Koodaranhi Stone Works vs The Environmental Engineer
2022 Latest Caselaw 1098 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
         THURSDAY, THE 27TH DAY OF JANUARY 2022 / 7TH MAGHA, 1943
                         WP(C) NO. 16761 OF 2021


PETITIONER:

              KOODARANHI STONE WORKS
              KOOMPARA ROAD, KOODARANHI, KOZHIKODE,
              REP BY PROPRIETOR, P.J.AUGUSTY,
              AGED 69 YEARS, S/O. JOSEPH.

              BY ADV T.G.RAJENDRAN



RESPONDENTS:

     1        THE ENVIRONMENTAL ENGINEER
              KERALA STATE POLLUTION CONTROL BOARD,
              DISTRICT OFFICE, LINK ROAD,
              KOZHIKODE-673 002.

     2        KOODARANHI GRAMA PANCHAYATH,
              REP BY ITS SECRETARY, KOODARANHI P.O.
              KOZHIKODE DISTRICT-673 604.

     3        THE SECRETARY
              KOODARANHI GRAMA PANCHAYATH,
              KOODARANHI P.O., KOZHIKODE-673 604.

              BY ADVS.
              SRI.BABU JOSEPH KURUVATHAZHA
              SRI.M.G.SREEJITH
              SRMT.K.S.ARCHANA
              SRI.K.M.FAISAL, GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16761 OF 2021
                                   2




                             T.R. RAVI, J.
              --------------------------------------------
                    W. P. (C). No. 16761 of 2021
               --------------------------------------------
               Dated this the 27th day of January, 2022

                             JUDGMENT

The petitioner has filed I.A.No.2 of 2022 seeking for a direction

to the 3rd respondent to consider and dispose of Ext.P7 application

dated 20.12.2018, which is stated to be pending before the 3 rd

respondent. Ext.P7 is an application for a licence.

In the light of the limited prayer made, the writ petition is

dispose of directing the 3rd respondent to consider and pass orders

on Ext.P7 application, if the same is received and pending, within a

period of six weeks from the date of receipt of a copy of this

judgment.

Sd/-

T.R.RAVI JUDGE

Pn WP(C) NO. 16761 OF 2021

APPENDIX OF WP(C) 16761/2021

PETITIONERS' EXHIBITS

Exhibit P1 TRUE COPY OF THE LICENSE ISSUED BY THE 2ND RESPONDENT PANCHAYATH DATED 13.1.2015

Exhibit P2 TRUE COPY OF THE JUDGMENT IN WPC NO 30980/2016 DATED 23.9.2016

Exhibit P3 TRUE COPY OF THE CONSENT TO OPERATE ISSUED BY THE 1ST RESPONDENT DATED 2.12.2018

Exhibit P4 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 26.12.2018

Exhibit P5 TRUE COPY OF THE REMINDER ISSUED BY THE PETITIONER DATED 26.12.2018

Exhibit P6 TRUE COPY OF THE NO OBJECTION CERTIFICATE ISSUED BY THE INSPECTOR OF FACTORIES AND BOILERS DATED 18.6.2020

Exhibit P7 TRUE COPY OF THE APPLICATION DATED 20/12/2018 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.