Kerala High Court
Pilson Thomas vs The District Collector, Thrissur on 29 February, 2024
Author: T.R. Ravi
Bench: T.R.Ravi
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
THURSDAY, THE 29TH DAY OF FEBRUARY 2024 / 10TH PHALGUNA, 1945
RP NO. 1115 OF 2023
AGAINST THE JUDGMENT DATED 26.07.2023 IN WP(C) 15500/2020 OF HIGH
COURT OF KERALA
REVIEW PETITIONER/PETITIONER:
PILSON THOMAS
AGED 56 YEARS
S/O THOMAS, CHETHALEN HOUSE, PULLUR P.O, MUKUNDAPURAM
TALUK, THRISSUR DISTRICT., PIN - 680683
BY ADV BIJU .C. ABRAHAM
RESPONDENTS/RESPONDENTS:
1 THE DISTRICT COLLECTOR, THRISSUR
CIVIL STATION, AYYANTHOLE, THRISSUR DISTRICT, PIN -
680004
2 THE ADDITIONAL DISTRICT MAGISTRATE, THRISSUR
CIVIL STATION, AYYANTHOLE, THRISSUR DISTRICT, PIN -
680004
3 THE THASILDAR
MUKUNDAPURAM , CIVIL STATION, IRINJALAKUDA, THRISSUR
DISTRICT, PIN - 680121
4 THE VILLAGE OFFICER
PULLUR VILLAGE OFFICE, MUKUNDAPURAM TALUK, THRISSUR
DISTRICT, PIN - 680683
5 THE MURIYAD GRAMA PANCHAYATH
MURIYAD , THRISSUR DISTRICT,PIN - 680683
REPRESENTED BY ITS: SECRETARY,
6 CHIEF REGIONAL MANAGER
REGIONAL OFFICE, HINDUSTAN PETROLEUM CORPORATION LTD,
KOZHIKODE RETAIL REGION, WEST HILL CHUNGAM, KOZHIKODE,
PIN - 673005
RP NO. 1115 OF 2023 2
7 THE ENVIRONMENTAL ENGINEER, THRISSUR
KERALA STATE POLLUTION CONTROL BOARD THRISSUR,
PARAVATTANI.P.O.,OLLUKKARA, THRISSUR, PIN - 680655
8 TOTTO THOMAS
S/O THOMAS, CHERADAY HOUSE, PULLUR P.O,
MUKUNDAPURAM TALUK, THRISSUR DISTRICT, PIN - 680683
9 PULLUR PETRO PARK
PULLUR.P.O., THRISSUR, REPRESENTED BY ITS MANAGING
PARTNER ; BINEESH.M.B.,MANAKKAL HOUSE,
KALLICHITHRA, NEAR PAYAMPARAM DEVI TEMPLE,
NADAMPADAM, VARANDAARAPPILLY , THRISSUR, PIN -
680304
SRI.NAVEEN T, SC
SMT. S.L. SYLAJA. GP.
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
29.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
RP NO. 1115 OF 2023 3
T.R. RAVI, J.
--------------------------------------------
R.P No.1115 of 2023
in
W.P(C).No.15500 of 2020
--------------------------------------------
Dated this the 29th day of February, 2024
ORDER
A report has been filed by the Environmental Engineer
producing along with a circular dated 18.02.2024 issued by
the Kerala State Pollution Control Board, whereby it has been
clarified that wherever residential areas are not designated
as per local laws, the siting criteria relating to designated
"residential area as per local laws" shall not be applicable.
In view of the above circular this review petition is
closed without prejudice to the right of the petitioner to
challenge the circular in appropriate proceedings, if so
advised.
Sd/-
T.R.RAVI
JUDGE
LEK
PETITIONER ANNEXURES
Annexure 1 A TRUE COPY OF THE REPRESENTATION
SUBMITTED BEFORE THE 2ND AND 7TH
RESPONDENT DATED 25.08.2023
RESPONDENT ANNEXURES
Annexure R7(a) TRUE COPY OF THE LETTER NO.
KSPCB/318/2023-SEE-1 DATED 1-6-2023
ISSUED BY THE CHAIRMAN, KERALA STATE
POLLUTION CONTROL BOARD.
Annexure R7(b) TRUE COPY OF THE REPLY LETTER NO. SC2-
6/24 DATED 26-2-2024 SENT BY THE MURYAD
GRAMA PANCHAYAT.
Annexure R7(c) TRUE COPY OF THE CIRCULAR NO.
KSPCB/14/2021-SEE-3 DATED 18-2-2024
ISSUED BY THE KERALA STATE POLLUTION
CONTROL BOARD.
Annexure R7(d) TRUE COPY OF THE LETTER NO.
PCB/TSR/L/224/2023 DATED 26-2-2024 ISSUED
BY THE ENVIRONMENTAL ENGINEER.
