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P.C. Thomas, Ex.M.P vs The Union Of India
2023 Latest Caselaw 6565 Ker

Citation : 2023 Latest Caselaw 6565 Ker
Judgement Date : 13 June, 2023

Kerala High Court
P.C. Thomas, Ex.M.P vs The Union Of India on 13 June, 2023
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE THE CHIEF JUSTICE MR.S.V.N.BHATTI
                                    &
               THE HONOURABLE MR.JUSTICE BASANT BALAJI
         TUESDAY, THE 13TH DAY OF JUNE 2023 / 23RD JYAISHTA, 1945
                          WP(C) NO. 2448 OF 2014
PETITIONER/S:

            P.C. THOMAS, EX.M.P.
            AGED 67 YEARS
            ADVOCATE, KUMARANASAN NAGAR, KADAVANTHRA, ERNAKULAM.

            BY SRI.P.C.THOMAS (PARTY IN PERSON)



RESPONDENT/S:

     1      THE UNION OF INDIA
            REPRESENTED BY ITS SECRETARY, MINISTRY OF ENVIRONMENT AND
            FORESTS, PARYAVARAN BHAVAN, C G O COMPLEX, LODHI ROAD, NEW
            DELHI - 110 003.

     2      THE STATE OF KERALA
            REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
            THIRUVANANTHAPURAM -695 001.

     3      N.V.BABY
            AGED 61 YEARS
            S/O.VARKY, DISTRICT SECRETARY, KERALA KARSHAKA SANGAM,
            IDUKKI DISTRICT COMMITTEE, CHERUTHONI - 685571. IS IMPLEADED
            AS ADDITIONAL RESPONDENT NO 3 AS PER ORDER DATED 10/03/2014
            IN IA 3206/2014

            BY ADVS.

            DEPUTY SOLICITOR GENERAL OF INDIA
            GOVERNMENT PLEADER
 WP(C) No.2448/2014
                                    -2-




           SRI.S.SREEKUMAR (SR.)
           SRI.M.K.THANKAPPAN
           SMT.C.G.VINODINI



OTHER PRESENT:

           T K VIPINDAS SR GP; SUVIN R MENON - CGC




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 13.06.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.2448/2014
                                  -3-




                             JUDGMENT

S.V.N. Bhatti, C.J.

Read the docket order dated 12.06.2023. The writ petition

has been listed under the caption 'for orders'. The petitioner

prosecuting the case is absent, and no accommodation is sought

for.

As the present writ petition is one of the oldest writ

petitions pending on the file of this Court, we are constrained to

dismiss it for default.

Writ petition is dismissed for default.

Sd/-

S.V.N.BHATTI CHIEF JUSTICE

Sd/-

BASANT BALAJI JUDGE

JS WP(C) No.2448/2014

APPENDIX OF WP(C) 2448/2014

PETITIONER EXHIBITS

EXHIBIT-P1-TRUE COPY OF THE GADGIL COMMITTEE REPORT DATED 31/08/2011 SUBMITTED BEFORE THE IST RESPONDENT.

EXHIBIT-P2-TRUE COPY OF THE DECISION ADOPTED BY THE WORLD HERITAGE COMMITTEE AT ITS 36TH SESSION, WHICH WAS HELD ON 02/07/2012 AT SAINT PETERSBERG, RUSSIA, BY WHIHC THE WESTERN GHATS IN INDIA HAS BEEN PROVISIONALLY INSCRIBED ON THE WORLD HERITAGE LIST OF UNESCO ON THE BASIS OF CRITERIA (IX AND (X), FOLLOWING THE RECOMMENDATION OF IUCN, SUBJECT TO CERTAIN CONDITION.

EXHIBIT-P3-TRUE COPY OF THE RELEVANT PAGES OF THE DECISION CONFIRMING THE INCLUSION OF WESTERN GHATS IN THE WORLD HERITAGE LIST OF THE UNESCO BY THE WORLD HERITAGE COMMITTEE AT ITS 37TH SESSION.

EXHIBIT-P4-TRUE COPY OF THE DOCUMENT BEARNING NO. WHC-12/36.COM/8 B OBTAINED FROM THE OFFICIAL WEBSITE OF UNESCO

EXHIBIT-P5-TRUE COPY OF THE DOCUMENT BEARING NO. WHC-12/36.COM/INF 8 B2 DATED 11/05/2012 OBTAINED FROM THE OFFICIAL WEBSITE OF UNESCO.

EXHIBIT-P6-TRUE COPY OF THE RELEVANT DOCUMENT SHOWING THE PARTICIPANTS, REPRESENTING THE GOVERNMENT OF INDIA, IN THE 36TH SESSIONS OF THE WORLD HERITAGE COMMITTEE.

EXHIBIT-P7-TRUE COPY OF THE OFFICE MEMORANDUM O.M. NO. 1-4/2012-RE (PT) DATED 16/11/2013 STATING THAT THE IST RESPONDENT HAVE ACCEPTED KASTURIRANGAN COMMITTEE REPORT IN PRINCIPLE.

EXHIBIT-P8-TRUE COPY OF THE ORDER DATED 25/07/2012 ISSUED BY THE NATIONAL GREEN TRIBUNAL, PRINCIPAL BENCH, NEW DELHI IN APPLICATION NO. 26/2012.

 
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