Kerala High Court
All Kerala River Protection Council vs State Of Kerala on 6 April, 2015
Author: Ashok Bhushan
Bench: Ashok Bhushan, A.M.Shaffique
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE THE CHIEF JUSTICE MR.ASHOK BHUSHAN
&
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
MONDAY,THE 6TH DAY OF APRIL 2015/16TH CHAITHRA, 1937
WP(C).No. 33129 of 2014 (S)
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PETITIONER:
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ALL KERALA RIVER PROTECTION COUNCIL
REGD NO.1052/98/EKM
REPRESENTED BY ITS GENERAL SECRETARY
PROF.S.SEETHARAMAN, HIGH ROAD, ALUVA - 682 001.
BY ADVS.SRI.P.B.SAHASRANAMAN
SRI.T.S.HARIKUMAR
SRI.K.JAGADEESH
RESPONDENT:
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STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, SECRETARIAT
ENVIRONMENT(A) DEPARTMENT
THIRUVANANTHAPURAM - 695 001.
BY SENIOR GOVERNMENT PLEADERSRI. P.I. DAVIS
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 06-04-2015,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
JJJ
ASHOK BHUSHAN, C.J.
&
A.M. SHAFFIQUE, J.
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W.P.(C) No. 33129 of 2014
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Dated this the 6th day of April, 2015
J U D G M E N T
Ashok Bhushan, C.J.
The learned counsel for the petitioner submits that the petitioner may be permitted to withdraw the petition with liberty to file fresh petition on account of several Government Orders issued in that regard.
Permission is granted, and the Writ Petition is dismissed with the above liberty.
Sd/-
ASHOK BHUSHAN, CHIEF JUSTICE.
Sd/-
A.M. SHAFFIQUE, JUDGE.
/TRUE COPY/ PA TO JUDGE jjj