P.A.Vijayan vs Kerala State Pollution Control ...

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
         THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
 THURSDAY, THE 26TH DAY OF MAY 2022 / 5TH JYAISHTA, 1944
                      R.P.NO.876 OF 2019
        FOR REVIEVING THE JUDGMENT DATED 09.08.2019 IN
  W.P.(C)NO.14761 OF 2019 OF THE HIGH COURT OF KERALA
REVIEW PETITIONER:

           P.A.VIJAYAN,
           AGED 44 YEARS,
           S/O.APPU ACHARI, PROPRIETOR, VIJAYA INDUSTRIES,
           BUILDING NO.13/298, KUREEKKAD, KUREEKKAD P.O.,
           ERNAKULAM DISTRICT.

           BY ADVS.
           BABU JOSEPH KURUVATHAZHA
           SRI.P.T.ABHILASH



RESPONDENTS:

    1      KERALA STATE POLLUTION CONTROL BOARD,
           DISTRICT OFFICE, GANDHI NAGAR, ERNAKULAM,
           REPRESENTED BY ENVIRONMENTAL ENGINEER, KERALA
           STATE POLLUTION CONTROL BOARD, DISTRICT OFFICE,
           GANDHI NAGAR, ERNAKULAM -682 020.

    2      ENVIRONEMENT ENGINEER,
           KERALA STATE POLLUTION CONTROL BOARD, DISTRICT
           OFFICE, GANDHI NAGAR, ERNAKULAM - 682 020.

    3      KUREEKKAD TOWN RESIDENTS ASSOCIATION,
           REG.NO.ER/70/10, KUREEKKAD, THIRUVANKULAM,
           ERNAKULAM DISTRICT - 682 305, REP. BY ITS
           SECRETARY.

    4      CHOTTANIKKARA GRAMA PANCHAYAT,
           CHOTTANIKKARA P.O., ERNAKULAM DISTRICT,
           PIN - 682 312, REPRESENTED BY ITS SECRETARY.
 R.P. No.876 OF 2019

                                   2

            BY ADV SHRI.VINEETH KOMALACHANDRAN, SC,
            CHOTTANIKKARA GRAMA PANCHAYATH



OTHER PRESENT:

            SRI T.NAVEEN- STANDING COUNSEL, KERALA STATE
            POLLUTION CONTROL BOARD




      THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
26.05.2022,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 R.P. No.876 OF 2019

                                   3

                             ORDER

This review petition is one filed on 04.09.2019, which was being adjourned at the instances of the learned counsel for the petitioner from 17.02.2020 onwards.

2. On 08.04.2022, when this review petition came up for consideration, there was no representation for the petitioner and the matter was adjourned to 25.05.2022. On that day, it was ordered to be listed to today.

3. Today, when this case is taken up for consideration, none appears for the petitioner.

In such circumstances, this review petition is dismissed for non-prosecution.

Sd/-

ANIL K. NARENDRAN, JUDGE MIN