M/S Vigneswara Granites vs Byju Kumar S
2024 Latest Caselaw 30443 Ker

Kerala High Court

M/S Vigneswara Granites vs Byju Kumar S on 25 October, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

Con.Case (C).No.2516/2024

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                                                 2024:KER:79499
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

  FRIDAY, THE 25TH DAY OF OCTOBER 2024 / 3RD KARTHIKA, 1946

                    CON.CASE(C) NO. 2516 OF 2024

       AGAINST     THE      JUDGMENT       DATED   19.8.22024   IN   WP(C)

NO.28662 OF 2024 OF HIGH COURT OF KERALA

PETITIONER:

            M/S VIGNESWARA GRANITES, AGED 39 YEARS
            ARUVIKKAMUZHI, VELLANAD, NEDUMANGAD,
            THIRUVANANTHAPURAM – 695543, REPRESENTED BY
            ITS MANAGING PARTNER, SMT. REENA P., W/O
            HARSHAKUMAR, SEEMAVILA, VENCODE P.O., VATTAPARA,
            THIRUVANANTHAPURAM DISTRICT, KERALA, PIN - 695028


            BY ADVS. ARUN CHAND
            VINAYAK G MENON, BHARAT VIJAY P.
            MINU VITTORRIA PAULSON, THAREEQ ANVER K.
            K.SALMA JENNATH, ARCHANA P.P.
            NEETHU S.

RESPONDENT:

            BYJU KUMAR S.
            AGE AND NAME OF HIS FATHER NOT KNOWN TO THE
            PETITIONER, THE DEPUTY SECRETARY TO GOVERNMENT OF
            KERALA, THE APPELLATE AUTHORITY (UNDER RULE 98 OF
            MINOR MINERAL CONCESSION RULES), INDUSTRIES
            DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM
            DISTRICT, PIN - 695001

            B.S.SYAMANTHAK, GP


      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.10.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C).No.2516/2024

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                                                     2024:KER:79499




                            JUDGMENT

It is submitted that the directions in the judgment have

been complied with. Hence, the contempt case is closed.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE kp

2024:KER:79499 APPENDIX OF CON.CASE(C) 2516/2024

PETITIONER ANNEXURES

Annexure A1 THE JUDGMENT DATED 19/08/2024 IN WP(C) NO.28662/2024 OF THIS HON'BLE COURT

Annexure A2 THE TRUE COPY OF THE POSTAL TRACKING RECEIPT DOWNLOADED FROM THE WEBSITE MAINTAINED BY INDIA POST PERTAINING TO ANNEXURE A1 JUDGMENT