Lawrance Eo vs The Union Of India
2024 Latest Caselaw 13480 Ker

Kerala High Court

Lawrance Eo vs The Union Of India on 24 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
     FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                      WP(C) NO. 38341 OF 2016
PETITIONER:

             LAWRANCE EO
             AGED 57 YEARS
             S/O.EDAKALATHUR OUSEPH, WELCOM VILLA,
             POONKUNNAM P.O., THRISSUR - 680 002.
             BY ADV SRI.G.SREEKUMAR (CHELUR)

RESPONDENTS:

     1       THE UNION OF INDIA,
             REP.BY THE SECRETARY TO THE GOVERNMENT,
             MINISTRY OF ENVIRONMENTAL AND FOREST,
             GOVERNMENT SECRETARIAT, NEW DELHI - 110001.
     2       THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
             (SEIAA), KERALA, REP.BY ITS
             ADMINISTRATOR,DEVIKRIPA, PALLIMUKKU,
             PETTA P.O.,THIRUVANANTHAPURAM - 695 024.
     3       THE STATE OF KERALA
             REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
             REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM-695001.
             BY ADVS.
             SRI.S.BIJU, CGC
             SRI.RIYAL DEVASSY, GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   24.05.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C).No.38341/2016

                                      2




                      P.V.KUNHIKRISHNAN, J.
                       --------------------------------
                      W.P.(C).No.38341 of 2016
                ----------------------------------------------
               Dated this the 24th day of May, 2024


                              JUDGMENT

This writ petition is filed with following prayers:

i. Issue a Writ of Mandamus or any other appropriate writ order or direction commanding the 2nd respondent, to finally determine the issue and to provide the environmental clearance which is sought for in Exts P1 and P2, within stipulated time limits, as may be fixed by this Hon'ble court in the interest of justice.

ii. To pass any such or further orders as the petitioner may seek and this Hon'ble Court deem fit to grant.

(SIC)

2. When this writ petition came up for consideration

on 29.11.2018, this Court passed the following order :

"It is submitted that the petitioner is no more. Two weeks time is granted to take steps."

3. Registry informed that no steps are taken to

implead the legal heirs. If that be the case, this writ petition

need not be retained here.

This writ petition is closed. But I make it clear that if

there is any grievance to the legal heirs of the petitioner, the

same is left open.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE

APPENDIX OF WP(C) 38341/2016

PETITIONER EXHIBITS EXHIBIT-P1: A TRUE COPY OF THE FIRST BUNCH SUBMITTED BY THE PETITIONER BEFORE THE SECOND RESPONDENT DATED NIL.

EXHIBIT-P2: A TRUE COPY OF THE SECOND BUNCH SUBMITTED BY THE PETITIONER BEFORE THE SECOND RESPONDENT.