K.N.UNNIKRISHNAN Vs. COCHIN PORT TRUST

JUDGEMENT

(1.) The petitioner has filed the instant writ petition with the following prayers:

(2.) This Court, by interim order dated 07.01.2015, directed the Port Health Officer of Cochin Port to personally inspect and make an assessment of the facilities and deficits regarding the issue and to file a report in that regard. Pursuant to the same, additional respondent No. 10, Port Health Officer, Cochin Port, has filed an affidavit along with Ext.R10-A report incorporating the detailed assessment of facilities and deficits regarding the management of waste at Cochin Seaport. The aforesaid report reads thus:

(3.) We are satisfied that sufficient steps have been taken with regard to the reliefs sought for in the writ petition.