M.S.PUSHPARAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petition is filed challenging the order passed in CMP No.5/2010 by the Court of the Sub Divisional Magistrate, Idukki, making the conditional order passed under Sec. 133 (1) (a) (b) of the Criminal Procedure Code (in short, 'Code'), absolute under Sec. 138 of the Code.

(2.) As per the impugned order, the learned Sub Divisional Magistrate had restrained the revision petitioners from carrying out the quarrying operations in the property in question, on the ground that it was dangerous to the environment and disturbed the ecological balance.

(3.) The revision petition was filed as early as on 29/10/2010.