Shelce Babu vs The Additional District ...
2023 Latest Caselaw 6891 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR.JUSTICE N.NAGARESH
   THURSDAY, THE 22ND DAY OF JUNE 2023 / 1ST ASHADHA, 1945
                      WP(C) NO. 11558 OF 2023
PETITIONER:

          SHELCE BABU,
          AGED 35 YEARS
          ULLATTIL HOUSE, ANCHIRI.P.O., THODUPUZHA,
          PIN - 685 585.

          BY ADVS.
               B.S.SWATHI KUMAR
               ANITHA RAVINDRAN
               HARISANKAR N UNNI


RESPONDENTS:

    1     THE ADDITIONAL DISTRICT MAGISTRATE,
          COLLECTORATE, IDUKKI, PIN - 685 602.

    2     THE GEOLOGIST,
          DEPARTMENT OF MINING AND GEOLOGY, DISTRICT OFFICE,
          MINI CIVIL STATION, THODUPUZHA, IDUKKI,
          PIN - 685 663.

    3     KERALA STATE POLLUTION CONTROL BOARD,
          DISTRICT OFFICE, AANAKOODU JUNCTION, THODUPUZHA,
          IDUKKI, REPRESENTED BY THE ENVIRONMENTAL ENGINEER,
          PIN - 685 584.

    4     ALAKODE PANCHAYATH,
          ALAKODE, IDUKKI REPRESENTED BY ITS SECRETARY,
          PIN - 685 585.

    5     SHIBU THOMAS,
          PALLIVATHUKAL HOUSE, CHILAVU, THODUPUZHA, IDUKKI,
          PIN - 685 588.
 WP(C) No.11558 of 2023
                                  2

     6       STATE ENVIRONMENTAL IMPACT ASSESSMENT AUTHORITY,
             4TH FLOOR, KSRTC BUS TERMINAL COMPLEX, THAMPANOOR,
             THIRUVANANTHAPURAM, PIN - 695001
             REPRESENTED BY ITS SECRETARY.

             BY ADVS.
                  GEORGEKUTTY MATHEW
                  JAMES KURIAN


OTHER PRESENT:

             SMT. AMMINIKUTTY(GP)


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   22.06.2023,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) No.11558 of 2023
                                  3



                             JUDGMENT

Dated this the 22nd day of June, 2023

The petitioner seeks leave to withdraw this writ petition with

liberty to approach this Court again, if situation so warrants.

Granting such liberty, the writ petition is dismissed as

withdrawn.

Sd/-

N.NAGARESH AMR JUDGE WP(C) No.11558 of 2023

APPENDIX OF WP(C) 11558/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE PHOTOGRAPH SHOWING THE DAMAGE CAUSED THE PETITIONER'S BUILDING.

Exhibit P2 TRUE COPY OF THE RECEIPT NO. E9-

371845/2022 DATED 20-9-2022.

Exhibit P3 TRUE COPY OF THE RECEIPT NO. E9-375738/22 DATED 30-9-2022.

Exhibit P4 TRUE COPY OF THE RECEIPT NO. E9/392176/22 DATED 14-11-2022.

Exhibit5 TRUE ENLARGED COPY OF THE RECEIPT DATED 12-9-2022 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.