POURNA SAMITHI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petition filed under Section 482 of the Code of Criminal Procedure (for short, "Cr.P.C.").

(2.) Prayer in the petition reads as follows: "It is therefore humbly prayed that this Hon'ble Court may be pleased to allow the above Criminal Miscellaneous Case and modifying the decision of the District Magistrate, Thrissur, pass an order deleting direction No.6 in Annexure-D order."

(3.) Facts of the case, put shortly, are as follows: Proceedings No.C3-60051/2012 pending before the District Magistrate, Thrissur relate to the action initiated under Section 133 Cr.P.C. against the industrial units of respondents 5 to 23 located in the major industrial estate at Ollur. According to the petitioner, the industrial units have caused extensive pollution. Wells within a radius of 1 k.m. of the estate have been rendered unfit for human use. The District Magistrate, taking note of the complaints made by the petitioner and the residents of the area, report of a sub committee and report of the officers of the Kerala State Pollution Control Board, initiated proceedings under Section 133 Cr.P.C. 19 units in the industrial estate, arrayed as respondents 5 to 23, were ordered to be closed down by a preliminary order issued under Section 133 Cr.P.C. The units were required to show cause why closure order should not to be made absolute. They were asked to appear on 10.05.2013 at 11 a.m. in the chamber of the District Magistrate. Annexure-A is the true copy of Order No.C3-65001/2013 dated 27.04.2013 issued by the District Magistrate, Thrissur.