SANGEETH THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Before we proceed with the facts of the case, party-in-person viz., Sangeeth Thomas submitted that the he is doing C.A. final year.

(2.) Short facts leading to the filing of the writ petition are as hereunder: Petitioner is working as Chief Accountant in Lulu International Shopping Malls Limited, Trivandrum, Funtura Division and continuing his CA Final Studies along with the Job. Petitioner stated that based on the disasters that are happening in Kerala for the last 5 years (like Floods in 2018 to 2020 and formation of various cyclones in Bay of Bengal and Arabian Sea), he, as a citizen of India, relying upon the Hindu news report in relation to 6th Assessment report of Intergovernmental panel on climate change dtd. 18/6/2022 and relevant extracts from Global Food Policy Report -2022, produced as Exhibits P1 and P2 respectively, proposes to enlighten some immediate actions to be taken by the State Government in handling the climate change with the minimal support of general public using tactical ways,. Hence, he filed the writ petition, seeking the following reliefs:

(3.) Instant writ petition is filed on the basis of newspaper reports published in Hindu daily on 18/6/2022 and certain texts dealing with climate changes has also been enclosed.