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K.T.Mujeeb vs State Of Kerala
2021 Latest Caselaw 22721 Ker

Citation : 2021 Latest Caselaw 22721 Ker
Judgement Date : 19 November, 2021

Kerala High Court
K.T.Mujeeb vs State Of Kerala on 19 November, 2021
WP(C) No.13544/2020                       1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR. JUSTICE T.R.RAVI
            Friday, the 19th day of November 2021 / 28th Karthika, 1943
                              WP(C) NO. 13544 OF 2020
   PETITIONER:

          K.T.MUJEEB, S/O. MR. HASSAN KOYA, AGED 39 YEARS, RESIDING AT
          NEERAYIL HOUSE, CHALIYAM P.O. KOZHIKODE 673 301.

   RESPONDENT:

      1. STATE OF KERALA REPRESENTED BY THE SECRETARY, (LSGD), GOVERNMENT
         SECRETARIAT, THIRUVANANTHAPURAM 695 001.
      2. THE DISTRICT COLLECTOR, CIVIL STATION, KOZHIKODE 673 020.
      3. THE SECRETARY, KADALUNDI GRAMA PANCHAYATH (SPECIAL GRADE), KADALUNDI
         P.O. , PIN-673 302.
      4. MR. RADHAKRISHNAN, THAIKKADAVATHU, KOTHERI PARAMBU, VATTAPARAMBU,
         CHALIYAM P.O., KOZHIKODE -673 301.
                ADDITIONAL R5 IMPLEADED
      5. THE ENVIRONMENT ENGINEER, POLLUTION CONTROL BOARD, REGIONAL OFFICE,
         3RD FLOOR, ZAMORIN SQUARE, LINK ROAD, KOZHIKODE - 673 002.
         ADDITIONAL R5 IS SUO MOTU IMPLEADED AS PER THE ORDER DATED
         17.11.2020 IN WP(C) 13544/2020.
                       ADDITIONAL R6 IMPLEADED
      6. V.P.AJAYAN, AGED 56 YEARS, S/O.SAKTHIDHARAN, CONVENER KOTHERIPARAMBU
         PARISARA VASIKALUDE KOOTTAYMA, VATTAPPARAMBU, CHALIYAM (PO),
         KADALUNDI GRAMA PANCHAYATH, KOZHIKODE DISTRICT- 673 301. ADDITIONAL
         RESPONDENT NO.6 IMPLEADED AS PER THE ORDER DATED 07.12.2020 IN
         I.A.01./2020 IN WP(C) 13544/2020.


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay the operation of Exhibits P8 and P9 and permit the
   petitioner to conduct the prayers as permitted in Exhibit P7 judgment of
   this Hon'ble Court pending disposal of the writ petition.


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this Court's order dated
   05.11.2021 and upon hearing the arguments of SRI. S.SREEKUMAR, Senior
   Advocate along with M/S. P.MARTIN JOSE, P.PRIJITH, THOMAS P.KURUVILLA,
   R.GITHESH, AJAY BEN JOSE, MANJUNATH MENON and HARIKRISHNAN S., Advocates
   for the petitioner, GOVERNMENT PLEADER for R1 and R2, M/s. VINOD SINGH
   CHERIYAN, T.M.KHALID and K.P.SUSMITHA, Advocates for R3, M/s. P.V.ANOOP,
   PHIJO PRADEESH PHILIP and K.V.SREERAJ, Advocates for R4 and of SRI.
   M.P.PRIYESHKUMAR, Advocate for Addl.R6, the court passed the following:

                                        ORDER

Post on 08.12.2021 in the physical court.

WP(C) No.13544/2020 2/2

Interim order extended till then.

19.11.2021 Sd/- T.R.RAVI, JUDGE

19-11-2021 /True Copy/ Assistant Registrar

 
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