Kerala High Court
M/S. Travancore Titanium Products Ltd vs Kerala State Pollution Control Board on 18 January, 2008
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 30638 of 2004(V)
1. M/S. TRAVANCORE TITANIUM PRODUCTS LTD.,
... Petitioner
Vs
1. KERALA STATE POLLUTION CONTROL BOARD,
... Respondent
For Petitioner :SRI.B.S.KRISHNAN (SR.)
For Respondent :SRI.BABU JOSEPH KURUVATHAZHA,SC,POLU.C.
The Hon'ble MR. Justice KURIAN JOSEPH
Dated :18/01/2008
O R D E R
KURIAN JOSEPH, J.
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W.P.(C) No. 30638 OF 2004
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Dated this the 18th day of January, 2008.
J U D G M E N T
Petitioner approached this Court aggrieved by Exhibit P10. There is already an interim order dated 19.10.2004. It is also brought to the notice of this Court that the Company has been given time upto May 2008 to set up the pollution control plant, in the judgment in O.P.No.10038/2003 and subsequent orders by extending the time. Therefore, Exhibit P10 does not survive.
2. This writ petition is disposed of making it clear that in case any further action is to be taken by the respondent, the Company shall be issued notice and they shall also be afforded an opportunity for hearing.
KURIAN JOSEPH, JUDGE.
smp