KOTTARAKKARA GRAMA PANCHAYAT Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner, Kottarakkara Grama Panchayat, has come to this Court with this petition for issue of directions under Article 226 of the Constitution of India to respondents 1 and 2 to afford protection for waste disposal in accordance with law. THE petitionercontended thatrespondents 3 and4 were unnecessarily obstructing such waste disposal.

(2.) RESPONDENTS 1 and 2 are police officials. RESPONDENTS 3 and 4 are local units of the political parties. Additional 5th respondent subsequently impleaded is the Kerala State Pollution Control Board.

(3.) THE learned counsel for the 5th respondent submits that the officials of the 5th respondent have already conducted necessary inspection and appropriate directions shall be issued from time to time for the disposal of waste in accordance with law.