George Tellus vs V. Chelsasini Ias
2024 Latest Caselaw 15668 Ker

Kerala High Court

George Tellus vs V. Chelsasini Ias on 6 June, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     THURSDAY, THE 6TH DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
                      CON.CASE(C) NO. 1028 OF 2024
AGAINST THE ORDER/JUDGMENT IN WP(C) NO.12973 OF 2024 OF HIGH COURT
OF KERALA
PETITIONERS:

    1       GEORGE TELLUS
            AGED 53 YEARS
            S/O.GABRIEL, H.NO.31/586, GANAPATHI TEMPLE ROAD,
            VADUTHALA, ERNAKULAM, PIN - 682023
    2       JOSEPH ANTONEY
            AGED 52 YEARS
            S/O.CHUMAR ANTONY, THACHUTHARA,
            GANAPATHY TEMPLE ROAD, VADUTHALA,
            ERNAKULAM, PIN - 682023
    3       BINDU M P
            AGED 45 YEARS
            W/O.DILEEP, GTRRA-97,
            GANAPATHI TEMPLE ROAD,
            VADUTHALA, ERNAKULAM, PIN - 682023
            BY ADVS.
            K.M.ANEESH
            K.SANTHOSH KUMAR (KALIYANAM)
            ADARSH KUMAR
            BIJU VARGHESE ABRAHAM
            DILEEP CHANDRAN
            SHASHANK DEVAN


RESPONDENT/S:

    1       V. CHELSASINI IAS
            FATHER'S NAMEAND AGE NOT KNOWN TO THE PETITIONERS,
            SECRETARY, CORPORATION OF COCHIN, PARK AVENUE, MARINE
            DRIVE, ERNAKULAM, PIN - 682011
    2       GEETHA P
            FATHER'S NAMEAND AGE NOT KNOWN TO THE PETITIONERS,
            CHIEF ENVIRONMENTAL ENGINEER, POLLUTION CONROL BOARD,
            MIG & HIG COLONY, GANDHI NAGAR,
            KADAVANTHARA, ERNAKULAM, PIN - 682020
    3       STATE OF KERALA
            FATHER'S NAMEAND AGE NOT KNOWN TO THE PETITIONERS,
            REVENUE DIVISIONAL OFFICER,
            FORT KOCHI, ERNAKULM,, PIN - 682001
 CON.CASE(C) NO. 1028 OF 2024
                               2



         BY ADV K. JANARDHANA SHENOY


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 06.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1028 OF 2024
                               3



                 MOHAMMED NIAS C.P., J.
           =========================

             CON.CASE(C) NO. 1028 OF 2024
           =========================
            Dated this the 6th day of June, 2024



                       JUDGMENT

Both sides submit that the judgment dated 05.04.2023 in

W.P.(C) No.12973 of 2024 has been complied with. This is

recorded. Accordingly, the contempt of court case is closed.

Sd/-

MOHAMMED NIAS C.P.,

JUDGE LU CON.CASE(C) NO. 1028 OF 2024

APPENDIX OF CON.CASE(C) 1028/2024

PETITIONER ANNEXURES :

ANNEXURE A 1 CERTIFIED COPY OF THE INTERIM ORDER DATED 5-04-2024 ANNEXURE A2 TRUE COPY OF THE RECEIPT ISSUED BY THE COCHIN CORPORATION DATED 9-04-2024 ANNEXURE A3 TRUE COPY OF THE REPRESENTATION GIVEN TO THE RESPONDENT HAVING THE ACKNOWLEDGMENT OF POLLUTION CONTROL BOARD.

// True Copy // PA To Judge