Ullas vs Pallippuram Grama Panchayat
2023 Latest Caselaw 4342 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
   FRIDAY, THE 31ST DAY OF MARCH 2023 / 10TH CHAITHRA, 1945
                      WP(C) NO. 29434 OF 2009
PETITIONER:

          ULLAS,PUNNAKKAL, CHERAI.P.O,,
          KUZHUPPILLY VILLAGE,   KOCHI TALUK.
          BY ADVS.
          SRI.T.V.GEORGE
          SRI.JIMMY GEORGE THADATHIL

RESPONDENTS:

    1     PALLIPPURAM GRAMA PANCHAYAT
          REPRESENTED BY ITS SECRETARY,,
          PALLIPPURAM, CHERAI, KOCHI TALUK.
    2     UNION OF INDIA
          REPRESENTED BY ITS PRINCIPAL SECRETARY,,
          MINISTRY OF ENVIRONMENT AND FOREST,,
          "PARYAVARAN BHAVAN", C.G.O COMPLEX,,
          LODI ROAD, NEW DELHI.
    3     STATE OF KERALA
          REPRESENTED BY ITS CHIEF SECRETARY,,
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM.
    4     KERALA COASTAL ZONE MANAGEMENT
          AUTHORITY, REPRESENTED BY ITS CHAIRMAN,,
          SCIENCE TECHNOLOGY AND ENVIRONMENT COMMITTEE, AND
          EX.OFFICIO PRINCIPAL SECRETARY,,
          SCIENCE TECHNOLOGY AND ENVIRONMENT DEPARTMENT,,
          SASTHA BHAVAN, THIRUVANANTHAP
          BY ADVS.
          SRI.PRAKASH C.VADAKKAN. J., SC, KCZMA
          SRI. PRAKASH M P
          BY SRI.JOSHI THANNICKAMATTOM, GP

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.29434 of 2009

                                     2




                     MOHAMMED NIAS. C.P.,J
                             -----------
                       WP(C) No.29434 of 2009
                        ------------------
                 Dated this the 31st day of March, 2023


                               JUDGMENT

Learned counsel for the parties submit that they do not have any

instructions in the matter. At this distance of time, there is no likelihood

of the reliefs sought in the above case surviving. Accordingly, the writ

petition is closed without prejudice to the right of the parties to file an

application seeking restoration, if there is anything surviving for

consideration on the basis of the cause of action urged in the above case.

Sd/- MOHAMMED NIAS C.P., JUDGE

dlk/31.3.2023