Stephen Sebastian vs The District Collector
2022 Latest Caselaw 8663 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
             THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                   WP(C) NO. 16460 OF 2021
PETITIONER

         STEPHEN SEBASTIAN,
         AGED 56 YEARS
         S/O. DEVASSY, MUTTAMTHOTIL HOUSE, THURUTH KARA,
         KIZHAKKAMBALAM VILLAGE, KIZHAKKAMABLAM
         PANCHAYAT, ERNAKULAM DISTRICT-683 565
         BY ADVS.
         PAUL K.VARGHESE
         A.A.GEETHA


RESPONDENT/S:

    1    THE DISTRICT COLLECTOR,
         KAKKANAD CIVIL STATION, ERNAKULAM-682 030
    2    THE KERALA STATE POLLUTION CONTROL BOARD,
         PERUMBAVOOR, ERNAKULAM DISTRICT-683 545,
         REPRESENTED BY ITS ENGINEER.
    3    THE DISTRICT HEALTH OFFICER, ERNAKULAM.
         PARK AVENUE, MARINE DRIVE, ERNAKULAM, PIN-682
         011
    4    THE SECRETARY,
         KIZHAKKAMBALAM GRAMA PANCHAYAT, KIZHAKKAMBALAM,
         683565
    5    THE KIZHAKKAMBALAM GRAMA PANCHAYAT,
         KIZHAKKAMBALAM, ERNAKULAM DISTRICT, PIN-683
         565, REPRESENTED BY ITS SECRETARY.
    6    THE FACTORIES AND BOILERS,
         PERIYAR NAGAR, ALUVA, ERNAKULAM, PIN-683 101,
         REPRESENTED BY ITS INSPECTOR.
    7    THE REGIONAL FIRE OFFICER,
         FIRE AND SAFETY, KADAVANTHRA, ERNAKULAM, PIN
         682 011.
 W.P(C) No.16460 of 2021            :2:

    8          M.M. CARTONS,
               REPRESENTED BY ITS PROPRIETOR SRI. PAUL JOSEPH,
               S/O. JOSEPH, AGED 56 YEARS, MUTTAMTHOTIL HOUSE,
               KIZHAKKAMBALAM, ERNAKULAM DISTRICT, PIN-683 565
               BY ADV SHRI.ABRAHAM P.MEACHINKARA, SC,
               KIZHAKKAMBALAM GRAMA PANCHAYAT


OTHER PRESENT:

               SRI.SYAMANTHAK B S GP


        THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION       ON   06.07.2022,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P(C) No.16460 of 2021             :3:




                        JUDGMENT

Dated this the 6th day of July, 2022

The learned counsel for the petitioner submits that the

petitioner does not want to prosecute the writ petition and a

not press memo is filed.

The writ petition is therefore dismissed as not pressed.

Sd/-

N. NAGARESH, JUDGE smm/06.07.2022