E C CHERIAN Vs. DISTRICT COLLECTOR KOTTAYAM

JUDGEMENT

(1.) THE petitioner is aggrieved by quarrying operations done by the 8th respondent in certain properties. THE petitioner has filed Ext.P4 complaint before the District Collector in respect of the same. THE petitioner seeks a direction to the District Collector to dispose of Ext.P4 expeditiously.

(2.) I have heard the learned counsel for the petitioner, the learned Government Pleader, the learned Assistant Solicitor General, the learned standing counsel for the Pollution Control Board and the learned counsel appearing for the 8th respondent. In the facts and circumstances of the case, I dispose of this writ petition with a direction to the 1st respondent to consider and pas orders on Ext.P4, after affording an opportunity of being heard to the petitioner as well as the 8th respondent, as expeditiously as possible, at any rate, within one month from the date of receipt of a copy of this judgment. If necessary, it would be open to the 1st respondent to call for appropriate report from respondents 3 and 4 also.