Kerala High Court
C. Girishadas vs Government Of Kerala on 29 May, 2024
Author: V.G.Arun
Bench: V.G.Arun
W.P.(C)No.19258 of 2024
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
&
THE HONOURABLE MR.JUSTICE V.G.ARUN
WEDNESDAY, THE 29TH DAY OF MAY 2024 / 8TH JYAISHTA, 1946
WP(C) NO. 19258 OF 2024
PETITIONER:
C. GIRISHADAS,
AGED 55 YEARS
S/O CHELLAYAN, GREENVILLA, EDAKADU.P.O,
KOLLAM DISTRICT, PIN - 691 552
BY ADVS.
M.R.SARIN
PARVATHI KRISHNA
ANJANA SURESH.E
P.SANTHOSHKUMAR (KARUMKULAM)
RESPONDENTS:
1 GOVERNMENT OF KERALA,
SECRETARIAT, THIRUVANANTHAPURAM
REPRESENTED BY THE CHIEF SECRETARY,
PIN - 695 001
2 THE DIRECTOR GENERAL OF POLICE,
STATE POLICE HEAD QUARTERS,
VELLAYAMBALAM, THIRUVANANTHAPURAM
CITY, PIN - 695 010
3 THE HEALTH DIRECTOR OF KERALA,
DIRECTORATE OF HEALTH SERVICE,
NEAR GENERAL HOSPITAL JUNCTION,
THIRUVANANTHAPURAM, PIN - 695 035
4 THE HEALTH SECRETARY OF KERALA,
DIRECTORATE OF HEALTH SERVICE,
NEAR GENERAL HOSPITAL JUNCTION,
THIRUVANANTHAPURAM, PIN - 695 035
W.P.(C)No.19258 of 2024
2
5 UNION OF INDIA
MINISTRY OF HEALTH &FAMILY WELFARE,
ROOM NO.201D, NIRMAN BHAVAN NEW DELHI -110 011,
REPRESENTED BY ITS SECRETARY.
OTHER PRESENT:
SR.GP. V. TEKCHAND
CGC SUVIN R. MENON
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMIS-
SION ON 29.05.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
W.P.(C)No.19258 of 2024
3
JUDGMENT
Dated this the 29th day of May 2024
A.J. Desai, C.J.
By way of the present petition, filed in the nature of public
interest litigation, the following prayers have been made:
"A. To issue a writ in the nature of mandamus or any
other appropriate writ, order or direction
commanding to consider Exhibit P1, Exhibit P2, P3,
P4 representations letter filed by the petitioner
before 1 to 4 respondents at the earliest within a
time limit framed by this Hon'ble High Court.
B. To issue a writ in the nature of mandamus or any
other appropriate writ, order or direction
commanding to respondents to ban usage,
transportation and cultivation of Oleander plant
locally known as "Arali", within a time limit framed
by this Hon'ble High Court.
C. To issue a writ in the nature of mandamus or any
other appropriate writ, order or direction
commanding to 1 to 5 respondents to formulate a
guild lines for banning the cultivation, selling of the
Oleander plant throughout the State of Kerala and
other States."
Without going into detail, at this stage, we dispose of this
writ petition, directing the respondent authorities to look into the
representation and take appropriate action in the matter, if so
warrants.
Pending interlocutory applications, if any, shall stand
closed.
Sd/-
A.J. Desai
Chief Justice
Sd/-
V.G. Arun
Judge
vpv
APPENDIX OF WP(C) 19258/2024
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE REPRESENTATION
FILED BY THE PETITIONER BEFORE THE 1ST
RESPONDENT DATED 4.05.2024
Exhibit P1 (a) THE TRUE COPY OF THE TRANSLATION OF
EXHIBIT P1
Exhibit P2 THE TRUE COPY OF THE REPRESENTATION
FILED BY THE PETITIONER BEFORE THE 2ND
RESPONDENT DATED 4.05.2024
Exhibit P 2 (a) THE TRUE COPY OF THE TRANSLATION OF
EXHIBIT P2
Exhibit P3 THE TRUE COPY OF REPRESENTATION FILED
BY THE PETITIONER BEFORE THE 3RD
RESPONDENT DATED 4.05.2024
Exhibit P3 (a) THE TRUE COPY OF THE TRANSLATION OF
EXHIBIT P3
Exhibit P4 THE TRUE COPY OF THE REPRESENTATION
FILED BY THE PETITIONER BEFORE THE 4TH
RESPONDENT DATED 4.05.2024
Exhibit P 4 (a) THE TRUE COPY OF THE TRANSLATION OF
EXHIBIT P4
