Sheela Kumari O vs Assistant Commissioner Of Police
2021 Latest Caselaw 5433 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

    MONDAY, THE 15TH DAY OF FEBRUARY 2021 / 26TH MAGHA,1942

                       WP(C).No.3857 OF 2021(F)

PETITIONERS:


               SHEELA KUMARI O.
               AGED 51 YEARS
               W/O SHRI RAMACHANDRAN PILLAI,
               WORKING AS MEMBER, KULAKKADA PANCHAYATH AND R/O
               RAMACHANDRA VILASAM, POOVATTOOR WEST, MAVADI P O,
               KOLLAM DISTRICT, PIN-691507.

               BY ADVS.
               SRI.K.P.S.SURESH
               SRI.VARGHESE JOHN
               SMT.REENA SHARON SURESH

RESPONDENTS:

      1        ASSISTANT COMMISSIONER OF POLICE
               KOTTARAKKARA,
               KOLLAM DISTRICT,
               PIN-691506.

      2        SHRI G PRABHAKARAN
               SHILPA CONSTRUCTIONS, GEEPRABHA, OORUTTUKALA,
               NEYYATTINKARA P O, THIRUVANANTHAPURAM-695121.

      3        THE STATION HOUSE OFFICER
               PUTHUR POLICE STATION,
               PUTHUR P O, KOLLAM-691597.

      4        SECRETARY
               KULAKKADA GRAM PANCHAYATH, MAVADI P O, PUTHUR(VIA),
               KOLLAM DISTRICT-691507.

      5        THE DISTRICT COLLECTOR
               KOLLAM DISTRICT, KOLLAM,
               PIN-691013.


           ADV. SRI.RAVI KRISHNAN (GOVERNMENT PLEADER)

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                        SATHISH NINAN, J.
              ==================
                    W. P. (C) No.3857 of 2021
              ==================
             Dated this the 15th day of February, 2021

                                JUDGMENT

By this writ petition, the petitioner seeks for

a clarification as to, whether the order dated 22.01.2021 in IA 1/2021 in W.P.(C) No.10815/2020

permitting operation of a Hot Mix Plant is still in

force or not.

2. The writ petition is misconceived. The

remedy of the petitioner is to seek for appropriate

orders in the said pending writ petition.

Without prejudice to the rights of the

petitioner to seek for the afore, the writ petition

is dismissed.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C).No.3857 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ORDER OF ORDER IN IA NO.1/2021 IN WPC 10815/2020 DATED 22.01.2021.

EXHIBIT P2 TRUE COPY OF THE PANCHAYATH LICENCE NO.KW/526/19-20 DATED 31.01.2020(VALID UPTO 29/11/2020.

EXHIBIT P3 TRUE COPY OF CONSENT FROM STATE POLLUTION CONTROL BOARD VIDE, NO. PCB/KO/ICO/09/2020 DATED 09/01/2020.

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