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Vinil.R vs The Secretary
2021 Latest Caselaw 20198 Ker

Citation : 2021 Latest Caselaw 20198 Ker
Judgement Date : 24 September, 2021

Kerala High Court
Vinil.R vs The Secretary on 24 September, 2021
          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
   FRIDAY, THE 24TH DAY OF SEPTEMBER 2021/2ND ASWINA, 1943
                     WP(C) NO. 26298 OF 2020


PETITIONER:

         VINIL R., S/O.RAMACHANDRAN,
         VINOD BHAVANAM, NILAYORAM,
         MADATHILKARAZHMA, OCHIRA, KOLLAM.

         BY ADV M.R.SASITH


RESPONDENTS:

    1    THE SECRETARY,
         OCHIRA GRAMA PANCHAYATH,
         OCHIRA, KOLLAM, PIN-690 525.

    2    AJAYAN, MADATHIL KARAZHMA,
         OACHIRA, PROPRIETOR,
         UNNIKUTTAN PATCH WORKS AND SPRAY PAINTING,
         BUILDING NO.O.P..8/552,
         OCHIRA GRAMA PANCHAYATH,
         KOLLAM-690 525.

    3    STATION HOUSE OFFICER,
         OCHIRA POLICE STATION,
         OCHIRA, KOLLAM, PIN-690 525.

    4    THE KERALA STATE POLLUTION CONTROL BOARD,
         REPRESENTED BY THE ENVIRONMENTAL ENGINEER,
         USHUS BUILDING, BIG BAZAR, KOLLAM-691 001.

         BY    ADVS.
         R1    DR.K.P.SATHEESAN (SR.)
         R1    SRI.P.MOHANDAS (ERNAKULAM)
         R1    SRI.K.SUDHINKUMAR
         R1    SRI.S.K.ADHITHYAN
         R1    SRI.SABU PULLAN
         R1    SRI.GOKUL D. SUDHAKARAN
         R2    SRI.RASHEED C.NOORANAD
         R2    SMT.M.N.ANITHA
 WP(C)No.26298/2020

                            2



          R3 SRI.SYAMANTHAK B.S., GOVT.PLEADER
          R4 SRI.T.NAVEEN, SC
          SRI.ABHISHEK V S (APPEARS FOR PCB)

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.09.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C)No.26298/2020

                                     3




                             JUDGMENT

Dated this the 24th day of September, 2021

Adv. Ms. Renju representing the counsel for the

petitioner submits that due to subsequent events, the writ

petition has become infructuous.

Accordingly, the writ petition is dismissed as

infructuous.

Sd/-

N. NAGARESH JUDGE ncd/24.09.2021

 
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