Kerala High Court
M.M. Basheer vs Mr. Rajesh Raveendran, Ifs on 11 September, 2023
THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
&
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
MONDAY, THE 11TH DAY OF SEPTEMBER 2023/20TH BHADRA, 1945
CON.CASE(C) NO.1736 OF 2023
AGAINST THE JUDGMENT DATED 23.12.2022 IN MFA (FOREST)
57/2011 OF HIGH COURT OF KERALA
PETITIONER/ADDL. APPELLANT:
M.M. BASHEER,
AGED 71 YEARS, S/O. MOHAMMEDALI,
RESIDING AT NISHAD, KULATHOOPUZHA(P.O.),
KOLLAM, PIN - 691310.
BY ADVS.
Dr.K.P.SATHEESAN (SR.)
SRI.P.MOHANDAS (ERNAKULAM)
SRI.K.P.SATHEESAN (SR.)
SRI.K.SUDHINKUMAR
SRI.SABU PULLAN
SRI.GOKUL D. SUDHAKARAN
SRI.R.BHASKARA KRISHNAN
SRI.BHARATH MOHAN
RESPONDENT/2ND RESPONDENT:
RAJESH RAVEENDRAN, IFS,
AGE AND FATHER'S NAME NOT KNOWN TO THE
PETITIONERS,
THE CUSTODIAN OF ECOLOGICALLY FRAGILE LAND AND
CHIEF CONSERVATOR OF FOREST VIGILANCE,
FOREST HEAD QUARTERS,
VAZHUTHACAUD,THIRUVANANTHAPURAM, PIN - 695014.
BY ADVS.
SRI.NAGARAJ NARAYANAN, SPL. G.P. (FOREST),
ADVOCATE GENERAL OFFICE KERALA
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 11.09.2023, ALONG WITH
CON.CASE(C).1750/2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
&
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
MONDAY, THE 11TH DAY OF SEPTEMBER 2023 / 20TH BHADRA, 1945
CON.CASE(C) NO.1750 OF 2023
AGAINST THE JUDGMENT DATED 23.12.2022 IN MFA (FOREST)
82/2011 OF HIGH COURT OF KERALA
PETITIONERS/APPELLANTS:
1 ABDUL KALAM,
AGED 62 YEARS, S/O.ABDUL MAJEED,
PACHAYIL VEEDU, MANKONAM, MADAVOOR VILLAGE,
THIRUVANANTHAPURAM, PIN - 695602.
2 SAJEENA, AGED 49 YEARS, W/O.ABDUL KALAM,
PACHAYIL VEEDU, MANKONAM, MADAVOOR VILLAGE,
THIRUVANANTHAPURAM, PIN - 695602.
BY ADVS.
Dr.K.P.SATHEESAN (SR.)
SRI.P.MOHANDAS (ERNAKULAM)
SRI.K.P.SATHEESAN (SR.)
SRI.K.SUDHINKUMAR
SRI.SABU PULLAN
SRI.GOKUL D. SUDHAKARAN
SRI.R.BHASKARA KRISHNAN
SRI.BHARATH MOHAN
RESPONDENT/2ND RESPONDENT:
RAJESH RAVEENDRAN, IFS
AGE AND FATHER'S NAME NOT KNOWN TO THE
PETITIONERS,
THE CUSTODIAN OF ECOLOGICALLY FRAGILE LAND AND
CHIEF CONSERVATOR OF FOREST VIGILANCE,FOREST
HEAD QUARTERS, VAZHUTHACAUD,THIRUVANANTHAPURAM,
PIN - 695014.
BY ADVS.
SRI.NAGARAJ NARAYANAN, SPL. G.P. (FOREST),
ADVOCATE GENERAL OFFICE KERALA
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 11.09.2023, ALONG WITH
CON.CASE(C).1736/2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
CO(C) Nos.1736 & 1750 of 2023
- 3 -
JUDGMENT
Dated, this the 11th September, 2023
Anu Sivaraman, J.
It is submitted by the learned Special Government
Pleader that an SLP has been preferred against the
judgment and that Civil Appeal now stands admitted
with an order to maintain status quo vis-a-vis
subject land.
Accordingly, this Contempt case is closed, without
prejudice to the right of the petitioner to approach
afresh.
Sd/-
ANU SIVARAMAN, JUDGE
Sd/-
C.JAYACHANDRAN, JUDGE
ww
CO(C) Nos.1736 & 1750 of 2023
- 4 -
APPENDIX OF CON.CASE(C) 1736/2023
PETITIONER's ANNEXURES:
ANNEXURE-1 CERTIFIED COPY OF THE JUDGMENT, DATED
23-12-2022, IN M.F.A (FOREST) NO.
57/2011.
CO(C) Nos.1736 & 1750 of 2023
- 5 -
APPENDIX OF CON.CASE(C) 1750/2023
PETITIONERS' ANNEXURES:
ANNEXURE- 1 CERTIFIED COPY OF THE JUDGMENT, DATED
23-12-2022, IN M.F.A (FOREST) NO.
82/2011.
