K.V. JOSE Vs. VIJAYADEVI

JUDGEMENT

(1.) THE Writ Petition was disposed of by Annexure A1 judgment whereby this Court directed the first respondent to take a decision on Exhibit P4 representation after hearing the petitioner as well as the 4th respondent, if necessary, after conducting a local inspection. It was also ordered that appropriate decision will be taken within a period of one month. The complaint raised by the petitioner relates to the pollution caused by the activities of the 4th respondent.

(2.) WHAT is furnished to the petitioner after hearing is only Annexure A2, copy of the minutes which according to the petitioner will not be in sufficient compliance of the directions issued by this Court.

(3.) THE learned counsel for the petitioner submitted that no final orders have been communicated so far by the respondent.