KERALA STATE HOUSING BOARD Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS is a petition contending that Corporation of Kochi should not be allowed to dump waste in the property of Kerala State Housing Board without their consent. An interim order was passed on 08/02/2007.

(2.) LEARNED standing counsel for the Corporation submitted that they will not dump waste in the property of Kerala State Housing Board. But the order should not be termed as a prohibition of dumping the waste in Corporation's own land. The interim order is only relating to the dumping of waste in the petitioner's land alone and with that clarification, the interim order dated 8/2/07 is made absolute and the writ petition is disposed of. We are not deciding the question how dumping is to be done or where dumping is to be done in this writ petition.