Kerala High Court
P.S.Ramalingam vs The District Collector on 17 March, 2026
W.P.(C) No.9397 of 2021 1
2026:KER:23646
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 17TH DAY OF MARCH 2026 / 26TH PHALGUNA, 1947
WP(C) NO. 9397 OF 2021
PETITIONER:
P.S.RAMALINGAM, AGED 59 YEARS
S/O P.R.SUBRAMANIAN, RESIDING AT 16/899(59/7701)
RAM NIVAS, ANNIE HALL ROAD, KOZHIKODE-673002.
BY ADVS.
SHRI.V.V.SURENDRAN
SRI.P.A.HARISH
SMT.SANIKA.V.S.
SMT.DONA PAUL
RESPONDENTS:
1 THE DISTRICT COLLECTOR
COLLECTORATE, P.O.CIVIL STATION, KOZHOKODE-673020.
2 THE KOZHIKODE CORPORATION
REPRESENTED BY ITS SECRETARY, CORPORATION BUILDING,
GANDHI ROAD, KOZHIKODE-673032.
3 THE SECRETARY
KOZHIKODE CORPORATION, CORPORATION BUILDING,
GANDHI ROAD, KOZHIKODE-673032.
4 THE HEALTH OFFICER
KOZHIKODE CORPORATION, CORPORATION BUILDING,
GANDHI ROAD, KOZHIKODE-673032.
5 THE HEALTH INSPECTOR
KOZHIKODE CORPORATION, CORPORATION BUILDING,
GANDHI ROAD, KOZHIKODE-673032.
6 THE POLLUTION CONTROL BOARD
REPRESENTED BY ITS SENIOR ENVIRONMENT ENGINEER,
W.P.(C) No.9397 of 2021 2
2026:KER:23646
3RD FLOOR, ZAMORINS SQUARE, RAILWAY STATION LINK ROAD,
KOZHIKODE-673002.
BY ADVS.
SMT.BINDUMOL JOSEPH
SRI.B.S.SYAMANTHAK
SHRI.SRIVIDYA K
OTHER PRESENT:
GP NIMA JACOB
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.03.2026, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.9397 of 2021 3
2026:KER:23646
VIJU ABRAHAM, J.
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W.P.(C) No.9397 of 2021
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Dated this the 17th day of March, 2026
JUDGMENT
The above writ petition is filed seeking a direction to the 2 nd respondent not to store, segregate or reload solid waste collected from various areas from the side of the public road by name Annie Hall Road situated in Electoral Ward No.59 of the 2nd respondent.
2. Learned standing counsel appearing for the respondent Corporation upon instruction submitted that they are not doing the said activity in the subject property namely Annie Hall Road situated in Electoral Ward No.59 of the 2nd respondent.
3. Learned counsel for the petitioner submits that there are other grievances also and complaining the same, Ext.P3 representation has been filed before the 2nd respondent.
Therefore, recording the submission of the learned counsel for the 2nd respondent that they are not doing the activity of storing, segregating or reloading of solid waste in the subject property namely Annie Hall Road situated in Electoral Ward No.59 of the 2 nd respondent and issuing a further direction to the 2 nd respondent to consider and pass orders on Ext.P4 (wrongly typed as Ext.P3 in the third relief) after W.P.(C) No.9397 of 2021 4 2026:KER:23646 affording an opportunity of being heard to the petitioner or any affected party, the writ petition is disposed of. A decision shall be taken within an outer limit of three months from the date of receipt of a copy of the judgment.
Sd/-
VIJU ABRAHAM JUDGE cks W.P.(C) No.9397 of 2021 5 2026:KER:23646 APPENDIX OF WP(C) NO. 9397 OF 2021 PETITIONER EXHIBITS EXHIBIT P1 A TRUE PHOTOGRAPHS SHOWING THE STORING OF SOLID WASTE IN THE AREA AS WELL AS LITTERED WASTE.
EXHIBIT P2 TRUE COPY OF THE CASH BILLS ISSUED BY THE PVS HOSPITAL DATED 22.06.2018.
EXHIBIT P3 A TRUE COPY OF THE CASH BILLS ISSUED BY THE PVS HOSPITAL DATED 25.06.2018.
EXHIBIT P4 A TRUE COPY OF THE REPRESENTATION DATED 09.07.2018 TO THE 3RD RESPONDENT.
EXHIBIT P5 A TRUE COPY OF THE REPLY GIVEN BY THE 4TH RESPONDENT DATED 30.08.2018.