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Rahul.S.L vs State Of Kerala
2021 Latest Caselaw 20102 Ker

Citation : 2021 Latest Caselaw 20102 Ker
Judgement Date : 24 September, 2021

Kerala High Court
Rahul.S.L vs State Of Kerala on 24 September, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     FRIDAY, THE 24TH DAY OF SEPTEMBER 2021 / 2ND ASWINA, 1943
                        WP(C) NO. 25098 OF 2017
PETITIONERS:
     1     RAHUL.S.L, AGED 29 YEARS
           S/O.LATE SUDARSANAN NADAR,PEACE DALE,
           GOVERNMENT HOSPITAL LANE, VIZHINJAM P.O.,
           THIRUVANANTHAPURAM.

    2       RAJEEV S.L.,AGED 26 YEARS,
            S/O.LATE SUDARSANAN NADAR, PEACE DALE,
            GOVERNMENT HOSPITAL LANE, VIZHINJAM P.O.,
            THIRUVANANTHAPURAM.

            BY ADVS.
            SRI.P.R.VENKATESH
            SRI.G.KEERTHIVAS


RESPONDENT/S:
     1     STATE OF KERALA
           REPRESENTED BY THE PRINCIPAL SECRETARY,
           FOREST DEPARTMENT, GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM-695001.

    2       THE ADDITIONAL PRINCIPAL CHIEF FOREST CONSERVATOR
            (SPECIAL AFORESTATION & NODAL OFFICE)
            FOREST HEAD QUARTERS, VAZHUTHACAUD,
            THIRUVANANTHAPURAM-695001.

    3       THE DIVISIONAL FOREST OFFICER
            DIVISIONAL FOREST OFFICE, THIRUVANANTHAPURAM-695014.

    4       THE RANGE FOREST OFFICER
            FOREST RANGE OFFICE, PARUTHIPALLY, KUTTICHAL P.O.,
            THIRUVANANTHAPURAM-695574.

    5       THE PRINCIPAL CHIEF FOREST CONSERVATOR (FOREST LAND AND
            RESOURCES), FOREST HEAD QUARTERS,
            THIRUVANANTHAPURAM-695001.

            BY ADV T.P.SAJAN,SPECIAL GOVERNMENT PLEADER(FOREST)


     THIS   WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
24.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 25098 OF 2017       ..2..




                      JUDGMENT

Sri. T.P.Sajan, the learned Special Government

Pleader (Forest) submits that the license sought for,

which is the subject matter of the writ petition has

been granted to the petitioners. Recording the said

submission, the writ petition is closed.

Sd/-

                          MURALI PURUSHOTHAMAN
                                  JUDGE
SB/24/09/2021
 WP(C) NO. 25098 OF 2017       ..3..



APPENDIX OF WP(C) 25098/2017

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE REGISTRATION CERTIFICATE ISSUED IN THE NAME OF THE PETITIONERS' FATHER FROM THE GENERAL MANAGER, DISTRICT INDUSTRIES CENTRE, THIRUVANANTHAPURAM.

EXHIBIT P2 TRUE COPY OF CONSENT LETTER ISSUED FROM THE KERALA STATE POLLUTION CONTROL BOARD DATED 6-6-2016.

EXHIBIT P3 TRUE COPY OF THE LICENCE ISSUED FROM THE KOTTUKAL GRAMA PANCHAYAT DATED 29-7-2016.

EXHIBIT P4 TRUE COPY OF THE RECEIPT ISSUED BY THE SECRETARY, KOTTUKAL GRAMA PANCHAYAT FOR RENEWAL OF LICENCE DATED 29-3-2017.

EXHIBIT P5 TRUE COPY OF THE APPLICATION DATED 28-4-

2016 FILED BY THE PETITIONERS BEFORE THE 2ND RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE REPRESENTATION DATED 4-7-

2016 FILED BY THE PETITIONERS BEFORE THE 2ND RESPONDENT.

EXHIBIT P7 TRUE COPY OF THE COMMUNICATION ISSUED BY THE 2ND RESPONDENT TO THE PETITIONERS DATED 11-8-2016.

EXHIBIT P8 TRUE COPY OF THE COMMUNICATION ISSUED BY THE 2ND RESPONDENT TO THE PETITIONERS DATED 11-12-2016.

EXHIBIT P9 TRUE COPY OF THE COMMUNICATION ISSUED BY THE 3RD RESPONDENT DATED 9-1-2017 TO THE PETITIONERS.

EXHIBIT P10 TRUE COPY OF THE PETITION FILED BY THE PETITIONERS BEFORE THE 2ND RESPONDENT DATED 29-3-2017.

WP(C) NO. 25098 OF 2017 ..4..

EXHIBIT P11 TRUE COPY OF THE STOP MEMO ISSUED BY THE 4TH RESPONDENT TO THE PETITIONERS DATED 5- 4-2017.

EXHIBIT P12 TRUE COPY OF THE JUDGMENT DATED 21-4-2017 IN WP(C)NO.12560/2017 OF THIS HON'BLE COURT.

EXHIBIT P13 TRUE COPY OF THE ORDER DATED 17-6-2017 ISSUED TO THE PETITIONERS BY THE 5TH RESPONDENT.

EXHIBIT P14 TRUE COPY OF THE APPEAL DATED 15-4-2017 PREFERRED BY THE PETITIONERS BEFORE THE 2ND RESPONDENT.

EXHIBIT P15 TRUE COPY OF THE STAY APPLICATION DATED 15-

4-2017 PREFERRED BY THE PETITIONERS BEFORE THE 2ND RESPONDENT.

 
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