Jerry Jacob vs The District Enviormental Impact ...
2024 Latest Caselaw 16903 Ker

Kerala High Court

Jerry Jacob vs The District Enviormental Impact ... on 13 June, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) NO. 33957 OF 2018              1



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     THURSDAY, THE 13TH DAY OF JUNE 2024 / 23RD JYAISHTA, 1946
                          WP(C) NO. 33957 OF 2018
PETITIONER/S:

               SHIBIN WILLIAM VARGHESE,
               AGED 34 YEARS
               S/O. VARGHESE, SHIBIN VILLA, VETTICODE P.O.,
               KATTANAM, ALAPPUZHA - 690 503.

               BY ADVS.
               ALEX.M.SCARIA
               SRI.G.BAIJURAJ
               SRI.A.J.RIYAS
               SMT.SARITHA THOMAS



RESPONDENT/S:

      1        THE DISTRICT ENVIRONMENTAL IMPACT ASSESSMENT
               AUTHORITY,
               KOTTAYAM - 686 002, REPRESENTED BY ITS CHAIRMAN - THE
               DISTRICT COLLECTOR, KOTTAYAM.

      2        THE SENIOR GEOLOGIST,
               COLLECTORATE, KOTTAYAM - 686002.

      3        THE DIRECTOR OF MINING AND GEOLOGY,
               MINING AND GEOLOGY DIRECTORATE, KESAVADASAPURAM,
               PATTOM.P.O., THIRUVANANTHAPURAM-695004.

               BY ADV GOVERNMENT PLEADER
 WP(C) NO. 33957 OF 2018           2



OTHER PRESENT:

               SRI.RIYAL DEVASSY, GP




       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 33957 OF 2018            3




                       P.V.KUNHIKRISHNAN, J
                     --------------------------------------
                      W.P.(C.) No. 33957 of 2018
                     --------------------------------------
                 Dated this the 13th day of June, 2024



                               JUDGMENT

The learned counsel for the petitioner submitted that this

writ petition may be closed with liberty to agitate the grievance,

if any, if there is any fresh cause of action.

Liberty is granted and the writ petition is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF WP(C) 33957/2018

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE RECEIPT DATED 6.2.2018 ISSUED BY THE 1ST RESPONDENT ON RECEIVING THE PROPOSAL FOR ENVIRONMENTAL CLEARANCE IN RESPECT OF EXHIBIT P1.

EXHIBIT P2 A TRUE COPY OF THE RECEIPT DATED 6.2.2018 ISSUED BY THE DISTRICT ENVIRONMENTAL APPRAISAL COMMITTEE, KOTTAYAM.

EXHIBIT P3 A TRUE COPY OF THE RELEVANT PAGES OF THE DECISION OF THE DISTRICT ENVIRONMENTAL APPRAISAL COMMITTEE, KOTTAYAM, DATED 11.7.2018.