Kerala High Court
Abdul Rahim M.S vs *1 Dr.Rajan N.Khobragade (Deleted) on 1 November, 2019
Author: Anu Sivaraman
Bench: Anu Sivaraman
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
FRIDAY, THE 01ST DAY OF NOVEMBER 2019 / 10TH KARTHIKA, 1941
Con.Case(C).No.1455 OF 2019 IN WP(C). 14403/2018
AGAINST THE ORDER/JUDGMENT IN WP(C) 14403/2018(A) OF HIGH COURT OF
KERALA
PETITIONER/S:
ABDUL RAHIM M.S.
AGED 57 YEARS
S/O. SAYEED,
KAITHAYIL HOUSE, MOOLAVATTOM P.O.,
KOTTAYAM 686 026
BY ADVS.
SRI.ABDUL JAWAD K.
SMT.A.GRANCY JOSE
RESPONDENT/S:
*1 DR.RAJAN N.KHOBRAGADE (DELETED)
AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
PRINCIPAL SECRETARY,
HEALTH AND FAMILY WELFARE DEPARTMENT. GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM 695 036.
*(DELETED) 1ST RESPONDENT IS DELETED FROM THE PARTY
ARRAY AS PER ORDER DATED 22.07.2019 OF THE HON'BLE
COURT
2 RAVI S MENON,
AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
CONTROLLER OF DRUGS, OFFICE OF THE DRUGS CONTROLLER,
RED CROSS ROAD, THIRUVANANTHAPURAM 695 015.
R2 BY GOVERNMENT PLEADER SRI. N.B. SUNIL NATH
OTHER PRESENT:
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 01.11.2019, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Con.Case(C).No.1455 OF 2019
3
JUDGMENT
The contempt of Court Case was filed alleging non compliance with the directions contained in Annexure A judgment. It was contended that the Drugs Controller had been issuing licenses inspite of the finding contained in Annexure A that the appropriate authority to issue licenses was the Excise Commissioner. Affidavits had been placed on record by the respondents as directed by this Court. Pursuant to orders issued by this Court, additional affidavit is also filed stating that all the licenses issued after the judgment of this Court had been cancelled by the respondent.
In the above view of the matter, I am of the opinion that nothing survives for consideration in the Contempt of Court Case. The statements in the affidavit is recorded. The Contempt of Court Case is closed.
SD/-
ANU SIVARAMAN JUDGE rmm Con.Case(C).No.1455 OF 2019 4 APPENDIX PETITIONER'S/S EXHIBITS:
ANNEXURE A CERTIFIED COPY OF THE JUDGMENT DATED 13/8/2018 IN WPC NO. 14403/2018 ANNEXURE B TRUE COPY OF THE ALLOTMENT ORDER DATED 19/9/2018, ISSUED BY THE 2ND RESPONDENT ANNEXURE B A TRUE COPY OF THE ALLOTMENT ORDER DATED 29/8/2018, ISSUED BY THE 2ND RESPONDENT ANNEXURE B B TRUE COPY OF THE ALLOTMENT ORDER DATED 7/9/2018 ISSUED BY THE 2ND RESPONDENT. ANNEXURE B C TRUE COPY OF THE LICENSE/CERTIFICATE DATED 31.12.18 ANNEXURE C TRUE COPY OF THE NOTE FILE, DATED 7/11/2008 ANNEXURE D TRUE COPY OF THE G.O. (RT) NO.
117/2019/H & FWD DATED 19/1/2019 ANNEXURE E TRUE COPY OF THE LETTER ISSUED BY THE 2ND RESPONDENT.
RESPONDENT EXHIBITS ANNEXURE R1(a) :- TRUE COPY OF THE ORDER NO.8785/18/DC DATED 10.10.2019 ANNEXURE R1(b):- TRUE COPY OF THE ORDER NO.8785/18/DC DATED 10.10.2019.
ANNEXURE R1(c):- TRUE COPY OF THE ORDER NO.8785/18/DC DATED 10.10.2019.
ANNEXURE R1(d):- TRUE COPY OF THE ORDER NO.8785/18/DC DATED 10.10.2019.
ANNEXURE R1(e):- A TRUE COPY OF THE PROCEEDINGS NO.8785/18 DC DATED 10.10.2019. Con.Case(C).No.1455 OF 2019 5 ANNEXURE R1(f):- A TRUE COPY OF THE PROCEEDINGS NO.8785/18 DC DATED 10.10.2019. ANNEXURE R1(g):- A TRUE COPY OF THE PROCEEDINGS NO.8785/18 DC DATED 10.10.2019. // TRUE COPY // PA. TO JUDGE