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Mohammed Naha Salim vs Mr.Baburaj.K
2023 Latest Caselaw 4980 Ker

Citation : 2023 Latest Caselaw 4980 Ker
Judgement Date : 13 April, 2023

Kerala High Court
Mohammed Naha Salim vs Mr.Baburaj.K on 13 April, 2023
           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                               &
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
                  CON.CASE(C) NO.699 OF 2023
AGAINST THE JUDGMENT DATED 06.03.2023 IN W.A.NO.1820/2022
                             -----
PETITIONER/APPELLANT:

           MOHAMMED NAHA SALIM, AGED 31 YEARS,
           S/O.SALIM, THUNDIL PUTHENVEEDU,
           BHARATHIYAPURAM.PO, PATHADI, ANCHAL, KOLLAM
           DISTRICT, PIN - 691312
           BY ADV. JOBI JOSE KONDODY


RESPONDENTS/RESPONDENTS 2 AND 3:

    1      MR.BABURAJ K, AGE AND FATHER'S NAME NOT KNOWN TO
           THE PETITIONER, THE SECRETARY, KAROOR GRAMA
           PANCHAYAT, KAROOR GRAMA PANCHAYAT OFFICE,
           KAROOR P.O, KOTTAYAM DISTRICT, PIN - 686574.
    2      SMT. MANJU.P.K., AGE AND FATHER'S NAME NOT KNOWN
           TO THE PETITIONER, THE PRESIDENT, KAROOR GRAMA
           PANCHAYAT, KAROOR GRAMA PANCHAYAT OFFICE, KAROOR
           P.O, KOTTAYAM DISTRICT, PIN - 686574.
           BY ADVS.
           SHRI.SUNIL CYRIAC, SC,KAROOR GRAMA PANCHAYAT
           SUNIL CYRIAC


THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 13.04.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CO(C) No.699/2023                 2




                               JUDGMENT

A.Muhamed Mustaque, J.

The explanation of the learned counsel for the

Panchayath is accepted in regard to the compliance

of the direction. Accordingly, the observation in

paragraph-1 of the order dated 04.04.2023 as

against the Panchayath is expunged.

The Contempt Case is closed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SHOBA ANNAMMA EAPEN JUDGE ln

APPENDIX OF CON.CASE(C) 699/2023

PETITIONER'S ANNEXURES: ANNEXURE A1 TRUE COPY OF THE INTERIM ORDER DATED 31.01.2023 PASSED BY THE LEARNED DIVISION BENCH OF THIS HON'BLE COURT IN LA NO.1 OF 2023 IN WA NO.1820/2022 ANNEXURE A2 TRUE COPY OF THE MINUTES OF THE MEETING OF THE KAROOR GRAMA PANCHAYAT DATED 16.02.2023 ANNEXURE A3 TRUE CERTIFIED COPY OF THE JUDGMENT DATED 06.03.2023 PASSED BY THE LEARNED DIVISION BENCH OF THIS HON'BLE COURT IN W.A. NO.1820/2022 ANNEXURE A4 TRUE COPY OF THE COVERING LETTER DATED 08.03.2023 SUBMITTED BY THE APPELLANT /PETITIONER BEFORE THE 1ST RESPONDENT ANNEXURE A5 TRUE COPY OF THE LETTER DATED 04.03.2023 ISSUED BY THE SECRETARY OF THE KAROOR GRAMA PANCHAYAT TO THE APPELLANT/PETITIONER ANNEXURE A6 TRUE COPY OF THE FINAL NO OBJECTION CERTIFICATE DATED 13.03.2023 ISSUED BY THE DIVISIONAL FIRE OFFICER, KOTTAYAM TO THE APPELLANT/PETITIONER PRODUCE BEFORE THE 1ST RESPONDENT ON 13.03.2023

ANNEXURE A7 A TRUE COPY OF THE LETTER DATED 28.03.2023 FILED BY THE PETITIONER BEFORE THE SECRETARY, KAROOR GRAMA PANCHAYAT ANNEXURE A8 A TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT ISSUED BY THE SECRETARY, KAROOR GRAMA PANCHAYATH 28/3/23 ANNEXURE A9 A TRUE COPY OF THE LETTER DATED 31.03.2023 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER ANNEXURE A10 A PHOTOGRAPH SHOWING THE PORTABLE MAGAZINE ERECTED AT MY SITE

ANNEXURE A11 A TRUE COPY OF THE LETTER DATED 23.01.2023 ISSUED BY THE ENVIRONMENTAL ENGINEER, KERALA STATE PO POLLUTION CONTROL BOARD TO ME.

RESPONDENTS' ANNEXURES: ESTABLISHMENT ESTABLISHMENT PERMIT BEARING PERMIT NO.JC2/829/23 DATED 24.03.2023 ISSUED TO THE PETITIONER BY THE 1ST RESPONDENT.

 
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