Kerala High Court
Paragon Steels Pvt. Ltd vs State Of Kerala on 1 February, 2016
Author: K.Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
MONDAY, THE 1ST DAY OF FEBRUARY 2016/12TH MAGHA, 1937
WP(C).No. 39680 of 2003 (W)
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PETITIONER(S):
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PARAGON STEELS PVT. LTD., UNIT II,
336/2, NEAR NEW INDUSTRIAL DEVELOPMENT AREA, PARA ROAD
KANJIKODE, PALAKKAD, REPRESENTED BY
ITS MANAGING DIRECTOR M.PARAMASIVAM.
BY ADVS.SRI.P.R.VENKETESH
SRI.P.R.RAJA
RESPONDENT(S):
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1. STATE OF KERALA, REPRESENTED BY ITS
SECRETARY TO GOVERNMENT, INDUSTRIES DEPARTMENT
SECRETARIAT, GOVT. OF KERALA, THIRUVANANTHAPURAM
2. THE APPELLATE AUTHORITY, AIR AND WATER
(PREVENTION AND CONTROL OF POLLUTION ) ACT
THIRUVANANTHAPURAM.
3. THE KERALA STATE POLLUTION CONTROL BOARD
THIRUVANANTHAPURAM, REPRESENTED BY ITS MEMBER
SECRETARY.
4. MESSRS. PATSPIN INDIA LIMITED,
PARA ROAD, KANJIKODE, PALAKKAD.
R,R1 BY ADV. GOVERNMENT PLEADER (B/O) SMT SUNITHA VINOD
R,R3 BY ADV. SRI.BABU JOSEPH KURUVATHAZHA,SC,POLU.C.
R,R4 BY ADV. SRI.N.JAMES KOSHY
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
01-02-2016, ALONG WITH WPC NO.9258/2004, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
K. VINOD CHANDRAN, J
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W.P(C) Nos. 39680 of 2003 & 9258 of 2004
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Dated this the 01st day of February, 2016
J U D G M E N T
The petitioner in the above writ petitions are identical and the challenge made is to the consent for operation, declined by the Kerala State Pollution Control Board. The learned counsel for the petitioner submits that the issue is resolved and the petitioner has been operating on a valid consent. Leaving open all contentions, writ petition is dismissed as infructuous.
SD/-
(K. VINOD CHANDRAN, JUDGE)
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P.A to Judge