CourtKutchehry.com
High CourtsSingle Bench

P. Madhusoodhanan Nair vs Kerala State Pollution Control Board And Ors

High Court Of Kerala · Decided on 18 March 2021 · Citation: (2021) 03 KL CK 0203

HON’BLE JUDGES
P.B. Suresh Kumar, J
CASE NUMBER
Writ Petition (C) No. 1302 Of 2021
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

3 paragraphs · 184 words
1.

Petitioner is running a carpentry unit on the strength of the consent issued by the State Pollution Control Board. Ext.P1 is the consent issued by the Pollution Control Board in this regard. Ext.P1 consent was valid only till 31.07.2020. The petitioner preferred an application for renewal of Ext.P1 consent within its validity period, on 20.07.2020. It is alleged by the petitioner that the said application is not being considered by the Pollution Control Board on account of the objection raised by the second respondent. The petitioner, therefore, seeks appropriate directions in this regard in the writ petition.

2.

Heard the learned counsel for the petitioner, the learned Standing Counsel for the first respondent as also the learned counsel for the second respondent.

Having regard to the facts and circumstances of the case, I deem it appropriate to dispose of the writ petition directing the first respondent to take up and pass orders on the application preferred by the petitioner for renewal of Ext.P1 consent with notice to the petitioner as also the second respondent. Ordered accordingly. This shall be done within three weeks.