Chandran P vs Ajanur Grama Panchayath
2023 Latest Caselaw 3457 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. 34483 OF 2016
PETITIONER:

             CHANDRAN P.,
             AGED 55 YEARS,
             S/O. M.P.MADHAVAN ACHARY, RESIDING AT
             PUTHIYAKANDATHIL, P.O.ANANDASHRAM, MAVUNGAL,
             KASARAGOD DISTRICT.
             BY ADVS.
             SRI.SURESH KUMAR KODOTH
             SRI.K.P.ANTONY BINU
             SRI.SANIL JOSE


RESPONDENTS:

     1       AJANUR GRAMA PANCHAYATH,
             REPRESENTED BY ITS SECRETARY, P.O.ANANDASHRAM,
             MAVUNGAL, KASARAGOD DISTRICT-671 131.
     2       THE DEPUTY DIRECTOR OF PANCHAYATH,
             KASARAGOD, VIDYANAGAR, KASARAGOD-671 131.
     3       THE POLLUTION CONTROL BOARD,
             REPRESENTED BY ITS SECRETARY,
             THIRUVANANTHAPURAM-695 001.
     *4      ADDL.R4 IS IMPLEADED
             K.CHANDRAN,
             S/O RAMAN, AGED 55 YEARS, RESIDING AT OLIYAKKAL
             HOUSE, MAVUNGAL, ANANDASHRAM P.O, KASARAGOD
             DISTRICT.
             (*ADDITIONAL 4TH RESPONDENT IS IMPLEADED AS PER
             ORDER DATED 06.01.2017 IN I.A.NO.57/17)
             BY ADVS.
             SRI.T.K.VIPINDAS
             SRI.T.MADHU
             SMT.C.R.SARADAMANI


      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.34483 of 2016                   2



                    P.V.KUNHIKRISHNAN, J
                 ---------------------------------------
                     W.P.(C) No. 34483 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) 34483/2016

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF CONSENT NO.PCB/KSRD/ICO/79/2012 DATED 31.12.2012, ISSUED BY THE POLLUTION CONTROL BOARD.

EXHIBIT P2 TRUE COPY OF THE INTERIM ORDER DATED 5.2.2016 IN WPC NO.4487/2016.

EXHIBIT P3 TRUE COPY OF RENEWED CONSENT TO OPERATE ISSUED BY THE POLLUTION CONTROL BOARD ON 16.2.2016.

EXHIBIT P4 TRUE COPY OF RENEWED LICENSE NO.63/2016-17 ON 25.4.2016.

EXHIBIT P5 TRUE COPY OF NOTICE DATED 20.10.2016 16.12.2015 ISSUED BY 1ST RESPONDENT.

EXHIBIT P6 TRUE COPY OF REPLY DATED 24.10.2016 SUBMITTED BY PETITIONER.