Kerala High Court
Saida Sharaf vs State Of Kerala on 22 March, 2012
Author: A.M. Shaffique
Bench: A.M.Shaffique
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
WEDNESDAY, THE 4TH DAY OF JULY 2012/13TH ASHADHA 1934
RP.No. 532 of 2012 (K) IN WPC/20907/2011
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AGAINST THE JUDGMENT IN WPC.20907/2011 DATED 22-03-2012
REVIEW PETITIONER/PETITIONER:
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SAIDA SHARAF
S.M.S.COTTAGE, AYLAM P.O.,ATTINGAL
BY ADVS.SRI.M.BALAGOVINDAN
SRI.T.K.ANANDA PADMANABHAN
RESPONDENTS:
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1. STATE OF KERALA
REP.BY THE SECRETARY TO GOVERNMENT LOCAL SELF
GOVERNMENT
SECRETARIAT, THIRUVANTHAPURAM-695001
2. ATTINGAL MUNICIPALITY
REP.BY ITS SECRETARY, ATINGAL MUNICIPALITY BUILDING
ATTINGAL P.O.,TRIVANDRUM-695101
3. POLLUTION CONTROL BOARD,
REP.BY ITS DISTRICT OFFICER, PETTAH
TRIVANDRUM-695004
4. USHA
VALIYAKUNNU, ATTINGAL-695101
BY GOVERNMENT PLEADER SRI.P.K.ABDUL RAHMAN
BY SRI. M.AJAY, SC, KERALA STATE POLLUTION CONTROL BOARD
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
04-07-2012, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
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A.M. SHAFFIQUE, J
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R.P.NO. 532 of 2012 in WP(C) No. 20907 of 2011
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Dated this the 4th day of July, 2012
JUDGMENT
This review petition is filed against an interim order passed by this Court. In view of the disposal of WPC. No.20907/2011 I do not think that anything survives in this review petition. Hence the same is dismissed.
Sd/-
A.M. SHAFFIQUE, JUDGE.
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