Antony K.M. @ Antony Maneek vs State Of Kerala
2022 Latest Caselaw 7868 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
                   WP(C) NO. 2249 OF 2013
PETITIONER

         ANTONY K.M. @ ANTONY MANEEK
         AGED 65 YEARS
         S/O MATHEW, KOCHERIL VEEDU, ELAMPAKAPPILLY,
         KOOVAPPADI-683 544, (PROPRIETOR, M/S KOCHERY
         GRANITES (M-SAND UNIT) ELAMBAKKAPPILLY P.O.,
         KOOVAPADY, ERNAKULAM DT.)
         BY ADVS.
         SRI.T.M.RAMAN KARTHA
         SMT.K.N.SREEDEVI
         SRI.M.C.SREERENJITH


RESPONDENTS

    1    STATE OF KERALA
         REP. BY THE SECRETARY TO GOVT, DEPARTMENT OF
         INDUSTRIES, GOVT OF KERALA, THIRUVANANTHAPURAM-1.
    2    THE ENVIRONMENTAL ENGINEER
         KERALA STATE POLLUTION CONTROL BOARD, ERNAKULAM
         DISTRICT OFFICE, GANDHI NAGAR, ERNAKULAM PIN-682
         020.
    3    THE REVENUE DIVISIONAL OFFICER
         MUVATTUPUZHA, MUVATTUPUZHA HEAD POST OFFICE,
         PIN:686661.
    4    MUDAKKUZHA GRAMA PANCHAYAT
         MUDAKKUZHA P.O., 683 546, REPRESENTED BY ITS
         SECRETARY.
    5    SECRETARY
         MUDKKUZHA GRAMA PANCHAYAT, MUDAKKUZHA P.O.,
         ERNAKULAM DISTRICT-683 546.
         BY ADV SRI.ARUN BASIL, SC, MUDAKKUZHA GRAMA
         PANCHAYAT
 WP(C).2249/2013
                                       2



OTHER PRESENT:

             SMT.VIDYA KURIAKOSE, GP



      THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION     ON   28.06.2022,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C).2249/2013
                                       3




                      P.V.KUNHIKRISHNAN, J.
                    ------------------------------
                       W.P.(C).2249 of 2013
                    -----------------------------
                     Dated : 28th June, 2022


                            JUDGMENT

The learned counsel for the petitioner submits that the matter has become infructuous.

Hence the writ petition stands dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN, Judge

Mrcs