Abdurahiman Karattuchali vs Reena
2024 Latest Caselaw 14444 Ker

Kerala High Court

Abdurahiman Karattuchali vs Reena on 31 May, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
          THE HONOURABLE MR.JUSTICE N.NAGARESH
 FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
              CON.CASE(C) NO. 2844 OF 2023
  AGAINST THE ORDER DATED 15.12.2022 IN WP(C) NO.40638
            OF 2022 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

         ABDURAHIMAN KARATTUCHALI
         AGED 63 YEARS, S/O.KUNHAMUTTY HAJI,
         PANTHALLANCHERY HOUSE, OZHUKOOR P.O.,
         MORAYOOR, MALAPPURAM DISTRICT,
         PIN - 673 641.

         BY ADV
              BABU S. NAIR

RESPONDENT/2ND RESPONDENT:

         REENA
         AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER, THE GEOLOGIST, DEPARTMENT OF MINING
         AND GEOLOGY, MINI CIVIL STATION, MANJERI,
         MALAPPURAM DISTRICT, PIN - 676 121.

         BY ADV
              SREEJITH V.S, GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 31.05.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case No.2844 of 2023
                               :2:




                           JUDGMENT

Dated this the 31st day of May, 2024

Counsel appearing for the petitioner submits that

due to subsequent events, the petitioner does not want to

prosecute the Contempt of Court Case. However, the writ

petition may be heard and disposed of at an earlier date.

Contempt of Court Case is therefore closed.

Sd/-

N. NAGARESH JUDGE AMR

APPENDIX OF CON.CASE(C) 2844/2023

RESPONDENT'S ANNEXURES Annexure R1(a) True copy of the Environmental Clearance No.J-6310/2017 dated 26.04.2018.

Annexure R1(d) True copy of the Site Mahassar dated 19-10-2023.

Annexure R1(e) True copy of the Demand Notice No.DOMAL-DMG/1521/2023-M dated 07-12- 2023.

Annexure R1(b) True copy of the permit No.07/2022- 23/LT/DOM/M-1703/2022 dated 07-10- 2022.

Annexure R1(c) True copy of the proceedings No.236/22-23/DOM/M-2310-2019 dated 10- 01-2023.