LAWS(KER)-2018-10-134

NILAMBUR TRADERS Vs. KERALA STATE POLLUTION CONTROL BOARD

Decided On October 09, 2018
Nilambur Traders Appellant
V/S
KERALA STATE POLLUTION CONTROL BOARD Respondents

JUDGEMENT

(1.) The above writ petitions are materially connected in respect of the consent to be issued by the Pollution Control Board, and the petitioner is also one and the same. Therefore, I heard them together and propose to deliver this common judgment.

(2.) In W.P.(C) No.4756 of 2014, petitioner is seeking a direction to the 1st respondent to process the application for consent filed by the petitioner pursuant to Ext.P5 judgment passed by the Water Appellate Authority, Thiruvananthapuram in Appeal No.18/2013 dated 10.10.2013, and other consequential reliefs.

(3.) W.P.(C) No.29940 of 2014 is filed seeking to quash Ext.P7 consent issued by the 3 rd respondent to the extent it incorporates a condition in paragraph 5.1 that the coagulated solidified rubber shall be used as raw material in the factory and which shall be procured from the units giving serum/skim latex, and the serum/skim latex as such shall not be processed at the factory.