ABDUL GANI FAIZAL MANZIL Vs. STATE OF KERALA

JUDGEMENT

(1.) MR.Mathew G.Vadakkel, Government Pleader submits that the District Collector has subsequently vacated the stay order which had been passed by him in respect of the order passed by the Panchayat. MR.M.R.Rajesh, learned counsel for Panchayat submits that now that the stay order has been vacated, there will not be any difficulty for the Panchayat to take action. The party respondents have not entered appearance in spite of service of notice on them.

(2.) IN view of the submissions of the learned Government Pleader and Mr.M.R.Rajesh, counsel for the Panchayat, this Writ Petition will stand disposed of directing respondents 4 to 6 to do whatever is necessary so as to abate the pollution complaint voiced by the petitioner including implementation of Ext.P2 and subsequent orders passed by the Government. Needful will be done by the Panchayat at the earliest and at any rate within three weeks of receiving a copy of this judgment.