Supreme Court - Daily Orders
Ass. Of Environment Protection vs State Of Kerala on 28 April, 2014
. 1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (C) NO. 189 OF 2014
IN
CIVIL APPEAL NO. 4941 OF 2013
ASSOCIATION OF ENVIRONMENT
PROTECTION .. Petitioner(s)
Versus
STATE OF KERELA & ORS. .. Respondent(s)/
Alleged Contemnor(s)
O R D E R
1. This contempt petition is filed under Article 129 of the Constitution of India read with Sections 12 and 15 of the Contempt of Courts Act, 1971 and Rule 3(a) of the Rules to Regulate Proceedings for Contempt of the Supreme Court, 1975 to initiate contempt proceedings against the alleged contemnors for willfully disobeying the 2 order passed by this Court in Civil Appeal No. 4941 of 2013, dated 02.07.2013.
2. On 02.07.2013, this Court by its judgment and order had directed the respondent(s) to demolish the structure raised for establishing a restaurant as part of renovation and beautification of Manalpuram Park at Aluva, Kerala.
3. Heard learned counsel for the parties to the lis.
4. Learned counsel appearing for the respondent(s) submits that the respondent(s) has complied with the orders and directions passed by this Court, dated 02.07.2013.
5. In view of the compliance of the orders passed by this Court dated, 02.07.2013, in our opinion, no case is made out for initiating contempt proceedings against the alleged 3 contemnors.
6. Accordingly the proceedings are dropped and the contempt petition is disposed of.
....................J. [ H.L. DATTU ] ....................J. [ M.Y. EQBAL ] ....................J. [ S.A. BOBDE ] NEW DELHI, APRIL 28, 2014.
ITEM NO. 5 COURT NO.2 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONTEMPT PETITION (C) NO. 189 OF 2014 IN CIVIL APPEAL No. 4941 OF 2013 ASS. OF ENVIRONMENT PROTECTION Petitioner(s) VERSUS STATE OF KERALA & ORS Respondent(s)/ (With office report) Alleged contemnor(s) (I.A. 2 - Appln. for amendment of cause title) Date: 28/04/2014 This Petition was called on for hearing today. CORAM :
HON’BLE MR. JUSTICE H.L. DATTU HON’BLE MR. JUSTICE M.Y. EQBAL HON’BLE MR. JUSTICE S.A. BOBDE For Petitioner(s) Mr. Deepak Prakash, Adv.
Mr. Biju P Raman, Adv.
Ms. Haritha V.A., Adv.
Ms. Yogmaya M.G., Adv.
Ms. Usha Nandini.V,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following O R D E R The proceedings are dropped and the contempt petition is disposed of.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar [ Signed order is placed on the file ]