Prince Jose vs State Environment Impact Assessment
2024 Latest Caselaw 12679 Ker

Kerala High Court

Prince Jose vs State Environment Impact Assessment 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. 25159 OF 2016
PETITIONER:

          PRINCE JOSE
          UTHIRAKULATHU HOUSE, VECHOOCHIRA PO,
          CHEMBANOLY, PATHANAMTHITTA.
          BY ADVS.SRI.GEORGE VARGHESE(PERUMPALLIKUTTIYIL)
          SRI.A.R.DILEEP
          SRI.P.J.JOE PAUL
          SRI.MANU SEBASTIAN

RESPONDENTS:
    1      STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
           KERALA, REPRESENTED BY ITS CHAIRMAN, DEVI KRIPA,
           PALLIMUKKU, PETTAH PO, THIRUVANANTHAPURAM-
    2      STATE OF KERALA
           REPRESENTED BY SECRETARY,
           DEPARTMENT OF MINING AND GEOLOGY,
           GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM.
    3      DIRECTOR OF MINING AND GEOLOGY
           DIRECTORATE OF MINING AND GEOLOGY,
           KESHAVADASPURAM, THIRUVANANTHAPURAM-695004.
    4      DISTRICT COLLECTOR
           COLLECTORATE, PATHANAMTHITTA-695004.
    5      REVENUE DIVISIONAL OFFICER
           REVENUE DIVISIONAL OFFICE, THIRUVALLA-689111.
    6      NARANAMOOZHY GRAMA PANCHAYAT
           REPRESENTED BY ITS SECRETARY,
           NARANMOOZHY PO, ATHIKKAYAM , RANNI,
           PATHANAMTHITTA DISTRICT-689711.
    7      TOMY ABRAHAM
           PROPRIETOR, M/S MANIMALETH METAL UNIT, MANIMALETH
           HOUSE, RANNI PO, PATHANAMTHITTA-689672.
           BY ADVS.GOVERNMENT PLEADER SRI. RIYAL DEVASSY
           SRI.SAJJU.S
           SRI.JOBI JOSE KONDODY
           SRI.K.SHAJ
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C).No.25159/2016

                                   2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                  W.P.(C).No.25159 of 2016
             ---------------------------------------------
            Dated this the 21st day of May, 2024


                           JUDGMENT

When this writ petition came up for consideration,

the learned counsel for the petitioner submitted that the

prayers in this writ petition are infructuous.

Therefore, this writ petition is dismissed as

infructuous.

sd/-

                                             P.V.KUNHIKRISHNAN
JV                                                  JUDGE