M/S. Bharananganam Industries vs The Environmental Engineer
2024 Latest Caselaw 14689 Ker

Kerala High Court

M/S. Bharananganam Industries vs The Environmental Engineer on 31 May, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) NO. 1890 OF 2017             1



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
       FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                           WP(C) NO. 1890 OF 2017
PETITIONER/S:

               M/S. BHARANANGANAM INDUSTRIES
               BHARANGANAM, KOTTAYAM, REPRESENTED BY ITS MANAGING
               PARTNER, SRI.VINCENT SEBASTIAN

               BY ADVS.
               SRI.PHILIP J.VETTICKATTU
               SRI.VINEETH KURIAKOSE



RESPONDENT/S:

      1        THE ENVIRONMENTAL ENGINEER
               DISTRICT OFFICE, THE KERALA STATE POLLUTION CONTROL
               BOARD, SREENIVASA IYER ROAD, KOTTAYAM-1

      2        THE KERALA STATE POLLUTION CONTROL BOARD
               PATTOM PO, TRIVANDRUM-695004, REPRESENTED BY ITS
               CHAIRMAN

               SRI.T.NAVEEN, SC


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 1890 OF 2017              2




                        P.V.KUNHIKRISHNAN, J
                      --------------------------------------
                       W.P.(C.) No. 1890 of 2017
                      --------------------------------------
                  Dated this the 31st day of May, 2024



                                JUDGMENT

The counsel for the petitioner submitted that the prayers in

the writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS