C.N,.Vijayan vs Anthony.K.N
2022 Latest Caselaw 8068 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                    WP(C) NO. 4324 OF 2013
PETITIONER

         C.N,.VIJAYAN
         AGED 65 YEARS
         CHULLIPARAMBIL HOUSE, ELAMBAKAPALLY P.O., VENGOOR
         WEST VILLAGE, KUNNATHUNAD TALUK, PERUMBAVOOR.
         BY ADVS.
         SRI.R.BINDU (SASTHAMANGALAM)
         SRI.PRASANTH M.P


RESPONDENTS

    1    ANTHONY.K.N @ ANTONY MANEEK,
         AGED 65 YEARS
         S/O.MATHEW, PROPRIETOR, M/S.KOCHERY GRANITES,
         ELAMBAKAPALLY P.O., KOOVAPPADY, ERNAKULAM
         DISTRICT, PIN-683544
    2    MUDAKKUZHA GRAMA PANCHAYATH
         MUDAKKUZHA P.O., ERNAKULAM DISTRICT, PIN-683546,
         REPRESENTED BY ITS SECRETARY.
    3    THE REVENUE DIVISIONAL OFFICER
         MUVATTUPUZHA, PIN-686661.
    4    THE ENVIRONMENTAL ENGINEER
         KERALA STATE POLLUTION CONTROL BOARD, ERNAKULAM
         DISTRICT OFFICE, GANDHI NAGAR, ERNAKULAM, COCHIN-
         682020.
    5    THE DIRECTOR
         MINING AND GEOLOGY DEPARTMENT,
         THIRUVANANTHAPURAM, PIN-695001.
    6    STATE OF KERALA
         REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         INDUSTRIES DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM, PIN-695001.
         BY ADVS.
 WP(C).4324 of 2013
                                         2

             T.M.RAMAN KARTHA
             SRI.ARUN BASIL, SC
             SRI.T.NAVEEN, SC


OTHER PRESENT:

             SMT.DEEPA NARAYANAN, SR.GP



      THIS    WRIT     PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION     ON     29.06.2022,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C).4324 of 2013
                                        3




                       P.V.KUNHIKRISHNAN, J.
                     ------------------------------
                        W.P.(C).4324 of 2013
                     -----------------------------
                      Dated : 29th June, 2022


                             JUDGMENT

The learned counsel for the petitioner submits that the matter is not pressed.

Hence the writ petition stands dismissed as not pressed.

P.V.KUNHIKRISHNAN, Judge

Mrcs