(1.) THE petitioner is aggrieved by Exts. P4 and P5, an order passed by the Human Rights Commission and a notice issued by the Panchayath. This is a case where the petitioner is having landed property, details of which have been furnished in Paragraph 1 of the writ petition. The petitioner is residing in the said property with his family members. He has another building in the said property which is let out to tenants. The property and the buildings are situated on the western side of Mulavukadu Main Road.
(2.) THE dispute herein is with regard to the disposal of waste water. According to the petitioner, there is no provision in the property to drain out waste water. After obtaining permission from 1st respondent a pipe was laid. The second respondent is a nearby resident who raised complaints before the 3rd respondent, the Kerala State Human Rights Commission. The Commission passed Ext. P4 order.
(3.) THE grievance of the petitioner is that even though there was no direction by the Commission to remove the hose, the Secretary of the Panchayath issued a notice to remove the hose from the drainage within 5 days, which has prejudiced the petitioner.