Citation : 2024 Latest Caselaw 6334 Ker
Judgement Date : 6 March, 2024
Con. Case (C) Nos. 1063 of 2022
& 2808 of 2023
-1-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
&
THE HONOURABLE MR.JUSTICE V.G.ARUN
WEDNESDAY, THE 6TH DAY OF MARCH 2024 / 16TH PHALGUNA, 1945
CON.CASE(C) NO. 1063 OF 2022
AGAINST THE ORDER IN WP(C) NO.3097 OF 2016 OF HIGH COURT OF
KERALA
PETITIONER/S:
ONE EARTH ONE LIFE
AGED 64 YEARS
REPRESENTED BY ITS LEGAL CELL DIRECTOR, SRI.TONY
THOMAS.K, IRUMBAKACHOLA, MANNARKAD P.O, PALAKKAD
DISTRICT, PIN - 678582
BY ADVS.
V.HARISH
RAJAN VISHNURAJ
RENJITH THAMPAN (SR.)(K/276/1990)
RESPONDENT/S:
RAMESHWAR P GUPTA(CORRECTED)
THE SECRETARY, MINISTRY OF ENVIRONMENT, FORESTS
AND CLIMATE CHANGE, INDIRA PARYAVARAN BHAVAN,
JORBAGH ROAD, NEW DELHIPIN - 110003 NAME OF THE
RESPONDENT IS CORRECTED AS "LEENA NANDAN" VIDE
ORDER DATED 26/6/22 IN IA 1/22 IN COC 1063/22,
BY ADVS.
SHRI.BABU P.L., CGC
SHRI.R.PRASANTH KUMAR, CGC
MANU S., ASG OF INDIA
S. BIJU
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 06.03.2024, ALONG WITH Con.Case(C).2808/2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Con. Case (C) Nos. 1063 of 2022
& 2808 of 2023
-2-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
&
THE HONOURABLE MR.JUSTICE V.G.ARUN
WEDNESDAY, THE 6TH DAY OF MARCH 2024 / 16TH PHALGUNA, 1945
CON.CASE(C) NO. 2808 OF 2023
AGAINST THE ORDER DATED IN WP(C) NO.3097 OF 2016 OF HIGH
COURT OF KERALA
PETITIONER/S:
ONE EARTH ONE LIFE
REPRESENTED BY ITS LEGAL CELL DIRECTOR, SRI.TONY
THOMAS.K, AGED 64 YEARS, IRUMBAKACHOLA, MANNARKAD
P.O, PALAKKAD DISTRICT, PIN - 678582
BY ADVS.
V.HARISH
RAJAN VISHNURAJ
RENJITH THAMPAN (SR.)(K/276/1990)
RESPONDENT/S:
LEENA NANDAN IAS
(AGE AND FATHER'S NAME UNKNOWN TO THE PETITIONER)
THE SECRETARY, MINISTRY OF ENVIRONMENT, FORESTS
AND CLIMATE CHANGE, INDIRA PARYAVARAN BHAVAN,
JORBAGH ROAD, NEW DELHI, PIN - 110003
BY ADVS.
SHRI.BABU P.L., CGC
SHRI.R.PRASANTH KUMAR, CGC
MANU S., ASG OF INDIA
S. BIJU
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 06.03.2024, ALONG WITH Con.Case(C).1063/2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Con. Case (C) Nos. 1063 of 2022
& 2808 of 2023
-3-
JUDGMENT
A. J. Desai, C. J.
In view of the judgment dated 06.03.2024 in W. P. (C) No.
3097 of 2016, the present contempt cases would not survive.
The contempt cases are closed accordingly.
Pending Interlocutory Applications, if any, shall stand
closed.
