PAUL ALEXANDER Vs. THRISSUR CORPORATION

JUDGEMENT

(1.) The petitioner, who is the resident in 4.25 Ares of property in Ollukkara Village, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 1st respondent Corporation to take further steps on Ext.P2 notice dated 11.05.2015 and to ensure that the direction contained therein is strictly complied by the 2nd respondent.

(2.) Going by the averments in the writ petition, the 2 nd respondent is residing in a property on the eastern side of the petitioner's property. He started burning organic and inorganic waste, including plastic waste, adjacent to the compound wall of the petitioner's property, causing pollution. Hence, the wife of the petitioner submitted a complaint before the Secretary of the 1 st respondent Corporation, which had resulted in issuance of Ext.P2 notice dated 11.05.2015 whereby the 2nd respondent was directed to take appropriate steps for scientific disposal of the waste. The grievance of the petitioner in this writ petition is that, despite the issuance of Ext.P2 notice, the 2 nd respondent is continuing the burning of organic and inorganic waste, including plastic waste, adjacent to the compound wall of the petitioner.

(3.) On 02.03.2016, when this writ petition came up for admission, this Court admitted the matter on file. The learned Standing Counsel took notice for the 1 st respondent. This Court issued urgent notice by speed post to the 2 nd respondent.