GEORGE ORTHODOX CHURCH Vs. P.K.KOSHI

JUDGEMENT

(1.) The first respondent in W.P.(C)No.19604 of 2012 is the petitioner in the above review petition. The petitioner herein is a Church and they pray that the directions contained in the judgment of this Court in the aforementioned writ petition dated 13.3.2017 be reviewed, on the ground that this Court had not been informed of an earlier settlement between the parties relating to the disputes involved in the writ petition, and also that the report of the Sub Collector, which was adverted to by this Court in the judgment in question, was not served on them and therefore, that they had no occasion to raise objection against the same.

(2.) I have heard the learned Senior Counsel, Sri.George Cherian assisted by Smt.K.S.Santhi, learned Counsel appearing for the petitioner, Sri.Jomy George, learned counsel appearing for the first respondent herein and learned Standing Counsel appearing for the 8th respondent and the learned Government Pleader appearing for respondents 2,4,5,6, and 7.

(3.) In the judgment dated 13.3.2017, I had heard the counsel on either side quite in detail, and I was of the view that the inaction of the official respondents in not taking action to abate the alleged pollution cannot be condoned. I had noticed that the official respondents are vested with statutory obligations in such matters and that their failure to take action will have to be treated as abduction of their official obligations and functions. On such reasoning, I have directed the competent among the respondents to take all action, as is necessary and imminent, taking note of Exts.P2,P10, P11 P12 and P14 as well as the report of the Sub Collector, which was extracted in the judgment, without any delay.