Divya Metal Industries vs The State Environmental Impact ...
2022 Latest Caselaw 7336 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
         THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                         WP(C) NO. 29529 OF 2021
PETITIONER:

              DIVYA METAL INDUSTRIES,
              A PARTNERSHIP FIRM, CHELAKODE P.O, PAZHAYANNUR, THRISSUR
              DISTRICT, 680 587, REPRESENTED BY ITS MANAGING PARTNER,
              V. GOVINDANKUTTY.
              BY ADV BINOY VASUDEVAN


RESPONDENTS:

     1        THE STATE ENVIRONMENTAL IMPACT ASSESSMENT AUTHORITY,
              KERALA, REPRESENTED BY ITS MEMBER SECRETARY, DEPARTMENT
              OF ENVIRONMENT AND CLIMATE CHANGE, PALLIMUKKU, PETTAH,
              THIRUVANANTHAPURAM, 695 024.
     2        STATE LEVEL EXPERT APPRAISAL COMMITTEE (SEAC)
              REPRESENTED BY ITS SECRETARY, KSRTC BUS TERMINAL COMPLEX,
              4TH FLOOR, THAMBANOOR, THIRUVANANTHAPURAM-695 001
              BY ADV
              SRI.M.P.SREEKRISHNAN (SC) - R1 & R2
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 29529 OF 2021

                               2


                            JUDGMENT

Dated this the 23rd day of June, 2022

In view of the Memo filed by the counsel for the petitioner

seeking to withdraw the writ petition, the writ petition is

dismissed as withdrawn with liberty to the petitioner to prefer a

properly constituted writ petition, if the petitioner is so advised.

Sd/-

N.NAGARESH JUDGE spk