P.O.VARGHESE Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The prayers in the above Writ Petition (Civil) are as follows:

(2.) Heard Sri.P.Shaijan Joseph, learned counsel for the petitioners and Sri.Saigi Jacob Paletty, learned Senior Government Pleader appearing for respondents 1 to 4, 6, 8, 9 and 11, Sri.T.Naveen, the learned Standing Counsel appearing for the 5th respondent, Sri. M.P.Sreekrishnan, the learned Standing Counsel appearing for 7th respondent-State Environment Impact Assessment Authority (SEIAA). Sri. S.Sudheesh Kumar, the learned Standing Counsel appearing for 10th respondent and Sri. Philip J.Vettickattu, the learned counsel appearing for the contesting respondent No.12.

(3.) After hearing the parties and after going through the pleadings and materials on record, it is seen that, the petitioner has not challenged the proceedings No. L5-138388/2017 dated 09.06.2020 issued by the 1st respondent-District Collector, which is referred to as item No.5 of Ext.P27 proceedings dated 10.07.2020, issued by the 2 nd respondent-RDO. The case of the petitioners is that, they have not so far been served with a copy of the said proceedings dated 09.06.2020 issued by the 1 st respondent-District Collector as referred to in item No.5 in Ext.P27.