P.K.Subramaniam vs Shaji
2022 Latest Caselaw 10683 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                    THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

           FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944

                                WP(C) NO. 1349 OF 2012

PETITIONERS:

               P.K.SUBRAMANIAM, AGED 60 YEARS
               S/O.KRISHNAN KUTTY, PULINGAPILLY HOUSE, SREEMOOLANAGARAM,
               ALUVA, ERNAKULAM 683 580

               BY ADVS.SRI.K.J.SAJI ISAAC
               DR.ELIZABETH VARKEY


RESPONDENTS:

     1         SHAJI, S/O.DEVASSY, KUNNATHAN HOUSE, SREEMOOLANAGARAM, ALUVA,
               ERNAKULAM 683580

     2         SREEMOOLANAGARAM GRAMA PANCHAYATH
               SREEMOOLANAGARAM, ALUVA 683580 REPRESENTED BY ITS SECRETARY

     3         KERALA STATE POLLUTION CONTROL BOARD
               COCHIN 682 020, REPRESENTED BY ITS SECRETARY

     4         KERALA STATE ELECTRICITY BOARD, ELECTRICAL SECTION,
               CHOWARA 683571, REPRESENTED BY ITS ASSISTANT ENGINEER

     5         DEPUTY DIRECTOR OF PANCHAYATH
               CIVIL STATION, KAKKANAD, ERNAKULAM 682 030

               BY ADVS.SRI.K.S.RAJEEV (ALUVA)
               SRI.BABU KARUKAPADATH
               SRI.JAGAN GEORGE
               SRI.K.A.NOUSHAD
               SRI.P.G.PRAMOD
               SRI. M.AJAY, SC, KERALA STATE POLLUTION CONTROL BOARD
               SMT.M.A.VAHEEDA BABU
               SRI.JOBY JOSEPH, SR.G.P.
               SRI.NAVEEN.T., SC
               SRI.P.U.VINOD KUMAR

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21.10.2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 1349 OF 2012
                                          :: 2 ::


                                      JUDGMENT

Dated this the 21st day of October 2022

This writ petition is filed seeking the following reliefs:

i) issue a writ of mandamus or any other appropriate writ, order or direction directing the 1st respondent not to function the workshop without obtaining the necessary permissions/approvals and licenses as required under Statutes, Rules and Regulations.

ii) issue a writ of mandamus or any other appropriate writ, order or direction directing the 2nd to the 4th respondents not to issue permissions/approvals and licenses to the workshop of the 1 st respondent without complying with all the Statutory provisions, Rules and Regulations.

iii) issue a writ of mandamus or any other appropriate writ, order or direction directing the 4th respondent to cancel the electricity connection issued to the 1st respondent.

iv) issue a writ of mandamus or any other appropriate writ, order or direction directing the 1st respondent to pass orders consequent to the hearing under Ext.P2.

v) call for the records of the case and to pass appropriate orders.

2. Today, when the matter is taken up for consideration, learned

counsel for the petitioner seeks permission to withdraw the writ petition.

Permission sought for is granted.

Writ petition is dismissed as withdrawn.

SD/-

SHAJI P. CHALY JUDGE jes