KESAVAN VELYAKOCHU Vs. RAJAKKADU GRAMA PANCHAYATH

JUDGEMENT

(1.) THE petitioner complains that the 3rd respondent is conducting a pig farm without any licence from the local authority - the first respondent Panchayat and much less any consent from the additional 4th respondent - Pollution Control Board. Even though the respondent Panchayat and the 3rd respondent were served with notice sufficiently early, they have not come forward to resist the averments in the writ petition. In spite of grant of about two months, the Standing Counsel for the Pollution Control Board is not able to get any instructions in the matter from the Board. THE averments in the writ petition stands established by non traverse. Under these circumstances this writ petition will stand allowed issuing the following directions: THE 3rd respondent shall not conduct any pig farm within the area of the first respondent Panchayat unless he is having a WPC No.33134/2006 2 current valid licence issued by the first respondent Panchayat.