Sd/-
A. J. DESAI CHIEF JUSTICE
Sd/-
V. G. ARUN JUDGE
Eb
& 2808 of 2023
APPENDIX OF CON.CASE(C) 1063/2022
PETITIONER ANNEXURES ANNEXURE A1 A CERTIFIED COPY OF THE INTERIM ORDER DATED 17.09.2020 PASSED BY THIS HON'BLE COURT IN WPC NO. 3097 OF 2016 ANNEXURE A2 A TRUE PHOTOCOPY OF THE INTERIM ORDER DATED 23.11.2020 PASSED BY THIS HON'BLE COURT IN WPC NO. 3097 OF 2016 ANNEXURE A2(A) A TRUE PHOTOCOPY OF THE LETTER DATED 21.09.2020 SENT BY THE COUNSEL FOR THE PETITIONER TO THE RESPONDENT ANNEXURE A3 A TRUE PHOTOCOPY OF THE OFFICE MEMORANDUM DATED 19.05.2022 ISSUED BY THE MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE RESPONDENT EXHIBITS EXHIBIT R1(A) TRUE COPY OF THE OM F.NO.19-2/2013-IA-
III DATED 09.06.2015 EXHIBIT R1(B) TRUE COPY OF THE JUDGMENT IN CIVIL APPEAL NOS. 7576-7577 OF 2021 EXHIBIT R1(C) TRUE COPY OF THE OM F.NO.19-131/2019-IA-
III DATED 28.06.2022
& 2808 of 2023
APPENDIX OF CON.CASE(C) 2808/2023
PETITIONER ANNEXURES ANNEXURE A1 A CERTIFIED COPY OF THE INTERIM ORDER DATED 17.09.2020 PASSED BY THIS HON'BLE COURT IN WPC NO. 3097 OF 2016 ANNEXURE A2 A TRUE PHOTOCOPY OF THE INTERIM ORDER DATED 23.11.2020 PASSED BY THIS HON'BLE COURT IN WPC NO. 3097 OF 2016 ANNEXURE A3 A TRUE PHOTOCOPY OF THE LETTER DATED 21.09.2020 SENT BY THE COUNSEL FOR THE PETITIONER TO THE RESPONDENT ANNEXURE A4 A TRUE PHOTOCOPY OF THE OFFICE MEMORANDUM DATED 19.05.2022 ISSUED BY THE MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE ANNEXURE A5 A TRUE PHOTOCOPY OF THE OM DATED 28.06.2022 ISSUED BY THE MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE ANNEXURE A6 A TRUE COPY OF THE COUNTER AFFIDAVIT FILED ON BEHALF OF THE RESPONDENT IN CON. CASE (C) NO.1063 OF 2022(WITHOUT EXHIBITS) ANNEXURE A7 A TRUE PHOTOCOPY OF THE INTERIM ORDER DATED 02.09.2022 IN IA NO.3/2022 IN WPC NO.3097 OF 2016 ANNEXURE A8 A TRUE PHOTOCOPY OF THE APPEAL MEMORANDUM IN WRIT APPEAL NO.1885 OF
ANNEXURE A9 A TRUE COPY OF THE ORDER NO.SEIAA/TS/OL/MDCL-404/2023 DATED 27.07.2023 ISSUED BY THE SEIAA, TELUNGANA STATE ANNEXURE A9(A) A TRUE COPY OF THE ORDER NO.SEIAA/TS/OL/HYD-96/2022 DATED 25.04.2023 ISSUED BY THE SEIAA, TELUNGANA STATE
& 2808 of 2023
ANNEXURE A10 A TRUE CERTIFIED COPY OF THE ORDER DATED 29.11.2023 IN WPC NO. 3097 OF 2016 PASSED BY THIS HON'BLE COURT ANNEXURE A11 A TRUE COPY OF THE SCREEN SHOT OF PARIVESH SITE WHERE THE PETITIONER HAS ATTEMPTED APPLICATION ON 04.12.2023 ANNEXURE A12 A TRUE PHOTOCOPY OF THE OM DATED 07.07.2021 ISSUED BY THE MOEF ANNEXURE A13 A TRUE PHOTOCOPY OF THE OM DATED 28.01.2022 ISSUED BY THE MOEF ANNEXURE A14 A TRUE PHOTOCOPY OF THE ORDER DATED 02.01.2024 PASSED BY THE HON'BLE SUPREME COURT IN WPC NO. 1394 OF 2023 ANNEXURE A15 A TRUE COPY OF THE OFFICE MEMORANDUM DATED 08.01.2024 ISSUED BY THE MINISTRY
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