Gangadharan E.I vs Kerala State Pollution Control ...
2022 Latest Caselaw 7361 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                   WP(C) NO. 2716 OF 2013
PETITIONER/S:
         GANGADHARAN E.I, AGED 71 YEARS
         S/O.ITTYATHI, ILAMPURAYIDATHIL VEEDU, IRULAM
         VILLAGE,SULTHAN BATHERY TALUK, KOLERY P.O.,
         KENICHIRA (VIA), WAYANAD DISTRICT - 673 596.
         BY ADV SRI.MATHEW KURIAKOSE
RESPONDENT/S:
    1    KERALA STATE POLLUTION CONTROL BOARD
         DISTRICT OFFICE, WAYANAD, JASAM COMPLEX,
         PINANGODE ROAD, KALPETTA, WAYANAD DISTRICT - 673
         121, REP. BY ENVIRONMENT ENGINEER.
    2    THE SECRETARY POONTHODI GRAMA PANCHAYAT
         KENICHIRA P.O., WAYANAD DISTRICT - 673 596.
    3    HEALTH INSPECTOR, PRIMARY HEALTH CENTRE,
         POOTHADI, KENICHIRA P.O,WAYANAD DISTRICT-673596.
    4    STATION HOUSE OFFICER, POOTHADI POLICE
         STATION,KENICHIRA P.O, WAYANAD DISTRICT -673596.
    5    CHANDRAN, AGED 48 YEARS
         S/O.SREEDHARAN, NANGYALIL HOUSE,KOLERI P.O.,
         KENICHIRA (VIA), WAYANAD DISTRICT 673 596.
         BY ADVS.
         SRI.JOICE GEORGE, SC, KERALA STATE POLLUTION
         CONTROL BOARD
         SRI.M.P.ASHOK KUMAR
         SRI.M.P.ASHOK KUMAR
         SRI.P.C.GOPINATH
         SRI.S.M.PRASANTH
OTHER PRESENT:
         SMT.DEEPA NARAYANAN, SR.GP, SRI.T.NAVEEN, SC
     THIS   WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION   ON   23.06.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                     -2-
W.P.(C). No. 2716 of 2013



                            P.V.KUNHIKRISHNAN, J.
                            ======================================================

                              W.P.(C) No. 2716 of 2013
                        =============================================================

                    Dated this the 23rd day of June, 2022

                                         JUDGMENT

The learned counsel for the petitioner submitted that the

prayers in this writ petition have become infructuous.

Therefore, this writ petition is dismissed as infructuous.

sd/-

P.V.KUNHIKRISHNAN JUDGE das