Joby John vs State Of Kerala
2024 Latest Caselaw 12774 Ker

Kerala High Court

Joby John vs State Of Kerala 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. 5781 OF 2017


PETITIONER:

            JOBY JOHN
            AGED 42 YEARS, S/O.JOHN, PARAKKUDIYIL HOUSE,
            MEENKUNNAM PO, MUVATTUPUZHA, ERNAKULAM
            BY ADVS.
            SRI.RAJAN VISHNURAJ
            SRI.V.HARISH

RESPONDENTS:

    1       STATE OF KERALA
            REP. BY THE SECRETARY, DEPARTMENT OF INDUSTRIES,
            SECRETARIAT, THIRUVANANTHAPRUAM 695 001.
    2       GEOLOGIST
            DISTRICT OFFICE, DEPARTMENT OF MINING AND GEOLOGY,
            ERNAKULAM 682 030.
    3       DISTRICT COLLECTOR
            ERNAKULAM DISTRICT, CIVIL STATION,
            ERNAKULAM 682 030
    4       ENVIRONMENTAL ENGINEER
            OFFICE OF THE KERALA STATE POLLUTION CONTROL
            BOARD, ERAKULAM DISTRICT 682 030.
    5       SAJI SEBASTIAN
            MEDECKAL HOUSE, KIZHAKKAMBALAM PO,
            ERNAKULAM 683 562.
    6       BENNY SEBASTIAN
            MEDACKAL HOUSE, KIZHAKKAMBALAM PO,
            ERNAKULAM 683 562.
            BY ADVS.SRI.JOBI JOSE KONDODY
            SRI.T.NAVEEN, SC
            SRI.RIYAL DEVASSY, GP


     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.5781/2017

                                     2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                   W.P.(C).No.5781 of 2017
             ---------------------------------------------
            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