DILEEP THOMAS Vs. UZHAVOOR GRAMAPANCHAYATH

JUDGEMENT

(1.) The case set up in this Writ Petition (Civil) is as follows: The 3rd respondent is conducting a piggery without any proper licence since 2011 onwards. On enquiry by the Health Supervisor, it is reported that the said piggery may cause serious health problems to neighbours due to lack of hygiene and lack of proper waste disposal system. About 7 stop memos were given to the 3rd respondent by the Panchayat to stop the piggery. That being so, the 2nd respondent Secretary, Uzhavanoor Grama Panchayat has not taken any steps to implement any of the stop memos. It is in the light of the abovesaid facts and circumstances, that the petitioner has filed the instant Writ Petition (Civil) with the following prayers:

(2.) Heard Sri.Jacob E.Simon, learned counsel appearing for the petitioner, Sri.Sunil Cyriac, learned counsel appearing for respondents 1 and 2 (Uzhavoor Grama Panchayath), Sri.K.J.Manu Raj, learned Government Pleader appearing for respondents 4 and 6 and Sri.T.Naveen, learned Standing Counsel for the Kerala State Pollution Control Board, appearing for the 5 th respondent. In the nature of the order proposed to be passed in this petition, notice to the 3rd respondent will stand dispensed with.

(3.) Taking note of the facts and circumstances of the case it is ordered in the interest of justice that, the 2 nd respondent Secretary, Uzhavoor Grama Panchayat, may take note of the complaints of the petitioner regarding the functioning of the pig farm by the 3rd respondent allegedly without licence of the Panchayat and allegedly without consent of the 5th respondent Kerala State Pollution Control Board etc, and may afford reasonable opportunity of being heard to the petitioner as well as to the 3rd respondent, may take appropriate decision in that regard, taking note of the stop memos said to have been issued by the 2nd respondent as per Exts.P-1 and P-2 without much delay, preferably within a period of 2 weeks from the date of production of a certified copy of this judgment. Registry will forward a copy of this judgment to the 3rd respondent for information, at the cost of the petitioner With these observations and directions, the above Writ Petition (Civil) will stand disposed of.