M/S.New Bharath Stone Crusher And ... vs Kerala State Pollution Control ...
2021 Latest Caselaw 15859 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
        FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943
                        WP(C) NO. 3220 OF 2015
PETITIONER:

           M/S.NEW BHARATH STONE CRUSHER AND HOLLOW BRICKS
           INDUSTRIES
           REPRESENTED BY ITS MANAGING PARTNER MATHEW M PATHROSE,
           POOLAKKUTTY P.O,KANNUR 670 650

           BY ADVS.
           SRI.P.RAVINDRAN (SR.)
           SRI.SREEDHAR RAVINDRAN

RESPONDENTS:

    1      KERALA STATE POLLUTION CONTROL BOARD
           REPRESENTED BY ITS SECRETARY,DISTRICT OFFICE,6TH
           FLOOR,RUBCO HOUSE,SOUTH BAZAR,KANNUR 670 002

    2      ENVIORNMENTAL ENGINEER, KERALA STATE POLLUTION CONTROL
           BOARD DISTRICT OFFICE, 6TH FLOOR,RUBCO HOUSE,
           KANNUR - 670 002

    3      MEMBER SECRETARY
           KEERALA STATE POLLUTION CONTROL
           BOARD,THIRUVANANTHAPURAM 695 001

    4      STATE OF KERALA
           REPRESENTED BY ADDITIONAL CHIEF SECRETARY,
           ENVIORNMENT DEPARTMENT,GOVERNMENT
           SECRETARIAT,THIRUVANANTHAPURAM 695 001



           BY ADV.
           SNR.GP.REKHA C NAIR



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3220 OF 2015

                                        2




                                 JUDGMENT

Dated this the 30th day of July 2021

It is submitted by the learned counsel for the

petitioner that this writ petition has became

infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

GOPINATH P.

VPK JUDGE