KRISHNAPILLAI Vs. NAYARAMBALAM GRAMA PANCHAYATH

JUDGEMENT

(1.) THE writ petition is filed for a direction directing the 1st respondent to consider Ext.P2 representation, pass appropriate orders thereon and for a direction directing respondents 1 & 2 to ensure appropriate treatment of the waste generated from the business of the 3rd respondent and to ensure healthy atmosphere in the area covered by Exts.P2 & P3 representation.

(2.) PETITIONERS are the residents of Ward No.2 of Nayarambalam Grama Panchayath.It is averred in the writ petition that the 3rd respondent is conducting a poultry farm and has engaged in the sale of chicken. It is also averred that the southern boundary of the property of the third respondent is a thodu lying on the east-west direction, that the solid waste and filthy water from the poultry farm of the 3rd respondent are deposited in the said thodu and the said conduct of the 3rd respondent is causing severe pollution problems to the persons residing in the nearby area. It is also pointed out that there is no flow of water in the thodu wherein the 3rd respondent discharges the solid waste which caused bad smell and is also causing severe threat to the health of the petitioners and others residing in the neighbourhood. In these circumstances, the petitioner sought for consideration of mass petitions presented to the Panchayath produced as Exts.P2 & P3.