M.Abdul Majeed vs. The District Collector
Held
The Court recorded the submission by the operator's counsel that the rubber smoke room unit is no longer operational. Consequently, the writ petitions were disposed of, granting liberty to the objector to approach the Court again if a fresh cause of action arises.
Facts
Two writ petitions were filed concerning the operation of a smoke room for drying rubber sheets. One petitioner objected to its functioning due to environmental concerns, while the other was the operator of the unit.
Key Issues
The primary legal issue was the legality and environmental impact of operating a rubber smoke room, specifically whether it complied with regulations and caused nuisance to neighbors.
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Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
2025:KER:30030 W. P. (C) Nos. 16461 & 12005 of 2018 1 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P. MONDAY, THE 7TH DAY OF APRIL 2025 / 17TH CHAITHRA, 1947 WP(C) NO. 16461 OF 2018 PETITIONER: M.ABDUL MAJEED, AGED 62 YEARS, PULIYARAVILA VEEDU, KUNNICODE, KOLLAM DISTRICT- 691
BY ADVS. M/S.PIRAPPANCODE V.S.SUDHIR & JELSON J.EDAMPADAM RESPONDENTS: 1 THE DISTRICT COLLECTOR, COLLECTORATE, CIVIL STATION ROAD, KOLLAM- 691 013. 2 THE VILAKKUDI GRAMA PANCHAYAT, REPRESENTED BY ITS SECRETARY,KUNNICODE.P.O.,KOLLAM DISTRICT- 691508. 3 THE SECRETARY, THE VILAKKUDI GRAMA PANCHAYAT, KUNNICODE.P.O.,KOLLAM DISTRICT- 691508. 4 THE ENVIRONMENTAL ENGINEER, KERALA STATE POLLUTION CONTROL BOARD,DISTRICT OFFICE, KOLLAM- 691 001. 5 SOORYA NARAYANA CHETTIAR, ASWATHY, KUNNICODE,KUNNICODE.P.O.,KOLLAM- 691 508. ADV.SRI.SASITH M R ADV. SRI. B.MOHANLAL SRI.T.NAVEEN, SC SMT.SURYA BINOY, SR.GP THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 07.04.2025, ALONG WITH WP(C).NO.12005/2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:30030 W. P. (C) Nos. 16461 & 12005 of 2018 2 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HON
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