NISHAD M.A. Vs. RAMACHANDRAN N.

JUDGEMENT

(1.) The 10th respondent in W.P(C). 31081/13 has filed this petition under Article 215 of the Constitution of India read with section 12 of the Contempt of Courts Act, 1971, (hereinafter referred to as the 'Act' for short) praying that this Court be pleased to initiate suo motu proceedings under the Act against the respondent for interfering with the due course of justice.

(2.) The factual background in which this petition was filed is that the respondent herein filed W.P(C). 31081/13 in his capacity as Secretary (Legal) of the Association for Environmental Protection Council, Aluva, in which, the Association is the second petitioner. In the writ petition, the main prayer is to quash Exts.P7, P8, P12 and P14, which are the minutes of the Board of Trustees of the Cochin Port Trust held on 6.9.2010, the lease deed between the petitioner herein and the Cochin Port Trust dated 26.7.2011, Government Order dated 27.7.2013 and the Building Permit issued by the Corporation of Cochin in favour of the petitioner on 11.10.2013 respectively.

(3.) In so far as this petition is concerned, it is relevant to note that in the writ petition, an interim relief that this Court be pleased to "stay all further proceedings in pursuance to Exts.P7, P8, P12 and P14 pending disposal of the Writ Petition (Civil)" was also sought for. The writ petition was filed on 9.12.2013 and was admitted on 20.12.2013. The petitioner herein filed their counter affidavit on 19.1.2014. There is no dispute among the counsel for both sides that the writ petition was heard on different dates. But, it is a fact that this Court has not passed any interim order, either granting or declining the interim prayer made in the writ petition.