K.R.Vijaya vs Varandarapilly Grama Panchayath
2023 Latest Caselaw 11334 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
     FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
                       WP(C) NO. 16875 OF 2015
PETITIONER:

          K.R.VIJAYA
          AGED 42 YEARS
          W/O.K.S.KOCHUMON, PROPRIETOR, M/S. HARITHA
          PHARMAECUTICALS, VARANDARAPILLY, THRISSUR DISTRICT.

          BY ADVS.
          SRI.RENJITH THAMPAN (SR.)
          SMT.P.R.REENA


RESPONDENTS:

    1     VARANDARAPILLY GRAMA PANCHAYATH
          REPRESENTED BY ITS SECRETARY, VARANDARAPPILLY P.O,
          THRISSUR 680 303.

    2     SECRETARY
          VARANDARAPILLY GRAMA PANCHAYATHVARANDARAPPILLY P.O,
          THRISSUR 680 303.

    3     POLLUTION CONTROL BOARD
          REPRESENTED BY ITS ENVIRONMENTAL ENGINEER, REGIONAL
          OFFICE, THRISSUR 680 004.

          BY ADVS.
          SRI.A.K.GOPALAN
          SRI. T.NAVEEN SC, KERALA STATE POLLUTION CONTROL BOARD,


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16875 OF 2015     -2-



                          JUDGMENT

Learned Counsel for the petitioner submitted that

the matter has become infructuous. Accordingly, this

writ petition is dismissed as infructuous.

Sd/-

AMIT RAWAL JUDGE

VV