Parekkattukara Residents Association vs Muriyad Grama Panchayat
2024 Latest Caselaw 13920 Ker

Kerala High Court

Parekkattukara Residents Association vs Muriyad Grama Panchayat on 28 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 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                       WP(C) NO. 31254 OF 2017
PETITIONER:
           PAREKKATTUKARA RESIDENTS ASSOCIATION
           REG.NO.TSR/TC/659/2016,REPRESENTED BY ITS SECRETARY
           GINOY CP,AGED 33 YEARS, S/O C.P PAULOSE, CHONEDAN
           HOUSE,PAREKKATTUKARA PO, MURIYAD, THRISSUR.680683.

            BY ADVS.
            SRI.K.K.ASHKAR
            SMT.ASHIRA MOHAMED ASHROF


RESPONDENTS:

    1       MURIYAD GRAMA PANCHAYAT
            THRISSUR DISTRICT, MURIYAD
            PO,THRISSUR.680683,REPRESENTED BY ITS SECRETARY.

    2       GENERAL MANAGER CONVENER
            THRISSUR DISTRICT SINGLE WINDOW CLEARANCE
            BOARD,DISTRICT CLEARANCE CENTER, THRISSUR-680001

    3       THE ENVIRONMENTAL ENGINEER
            KERALA STATE POLLUTION CONTROL BOARD,DISTRICT OFFICE,
            THRISSUR.-680001

    4       MS SUN ANIMAL FEEDS PRIVATE LIMITED
            PAREKKATTUKARA, MURIYAD PO,THRISSUR -680683.

            BY ADVS.
            SRI. T.NAVEEN SC, KERALA STATE POLLUTION CONTROL BOARD,
            SRI. T.NAVEEN , SC, KERALA STATE POLLUTION CONTROL
            BOARD



OTHER PRESENT:

            SRI.B.S.SYAMANTAK, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.31254 of 2017


                                   2

                 P.V.KUNHIKRISHNAN,J.
             ---------------------
                W.P (C) No.31254 of 2017
          ---------------------------
            Dated this the 28th day of May, 2024

                              JUDGMENT

This writ petition is filed with the following prayers:-

"i) Issue a writ of certiorari and any other appropriate writ or direction calling for the records leading to Exts.P3 and P2 issued by the 2nd respondent and to quash the same.

ii) Issue a writ of certiorari and any other appropriate writ or direction calling for the records leading to Exts.P4 and P5 issued by the 3rd respondent and to quash the same.

iii) Issue a writ of mandamus or any other appropriate writ or direction against the respondents 3 and 4 to start their industrial operation only after installing an operational effluent treatment plant as per the direction of the Honourable Supreme Court dated 22.02.2017 in W.P.(C) No.375/2012 (Paryavaran Suraksha Samiti & another v. Union of India).

iv) Pass such other orders and directions as this Hon'ble Court may be pleased to grant on facts and circumstances of the case." [SIC]

Ext.P4 permit produced along with this writ petition is

already expired. If that is the case, the prayers in this writ

petition are infructuous. Therefore, this writ petition is

dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE bng