Chandran P vs Ajanur Grama Panchayath
2023 Latest Caselaw 3444 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945
                         WP(C) NO. 4487 OF 2016
PETITIONER:

             CHANDRAN P.,
             AGED 55 YEARS,
             S/O.M.P.MADHAVAN ACHARY, R/AT PUTHIYAKANDATHIL,
             PO ANANDASHRAM, MAVUNGAL, KASARGOD DISTRICT-671 531.
             BY ADVS.
             SRI.SURESH KUMAR KODOTH
             SRI.K.P.ANTONY BINU


RESPONDENTS:

     1       AJANUR GRAMA PANCHAYATH,
             REPRESENTED BY ITS SECRETARY, PO ANANDASHRAM,
             MAVUNGAL, KASARGOD DISTRICT-671 531.
     2       PRESIDENT,
             AJANUR GRAMA PANCHAYATH, PO ANANDASHRAM, MAVUNGAL,
             KASARGOD DISTRICT-671 531.
     3       THE POLLUTION CONTROL BOARD,
             REPRESENTED BY ITS SECRETARY,
             THIRUVANANTHAPURAM-695 001.
             BY ADVS.
             SRI.T.MADHU
             SMT.C.R.SARADAMANI
             SRI.B.PRASANTH, SC, POLUTION CONTROL BOARD


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   24.03.2023,   THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) No.4487 of 2016                    2



                    P.V.KUNHIKRISHNAN, J
                 ---------------------------------------
                     W.P.(C) No. 4487 of 2016
                  --------------------------------------
              Dated this the 24th day of March, 2023

                              JUDGMENT

When this writ petition came up for consideration, the learned

counsel for the petitioner submitted that the matter is infructuous.

Therefore, this writ petition is dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE ak

APPENDIX OF WP(C) 4487/2016

PETITIONER'S EXHIBITS:-

EXHIBIT P1 : TRUE COPY OF LICENCE DT 29-6-2015 ISSUED BY 1ST RESPONDENT PANCHAYATH EXHIBIT P2 : TRUE COPY OF THE CONSENT NO.PCB/KSRD/ICO/79/2012 DT 31-12-2012 WHICH WAS VALID UP TO 30-11-2015 ISSUED BY THE POLLUTION CONTROL BOARD EXHIBIT P3 : TRUE COPY OF APPLICATION FOR RENEWAL DT 20-11-2015 BEFORE THE POLLUTION CONTROL BOARD EXHIBIT P4 : TRUE COPY OF RECEIPT DT 20-11-2015 ISSUED BY POLLUTION CONTROL BOARD EXHIBIT P5 : TRUE COPY OF NOTICE DT 16-12-2015 UNDER SECTION 232 AND 233 OF THE KERALA PANCHAYATH RAJ ACT 1994, ISSUED BY 1ST RESPONDENT.

EXHIBIT P6 : TRUE COPY OF REPLY DT 21-12-2015 SUBMITTED BY PETITIONER.

EXHIBIT P7 : TRUE COPY OF NOTICE DT 25-1-2016 ISSUED BY 1ST RESPONDENT.

EXHIBIT P8 : TRUE COPY OF APPEAL DT 3-2-2016 UNDER SECTION 276 OF THE KERALA PANCHAYATH RAJ ACT.