Sharbin S vs Vandiperiyar Grama Panchayat
2022 Latest Caselaw 6419 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   FRIDAY, THE 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                      WP(C) NO. 13777 OF 2019
PETITIONER:

            SHARBIN S., AGED 28 YEARS
            S/O.SABU, ARUVIPLAKAL HOUSE, RAJAMUDI KARA,
            VANDIPERIYAR POST, IDUKKI DISTRICT - 685 533.
            BY ADVS.
            BINU V V VEETTIL VALAPPIL
            SHRI.MANEKSHA D.

RESPONDENTS:
      1   VANDIPERIYAR GRAMA PANCHAYAT,
          P.O.VANDIPERIYAR, IDUKKI DISTRICT - 685 533,
          REPRESENTED BY ITS SECRETARY.
      2   THE SECRETARY, VANDIPERIYAR GRAMA PANCHAYAT,
          P.O.VANDIPERIYAR, IDUKKI DISTRICT - 685 533.
     3    SAFARULLA K.S.,
          S/O.SAFARUDHEEN, AGED 40 YEARS, KAROTTU HOUSE,
          PAMBANAR TOWN, PAMBANAR POST, PEERUMADE,
          IDUKKI DISTRICT - 685 531.
 ADDL.R4 THE KERALA STATE POLLUTION CONTROL BOARD
          OFFICE OF THE ENVIRONMENTAL ENGINEER,
          ESSAREN BUILDING, AANAKOODU JN, THODUPUZHA POST,
          IDUKKI-685584.
  ADDL.R5 THE HEALTH OFFICER
          C.H.C VANDIPERIYAR, VANDIPERIYAR POST,
          VANDIPERIYAR, IDUKKI TOWNSHIP-685533.

            (ADDL.R4 AND R5 ARE IMPLEADED AS PER ORDER DATED
            30/05/2019 IN IA.NO.01/2019 IN WPC 13777/19)
            BY ADVS.
            SRI.SANTHOSH MATHEW
            SRI.C.S.MANILAL
            SRI.ARUN THOMAS
            SRI.S.NIDHEESH


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   03.06.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.13777/2019

                                   2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                   W.P.(C).No.13777 of 2019
             ----------------------------------------------
            Dated this the 03rd day of June, 2022


                            JUDGMENT

When this writ petition came up for consideration,

the learned counsel for the petitioner submitted that the

matter is infructuous.

Therefore, this writ petition is dismissed as

infructuous.

sd/-

                                             P.V.KUNHIKRISHNAN
JV                                                  JUDGE