S.R.Ajith Kumar vs Environmental Engineer
2021 Latest Caselaw 9970 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR. JUSTICE SATHISH NINAN

    WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943

                     WP(C).No.6922 OF 2021(M)


PETITIONER/ APPELLANT:

             S.R.AJITH KUMAR
             AGED 52 YEARS
             S/O. J.SELVANOSE, RESIDING AT AJITH COTTAGE,
             KAKKAMUKAL, KATTAKADA P.O., THIRUVANANTHAPURAM, PIN-
             695004.

             BY ADVS.
             SMT.AMRUTHA SURESH
             SRI.C.R.SURESH KUMAR

RESPONDENT/ RESPONDENT:

      1      ENVIRONMENTAL ENGINEER
             POLLUTION CONTROL BOARD, PATTOM P.O., TRIVANDRUM,
             PIN-695004.

      2      BEENA,
             AGED 27 YEARS
             W/O. RAJ WILL, PROPRIETOR, ATHENS HOLLOW BRICKS UNIT,
             RESIDING AT RAJ HOUSE, POOVACHAL, THIRUVANANTHAPURAM,
             PIN-695575.

      3      ADDL.R3.THE APPELLATE AUTHORITY AIR POLLUTION CONTROL
             BOARD
             PLAMOODU JUNCTION, PATTOM P.O.,
             TRIVANDRUM, KERALA-695004

             IS IMPLEADED AS ADDITIONAL R3 AS PER ORDER DATED
             23.03.2021 IN I.A.1/2021 IN WPC 6922/2021.

             BY GOVT.PLEADER:SRI.RAVI KRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                 2
WP(C).No.6922 OF 2021(M)




                           JUDGMENT

All that the petitioner seeks for is an expeditious

disposal of Appeal.No.4/2020 pending before the

additional 3rd respondent - Appellate Authority of Air

Pollution Control Board at Trivandrum. The appeal is filed

challenging the consent to operate granted to the 2 nd

respondent for her industrial unit.

2. In the nature of the order being passed, notice

to the 2nd respondent is dispensed with.

The writ petition is disposed of directing the 3 rd

respondent to consider Appeal.No.4/2020 expeditiously,

after hearing the petitioner and the 2nd respondent, after

due notice to them. The Authority shall make every

endeavor to have the appeal disposed of, within a period

of two months from the date of receipt of a copy of this

judgment.

Sd/-

SATHISH NINAN

JUDGE

rsr

WP(C).No.6922 OF 2021(M)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE APPEAL MEMORANDUM FILED ON 4.3.2020 AS APPEAL NO.04/2020 BEFORE THE APPELLATE AUTHORITY OF AIR POLLUTION CONTROL BOARD AT TRIVANDRUM.