Sayeed M.K vs The State Of Kerala
2024 Latest Caselaw 17135 Ker

Kerala High Court

Sayeed M.K vs The State Of Kerala on 20 June, 2024

W.P.(C) No. 20366 of 2024                   :1:




               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

             THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

     THURSDAY, THE 20TH DAY OF JUNE               2024 / 30TH JYAISHTA, 1946

                            WP(C) NO. 20366 OF 2024

PETITIONER:

              SAYEED M.K,
              AGED 46 YEARS S/O, USMAN HAJI E.P (SOLE PROPRIETOR OF
              NICE SLEEP), MADAKKAL KURUPPILATH, SOUTH THRIKKARIPUR,
              UDUMBANTHALA P.O, KASARAGOD, PIN - 671311
              BY ADVS. VISHNU RAJAGOPAL MANU NAIR G. APPU AJITH
              AKHIL VINAYAN RESHMA R.KRISHNAN

RESPONDENTS:

     1        THE STATE OF KERALA, REPRESENTED BY THE CHIEF
              SECRETARY, SECRETARIAT, THIRUVANANTHAPURAM,
              PIN - 695001
     2        THE SECRETARY, ELOOR MUNICIPALITY, ELOOR SOUTH,
              UDYOGAMANDAL, PIN - 683501
     3        THE CLEAN CITY MANAGER, PUBLIC HEALTH & ENVIRONMENT
              MANAGEMENT WING, LSGD ELOOR MUNICIPALITY,
              PIN - 683501
              BY ADV K.S.ARUN KUMAR
              SMT.DEVI SHRI R.GP

          THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION

ON       20.06.2024,   THE    COURT    ON     THE    SAME   DAY   DELIVERED   THE

FOLLOWING:
 W.P.(C) No. 20366 of 2024           :2:



                  MOHAMMED NIAS C.P., J
             ============================
                  W.P(C) No. 20366 of 2024
             ============================
                  Dated this the 20th day of June, 2024


                            JUDGMENT

The petitioner challenges Ext.P10 notice issued by the

Municipality dated 31.05.2024 alleging non-compliance with

the directions as regards the waste management facility.

2. Today, when the matter is taken up, the learned

counsel appearing on both sides submit that, the petitioner

has now received the license for operating the waste

management in the premises, and the same is produced as

Ext.P13 license dated 13.06.2024. In view of the above, there

is nothing further to adjudicate in the writ petition.

Accordingly, the above writ petition is closed directing

the petitioner to comply with the terms in the license without

fail.

Sd/-

MOHAMMED NIAS C.P. JUDGE RPR/-

APPENDIX OF WP(C) 20366/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LICENSE FOR HOSTEL DATED 23.05.2023 EXHIBIT P2 TRUE COPY OF THE LEASE AGREEMENT DATED 10.02.2024 EXHIBIT P3 TRUE COPY OF THE THE TAX RECEIPTS DATED 18.03.2024 EXHIBIT P4 TRUE COPY OF THE REQUEST OF PERMISSION DATED 15.03.2024 MADE BEFORE THE ELAMAKKARA AND ELOOR POLICE STATION EXHIBIT P5 TRUE COPY OF PHOTOGRAPH OF THE SANITARY NAPKIN INCINERATOR UNIT, BIO FERTILIZATION UNIT, PLASTIC & SCRAP SORTING AREA DATED NIL EXHIBIT P6 TRUE COPY OF THE SKETCH FOR THE WASTE MANAGEMENT AND BIO WASTE TREATMENT EXHIBIT P7 TRUE COPY OF THE ACKNOWLEDGEMENT FOR THE APPLICATION NO. 1471018 DATED 31.05.2024 EXHIBIT P8 TRUE COPY OF THE ACKNOWLEDGMENT FOR THE APPLICATION FOR IFTE & OS LICENSE DATED 01.06.2024 HAVING NO. BIF 00164735-2024 EXHIBIT P9 TRUE COPY OF THE ACKNOWLEDGMENT FOR THE APPLICATIONS FOR IFTE & OS LICENSE DATED 01.06.2024 HAVING NO. BFIF-00164670-2024 EXHIBIT P10 TRUE COPY OF THE NOTICE DATED 31.05.2024 ISSUED BY THE CLEAN CITY MANAGER EXHIBIT P11 TRUE COPY OF THE REPLY DATED 03.06.2024 FILED BY THE PETITIONER EXHIBIT TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT DATED P12 03.06.2024 EXHIBIT P13 TRUE COPY OF THE LICENSE NO.BFIF01-M071000-00032- 2024 DATED 13/06/2024 ISSUED BY THE 02ND RESPONDENT MUNICIPALITY.