A. A. Babu vs. The State Of Kerala

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR WEDNE AY, THE 25TH DAY OF NOVEMBER 2020 / 4TH AGRAHAYANA, 1942 WP(C).No.24953 OF 2020(T) PETITIONER: A. A. BABU AGED 57 YEARS S/O. ANTONY, AKKARAKKARAN HOUSE, THURAVANKUNNU, PULLUR PO, THRISSUR, PIN - 680683. BY ADVS. SRI.ARUN SAMUEL SRI.K.R.ARUN KRISHNAN SMT.DEEPA K.RADHAKRISHNAN RESPONDENTS: 1 THE STATE OF KERALA REPRESENTED BY ITS PRINCIPAL SECRETARY TO THE GOVERNMENT, DEPARTMENT OF ENVIRONMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001. 2 THE KERALA STATE POLLUTION CONTROL BOARD, REPRESENTED BY ITS SECRETARY, HEAD OFFICE, PATTOM P O, THIRUVANANTHAPURAM, PIN - 695004. 3 THE ENVIRONMENTAL ENGINEER, KERALA STATE POLLUTION CONTROL BOARD, DISTRICT OFFICE, MAJESTIC HYPERMARKET, 3RD FLOOR, PARAVATTANI, OLLUKKARA P.O, THRISSUR, PIN - 680655. 4 THE MURIAD GRAMA PANCHAYATH REPRESENTED BY ITS SECRETARY, KALLETTUMKARA ANANDAPRUAM ROAD, MURIYAD, THRISSUR, PIN - 680683. R1 BY ADV.SRI.K.J.MANURAJ,GP R2 & R3 BY ADV.SRI.T.NAVEEN, SC R4 BY ADV. SMT.P.R.REENA THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 25.11.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C).No.24953 OF 2020(T) 2 W.P.(C) No.24953 of 2020 ----------------------------------------------- J U D G M E N T The learned counsel for the petitioner seeks permission to withdraw the writ petition, without prejudice to the right of the petitioner to file a fresh writ petition. Having regard to the peculiar facts and circumstances of the case, the permission sought for is granted. P.B.SURESH KUMAR Mn JUDGE

WP(C).No.24953 OF 2020(T) 3 APPENDIX PETITIONER'S EXHIBITS: EXHIBIT P1 AOF THE GST REGISTRATION CERTIFICATE DATED 21.09.2017 ISSUED TO THE PETITIONER BY THE GOVERNMENT OF INDIA. EXHIBIT P2 AOF THE LICENSE DATED 27.05.2020 ISSUED TO THE PETITIONER BY THE 4TH RESPONDENT UNDER THE KERALA PANCHAYAT RAJ ACT,1994, EXHIBIT P3 AOF THE RENEWED INTEGRATED CONSENT TO OPERATE DATED 03.02.2019 ISSUED TOT HE PETITIONER BY THE 3RD RESPONDENT. EXHIBIT P4 AOF THE SHOW CAUSE NOTICE DATED 08.10.2020 ISSUED TO THE PETITIONER BY THE 3RD RESPONDENT. EXHIBIT P5 AOF THE REPLY DATED 19.10.2020 SUBMITTED BY THE PETITIONER TO THE 3RD RESPONDENT. EXHIBIT P6 AOF THE POSTAL RECEIPT DATED 19.10.2020 AS REGARDS EXHIBIT P5. EXHIBIT P7 AOF THE LETTER DATED 28.10.2020 ISSUED TO THE PETITIONER BY THE 3RD RESPONDENT. EXHIBIT P8 AOF THE REPLY DATED 12.11.2020 SUBMITTED BY THE PETITIONER TO THE 3RD RESPONDENT. EXHIBIT P9 AOF THE POSTAL RECEIPT DATED 12.11.2020 AS REGARDS EXHIBIT P8. RESPONDENTS' EXHIBITS: EXHIBIT R4(a):OF THE LETTER ISSUED BY THE 4TH RESPONDENT NO.C2-4024/2020 DATED 13/11/2020. //// PA TO JUDGE