SOVIN P.GEORGE Vs. DILEESH

JUDGEMENT

(1.) The captioned writ petition as well as the Contempt of Court case are materially connected.

(2.) The writ petition is filed by the petitioner seeking the following reliefs:-

(3.) Whereas in the Contempt of court case, it is contended that, the interim order passed by this court on 11.04.2012, directing the official respondents to see that no illegal quarrying is done in the land in question, was violated.