Pradapan vs The District Medical ...
2021 Latest Caselaw 23438 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

  THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943

                       WP(C) NO. 31497 OF 2015

PETITIONER:



          PRADAPAN
          AGED 45 YEARS
          S/O.DIVAKARAN, P.S.SADANAM,
          KOTTAPPURAM, MANJADIMOODU, CHIRAYINKEEZH,
          THIRUVANANTHAPURAM DISTRICT.


          BY ADV SRI.LIJU. M.P


RESPONDENTS:

    1     THE DISTRICT MEDICAL OFFICER(HEALTH)
          THE DISTRICT MEDICAL OFFICE,
          THIRUVANANTHAPURAM-695 001.

    2     THE MEDICAL OFFICER
          COMMUNITY MEDICAL CENTRE,
          CHIRAYINKEEZH TALUK, CHIRAYINKEEZH(P.O.),
          THIRUVANANTHAPURAM DISTRICT-695 001.

    3     THE ENVIRONMENTAL ENGINEER
          THE KERALA STATE POLLUTION CONTROL BOARD,
          DIVISIONAL OFFICE, T.C.12/96,
          PLAMOODU JUNCTION, PATTOM(P.O),
          THIRUVANANTHAPURAM DISTRICT-695 001.

    4     THE CHIRAYINKEEZH GRAMA PANCHAYAT
          CHIRAYINKEEZH, THIRUVANANTHAPURAM DISTRICT-695 304,
          REPRESENTED BY ITS SECRETARY.
 W.P.(C)No.31497 of 2015
                                    2

    5       SMT.NIRMALA B
            ASHA BHAVAN, ANAKKODU,
            KOYTHOORKKONAM(P.O),
            THIRUVANANTHAPURAM-695 584.

               BY ADVS.
               SRI.BIJU BALAKRISHNAN
               SMT.PRINCY XAVIER
               SRI.K.RAJESH KANNAN
               R1 - SRI.JACOB E SIMON, GOVERNMENT PLEADER


        THIS     WRIT   PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION       ON   25.11.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.31497 of 2015
                                    3


                              JUDGMENT

Dated this the 25th day of November, 2021

This writ petition is filed by the petitioner seeking the

following reliefs:

"i) Issue a writ of mandamus or any other appropriate writ or order or direction, directing respondents 1 to 4 to take all necessary actions to ensure a peaceful and pollution less atmosphere for the petitioner and his family;

ii) Issue a writ of mandamus or any other appropriate writ or order or direction, directing respondents 1 to 4 to take immediate action on Exhibits-P1, P4, P8 and P9, at any rate within a time limit, as fixed by this Hon'ble Court;

iii) Issue a writ of mandamus or any other appropriate writ or order or direction, directing the respondent No.4 to take necessary actions to close the 'Gurudev Hollow Bricks' the 'Unit' running by the 5th respondent, at the earliest."

2. However, today when the matter was taken up, learned

counsel for the petitioner Sri. M.P. Liju, submitted that the matter

has become infructuous.

The writ petition is accordingly dismissed as infructuous.

Sd/-

Shaji P.Chaly Judge

vpv //true copy//

P.A. to Judge