M.N.NINAN Vs. STATE OF KERALA

JUDGEMENT

(1.) When these writ petitions came up for hearing today, the learned counsel for petitioners appearing in all the three writ petitions submitted that, in view of certain settlement arrived between them, all the petitioners propose to withdraw the writ petitions. Accordingly the writ petitions are dismissed as withdrawn. The interim orders passed in these writ petitions also will consequently stand vacated.

(2.) The learned Special Government Pleader (Forest) pointed out that, there are certain proceedings against the 5 th respondent in WP(C) No.9650 of 2019, initiated for running a wood-based unit without license. It is made clear that the 7 th respondent will be at liberty to proceed against the petitioner in WP(C) No.9650 of 2019 for any statutory violation.