Kerala High Court
Sr.Celestine Francis vs State Of Kerala on 1 July, 2025
Author: Amit Rawal
Bench: Amit Rawal
2025:KER:47621
WA NO. 2118 OF 2024
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
TUESDAY, THE 1ST DAY OF JULY 2025 / 10TH ASHADHA, 1947
WA NO. 2118 OF 2024
AGAINST THE ORDER/JUDGMENT DATED 12.11.2024 IN WP(C)
NO.6985 OF 2023 OF HIGH COURT OF KERALA
APPELLANT(S)/PETITIONER:
SR.CELESTINE FRANCIS,
AGED 76 YEARS
SISTER GENERAL, ASSISI SISTERS OF MARY
IMMACULATE, GREEN GARDENS, CHERTHALA,
ALAPPUZHA, PIN - 688524
BY ADVS.
SRI.ENOCH DAVID SIMON JOEL
SHRI.DERICK MATHAI SAJI
SRI.KAROL MATHEWS SEBASTIAN ALENCHERRY
SHRI.LEO LUKOSE
SRI.RONY JOSE
SRI.S.SREEDEV
SHRI.KARAN SCARIA ABRAHAM
SHRI.ITTOOP JOY THATTIL
RESPONDENT(S)/RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY,
DEPARTMENT OF LOCAL SELF GOVERNMENTS,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
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WA NO. 2118 OF 2024
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2 DISTRICT COLLECTOR,
CIVIL STATION, ALAPPUZHA, PIN - 688001
3 THE KERALA STATE POLLUTION CONTROL BOARD,
DISTRICT OFFICE, THATHAMPALLY,
ALAPPUZHA, PIN - 688013
4 THE STATE ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY,
K.S.R.T.C BUS TERMINAL COMPLEX, 4TH FLOOR,
THAMPANOOR, THIRUVANANTHAPURAM,
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 695001
5 CHERTHALA MUNICIPALITY,
CHERTHALA, ALAPPUZHA, REPRESENTED BY ITS
SECRETARY, PIN - 688524
6 THANEERMUKKAM GRAMA PANCHAYAT,
THANEERMUKKAM, CHERTHALA, ALAPPUZHA,
REPRESENTED BY ITS SECRETARY, PIN - 688527
SR GP SMT MARY BEENA JOSEPH
SRI T NAVEEN SC
SRI M P SREEKRISHNAN SC
SRI J OMPRAKASH SC
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
01.07.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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WA NO. 2118 OF 2024
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JUDGMENT
AMIT RAWAL, J.
After arguing for some time, realising that this Court is about to dismiss this writ appeal as already certain directions have been issued by the learned Single Bench, learned counsel for the appellant, after having obtained instructions from his clients, seeks the permission of this Court for withdrawal of the writ petition with liberty to pursue the grievance in case of non- compliance with the directions contained in the judgment under challenge.
Ordered accordingly.
Sd/-
AMIT RAWAL JUDGE Sd/-
P. V. BALAKRISHNAN JUDGE nak