Asharaf K.H vs Nadarsha K.H
2022 Latest Caselaw 9504 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                  WP(C) NO. 13304 OF 2013
PETITIONER/S:

          ASHARAF K.H.
          AGED 46 YEARS
          S/O. HASSAINAR K.P., KIZHAKKEKKARA HOUSE,
          VATTEKKUNNAM, EDAPPALLY NORTH, KOCHI-24.
          BY ADV SRI.VARGHESE C.KURIAKOSE


RESPONDENT/S:

    1     NADARSHA K.H.
          REP. BY SECRETARY, DEPT. OF LOCAL SELF GOVT.
          SECRETARIAT, TRIVANDRUM-695001.
    2     THE KERALA STATE POLLUTION CONTROL BOARD
          REP. BY ITS SECRETARY, O/O THE KERALA STATE
          POLLUTION CONTROL BOARD, PATTOM, TRIVANDRUM-
          695004.
    3     THE SENIOR ENVIRONMENTAL ENGINEER
          O/O THE SENIOR ENVIRONMENTAL ENGINEER, KERALA
          STATE POLLUTION CONTROL BOARD, KADAVANTHRA,
          GANDHINAGAR, ERNAKULAM, KOCHI-682020.
    4     THE KALAMASSERY MUNICIPALITY
          MUNICIPAL OFFICE, KALAMASSERY, CHANGAMPUZHA
          NAGAR P.O., PIN-682033, REP. BY ITS SECRETARY.
    5     THE CHAIRMAN
          THE MUNICPAL COUNCIL, THE KALAMASSERY
          MUNICIPALITY, MUNICIPAL OFFICE, KALAMASSERRY,
          PIN-682033.
    6     NADARSHA K.H.
          AGED 44 YEARS
          S/O. HASSAINAR K.P., KIZHAKKEKKARA HOUSE,
          VATTEKKUNNAM, EDAPPALLY NORTH, KOCHI-682024.
                                         -2-
W.P.(C). No. 13304 of 2013



      7          MR. T.T. ANTONY
                 @ ANTI, S/O THOMAS,THARAMEL HOUSE, MOLATH
                 ROAD,UNICHIRA, THRIKKAKARA NORTH VILLAGE,
                 KANAYANNUR TALUK, ERNAKULAM DISTRICT, KOCHI-
                 682024.
                 BY ADVS.
                 SRI.C.ANILKUMAR KALLESSERIL
                 SRI. M.AJAY, SC, KERALA STATE POLLUTION CONTROL
                 BOARD
                 SRI.C.Y.VINOD KUMAR


OTHER PRESENT:

                 0
                 SRI.T.NAVEEN, SC, SMT.DEEPA NARAYANAN, SR.GP


          THIS    WRIT       PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION         ON    25.08.2022,     THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -3-
W.P.(C). No. 13304 of 2013



                             P.V.KUNHIKRISHNAN, J.
                             ======================================================

                              W.P.(C) No. 13304 of 2013
                       =============================================================

                  Dated this the 25th day of August, 2022

                                          JUDGMENT

The learned counsel for the petitioner submitted that the

prayers in this writ petition have become infructuous.

Therefore, this writ petition is dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No. 13304 of 2013

APPENDIX OF WP(C) 13304/2013

PETITIONER EXHIBITS EXHIBIT P1- TRUE PHOTOCOPY OF THE PLAN OBTAINED UNDER SECTION 6 OF THE RIGHTS TO INFORMATION ACT, 2005 SUBMITTED BY THE 6TH RESPONDENT.

EXHIBIT P2- THE PHOTOCOPY OF THE APPLICATION TO THE SECRETARY OF KALAMASSERY MUNICIPALITY. EXHIBIT P3- TRUE PHOTOCOPY OF THE ACKNOWLEDGMENT CARD SIGNED BY THE RESPONDENT NO.3.

EXHIBIT P4- TRUE PHOTOCOPY OF THE ACKNOWLEDGMENT CARD SIGNED BY THE RESPONDENT NO.4.

EXHIBIT P5- TRUE PHOTOCOPY OF THE ACKNOWLEDGMENT CARD SIGNED BY THE RESPONDENT NO.5.

EXHIBIT P6- TRUE PHOTOCOPY OF THE DETAILED REPRESENTATION DATED 20-05- 2013 BEFORE THE 3RD RESPONDENT DIRECTLY.