Kerala High Court
George Joseph vs K.M.Chacko on 6 December, 2006
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 35503 of 2003(B)
1. GEORGE JOSEPH,
... Petitioner
Vs
1. K.M.CHACKO,
... Respondent
2. KOTTAYAM MUNICIPALITY,
3. KERALA POLLUTION CONTROL BOARD,
4. THE HON'BLE BISHOP,
For Petitioner :SRI.T.O.XAVIER
For Respondent :SRI.TOMY SEBASTIAN
The Hon'ble MR. Justice KURIAN JOSEPH
Dated :06/12/2006
O R D E R
KURIAN JOSEPH, J.
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W.P. (C). NO. 35503 OF 2003
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Dated this the 6th day of December, 2006
J U D G M E N T
The writ petition is filed with the following prayers:-
"(i) To issue a writ of mandamus or such other writ or order or direction directing the 1st respondent to implement Ext.P4 forthwith.
(ii) To issue such other writ or order or direction directing to the third respondent to take appropriate remedial action on Ext.P1."
In case the petitioner has still any grievance left, he may approach the 2nd/3rd respondent in which case appropriate action in accordance with law in the matter will be taken, with notice to the petitioner, within another two months. The writ petition is disposed of as above.
KURIAN JOSEPH, JUDGE vps KURIAN JOSEPH, JUDGE OP NO.
JUDGMENT 6th DECEMBER, 2006