Devarajan Bhaskaran vs The Assistant Environment ...
2022 Latest Caselaw 2424 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 2ND DAY OF MARCH 2022 / 11TH PHALGUNA, 1943
                          WP(C) NO. 9791 OF 2021
PETITIONER:

              DEVARAJAN BHASKARAN
              AGED 62 YEARS, S/O. BHASKARAN,
              RESIDING AT MANGALASSERI VEEDU,
              KANJIRAMCODE CHERRY, MULAVANA VILLAGE,
              KOLLAM DISTRICT, PIN-691503.

              BY ADV M.K.CHANDRA MOHANDAS


RESPONDENTS:

     1        THE ASSISTANT ENVIRONMENT ENGINEER
              THE KERALA STATE POLLUTION CONTROL BOARD,
              USHAS BUILDING, BIG BAZAR, KOLLAM-691001.

     2        DEPUTY GENERAL MANAGER (RETAIL SALES),
              INDIAN OIL CORPORATION LIMITED,
              TRIVANDRUM DIVISIONAL OFFICE,
              GROUND FLOOR, PREMIER PARK, INCHAKKAL BYE PASS ROAD,
              VALLAKKADAVU P.O., THIRUVANANTHAPURAM-695008.

     3        KERALA STATE POLLUTION CONTROL BOARD,
              REP. BY CHAIRMAN, HEAD OFFICE, PATTOM P.O.,
              THIRUVANANTHAPURAM-695004.

              BY ADVS.
              SRI. T.NAVEEN SC, KERALA STATE POLLUTION CONTROL BOARD,
              SRI.M.GOPIKRISHNAN NAMBIAR
              SRI.K.JOHN MATHAI
              SRI.JOSON MANAVALAN
              SRI.KURYAN THOMAS
              SRI.PAULOSE C. ABRAHAM
              SRI.RAJA KANNAN
              SRI.B.S.SYAMANTHAK, GOVT. PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 9791 OF 2021
                                   2




                             T.R. RAVI, J.
              --------------------------------------------
                     W. P. (C). No. 9791 of 2021
               --------------------------------------------
                Dated this the 2nd day of March, 2022

                             JUDGMENT

The writ petition is dismissed as not pressed with liberty to the

petitioner to approach the Court, if necessary.

Sd/-

T.R.RAVI JUDGE

Pn