Deepak Johnson vs Chairman, Kerala State Pollution ...
2024 Latest Caselaw 29250 Ker

Kerala High Court

Deepak Johnson vs Chairman, Kerala State Pollution ... on 10 October, 2024

                                                   2024:KER:77039
W.A.No.331 of 2015 &
C.M.Appln.No.1 of 2015
                                 1

            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 10TH DAY OF OCTOBER 2024 / 18TH ASWINA, 1946

                         WA NO. 331 OF 2015

         AGAINST THE JUDGMENT DATED 12.12.2014 IN WPC NO.1873

                 OF 2012 OF HIGH COURT OF KERALA

APPELLANT/PETITIONER:

           DEEPAK JOHNSON
           AGED 41 YEARS
           S/O. KURUVILA JOHNSON, PALLATHU HOUSE,
           KADAPPAKKADA, KOLLAM.

           BY ADV SRI.M.KIRANLAL


RESPONDENTS/RESPONDENTS:

    1      CHAIRMAN, KERALA STATE POLLUTION CONTROL BOARD,
           THIRUVANANTHAPURAM, PIN- 695 001.

    2      ENVIRONMENT ENGINEER
           KERALA STATE PCB, DISTRICT OFFICE, STONE BRIDGE,
           USHUS BUILDING, KOLLAM - 691 001.

    3      DISTRICT COLLECTOR
           COLLECTORATE OFFICE, COLLECTORATE,
           KOLLAM - 691 001.
                                                              2024:KER:77039

W.A.No.331 of 2015 &
C.M.Appln.No.1 of 2015

                                    2

    4       STAR PHARMACEUTICALS
            KRISHNA LEELA TOWER, KADAPPAKADA P.O., NOW
            OPERATING IN UNIFIED BUILDING, KOLLAM - SHENCOTTAH
            N.H., OPP. JANAYUGAM PRESS, KADAPPAKADA, KOLLAM -
            691 008.



OTHER PRESENT:

             SRI HARISAHNKAR
             SRI V TEKCHAND, SR.GP


     THIS     WRIT    APPEAL   HAVING     COME   UP    FOR    ADMISSION   ON
10.10.2024,     THE    COURT   ON   THE     SAME      DAY    DELIVERED    THE
FOLLOWING:
                                                           2024:KER:77039

W.A.No.331 of 2015 &
C.M.Appln.No.1 of 2015

                                     3

                                  JUDGMENT

Dated this the 10th day of October, 2024

Nitin Jamdar, C.J.

Heard Sri. M. Kiranlal, learned counsel for the Appellant.

2. C.M.Appln.No.1 of 2015 is an application for condonation of delay of 8 days in filing the appeal.

3. However, the learned counsel for the Appellant states that the appeal does not survive. Therefore, the application for condonation of delay stands disposed of.

4. Consequently, the appeal stands disposed of.

Sd/-

Nitin Jamdar Chief Justice

Sd/-

S. Manu Judge vpv