Kerala High Court
Ajith Kumar vs The State Of Kerala on 1 August, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 1ST DAY OF AUGUST 2024 / 10TH SRAVANA, 1946
WP(C) NO. 23916 OF 2016
PETITIONERS:
1 AJITH KUMAR
AGED 32 YEARS
S/O. GOPALAKRISHNAN, ASHA BHAVAN, PANGAL,
THADICADU P.O., ANCHAL, KOLLAM DISTRICT-691 306.
2 NAZARUDEEN
S/O. MOHAMMED HASSAN RAWTHER, FATHIMA MANZIL,
PANGAL, THADICADU P.O., ANCHAL,
KOLLAM DISTRICT-691 306.
3 NAZAR
S/O. ISMAIL KHANI, PANGALIL VENGUVILAVEEDU, PANGAL,
THADICADU P.O., ANCHAL, KOLLAM DISTRICT-691 306.
4 NAJUMUDEEN
S/O. IBRAHIM KUNJU, VELLAMKONATHU CHARUVILA VEEDU,
PANGAL, THADICADU P.O., ANCHAL,
KOLLAM DISTRICT-691 306.
BY ADV SRI.ANCHAL C.VIJAYAN
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT, DEPARTMENT
OF HEALTH AND FAMILY WELFARE (G), SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE ENVIRONMENTAL ENGINEER
KERALA STATE POLLUTION CONTROL BOARD, DISTRICT OFFICE,
USHUS BUILDING, KOLLAM DISTRICT-691 001.
3 THE EDAMULAKKAL GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY, EDAMULAKKAL P.O., KOLLAM
DISTRICT-691 306.
2
WP (C) No. 23916 of 2016
4 SMT. JIJIMOL ALEX
SECRETARY, EDAMULAKKAL GRAMA PANCHAYAT, EDAMULAKKAL
P.O., KOLLAM DISTRICT-691 306.
5 SRI. PRASOON
S/O. SURENDRAN, THEJAS, PANACHIVILA, EDAMULAKKAL P.O.,
ANCHAL, KOLLAM DISTRICT-691 306.
BY ADV SRI.N.UNNIKRISHNAN
SMT. RESHMI K.M- SR.GP, SRI. T. NAVEEN- SC
THIS WRIT PETITION (CIVIL) HAVING BEEN
FINALLY HEARD ON 01.08.2024, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
3
WP (C) No. 23916 of 2016
EASWARAN S., J.
========================
W.P. (C) No. 23916 of 2016
=============================
Dated this the 1st day of August, 2024
JUDGMENT
Learned counsel for the petitioners submits that the writ petition has
become infructuous.
Recording the aforesaid submission, the writ petition is dismissed as
infructuous.
Sd/-
EASWARAN S.
JUDGE
ASV
APPENDIX OF WP(C) 23916/2016
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PETITION DATED 13.08.2015
SUBMITTED BY THE RESIDENTS OF PANGAL TO THE
4TH RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE APPLICATION SUBMITTED BY THE
2ND PETITIONER TO THE GRAMA PANCHAYAT DATED
31.12.2015 UNDER THE RIGHT INFORMATION ACT.
EXHIBIT P3 TRUE COPY OF THE COMMUNICATION NO.E1-7484/15
DATED 30.1.2016 ISSUED BY THE 4TH RESPONDENT
TO THE 2ND PETITIONER.
EXHIBIT P4 TRUE COPY OF THE APPEAL FILED BY THE 2ND
PETITIONER TO THE DEPUTY DIRECTOR OF
PANCHAYAT, KOLLAM, DATED 8.02.2016.
EXHIBIT P5 TRUE COPY OF THE ORDER NO.C1-1429/16 DATED
26.03.2016 ISSUED BY THE DEPUTY DIRECTOR OF
PANCHAYAT, KOLLAM.
EXHIBIT P6 TRUE COPY OF THE BUILDING PERMIT NO.E4-
4167/15 DATED 5.01.2016 ISSUED BY THE
SECRETARY, EDAMULAKKAL GRAMA PANCHAYAT TO THE
2ND PETITIONER.
EXHIBIT P7 TRUE COPY OF THE INTEGRATED CONSENT TO
ESTABLISH VIDE NO.PCB/KO/ICE/419/2015 ISSUED
BY THE 2ND RESPONDENT IN FAVOUR OF THE 5TH
RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE CATEGORISATION MADE BY THE
1ST RSEPONDENT AS PER GO(RT)NO.2536/2002/H &
FWD DATED 21.10.2002.
EXHIBIT P9 TRUE COPY OF THE CIRCULAR NO.PCB/TAC/18/2004
DATED 9.08.2004 ISSUED BY THE STATE POLLUTION
CONTROL BOARD.
EXHIBIT P10 TRUE COPY OF THE REPORT VIDE NO.110/2016
DATED 25.04.2016 SUBMITTED BY THE VILLAGE
OFFICER, ARAKKAL TO THE DISTRICT COLLECTOR
THROUGH TALUK OFFICE.
