CHIEF ENGINEER (TECHNICAL SERVICES) Vs. A.A.POULOSE

JUDGEMENT

(1.) Captioned review petition is filed by the 7th respondent in W.P.(C) No.7151 of 2021 seeking to review the judgment of this Court in the writ petition dated 3/2/2021. The following are the grounds raised by the review petitioner:

(2.) The subject issue relates to supply of drinking water within the limits of Eloor Municipality, under Eloor Water Supply Scheme and also as per the directions issued by the Hon'ble Supreme Court. After elaborately considering the issues raised by the respective parties, we issued the following directions:

(3.) According to the learned counsel appearing for review petitioner Sri.P.Ramkrishnan, while disposing of the writ petition, this Court has taken care of the aspects in respect of the Eloor Water Supply Scheme and thereby directed the Kerala Water Authority to collect amounts from the polluter companies and do the necessary in accordance with the directions contained in the judgment. However, we realise that there is an error apparent in the judgment since as per the directions of the Supreme Court Monitoring Committee, which is termed to be "Scheme 1 " , Kerala State Pollution Control Board has to collect water charges from the other three participant companies upto 22/3/2017.