Bejoy Jacob vs Water Appellate Authority Constituted ...
2024 Latest Caselaw 9970 Ker

Kerala High Court

Bejoy Jacob vs Water Appellate Authority Constituted ... on 5 April, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) No.2481/2024                         1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                 Friday, the 5th day of April 2024 / 16th Chaithra, 1946
                                WP(C) NO. 2481 OF 2024 (I)

   PETITIONER:


          BEJOY JACOB, AGED 49 YEARS, S/O M. JACOB, MATTAKKATTIL HOUSE,
          KIZHAKKAMBALAM, VILANGU P.O, ERNAKULAM DISTRICT, PIN - 683 561.


   RESPONDENTS:


      1. WATER APPELLATE AUTHORITY CONSTITUTED UNDER THE WATER (PREVENTION
         AND CONTROL OF POLLUTION) ACT REPRESENTED BY ITS SECRETARY, OFFICE
         OF THE AIR AND WATER APPELLATE AUTHORITY, 4TH FLOOR, KSRTC BUS
         TERMINAL, THAMPANOOR,THIRUVANANTHAPURAM, PIN - 695 014.
      2. ENVIRONMENTAL ENGINEER, KERALA STATE POLLUTION CONTROL BOARD,
         DISTRICT OFFICE, ERNAKULAM, GANDHINAGAR, KOCHI, PIN - 682 020.
      3. JINOBI M JACOB, AGED 40 YEARS, S/O JACOB, MATTAKKATTIL HOUSE,
         VILANGU P.O.,KIZHAKKAMBALAM, ERNAKULAM, PIN - 683 661.


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to consider and pass orders on Ext.P4 appeal within a time limit
   fixed by this Hon'ble Court, in the interest of justice.


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C), this Court's judgment dated
   24/01/2024 in WP C and the letter dated 06/03/2024 received from
   Water/Air(Prevention        &   Control    of   Pollution)     Appellate
   Authority,Thiruvananthapuram and upon hearing the arguments of SRI.BINU
   PAUL, Advocate for the petitioner, the court passed the following:
 WP(C) No.2481/2024                              2/3




                             MURALI PURUSHOTHAMAN, J.

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Dated this the 5th day of April, 2024

O R D ER

The time to comply with the direction in the judgment

dated 24.01.2024 is extended by three months from

16.03.2024.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.05.04.2024.

05-04-2024 /True Copy/ Assistant Registrar

APPENDIX OF WP(C) 2481/2024 Exhibit P4 THE TRUE COPY OF THE APPEAL FILED BY THE 3RD RESPONDENT DATED 05.07.2022

05-04-2024 /True Copy/ Assistant Registrar