M.VIJAYAKUMAR Vs. HEALTH SUPERVISOR COMMUNITY HEALTH CENTRE

JUDGEMENT

(1.) The writ petition has been filed by the petitioner seeking to set aside Ext.P4 order.

(2.) By Ext.P4 order, the 1 st respondent-Health Supervisor of Community Health Centre, Pazhanji has directed the petitioner to stop the functioning of electroplating unit run by him within three days.

(3.) Ext.R1(a) enquiry report of the Health Supervisor would show that the unit of the petitioner has been causing pollution and nuisance in the area in question. The learned Standing Counsel for the Panchayat submits that in view of the nuisance created by the unit of the petitioner, licence for running the electroplating unit was denied to the petitioner, as per Ext.R2(f). A stop memo was also issued on the petitioner on 07.11.2009 as per Ext.R2(g). Therefore, the petitioner cannot run the unit.