C H ANANDAN MASTER, S/O LATE SANKARAN AND C M PADMAN, S/O LATE SANKARAN Vs. STATE OF KERALA, REP BY DISTRICT COLLECTOR; CHAIRMAN, KERALA STATE POLLUTION CONTROL BOARD AND CHIEF ENVIRONMENTAL ENGINEER, KERALA STATE POLLUTION CONTROL BOARD

JUDGEMENT

(1.) The 8th respondent was running a Cinema Talkies in the name "Aradhana Talkies" in Ward No. III of Villiappally Panchayath. The petitioners who are residing close to the above cinema talkies filed this original petition for directing the respondents 1 to 7 to stop the functioning of the above talkies and to take immediate steps to implement Exts. P4, P8 and P10 and to punish the 8th respondent in accordance with the relevant provisions of law.

(2.) The allegations in the petition briefly are as follows:

(3.) Heard the learned counsel for the petitioner, the learned counsel for the Panchayath the 8th respondent, the Standing Counsel for the Pollution Control Board and also the learned Government Pleader.