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Kerala High Court

Kerala Hydel Tourism Centre vs Sri.K.K.Sunil Kumar on 20 May, 2016

Author: P.V.Asha

Bench: P.V.Asha

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                                      PRESENT:

                              THE HONOURABLE SMT. JUSTICE P.V.ASHA

                  MONDAY,THE 19TH DAY OF JUNE 2017/29TH JYAISHTA, 1939

                                     Con.Case(C).No. 2034 of 2016 (S)
                                      -----------------------------------------------
   (AGAINST THE ORDER IN WP(C).NO. 15467/2016 DATED 20-05-2016)
                                                    ------------------


PETITIONER/PETITIONER:
----------------------------------------


                KERALA HYDEL TOURISM CENTRE,
                REPRESENTED BY ITS DIRECTOR, 4TH FLOOR,
                VYDHUTHI BHAVAN, PATTOM, THIRUVANANTHAPURAM.


                     BY ADV. SRI.P.C.SASIDHARAN, SC,

RESPONDENT(S)/RESPONDENTS:
--------------------------------------------------


        1. SRI.K.K.SUNIL KUMAR,
           (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
           DISTRICT FOREST OFFICER, KOZHIKKODE-673 000.

        2. SRI.D.R. RUBIN,
           RANGE OFFICER, FOREST RANGE OFFICE,
           KOZHIKKODE- 673 020

        3. SRI.PRASANTH,
           (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
           DISTRICT COLLECTOR, KOZHIKKODE-673 020




                     BY SPL.GOVERNMENT PLEADER (FOREST) SRI.SANDESH RAJA.K.


            THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
             ADMISSION ON 19-06-2017, THE COURT ON THE SAME DAY DELIVERED
             THE FOLLOWING:


sts

COC.NO.2034/2016




                              APPENDIX


PETITIONER'S ANNEXURES:


ANNEXURE A1       COPY OF THE INTERIM ORDER WAS MADE ABSOLUTE UNTIL
                  FURTHER ORDERS DATED 20/05/2016.

ANNEXURE A2       COPY OF THE COMPLAINT DATED 1/11/2016
                  BY BIJU RAJAGIRI

ANNEXURE A3       COPY OF THE NOTIFICATION


RESPONDENT'S ANNEXURES:


ANNEXURE R2(A)   COPY OF THE LETTER DATED 09/11/2016.




                                          /TRUE COPY/


                                          P.S.TO JUDGE




sts



                                P.V.ASHA, J.
                 -----------------------------------------------------
                  Cont.Case No.2034 of 2016-S in
                       W.P(C) No.15467 of 2016
       ----------------------------------------------------------------------
              Dated this the 19th day of June, 2017

                                JUDGMENT

The learned counsel for the petitioner submits that in view of the affidavit filed by the respondents, the contempt case may be closed.

Accordingly, the contempt case is closed.

Sd/-

(P.V.ASHA, JUDGE) rtr/