CHITRA Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed with following prayers:

(2.) This writ petition is filed by the petitioner aggrieved by the plywood cutting and mica pressing unit started by the 5th respondent. It is the case of the petitioner that there is pollution because of the functioning of the unit of the 5th respondent.

(3.) When this writ petition came up for consideration on 24/6/2022, this Court passed the following order: