Shameer vs The Kerala State Polution Control ...
2022 Latest Caselaw 1418 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
         TUESDAY, THE 1ST DAY OF FEBRUARY 2022 / 12TH MAGHA, 1943
                          WP(C) NO. 8082 OF 2021


PETITIONER:

              SHAMEER
              AGED 38 YEARS
              S/O MUHAMMED,
              PROPRIETOR, CHICKCITY HOTEL,
              NALAKATH HOUSE,
              THALIKKULAM P.O, THRISSUR.

              BY ADVS.
              ALEXANDER JOSEPH
              SMT.AKHILASREE BHASKARAN



RESPONDENTS:

     1        THE KERALA STATE POLUTION CONTROL BOARD
              REPRESENTED BY THE ENVIRONMENTAL ENGINEER,
              MAJESTIC SQUARE,
              3RD FLOOR, PARAVATTANI,
              OLLUKKARA P.O,
              THRISSUR - 680 655.

     2        THE ENVIRONMENTAL ENGINEER,
              THE KERALA STATE POLLUTION CONTROL BOARD,
              MAJESTIC SQUARE, 3RD FLOOR,
              PARAVATTANI,
              OLLUKKARA P.O,
              THRISSUR - 680 655.

     3        THALIKULAM GRAMA PANCHAYAT,
              REPRESENTED BY ITS THE SECRETARY,
              N H 66, THALIKULAM,
              THRISSUR - 689 569.
 WP(C) NO. 8082 OF 2021
                               2




    4     THE SECRETARY,
          THALIKULAM GRAMA PANCHAYAT,
          NH 66, THALIKULAM,
          TRICHUR DISTRICT - 689 569.

          BY ADVS.
          SRI.S.U.NAZAR
          SRI.K.V.SASIDHARAN




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 8082 OF 2021
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                             T.R. RAVI, J.
              --------------------------------------------
                     W. P. (C). No. 8082 of 2021
               --------------------------------------------
               Dated this the 1st day of February, 2022

                             JUDGMENT

Learned counsel for the petitioner submits that the petitioner is

not intending to prosecute the matter any further. Hence the writ

petition is dismissed as not pressed.

Sd/-

T.R.RAVI JUDGE

Pn