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Ramapuram Grama Panchayat vs St. Basil Industries India Pvt. Ltd. . on 18 October, 2016

Bench: Anil R. Dave, Shiva Kirti Singh, R. Banumathi

     ITEM NO.3                               COURT NO.2                SECTION XIA

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)......CC                   No(s).
     16456-16457/2016

     (Arising out of impugned final judgment and order dated 02/03/2016
     in WA No. 2760/2015 08/07/2016 in WA No. 2760/2015 08/07/2016 in RP
     No. 550/2016 08/07/2016 in RP No. 551/2016 02/03/2016 in WPC No.
     78/2016 08/07/2016 in WA No. 78/2016 passed by the High Court of
     Kerala at Ernakulam)

     RAMAPURAM GRAMA PANCHAYAT                                           Petitioner(s)

                                                     VERSUS

     ST. BASIL INDUSTRIES INDIA PVT. LTD. & ORS. ETC.                    Respondent(s)

     (with appln. (s) for c/delay in filing SLP and office report)


     Date : 18/10/2016 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ANIL R. DAVE
                             HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
                             HON'BLE MRS. JUSTICE R. BANUMATHI


     For Petitioner(s)                 Mr. Y. Adhyaru,Sr.Adv.
                                       Mr. Adolf Mathew,Adv.
                                       For Mr. Sanjay Jain,Adv.

     For Respondent(s)                 Mr.   V. Giri,Sr.Adv.
                                       Mr.   Mohammed Sadique,Adv.
                                       Mr.   Binin Kumar,Adv.
                                       Ms.   Anu K. Joy,Adv.

                                       Ms. Malavika Jayanth,Adv.

                          UPON hearing the counsel the Court made the following
                                                  O R D E R

Delay condoned.

We do not find any merit in these petitions. The special Date: 2016.10.18 18:00:41 IST leave petitions are, accordingly, dismissed.

According to the petitioner, the terms and conditions on which 1 the permission has been granted to the respondent/Company is likely to be violated. It would be open to the petitioner/Panchayat to approach the Department of Environment and Climate Change, Thiruvananthapuram, which has given the Certificate dated 25.4.2013 in favour of the respondent/Company, so that the said Department can look into the matter and the other relevant documents and take appropriate decision.

We are sure that the Authority concerned will take decision as soon as possible, if a representation is made to it by the petitioner.

Pending application(s), if any, shall stand disposed of.

  (NARENDRA PRASAD)                                (SNEH BALA MEHRA)
    COURT MASTER                                  ASSISTANT REGISTRAR




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