Kerala High Court
Sabari Samskarika Samithi Kodumon vs State Of Kerala on 7 November, 2024
2024:KER:85803
WP(C) NO. 39262 OF 2024
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE S.MANU
THURSDAY, THE 7TH DAY OF NOVEMBER 2024 / 16TH KARTHIKA,
1946
WP(C) NO. 39262 OF 2024
PETITIONER/S:
1 SABARI SAMSKARIKA SAMITHI KODUMON
REPRESENTED BY ITS PRESIDENT DR. VARGHESE
APERAYIL,RESIDING AT CHRISTY BHAVAN, ADOOR P.O.,
PATHANAMTHITTA DISTRICT, PIN - 691523
2 DR. VARGHESE PERAYIL
AGED 67 YEARS
S/O. UNNUNNI, CHRISTY BHAVAN, ADOOR, ADOOR P.O.,
PATHANAMTHITTA DISTRICT., PIN - 691523
BY ADVS.
P.PARAMESWARAN NAIR
SREELATHA PARAMESWARAN NAIR
SOORAJ T.ELENJICKAL
HELEN P.A.
ATHUL ROY
INDRAJITH DILEEP
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, GOVERNMENT OF
KERALA, GOVERNMENT
SECRETARIAT,THIRUVANANTHAPURAM, PIN - 695001
2024:KER:85803
WP(C) NO. 39262 OF 2024
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2 DISTRICT COLLECTOR
KOTTAYAM DISTRICT, COLLECTORATE, KOTTAYAM, PIN -
686002
3 DISTRICT COLLECTOR
PATHANAMTHITTA DISTRICT, COLLECTORATE,
PATHANAMTHITTA, PIN - 689645
4 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF
ENVIRONMENT, FOREST AND CLIMATE CHANGE,
PARYAVARAN BHAVAN, NEW DELHI., PIN - 110003
5 CENTRE OF IMPACT ASSESSMENT STUDY
BHARATH MATHA SCHOOL OF SOCIAL WORK, BHARATH
MATHA COLLEGE, THRIKKAKARA P.O.,, PIN - 682021
SRI K P HARISH, SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.11.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
2024:KER:85803
WP(C) NO. 39262 OF 2024
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JUDGMENT
NITIN JAMDAR, C.J.
Heard Mr. Parameswaran Nair, learned counsel for the
Petitioner and Mr. K.P. Harish, learned Senior Government Pleader.
2. Petitioner is a registered association. It seeks to raise an issue
as regards the location of the airport at Sabarimala. According to the
Petitioner, the property where the airport is planned to be situated is
involved in litigation, therefore, the State Government should consider
setting up the airport on the government property which according to
the Petitioner, is available and convenient.
3. This is a matter of administrative policy. All that we observe
that the petition be treated as a suggestion of the Petitioner for the
Chief Secretary and the State to look into and if it is found feasible, to
take the suggestion forward. However, we issue no direction as to the
course of action to be adopted upon the suggestion.
4. The Public Interest Litigation is disposed of accordingly.
Sd/-
NITIN JAMDAR
CHIEF JUSTICE
Sd/-
S.MANU
JUDGE
uu
07.11.2024
2024:KER:85803
WP(C) NO. 39262 OF 2024
APPENDIX OF WP(C) 39262/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REGISTRATION
CERTIFICATE NO. PTM/TC/184/2024 ALONG
WITH ENGLISH TRANSLATION
Exhibit P2 TRUE COPY OF THE MEMORANDUM OF
ASSOCIATION WITH ITS AVOWED OBJECTIVES
DATED NIL ALONG WITH ENGLISH
TRANSLATION
Exhibit P3 TRUE COPY OF THE COMMON JUDGMENTS IN WP
(C ) NO. 13775/2024, WP (C ) NO.
13659/2024 DATED 20.06.2024
Exhibit P4 TRUE COPY OF THE REPORT IN IMPACT
ASSESSMENT SUMMARY FOR THE CONSTRUCTION
OF SABARIMALA GREENFIELD AIRPORT
ALONGWITH ENGLISH TRANSLATION
Exhibit P5 TRUE COPY OF THE REPRESENTATION FILED
BY THE 2ND PETITIONER BEFORE THE
HON'BLE CHIEF MINISTER DATED 17.07.2024
ALONG WITH ENGLISH TRANSLATION
Exhibit P6 TRUE COPY OF THE RECOMMENDATION FOR THE
INCLUSION OF LAND POSSESSED BY THE
PLANTATION CORPORATION IN KODUMON FOR
SOCIAL IMPACT ASSESSMENT STUDY
ALONGWITH ENGLISH TRANSLATION
