Radhakrishnan vs The Thycattusserry Grama ...
2023 Latest Caselaw 6726 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     TUESDAY, THE 20TH DAY OF JUNE 2023 / 30TH JYAISHTA, 1945
                        WP(C) NO. 20171 OF 2015
PETITIONERS:

    1     RADHAKRISHNAN, S/O RAGHAVAN PILLAI, PUTHUVEETTIL,
          POOCHAKKAL P.O., CHERTHALA
    2     CHIDAMBARAN SO.KRISHNAN -DO- -DO-
    3     SREEKANTH SO.KARUNAKARAN PILLAI KARUKAVELIYIL -DO- -DO-
    4     PARAMESWARAN SO.NARAYANAN NAIR SIVANILAYAM -DO- -DO-
    5     OUSEPH ANTONY SO.OUSEPH MOYYANTHARAN -DO- -DO-
          BY ADV SRI.J.OM PRAKASH


RESPONDENTS:

    1     THE THYCATTUSSERRY GRAMA PANCHAYATH
          THYCATTUSSERRY P.O., CHERTHALA, ALAPPUZHA, PIN-688 528.
    2     THE MEDICAL OFFICER THE COMMUNITY HEALTH CENTRE
          AROOKUTTY P.O.
          CHERTHALA.
    3     THE ENVIRONMENTAL ENGINEER THE KERALA STATE POLLUTION
          CONTROL BOARD
          ALAPPUZHA P.O.
    4     THE SUB INSPECTOR OF POLICE POOCHAKKAL POLICE STATION
          POOCHACKKAL P.O., CHERTHALA, PIN-688 526.
    5     ABU PUTHUVEETTIL WARD NO.4 PUTHIVEETTIL POOCHAKKAL P.O.
          CHERTHALA, PIN-688 526.
          BY ADVS.
          SRI.T.JAYAKRISHNAN
          SRI. T.NAVEEN SC, KERALA STATE POLLUTION CONTROL BOARD,
          SRI.P.S.APPU
          SRI.P.S.APPU
          SRI.K.A.ANAS
          SRI.R.KRISHNAKUMAR CHERTHALA
          SRI.P.N.SUKUMARAN
          SRI. T.NAVEEN , SC, KERALA STATE POLLUTION CONTROL
          BOARD



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.20171 OF 2015

                                   2


                     ANU SIVARAMAN, J.
               =========================
                  W.P.(C) No.20171 of 2015
               =========================

                 Dated this the 20th day of June, 2023

                            JUDGMENT

It is submitted by the learned counsel for

the petitioners that the challenge in this writ

petition was with regard to illegal functioning of a

peeling shed, without license, which has

subsequently been closed down by the 5 th

respondent.

In the above view of the matter, nothing

survives for consideration in the writ petition. The

wit petition is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE SSK/20/06 W.P.(C)No.20171 OF 2015

APPENDIX

PETITIONER'S EXHIBITS:

EXHIBIT P1: A TRUE COPY OF THE REPLY ISSUED TO P1 THE FIRST PETITIONER DATED 13.4.2015. EXHIBIT P2: A TRUE COPY OF THE LETTER OF THE P2 FIRST RESPONDENT DATED 16.4.2015. EXHIBIT P3: A TRUE COPY OF THE APPLICATION OF P3 THE APPLICATION OF THE FIRST PETITIONER DATED 20.5.2015.

SSK //TRUE COPY// PA TO JUDGE