A M CHACKOCHAN Vs. ABBAS E AND ORS

JUDGEMENT

(1.) This is an appeal arising out of W.P.(C) No. 11392 of 2010 by the Respondents therein.

(2.) The writ petition was filed complaining that the Appellant herein is carrying on quarrying operation in the various survey numbers at Elamadu Village in Kottarakkara Taluk. The prayer in the writ petition were as follows :

(3.) By an order dated 31.05.2010 a learned Single Judge of this Court granted an interim order and therefore the present appeal came to be filed by the Respondent therein. At the time of admission of the appeal, there was an interim order dated 08.06.2010 by a Division Bench of this Court keeping in abeyance the abovementioned interim order for a period of two weeks. It appears that subsequently the interim order was lapsed and therefore an application came to be filed as I.A. No. 564 of 2010 seeking revival of the interim order granted on 08.06.2010.