Tomy Abraham vs The Vechoochira Grama Panchayat
2024 Latest Caselaw 16498 Ker

Kerala High Court

Tomy Abraham vs The Vechoochira Grama Panchayat on 11 June, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR. JUSTICE S.MANU
     TUESDAY, THE 11TH DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
                        WP(C) NO. 11549 OF 2017
PETITIONER/S:

          TOMY ABRAHAM
          AGED 55 YEARS
          AGED 55 YEARS, S/O.ABRAHAM, MANIMALETHU HOUSE,
          VECHOOCHIRA (PO), PATHANAMTHITTA DISTRICT

          BY ADV SRI.JOBI JOSE KONDODY



RESPONDENT/S:

    1     THE VECHOOCHIRA GRAMA PANCHAYAT
          REPRESENTED BY ITS SECRETARY, VECHOOCHIRA GRAMA
          PANCHAYAT OFFICE, VECHOOCHIRA (PO),PATHANAMTHITTA
          DISTRICT-686511

    2     THE SECRETARY
          THE VECHOOCHIRA GRAMA PANCHAYAT,VECHOOCHIRA GRAMA
          PANCHAYAT OFFICE, VECHOOCHIRA (PO),PATHANAMTHITTA
          DISTRICT-686511

          BY ADVS.
          SRI.JACOB P.ALEX
          SRI.JOSEPH P.ALEX




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11549 OF 2017




                                 JUDGMENT

Dated this the 11TH day of June 2024

Learned Counsel for the petitioner submitted that the

matter has become infructuous.

Accordingly, this writ petition is dismissed as infructuous.

SD/

S.MANU, JUDGE

jm/ APPENDIX OF WP(C) 11549/2017

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE CONSENT TO OPERATE ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD TO THE PETITIONER DATED 30.3.2013 VALID UP TO 30.6.2015

EXHIBIT P2 A TRUE COPY OF THE INTEGRATED CONSENT TO OPERATE RENEWAL DATED 19.9.2015 VALID UP TO 30.6.2018 ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD TO THE PETITIONER

EXHIBIT P3 A TRUE COPY OF DECISION NO.8 OF THE PANCHAYAT COMMITTEE MEETING OF THE 1ST RESPONDENT HELD IN MAY 2014

EXHIBIT P4 A TRUE COPY OF THE D & O LICENSE DATED 20.5.2014 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER FOR THE FINANCIAL YEAR 2014-2015

EXHIBIT P5 A TRUE COPY OF DECISION NUMBER III(1) OF THE COMMITTEE MEETING OF THE 1ST RESPONDENT DATED 8.4.2016

EXHIBIT P6 A TRUE COPY OF THE D & O LICENSE ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER DATED 2.4.2016

EXHIBIT P7 A TRUE COPY OF THE APPLICATION FOR RENEWABLE OF D & O LICENSE SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 30.1.2017

EXHIBIT P8 A TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT DATED 30.1.2017 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER EVIDENCING RECEIPT OF EXHIBIT P7