C.L.Anto vs State Of Kerala
2024 Latest Caselaw 5340 Ker

Kerala High Court

C.L.Anto vs State Of Kerala on 15 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    THURSDAY, THE 15TH DAY OF FEBRUARY 2024 / 26TH MAGHA, 1945
                        WP(C) NO. 31888 OF 2015
PETITIONER:

          C.L.ANTO
          CHIEF PROMOTER, CHAIRMAN DESIGNATE AND AUTHORISED
          PERSON, NATIONAL ENERGY AND WASTE MANAGEMENT
          MULTIPURPOSE CO-OPERATIVE SOCIETY (KERALA) LIMITED,
          REGD. NO. 4484, (NEWSCO), DREAM LAND BUILDING,
          K.S.R.T.C ROAD, CHALAKUDY P.O.,
          THRISSUR DISTRICT - 680 307.

RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY, DEPARTMENT OF LOCAL
          SELF GOVERNMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM - 695 001.
    2     EXECUTIVE DIRECTOR
          SIUCHITWA MISSION, LOCAL SELF GOVERNMENT DEPARTMENT,
          NANTHANCODE JUNCTION, P.O.THIRUVANANTHAPURAM - 695 014.
    3     COCHIN CORPORATION
          COCHI P.O., ERNAKULAM - 684 001,
          REPRESENTED BY THE SECRETARY.
    4     THE DIRECTOR OF MUNICIPALITIES
          DIRECTORATE OF MUNICIPALITIES,
          THIRUVANANTHAPURAM - 695 014.
    5     SECRETARY
          MINISTRY OF FOREST AND ENVIRONMENT,
          DEPARTMENT OF NON COVENTIONAL ENERGY,
          GOVERNMENT OF INDIA, DELHI - 110 032.



     BY ADVS. SRI. B.S. SYAMANTHAK, GP
                 SRI. JANARDHANA SHENOY, SC
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 31888 OF 2015


                              2



                P.V.KUNHIKRISHNAN, J.
                 ------------------------------
               W.P.(C)No. 31888 of 2015
         ----------------------------------------------
      Dated this the 15th day of February, 2024


                      JUDGMENT

There is no representation for the petitioner.

The connected writ petition filed by the writ

petitioner is already dismissed as infructuous.

Therefore, this Writ Petition also dismissed as

infructuous.

Sd/-

                                   P.V.KUNHIKRISHNAN
nvj                                      JUDGE