MUHAMMED KUNHU Vs. KANJOOR GRAMA PANCHAYATH

JUDGEMENT

(1.) As the contesting respondents in W.P.(C)No.15659/2019 are the two among the four petitioners in W.P.(C)No.10309/2019 and as the prayers in these two writ petitions are inter-related and opposed to each other, these two writ petitions are disposed on the basis of common judgment. W.P.(C)No.15659/2019 is taken as a lead case. W.P.(C)No.15659/2019 The case set up in this Writ Petition (Civil) is broadly as follows:-

(2.) It is in the light of these averments and contentions, the petitioner has filed the instant Writ Petition (Civil) No.15659/2019 with the following prayers:

(3.) Heard Sri.B. Premnath, learned counsel appearing for the petitioner, Sri. T. Naveen, learned Standing Counsel for the Kerala State Pollution Control Board appearing for R3, Sri. P.G. Jose, learned counsel appearing for R1 and R2 (Kanjoor Grama Panchayath) and Sri. Biju Balakrishnan, learned counsel appearing for contesting respondent Nos. 4 and 5.