Sulochana.R vs The District Collector
2024 Latest Caselaw 11877 Ker

Kerala High Court

Sulochana.R vs The District Collector on 3 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
   FRIDAY, THE 3RD DAY OF MAY 2024 / 13TH VAISAKHA, 1946
                      WP(C) NO. 16869 OF 2024
PETITIONER:

         SULOCHANA.R, AGED 40 YEARS
         ASHA BHAVANAM, CHADAYAMANGALAM, ARATTUKUZHI,
         KOOTHALI, THIRUVANANTHAPURAM,, PIN - 695505
         BY ADV M.R.SARIN

RESPONDENTS:

    1    THE DISTRICT COLLECTOR
         2ND FLOOR CIVIL STATION BUILDING, CIVIL STATION
         ROAD, THIRUVANANTHAPURAM, PIN - 695043
    2    THE VELLARADA GRAMAPANCHAYATH
         PANACHUMOODU.P.O, THIRUVANANTHAPURAM,
         REP BY ITS SECRETARY, PIN - 695505
    3    THE SECRETARY
         VELLARADA GRAMA PANCHAYATH, PANCHUMOODU P.O,
         THIRUVANANTHAPURAM,, PIN - 695505
    4    SREEKANDAN.B, AGED 64 YEARS
         MAMPAZHAKKARA, PERUMPAZHUTHOOR.P.O, NEYYATTINKARA,
         THIRUVANANTHAPURAM, PIN - 695126
    5    THE ENVIRONMENTAL ENGINEER
         POLLUTION CONTROL BOARD, PALLAMOODU, PATTOM,
         THIRUVANANTHAPURAM, PIN - 695004

OTHER PRESENT:

         SR. GP - SRI. E.G GORDEN
         SC FOR PCB- SRI. T NAVEEN

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.05.2024,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 16869 OF 2024

                                  - : 2 :-




                           JUDGMENT

The only prayer in the writ petition is to give a direction to the

1st respondent to consider Ext.P1 representation filed by the petitioner

before the 1st respondent. The representation pertains to the licence

issued to the 4th respondent.

Having heard the learned counsel for the petitioner, the learned

Government Pleader and the learned Standing Counsel for the 5 th

respondent, this writ petition is disposed of with a direction to the 1 st

respondent to consider and pass orders on Ext.P1 representation,

after hearing the petitioner as well as the 4 th respondent, within a

period of two months from the date of receipt of a copy of this

judgment.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE AS WP(C) NO. 16869 OF 2024

- : 3 :-

APPENDIX OF WP(C) 16869/2024

PETITIONER EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 15.02.2024