M. Parameswaran vs State Pollution Control Board
2022 Latest Caselaw 5780 Ker

WP(C) NO. 31699 OF 2013            1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
                          WP(C) NO. 31699 OF 2013
PETITIONER/S:

      1        M. PARAMESWARAN
               S/O. V.NARAYANAN NAIR, MENOKIL HOUSE, MELADOOR P.O.,
               THRISSUR DISTRICT.

      2        K.GOVINDANKUTTY
               AGED 67 YEARS
               S/O. PAVATTASSERY, SREEDHARAN NAIR, KOOTALIL VEEDU,
               KEEZHADOOR, MODUR P.O., PIN-680741.

               BY ADV SRI.T.RAJASEKHARAN NAIR



RESPONDENT/S:

      1        STATE POLLUTION CONTROL BOARD
               REPRESENTED BY ITS SECRETARY, HEAD OFFICE PATTOM,
               THIRUVANANTHAPURAM-695001.

      2        THE ENVIRONMENTAL ENGINEER
               KERALA STATE POLLUTION CONTROL BOARD, THRISSUR
               DIVISION, THRISSUR-680001.

      3        THE ANNAMANADA GRAMA PANCHAYATH
               ANNAMANADA P.O., THRISSUR-680741, REPRESENTED BY ITS
               SECRETARY.

      4        MS. ROSE LAND DAIRY FARM
               REPERSENTED BY ITS PROPRIETOR, SONY VARGHESE, S/O.
               VARGHESE, ELIANJIPALLY HOUSE, MELADOOR P.O.,
               ANNAMANADA, THRISSUR-680001.

               BY ADVS.
               SRI. M.AJAY, SC, KERALA STATE POLLUTION CONTROL
               BOARD
 WP(C) NO. 31699 OF 2013           2


               SRI.GEORGE POONTHOTTAM
               SRI.O.D.SIVADAS, SC, ANNAMANADA GRAMA PANCHAYATH



OTHER PRESENT:

               SRI.NAVEEN.T, SC




       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 31699 OF 2013              3




                        P.V.KUNHIKRISHNAN, J
                  --------------------------------------------
                      W.P.(C.) No. 31699 of 2013
                     --------------------------------------
                 Dated this the 27th day of May, 2022


                                JUDGMENT

The counsel for the petitioners submitted that the prayers

in the writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS