Divisional Forest Officer, Nilambur vs Benny Thomas
2024 Latest Caselaw 26415 Ker

Kerala High Court

Divisional Forest Officer, Nilambur vs Benny Thomas on 3 September, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

                                                      2024:KER:67301
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

                                        &

                THE HONOURABLE MR. JUSTICE JOHNSON JOHN

    TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946

                        CON.CASE(C) NO. 472 OF 2017

      AGAINST THE ORDER DATED 20.10.2016 IN WA NO.890 OF 2016 OF

HIGH COURT OF KERALA

PETITIONER/1st APPELLANT:

             DIVISIONAL FOREST OFFICER, NILAMBUR
             NORTH DIVISION.


             BY ADV GOVERNMENT PLEADER


RESPONDENT/RESPONDENT:

             BENNY THOMAS
             S/O.THOMAS CHACKO, AGED 50 YEARS, KOCHUMUTTAH HOUSE,
             PULLIPPADAM P.O., MALAPPURAM DISTRICT.

             BY GOVT.PLEADER:SRI.M.RAJEEV



     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 03.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                             2024:KER:67301



                        Sathish Ninan, J.
                                &
                         Johnson John, J.
                 ==============================
              Contempt Case (Civil) No.472 of 2017
           ==========================================
            Dated this the 3rd day of September, 2024

                               JUDGMENT

Sathish Ninan, J.

The order in question relates to maintenance

of statusquo pending disposal of O.A by the

Tribunal. This Court had directed the O.A itself

to be disposed of within three months.

We do not think that anything further

survives in this proceeding. Without prejudice to

the rights of either sides, the Contempt Case is

closed.

Sd/-

Sathish Ninan, Judge

Sd/-

Johnson John, Judge rsr 2024:KER:67301

APPENDIX OF CON.CASE(C) 472/2017

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF JUDGMENT DATED 20-10-2016 IN WA

Annexure A1(a) TRUE COPY OF MAHAZAR AND FORM 1 IN OR

Annexure A2 TRUE COPY OF MAHAZAR AND FORM 1IN OR

Annexure A3 TRUE COPY OF THE MAHAZAR AND FORM 1 IN OR

Annexure A4 TRUE COPIES OF THE PHOTOGRAPHS SHOWING THE DAMAGE OF VEGETATION AND TREES.

Annexure A5 YTRUE COPY OF THE NEWS ITEM DATED 06-12-2016 OF MADHYAMAM DAILY.