PARAYIL GRANULAR ILNDUSTRIES Vs. KUMARANALLOOR GRAMA PANCHAYAT

JUDGEMENT

(1.) THE grievance of the petitioner who applied for licence to the first respondent Panchayat for running of a stone crusher unit is that even though it was undertaken by the Panchayat before the Green Channel Clearance Committee that the Panchayat will not have any objection in issuing licence to the petitioner provided there is clearance from the Pollution Control Board, the Panchayat has not so far issued licence. Ext.P4 is the consent issued by the Pollution Control Board in favour of the petitioner. Ext.P5 representation appears to be pending before the Panchayat.

(2.) HAVING gone through Ext.P3 and Ext.P4, I am at a loss to understand as to why the Panchayat is hesitant to consider Ext.P5 favourably. Under these circumstances, I dispose of the writ petition itself directing the first respondent Panchayat to dispose of Ext.P2 application in the light of Ext.P3 minutes of the Green Channel Clearance Committee and Ext.P4 consent issued by the Pollution Control Board within the shortest possible time frame at any rate within a period of three weeks of receiving copy of this judgment together with copies of all the relevant exhibits.