SHEENA SHIVAPRASAD Vs. AMMINI

JUDGEMENT

(1.) The petitioner has filed this contempt case alleging willful disobedience of the directions contained in Annexure 1 interim order dated 14.07.2020 in W.P.(C)No.26108 of 2018, whereby this Court restrained the respondent herein/6 th respondent in the writ petition, from running her wood based industrial unit, namely, Anu Wood Works, near the petitioner's residence, pending consideration of the application for renewal of Annexure R4(a) licence. The Divisional Forest Officer, the 4 th respondent in the writ petition, was directed to consider the application made by the 6th respondent for renewal of Annexure R4(a) licence, based on the report of the Forest Range Officer, Erumely. It was also made clear that if the report of the Forest Range Officer is yet to be received, the 4 th respondent shall take necessary steps to obtain such report within a period of two weeks from the date of that order and thereafter, shall consider the application made by the 6th respondent and pass appropriate orders, strictly in accordance with law, with notice to the petitioner, the Secretary or an authorised officer of the Grama Panchayat and also the 6 th respondent, after affording them an opportunity of being heard, as expeditiously as possible, at any rate, within a period of two months from that date.

(2.) On 17.09.2020, when this contempt case came up for admission, the learned counsel for the respondent submitted that an affidavit of the respondent shall be placed on record by 24.09.2020.

(3.) On 25.09.2020, when the matter came up for consideration, the petitioner was directed to serve a copy of the contempt case to the learned Senior Government Pleader. The learned Senior Government Pleader was directed to get instructions from the Station House Officer, Vaikom Police Station and submit as to whether the respondent herein is running her wood based industry namely 'Anu Wood Works' near the residence of the petitioner, in violation of the interim order of this Court dated 14.07.2020.