Saramma Kunjukunju vs Sreelekha S
2024 Latest Caselaw 32716 Ker

Kerala High Court

Saramma Kunjukunju vs Sreelekha S on 12 November, 2024

Con.Case(C) No.2299/2024                         1/2

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
            Tuesday, the 12th day of November 2024 / 21st Karthika, 1946
      IA.NO.1/2024 IN CONTEMPT CASE(C) NO. 2299 OF 2024(S) IN WP(C) 20689/2024

      APPLICANT/PETITIONER/PETITIONER NO.1 IN WP(C):


                SARAMMA KUNJUKUNJU, AGED 82 YEARS, W/O LATE KUNJUKUNJU,

                CHARUVILAPUTHEN VEEDU (PALACE LAND), PULAMON P.O,

                KOTTARAKKARA, KOLLAM - 691 531.


      RESPONDENTS/RESPONDENTS/RESPONDENTS IN W.P.C.:


     1. SREELEKHA S, THE CHAIRMAN, KERALA STATE POLLUTION CONTROL BOARD, PATTOM
        P.O, THIRUVANANTHAPURAM - 695 004.
     2. RACHEL THOMAS, AGED 41, D/O SRI.A.THOMAS, RESIDING AT CHEMMAMUKKU,
        KOLLAM, ENVIRONMENT ENGINEER, KERALA STATE POLLUTION CONTROL BOARD, USHAS
        BUILDING, BIG BAZAR, KOLLAM - 691 001.
     3. MANIKANTAN, SECRETARY, KOTTARAKKARA MUNICIPALITY, PULAMON P.O,
        KOTTARAKKARA, KOLLAM DIST., PIN - 691 531.
     4. B.GOPALAKRISHNAN, AGED 57, S/O BHASKARAN, UNNIKRISHNA BHAVAN, NEELESWARAM
        P.O., KOTTARAKKARA, PROPRIETOR, SREEDURGA HOTEL, PULAMON P.O,
        KOTTARAKKARA, KOLLAM DIST. - 691 531.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to re-open the above
   Contempt of Court Case (Civil) and to proceed against the respondents
   under the provisions of Contempt of Court Act, in the interest of justice.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, this Court's judgment dated
   06/09/2024 in COC 2299/2024 and upon hearing the arguments of M/S. AYSHA
   YOUSEFF, MOLLY JACOB, JOBI.A.THAMPI, C.M.EBRAHIM, SHOUKATH HUSAIN &
   AKHEELA FARZANA, Advocates for the applicant in IA/petitioner in
   COC, SRI.T.NAVEEN, STANDING COUNSEL for R1 & R2 in IA/COC and of
   SRI.M.K.CHANDRAMOHAN DAS, STANDING COUNSEL for R3 & R4 in IA/COC, the
   court passed the following:

                                                                      P.T.O.
 Con.Case(C) No.2299/2024                       2/2




                                          ORDER

The Pollution Control Board is directed to get instruction as to

whether any consent to operate has been granted to the 4th respondent

after the orders passed by this Court on 06/09/2024 in Con.Case (C) No.

2299 of 2024.

Post on 18/11/2024.

Sd/- MOHAMMED NIAS C.P. JUDGE

12-11-2024 /True Copy/ Assistant Registrar