EAPPEN T. THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the writ petition are as follows :-

(2.) Heard the learned counsel for the petitioner and the learned Special Government Pleader appearing for the respondents.

(3.) It is submitted that the petitioner inherited a Sawmill which was working from 1969, which had a band saw, re-saw and other machineries with a power connection of 35 HP. There were some objections from the neighborhood for using re-saw and band saw together. The Vechoochira Grama Panchayath had granted D & 0 Licence for the use of 35 HP machineries and the installed capacity of the saw mill was 200 metric cubes annually. There were litigation between the predecessor in interest of the petitioner and some neighboring residents. This was compromised by agreeing that the petitioner will shift the saw mill from the premise in which it was functioning. Accordingly, the petitioner inherited the Sawmill and purchased land at suitable new location and installed the saw mill with all necessary permits and D&O Licence.