SOMARAJAN J Vs. KULASEKHARAPURAM GRAMA PANCHAYAT

JUDGEMENT

(1.) PETITIONER approached this Court aggrieved by the pollution caused by the 6th respondent. Learned counsel for the 6th respondent submits that the flour mill is run only in accordance with the licence granted to the 6th respondent. According to the petitioner, there is flagrant violation of the conditions of the licence. That is a matter the petitioner is free to bring to the notice of the third respondent. In the event of any such complaint being filed by the petitioner before the third respondent, the matter will be duly considered by the said respondent with notice to the petitioner and the 6th respondent and appropriate action in accordance with law in the matter will be taken thereon promptly, in order to abate the pollution. The writ petition is disposed of as above.