Vishwanathakurup vs Kerala State Pollution Control Board
2024 Latest Caselaw 12537 Ker

Kerala High Court

Vishwanathakurup vs Kerala State Pollution Control Board on 21 May, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                        WP(C) NO. 9782 OF 2017
PETITIONERS:

    1       VISHWANATHAKURUP
            AGED 51 YEARS
            S/O.MADHAVAKURUP, 51 YEARS,VISHNU NIVAS, KAITHAKODE
            PO,PAVITHRASWERAM, KOLLAM-691 543.

    2       SASIDHARAKURUP
            AGED 54 YEARS
            S/O.MADHAVAKURUP, 54 YEARS,ANITHA NIVAS, KAITHAKODE PO,
            PAVITHRAWERAM, KOLLAM-691 543.

            BY ADVS.
            SRI.K.V.GOPAKUMAR
            SRI.YASH THOMAS MANNULLY



RESPONDENTS:

    1       KERALA STATE POLLUTION CONTROL BOARD
            KOLLAM DISTRICT OFFICE, USHAZ BUILDING,BIG BAZAR,
            KOLLAM-691 507.REPRESENTED BY THE ENVIRONMENTAL
            ENGINEER.

    2       SUJITH SAW MILL
            AGED 57 YEARS
            REPRESENTED BY ITS PROPRIETOR SRIKUMARAKURUP,AGED 57
            YEARS, PREETHA NIVAS,KAITHAKODE PO, PAVITHRASWERAM,
            KOLLAM-691 543.

    3       PAVITHRESWARAM GRAMA PANCHAYATH
            REPRESENTED BY ITS SECRETARYKARIBIMPUZHA PO, PUTHOOR,
            KOLLAM-691 507.

    4       THE DISTRICT COLLECTOR
            KOLLAM DISTRICT, COLLECTORATE,KOLLAM-691 501.

            BY ADVS.
            SRI.K.V.ANIL KUMAR
            SRI.P.P.BIJU
 OTHER PRESENT:

          SRI.T.NAVEEN, SC, SRI.B.S.SYAMANTAK, GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                         P.V.KUNHIKRISHNAN, J.
                     = = = = = = = = = = = = = = =
                         W.P.(c).No.9782 of 2017
                    = = = = = = = = = = = = = = = =
                   Dated this the 21st day of May, 2024

                                JUDGMENT

Both sides submit that the matter has become infructuous. The

writ petition is, therefore, dismissed as infructuous.

Sd/-

P.V.Kunhikrishnan, Judge

sj21/5/24 APPENDIX OF WP(C) 9782/2017

PETITIONER EXHIBITS

P1 : TRUE COPY OF THE ROUGH LOCATION SKETCH.

P2 : TRUE COPY OF THE RTI APPLICATION DATED 13-10- 2015 BEFORE THE FIRST RESPONDENT.

P3 : TRUE COPY OF THE REPLY UNDER RTI ACT DATED 19-11-2015 & 3-11-2015 GIVEN BY THE FIRST RESPONDENT.

P4 : TRUE COPY OF THE COMPLAINT DATED 4-11-2015 GIVEN BEFORE THE FIRST RESPONDENT.

P5 : TRUE COPY OF THE JUDGMENT DATED 11-2-2016 IN WPC.NO.34652 OF 2015 BY THIS HON'BLE COURT.

P6 : TRUE COPY OF THE LETTER DATED 2-4-2016 AND MINUTES OF HEARING DATED 19-3-2016 ISSUED BY FIRST RESPONDENT.

P7 : TRUE COPY OF THE RTI APPLICATION DATED 20-8- 2016 BEFORE THE THIRD RESPONDENT.

P8 : TRUE COPY OF THE RTI REPLY DATED 5-9-2016 ISSUED BY THE THIRD RESPONDENT.

P9 : TRUE COPY OF THE LICENCE DATED 5-8-2016 ISSUED BY THE THIRD RESPONDENT.

P10 : TRUE COPY OF THE INTEGRATED CONSENT TO OPERATE FRESH ISSUED ON 8-12-2015 BY THE FIRST RESPONDENT.

P11 : TRUE COPY OF THE RELEVANT PAGES CONTAINING REQUIREMENTS FOR D&O LICENCE AS PER THE HANDBOOK PUBLISHED BY KERALA INSTITUTE FOR LOCAL ADMINISTRATION.