Unnikrishnan Pillai vs. State Of Kerala
Held
The Court upheld the validity of the Consent to Operate and other licenses for the crusher unit. It set aside certain orders restricting vehicle use over a road, finding them improperly issued.
Facts
A crusher unit owner sought protection from alleged harassment by private respondents and challenged certain orders. The objecting persons alleged the unit operated without proper licenses and violated pollution control norms.
Key Issues
Whether the crusher unit operated with valid licenses and consents, and if certain orders restricting vehicle use were legally sustainable.
Sections Cited
Not explicitly mentioned in the provided text, but the judgment discusses consent to operate, licenses, and pollution control norms which are governed by various environmental and industrial laws.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN WEDNESDAY, THE 27TH DAY OF OCTOBER 2021 /5TH KARTHIKA, 1943 WP(C) NO. 10094 OF 2020 PETITIONER: KRISHNAMOORTHY AGED 55 YEARS S/O. RAMAMOORTHY, PROPRIETOR, SARATHY METAL CRUSHER UNIT, RESIDING AT ANJU NIVAS, MANAKKARA P. O., BHARANIKKAVU, SASTHAMKOTTA, KOLLAM - 690 521. BY ADVS. ROSHEN.D.ALEXANDER SMT.TINA ALEX THOMAS RESPONDENTS: 1 DISTRICT POLICE CHIEF OFFICE OF THE DISTRICT POLICE CHIEF, KOLLAM - 691 001. 2 STATION HOUSE OFFICER AND INSPECTOR OF POLICE SOORANAD POLICE STATION, SOORANAD P. O., KOLLAM DISTRICT - 690522. 3 UNNIKRISHNA PILLAI S/O. BALAKRISHNA PILLAI, PUTHANPURAYIL, AMBALATHUMBHAGOM P. O., PORUVAZHY, SASTHAMKOTTA, KOLLAM - 690520. 4 MANIKUTTAN PILLAI KALLUVILAKIZHAKKETHIL, AMBALATHUMBHAGOM P. O., PORUVAZHY, SASTHAMKOTTA, KOLLAM - 690520. 5 SANTHOSHKUMAR RAMAMANDIRAM, AMBALATHUMBHAGOM P. O., PORUVAZHY, SASTHAMKOTTA, KOLLAM - 690520. 6 C. JAYACHANDRAN PILLAI @ CHANDRAJI LAKSHMI BHAVAN, AMBALATHUMBHAGOM P. O., PORUVAZHY, SASTHAMKOTTA, KOLLAM - 690520. BY ADVS. GOVERNMENT PLEADER SMT.T.V.NEEMA SREI. ASHWIN SETHUMADHAVAN
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