Joseph C.A vs Kadamakkudy Grama Panchayat
2021 Latest Caselaw 4524 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

 MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

                  WP(C).No.26468 OF 2020(G)


PETITIONER:

              JOSEPH C.A.,
              S/O. ANTHAPPAN, CHEETHAPARAMBIL,
              VADUTHALA P.O., CHERANALLOOR VILLAGE,
              KANAYANNUR TALUK, ERNAKULAM DISTRICT-682 023.

              BY ADVS.
              SRI.G.HARIHARAN
              SRI.PRAVEEN.H.
              SRI.V.R.SANJEEV KUMAR

RESPONDENTS:

     1        KADAMAKKUDY GRAMA PANCHAYAT,
              KADAMAKKUDY, PIZHALA P.O., ERNAKULAM DISTRICT-
              682 027 REPRESENTED BY ITS SECRETARY.

     2        THE GENERAL MANAGER,
              DISTRICT INDUSTRIES CENTRE, CIVIL STATION,
              KAKKANAD, ERNAKULAM DISTRICT-682 030.

     3        THE TAHASILDAR,
              TALUK OFFICE, KANAYANNUR, ERNAKULAM-682 011.

     4        CHIEF ENVIRONMENTAL ENGINEER,
              KERALA STATE POLLUTION CONTROL BOARD, GANDHI
              NAGAR, KOCHI-682 020 (NEAR FIRE STATION)
              KADAVANTHRA P.O., ERNAKULAM DISTRICT.
 W.P. (C) No.26468 of 2020         2



        5        KERALA STATE INDUSTRIAL DEVELOPMENT
                 CORPORATION LIMITED, 2ND FLOOR, CHOICE TOWERS,
                 MANORAMA JUNCTION, KOCHI-682 016 REPRESENTED
                 BY DEPUTY GENERAL MANAGER.

                 R5 BY ADV. SRI.P.U.SHAILAJAN
                 SRI.T.NAVEEN SC

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 08.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P. (C) No.26468 of 2020                 3




                        W.P. (C) No.26468 of 2020
                  -----------------------------------------------


                               JUDGMENT

The learned counsel for the petitioner submits that the

writ petition is not pressed. In the light of the submission made by

the learned counsel for the petitioner, this writ petition is dismissed

as not pressed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

YKB APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE LATEST BASIC TAX RECEIPT DATED 7.10.2020 ISSUED BY THE VILLAGE OFFICER, KADAMAKKUDY VILLAGE RELATING TO THE PROPERTIES HELD BY THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE ACKNOWLEDGEMENT DATED 1.10.2018 ISSUED FROM THE 2ND RESPONDENT'S OFFICE EVIDENCING RECEIPT OF APPLICATION FROM THE PETITIONER.

EXHIBIT P3 TRUE COPY OF THE COMMUNICATION DATED 27.10.2020 ISSUED BY THE IST RESPONDENT ADDRESSED TO THE PETITIONER.

EXHIBIT P4 TRUE COPY OF THE CONSENT DATED 7.11.2020 ISSUED BY THE POLLUTION CONTROL BOARD.

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 5.11.2020 SUBMITTED BY THE PETITIONER ADDRESSED TO THE IST RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE NOTICE DATED NIL ISSUED BY THE 2ND RESPONDENT INTIMATING CONVENING OF THE MEETING OF THE ERNAKULAM DISTRICT SINGLE WINDOW CLEARANCE BOARD ON 30.10.2020.

EXHIBIT P7 TRUE COPY OF THE COMMUNICATION DATED 22.10.2020 ISSUED BY THE 2ND RESPONDENT ADDRESSED TO THE PETITIONER.

EXHIBIT P8 TRUE COPY OF THE SELF DECLARATION DATED 28.10.2020 FURNISHED BY THE PETITIONER TO BE PRODUCED BEFORE FIRE AND RESCUE DEPARTMENT.

EXHIBIT P9 TRUE COPY OF THE APPLICATION DATED 5.11.2020 SUBMITTED BY THE PETITIONER THROUGH THE 2ND RESPONDENT.

EXHIBIT P10 TRUE COPY OF THE INFORMATION 22.2.2019 ISSUED BY THE 5TH RESPONDENT ADDRESSED TO THE PETITIONER.