One Earth One Life vs Union Of India
2023 Latest Caselaw 2767 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                   &
               THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
    WEDNESDAY, THE 1ST DAY OF MARCH 2023 / 10TH PHALGUNA, 1944
                        WP(C) NO. 16264 OF 2019
PETITIONER:

          ONE EARTH ONE LIFE
          REPRESENTED BY ITS LEGAL CELL DIRECTOR,
          SRI.TONY THOMAS.K. AGED 59 YEAS IRUMBAKACHOLA,
          MANNARKAD P.O., PALAKKAD DISTRICT 678 582.
          BY ADV RAJAN VISHNURAJ


RESPONDENTS:

    1     UNION OF INDIA
          REPRESENTED BY THE SECRETARY, MINISTRY OF ENVIRONMENT
          FOREST AND CLIMATE CHANGE, INDIRA PARYAVARAN BHAVAN,
          JORBAGH NEW DELHI 110 003.
    2     CENTRAL POLLUTION CONTROL BOARD,
          PARIVESH BHAVAN CBD- CUM OFFICE COMPLEX, EAST ARJUN
          NAGAR, DELHI 110 032, REPRESENTED BY ITS CHAIRMAN.
    3     STATE OF KERALA
          REPRESENTED BY THE CHIEF SECRETARY GOVERNMENT OF KERALA
          SECRETARIAT THIRUVANANTHAPURAM 695 001.
    4     KERALA STATE POLLUTION CONTROL BOARD,
          PATTOM P.O., THIRUVANANTHAPURAM 695 004, REPRESENTED
          ITS MEMBER SECRETARY.
    5     ADDITIONAL CHIEF SECRETARY,
          DEPARTMENT OF ENVIRONMENT SECRETARIAT
          THIRUVANANTHAPURAM 695 001
    6     ELECTION COMMISSION OF INDIA
          NIVACHAN SADAN, ASOKA ROAD, NEW DELHI 110 001,
          REPRESENTED BY THE ELECTION COMMISSIONER.
          BY ADVS.
          SHRI.P.VIJAYAKUMAR, ASG OF INDIA
          SRI.K.V.SOHAN, STATE ATTORNEY
          SRI. T.NAVEEN SC, KERALA STATE POLLUTION CONTROL BOARD,
          SRI.DEEPU LAL MOHAN
          SRI.M.AJAY
          SRI.N.N.SUGUNAPALAN (SR.)
 W.P(C).No.16264/2019
                                          2


      S.SUJIN
      MANU S. DSG OF INDIA



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   01.03.2023,       THE   COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P(C).No.16264/2019
                                3



          K.VINOD CHANDRAN & C.JAYACHANDRAN, JJ
           ------------------------------------
                  W.P(C).No.16264 of 2019
         --------------------------------------
          Dated this the 1st day of March, 2023

                         J U D G M E N T

Vinod Chandran,J.

All the parties agree that an identical relief

sought for in W.P(C).No.7193 of 2019 was allowed

based on the judgment dated 14.01.2021 in

W.P(C).No.5218 of 2012 and connected writ petitions.

In such circumstance, there is no requirement to

continue the above writ petition since the reliefs

have already been granted.

Writ petition is dismissed as infructuous.

Sd/-

K.VINOD CHANDRAN JUDGE

Sd/-

C.JAYACHANDRAN JUDGE Sbna/