Kerala High Court
Pineapple Farmers Association And Anr vs Secretary To Forest Department & Ors on 16 June, 2020
Author: V.G.Arun
Bench: V.G.Arun
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
TUESDAY, THE 16TH DAY OF JUNE 2020 / 26TH JYAISHTA, 1942
WP(C).No.32752 OF 2010(T)
PETITIONER/S:
1 PINEAPPLE FARMERS ASSOCIATION AND ANR.
VAZHAKULAM REPRESENTED BY ITS PRESIDENT BABY
JOHN, PEEDIKATTUKUNNEL, KADALIKAD.P.O.,-
686170.
2 NOBLE JOHN SO. JOHN
AGED 38 YEARS, AMMAN THURUTHIL,,
MUDAKKATHANAM.P.O., IDUKKI-686670,
(SECRETARY,, PINAPPLE FARMERS ASSOCIATION,
VAZHAKULAM).
BY ADVS.
SRI.JOHNSON MANAYANI
SRI.BENHUR JOSEPH MANAYANI
RESPONDENT/S:
1 SECRETARY TO FOREST DEPARTMENT & ORS.
SECRETARIAT, TRIVANDRUM.
2 SECRETARY TO GOVT. AGRICULTURE
DEPARTMENT, SECRETARIAT, TRIVANDRUM.
3 THE VICE CHANCELLOR
KERALA AGRICULTURAL UNIVERSITY MANNUTHY.P.O.,
TRICHUR.
4 UNION OF INDIA REP. BY ITS
SECRETARY TO AGRICULTURE, CENTRAL
SECRETARIAT,, NEW DELHI.
5 DR. P. INDIRA DEVI PROFESSOR
(AGRICULTURAL ECONOMICS) COLLEGE OF
HORTICULTURE, KERALA AGRICULTURAL UNIVERSITY,
TRICHUR-680656.
6 R.V. VARMA CHAIRMAN OF KERALA STATE
W.P.(C) No. 32752 of 2010
2
BIO UNIVERSITY BOARD, TRIVANDRUM.
7 KERALA FOREST RESEARCH INSTITUTE
(KERI) PEECHI.P.O., TRICHUR DIST.
8 STATE OF KERALA REP. BY ITS
CHIEF SECRETARY, SECRETARIAT, TRIVANDRUM.
R1 BY ADV. SMT.M.MEENA JOHN CGC
R1 BY ADV. SRI.V.JOHN MANI
R1 BY ADV. SRI.MAHESH MENON
R1 BY ADV. SMT.NISHA G.THARAMAL
R1 BY ADV. SRI.S.M.PREM
R1 BY ADV. SMT.K.P.SANTHI
R1 BY ADV. SRI.N.N.SUGUNAPALAN SR.
R1 BY ADV. SRI.BABU JOSEPH
KURUVATHAZHASCKERALA AGRICULTURAL UNIVERSI
R1 BY SRI.ROBSON PAUL, SC, KERALA AGRICULTURAL
UNIVERSITY
R3 BY ADV. SRI.BABU JOSEPH
KURUVATHAZHA,SC,KERALA AGRICULTURAL UNIVERSI
OTHER PRESENT:
SPL.GP.FORESTS SANDESH RAJA K;SC FOR KAU
ROBSON PAUL;ASG P.VIJAYAKUMAR;SC FOR KFRI IMAM
GREGORIOUS
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 16.06.2020, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) No. 32752 of 2010
3
Dated this the 16th day of June, 2020
JUDGMENT
In the light of the memo filed on behalf of the petitioners, the writ petition is dismissed as not pressed.
sd/-
V.G.ARUN JUDGE Scl/16.06