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Santhosh R vs Director General Of Police
2021 Latest Caselaw 13428 Ker

Citation : 2021 Latest Caselaw 13428 Ker
Judgement Date : 28 June, 2021

Kerala High Court
Santhosh R vs Director General Of Police on 28 June, 2021
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
         MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
                         WP(C) NO. 30897 OF 2019
PETITIONER:

              SANTHOSH R
              AGED 43 YEARS
              S/O. RAJENDRAN,
              SANTHOSH NIVAS,
              (PANAMOOTTIL VEEDU),
              CHIRAKKALTHAZHAM P.O ,
              KOLLAM-691578.

              BY ADVS.
              P.SIVARAJ
              R.SUDARSANA DEVI
              I.P.VARGHESE
              M.M.LAIJU NISSA


RESPONDENTS:

     1        DIRECTOR GENERAL OF POLICE
              POLICE HEAD QUARTERS,
              THIRUVANANTHAPURAM-695001.

     2        THE SUPERINTENDENT OF POLICE,
              KOLLAM RURAL,
              DISTRICT POLICE OFFICE, KOLLAM-691001.

     3        STATION HOUSE OFFICER,
              POOYAPPALLY POLICE STATION,
              POOYAPALLY, KOLLAM-691537.

     4        AJITH KUMAR,
              S/O. AJAY KUMAR,
              PANACHAKKAM MELATHIL VEEDU,
              VELIYAM VILLAGE, ODANAVATTOM P O,
              KOLLAM-691512.
  WP(C) 30897/2019
                                 2



         BY ADVS.
         SRI.R.REVIKUMAR
         SRI.TITTO THOMAS


OTHER PRESENT:

         SRI.N.B.SUNIL NATH, GP


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2021,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
  WP(C) 30897/2019
                             3




                P.V.KUNHIKRISHNAN, J.
             ===================
               WP(C) No. 30897 OF 2019
             ===================
          Dated this the 28th day of June 2021


                     JUDGMENT

When this matter came up for consideration, the

learned Government Pleader submitted that, the permit

issued to the petitioner to run Hot mixing unit is expired

and not renewed.

In the light of the above submission, this writ petition

is closed.

(Sd/-)

P.V.KUNHIKRISHNAN

JUDGE LU WP(C) 30897/2019

APPENDIX OF WP(C) 30897/2019

PETITIONER ANNEXURE

EXHIBIT P1 TRUE COP OF CONSENT TO OPERATE CERTIFICATE NO.PCB/KO/IOC/F/456/2019 DATED 19.10.2019 ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD,

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 01.08.2019 OF THE ASSISTANT ENGINEER, P.W.D. ROAD SECTION, CHATHANNOOR.

EXHIBIT P3 TRUE COPY OF THE COMPLAINT DATED 22.06.2019 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

EXHIBIT P4 RECEIPT DATED 22.06.2019 ISSUED BY THE 3RD RESPONDENTS OFFICE ACKNOWLEDGING THE RECEIPT OF EXT.P3 COMPLAINT.

EXHIBIT P5 TRUE COPY OF THE COMPLAINT DATED 02.08.2019 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE RECEIPT OF EXT.P5 ISSUED BY THE 2ND RESPONDENTS OFFICE.

EXHIBIT P7 TRUE COPY OF THE REGISTERED LETTER DATED 21.08.2019 SENT TO THE 1ST RESPONDENT BY THE PETITIONER.

                      // True Copy    //

                        PA to Judge
 

 
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