BRIGHTS EQUIPMENTS Vs. KERALA STATE POLLUTION CONTROL BOARD

JUDGEMENT

(1.) The 2nd respondent has issued Ext.P5 to the petitioner directing to show cause why the consent to operate should not be revoked. By Ext.P6, the petitioner had requested the 2nd respondent to supply him with the copy of the complaint submitted by the 3rd respondent and a report of the inspection conducted by the Board Officers on 17/11/2021 so that he could give a proper explanation to Ext.P5.

(2.) When the case was admitted, this Court has passed an interim direction to the respondents to consider Ext.P6 request and to grant the copies forthwith.

(3.) When the case is taken up today, it is submitted that the copies have not yet been made available. Interest of justice will suffice, if the writ petition itself is disposed of directing the 2nd respondent to issue copies of the documents requested for in Ext.P6 within 3 weeks from the date of receipt of a copy of this judgment and the petitioner shall submit his reply to Ext.P5 within 3 weeks from the date of receipt of documents from the 2nd respondent. Further action based on Ext.P5 will be kept in abeyance till a decision is taken after receiving the explanations.