opportunity of being heard to

the petitioner-objector and the 8th respondent-proponent, etc.

List the case on 23.3.2022.

Hand over

Sd/-

                                                           ALEXANDER THOMAS,
                                                                  JUDGE
            MMG




02-03-2022                          /True Copy/                                Assistant Registrar
 Con.Case(C) No.2129/2021                  3/3

                           APPENDIX OF CON.CASE(C) 2129/2021
Annexure A10                A TRUE PHOTO COPY OF THE ENVIRONMENTAL CLEARANCE NO.

1627/EC4/2020/SEIAA DATED 05.10.2021.