Sajeerudheen vs Karakulam Grama Panchayath
2024 Latest Caselaw 13559 Ker

Kerala High Court

Sajeerudheen vs Karakulam Grama Panchayath on 24 May, 2024

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE EASWARAN S.
      FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                         WP(C) NO. 3664 OF 2018
PETITIONER/S:

             SAJEERUDHEEN
             S/O ABOOBACKER, ROADARIKATHU VEEDU,
             MARUTHINAKAM,CHAKKAKONAM, KARAKULAM PO,
             THIRUVANANTHAPURAM DISTRICT.
             BY ADVS.
             SRI.P.M.SANEER
             SRI.SHAJIN S.HAMEED


RESPONDENT/S:

     1       KARAKULAM GRAMA PANCHAYATH
             REPRESENTED BY ITS SECRETARY,
             KARAKULAM,THIRUVANANTHAPURAM-695001.
     2       THE HEALTH INSPECTOR
             PRIMARY HEALTH CENTRE, KARAKULAM GRAMA PANCHAYATH,
             KARAKULAM, THIRUVANANTHAPURAM. 695001.
     3       THE KERALA STATE POLLUTION CONTROL BOARD
             PLAMOODU JUNCTION, THIRUVANANTHAPURAM-695001,
             REPRESENTED BY THE ENVIRONMENTAL ENGINEER,
             BY ADVS.
             SRI.GOVIND PADMANAABHAN
             SMT.K.S.SHARMILA



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   24.05.2024,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.C. No.3664 of 2018           2




                         EASWARAN S. , J.
                      -------------------------
                    W.P.C. No.3664 of 2018
                 -----------------------------------
              Dated this the 24th day of May 2024

                            JUDGMENT

When the matter was taken up for consideration, the learned

counsel appearing for the petitioner submitted that this writ petition

has become infructuous.

Recording the aforesaid submission, this writ petition is

dismissed as infructuous.

Sd/-

EASWARAN S. JUDGE NS